Section 95(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)The transmission licensee shall file a detailed capital investment plan in accordance with the RERC (Investment Approval) Regulations, 2006 for the ensuing year and each year till March 31, 2014 for meeting the requirement of power evacuation, load growth, reduction in transmission losses, improvement in quality of supply, reliability, metering, etc. The capital investment plan should be filed at the beginning of the Control Period, before the MYT Petition is filed. The licensee may make upward or downward revision in the annual capital expenditure plan at the time of Annual Performance Review. Provided that the investment plan shall be an annual rolling plan and the period covered by the plan shall coincide with the period for which forecasts/estimates are being submitted as part of such application.
