Section 11(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(3)In case the time over-run beyond SCOD is not admissible after due prudence, the increase of capital cost on account of cost variation corresponding to the period of time over run may be excluded from capitalization irrespective of price variation provisions in the contracts with supplier or contractor of the generating company or the transmission licensee.
