Section 24(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(1)The additional capital expenditure in respect of a new project or an existing project incurred or projected to be incurred, on the following counts within the original scope of work, after the date of commercial operation and up to the cut-off date may be admitted by the Commission, subject to prudence check:(a)Undischarged liabilities recognized to be payable at a future date;(b)Works deferred for execution;(c)Procurement of initial capital spares within the original scope of work, in accordance with the provisions of Regulation 23 of these regulations;(d)Liabilities to meet award of arbitration or for compliance of the directions or order of any statutory authority or order or decree of any court of law;(e)Change in law or compliance of any existing law; and(f)Force Majeure events:Provided that in case of any replacement of the assets, the additional capitalization shall be worked out after adjusting the gross fixed assets and cumulative depreciation of the assets replaced on account of de-capitalization.
