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State of Chattisgarh - Section

Section 29 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010

29. Savings.

(1)Nothing in these Regulations shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may be necessary to meet the ends of justice or to prevent abuses of the process of the Commission.
(2)Nothing in these Regulations shall bar the Commission from adopting in conformity with the provisions of the Act a procedure, which is at variance with any of the provisions of these Regulations, if the Commission, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters.
(3)Nothing in these Regulations shall, expressly or impliedly, bar the Commission dealing with any matter or exercising any power under the Act for which no Regulations have been framed, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.Note. - In case of any difference in the interpretation or understanding of the provisions of the Hindi version of these Regulations with those of the English version or in case of any dispute in this regard, the decision of the Commission shall be final and binding.Appendix-IDepreciation Schedule
SI. No. AssetParticulars DepreciationRate
    SLM
A Land under full ownership 0.00%
B Land Under Lease  
a For investment in the land 3.34%
b For cost of clearing thesite 3.34%.
C Other Assets  
a Building & CivilEngineering Works  
(i) Offices and residential 1.63%
(ii) Containing plant andequipments 3.34%
(iii) Temporary erections suchas wooden structures 3.34%
(iv) Roads other than Kutcharoads 100.00%
(v) Others 1.63%
b Transformers, Kiosk,sub-station equipment & other fixed apparatus (includingplant foundation)  
(i) Transformers includingfoundations having rating of 100 KVA and above 5.28%
(ii) Others 5.28%
c Switchgear including cableconnections 5.28%
d Lightning arrestor  
(i) Station type 5.28%
(ii) Pole type 5.28%
(iii) Synchronous condenser 5.28%
e Batteries 5.28%
(i) Underground cableincluding joint boxes and disconnected boxes 5.28%
(ii) Cable duct system 3.34%
f Overhead lines includingcable support systems  
(i) Lines on fabricated steeloperating at terminal voltages higher than 66KV 3.34%
(ii) Lines on steel supportsoperating at terminal voltages higher than 13.2 KV but notexceeding 66 V 5.28%
(iii) Lines on steel onreinforced concrete support 5.28%
(iv) Lines on treated woodsupport 5.28%
g Meters 5.28%
h Self propelled vehicles 9.50%
i Air Conditioning Plants  
(i) Static 5.28%
(ii) Portable 9.50%
j (i) Office furniture andfurnishing 6.33%
(ii) Office equipment 6.33%
(iii) Internal wiring includingfittings and apparatus 6.33%
(iv) Street Light fittings 5.28%
k Apparatus let on hire  
(i) Other than motors 9.50%
(ii) Motors 6.33%
l Communication equipment 6.33%
(i) Radio and high frequencycarrier system 6.33%
(ii) Telephone lines andtelephones 6.33%
m I.T. equipments 15.00%
n Softwares 30.00%
o Any other assets notcovered above 5.28%
Appendix-II(in Compliance of Regulation 24)