Section 12 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
12. [ Capital Cost. [Substituted by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).]
- The norms for the Capital cost as specified in the subsequent technology specific chapters shall be inclusive of all capital work including plant and machinery, civil work, setting up of flue gas treatment plant and other pollution control equipment, wherever required, to follow emission norms as prescribed by Ministry of Environment and Forest/Central Pollution Control Board/ State Pollution Control Board, erection and commissioning, financing and interest during construction, and evacuation infrastructure up to inter-connection point:Provided that for project specific tariff determination, the generating company shall submit the break-up of capital cost items along with its petition in the manner specified under Regulation 8.]
