Section 8(2) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(2)The concerned RLDCs or NLDC as the case may be shall submit the following along with the petition for determination of fees and charges:(i)the CAPEX for the control period along with details of estimated expenses, and estimated completion period of each scheme;(ii)the REPEX plan for capital expenditure of existing asset, completion of life of existing asset, cumulative depreciation recovered, date of replacement, cumulative repayment of loan upto date of replacement, writing off of the gross value of the original assets from the original fixed assets along with estimated expenses and estimated completion period of each scheme.
