Section 19(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(1)The following capital expenditure, actually incurred after the date of commercial operation and duly audited, may be considered by the Commission, subject to prudent check: -(a)Due to deferred liabilities within the original scope of work,(b)On works within the original scope of work, deferred for execution(c)To meet award of arbitration or satisfaction of order or decree of a court arising out of original scope of works,(d)On account of change in law,(e)On procurement of initial spares included in the original project costs subject to the ceiling norm laid down in Regulation 18,(f)Any additional works/ services, which have become necessary for efficient and successful operation of a generating station or a transmission or a distribution system but not included in the original capital cost:Provided that original scope of work along with estimates of expenditure shall be submitted along with the application for provisional tariff:Provided further that a list of the deferred liabilities and works deferred for execution shall be submitted along with the application for final tariff after the date of commercial operation of the generating station.Note 1. - Any expenditure admitted on account of committed liabilities within the original scope of work and the expenditure deferred on techno-economic grounds but falling within the original scope of work shall be serviced in the normative debt-equity ratio specified in Regulation 17.Note 2. - Any expenditure on replacement of old assets net of written down/ salvage value shall be considered after writing off the gross value of the original assets from the original cost.Note 3. - Any expenditure admitted by the Commission for determination of tariff on account of new works not in the original scope of work shall be serviced in the normative debt-equity ratio specified in Regulation 17.Note 4. - Any expenditure admitted by the Commission for determination of tariff on renovation, modernization, life extension and restoration of assets damaged due to natural calamities shall be serviced on normative debt-equity ratio specified in Regulation 17 after writing off the original amount of the replaced assets from the original cost.
