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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Maharashtra - Subsection

Section 62(62) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

62.2The loan capital calculated using the normative debt:equity ratio under Regulation 61 above shall be assumed to be repaid each year based on a normative repayment schedule:Provided that the amount of such normative repayment for a year shall be equal to the amount of depreciation on the fixed asset to which such loan relates:Provided further that where the outstanding normative loan balance is less than the amount of normative loan repayment calculated as above, the repayment shall be assumed to be equal to the outstanding normative loan balance and no further amount shall be permitted on account of such loan:Provided also that all normative repayments are assumed to be made on September 30th of each financial year.