Section 18 in The Central Electricity Regulatory Commission (Terms And Conditions For Tariff Determination From Renewable Energy Sources) Regulations, 2009
18. Operation and Maintenance Expenses
.-(1) "Operation and Maintenance or O&M expenses" shall comprise repair and maintenance (R&M), establishment including employee expenses, and administrative and general expenses.(2)Operation and maintenance expenses shall be determined for the Tariff Period based on normative O&M expenses specified by the Commission subsequently in these regulations for the first Year of Control Period.(3)Normative O&M expenses allowed during first year of the Control Period (i.e., FY 2009-10) under these regulations shall be escalated at the rate of 5.72% per annum over the Tariff Period.
