Section 35(6) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(6)The Water Charges, Security Expenses and Capital Spares for thermal generating stations shall be allowed separately after prudence check:Provided that water charges shall be allowed based on water consumption depending upon type of plant and type of cooling water system, subject to prudence check. The details regarding the same shall be furnished along with the petition;Provided further that the generating station shall submit the assessment of the security requirement and estimated expenses;Provided also that the generating station shall submit the details of year-wise actual capital spares consumed at the time of truing up with appropriate justification for incurring the same and substantiating that the same is not funded through compensatory allowance as per Regulation 17 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 or Special Allowance or claimed as a part of additional capitalisation or consumption of stores and spares and renovation and modernization.
