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Union of India - Section

Section 77 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

77. Power to Remove Difficulty.

- If any difficulty arises in giving effect to the provisions of these regulations, the Commission may, by order, make such provision not inconsistent with the provisions of the Act or provisions of other regulations specified by the Commission, as may appear to be necessary for removing the difficulty in giving effect to the objectives of these regulations.Appendix IDepreciation Schedule
Sr. No. Asset Particulars Depreciation Rate(Salvage Value=10%)
    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 the site 3.34%
(c) Land for reservoir in case of hydro generating station 3.34%
     
C Assets purchased new  
a. P1 Machinery in generating stations  
(i) Hydro electric 5.28%
(ii) Steam electric NHRB waste heat recovery boilers 5.28%
(iii) Diesel electric and gas plant 5.28%
     
b. Cooling towers circulating water systems 5.28%
c. Hydraulic works forming part of the Hydro-generating stations  
(i) Dams, Spillways, Weirs, Canals, Reinforced concrete flumes andsiphons 5.28%
(ii) Reinforced concrete pipelines and surge tanks, steelpipelines, sluice gates, steel surge tanks, hydraulic controlvalves and hydraulic works 5.28%
     
d. Building Civil Engineering works  
(i) Offices and showrooms 3.34%
(ii) Containing thermo-electric generating plant 3.34%
(iii) Containing hydro-electric generating plant 3.34%
(iv) Temporary erections such as wooden structures 100.00%
(v) Roads other than Kutcha roads 3.34%
(vi) Others 3.34%
     
e. Transformers, Kiosk, sub-station equipment other fixedapparatus (including plant  
(i) Transformers including foundations having rating of 100 KVAand over 5.28%
(ii) Others 5.28%
     
f. Switchgear including cable connections 5.28%
     
g. Lightning arrestor  
(i) Station type 5.28%
(ii) Pole type 5.28%
(iii) Synchronous condenser 5.28%
h. Batteries 5.28%
     
(i) Underground cable including joint boxes and disconnected boxes 5.28%
(ii) Cable duct system 5.28%
     
i. Overhead lines including cable support  
(i) Lines on fabricated steel operating at terminal voltageshigher than 66 KV 5.28%
(ii) Lines on steel supports operating at terminal voltages higherthan 13.2 KV but not exceeding 66 KV 5.28%
(iii) Lines on steel on reinforced concrete support 5.28%
(iv) Lines on treated wood support 5.28%
     
j. Meters 5.28%
     
k. Self propelled vehicles 9.50%
     
l. Air Conditioning Plants  
(i) Static 5.28%
(ii) Portable 9.50%
     
m.(i) Office furniture and furnishing 6.33%
(ii) Office equipment 6.33%
(iii) Internal wiring including fittings and apparatus 6.33%
(iv) Street Light fiitings 5.28%
     
n. Apparatus let on hire  
(i) Other than motors 9.50%
(ii) Motors 6.33%
     
o. Communication equipment  
(i) Radio and high frequency carrier system 6.33%
     
(ii) Telephone lines and telephones 6.33%
(iii) Fibre Optic 6.33%
     
p. I.T. Equipment including software 15.00%
     
q. Any other assets not covered above 5.28%
Note. - Where life of the particular asset is less than useful life of the project, the useful life of such particular asset shall be considered as per the provisions of the Companies Act, 2013 and subsequent amendment thereto.Appendix-IIProcedure for Calculation of Transmission SystemAvailability Factor for a Month