Section 14(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(1)The capital expenditure in respect of the new project or an existing project incurred or projected to be incurred, on the following counts within the original scope of work, after the date of commercial operation and up to the cut-off date may be admitted by the Commission, subject to prudence check:(i)Undischarged liabilities recognized to be payable at a future date;(ii)Works deferred for execution;(iii)Procurement of initial capital spares within the original scope of work, in accordance with the provisions of Regulation 13;(iv)Liabilities to meet award of arbitration or for compliance of the order or decree of a court of law; and(v)Change in law or compliance of any existing law:Provided that the details of works asset wise/work wise included in the original scope of work along with estimates of expenditure, liabilities recognized to be payable at a future date and the works deferred for execution shall be submitted along with the application for determination of tariff.
