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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006

(1)Project feasibility reports of the schemes for generation, transmission or distribution of electricity having capital expenditure exceeding Rs. 10 Crores shall be submitted by the generating company or transmission licensee or distribution licensee, as the case may be, to the Commission for prudent check after these are approved by the generating company/transmission/distribution licensee. The project feasibility reports of the schemes will include their objective, technical justification, capital cost, year wise phasing of expenditure and their financing plan etc. The schemes for setting up of power station will incorporate estimated cost of generation, details in respect of dedicated transmission lines and/or sub-stations.