Section 22 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
22. Controllable and Uncontrollable factors.
- The following shall be considered as controllable and uncontrollable factors for deciding time over-run, cost escalation, IDC and IEDC of the project:(1)The "controllable factors" shall include but shall not be limited to the following:a. Efficiency in the implementation of the project not involving approved change in scope of such project, change in statutory levies or change in law or force majeure events; andb. Delay in execution of the project on account of contractor or supplier or agency of the generating company or transmission licensee.(2)The "uncontrollable factors" shall include but shall not be limited to the following:a. Force Majeure events;b. Change in law; andc. Land acquisition except where the delay is attributable to the generating company or the transmission licensee.
