Section 12(6) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(6)The generating company or transmission licensee may file petition for in-principle approval of capital cost in a manner specified in Regulation 18(2):Provided that where the Commission has given an 'in principle' acceptance to the estimated capital cost and financing plan, this be the guiding factor for applying prudent check on the actual capital expenditure.
