Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 53 in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011

53. Repeal and Savings.

(1)The Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2007 are hereby repealed.
(2)Notwithstanding such repeal -
(a)anything done or any action taken or purported to have been done or taken under the repealed regulations shall, in so far as it is not inconsistent with the provisions of these regulations, be deemed to have been done or taken under the corresponding provisions of these regulations;
(b)the provisions concerning the tariff order made for the control period ending on the 31st March, 2011 and the provisions for conduct of the proceedings (including review petitions) for its revocations, variation or alternation as, stood before such repeal, shall continue to be in-force.
Appendix : Depreciation Schedule (see regulation 20)
No Asset Particulars Depreciation Rate (Salvage Value=10%)
A Land under full ownership 0.00%
B Land under lease  
(a) For investment in land 3.34%
(b) For cost of clearing the site 3.34%
(c) Land for reservoir in case of hydro generatingstation 3.34%
C Assets purchased new  
(a) Plant and Machinery in generating stations  
(i) Hydro-electric 5.28%
(b) Hydraulic works forming part of hydro-electricsystem including:  
(i) Dams, spillways weirs, canals, reinforcedconcrete flumes & siphons 5.28%
(ii) Reinforced concrete pipelines and surge tanks,steel pipelines, sluice gates, steel surge (tanks) hydrauliccontrol valves and other hydraulic works 5.28%
D Buildings and civil engineering works of apermanent character, not mentioned above:  
(i) Offices & showrooms 3.34%
(ii) Containing hydro-electric generating plant 3.34%
(iii) Temporary erection such as wooden structures 100.00%
(iv) Roads other than kutcha roads 3.34%
(v) Others 3.34%
E Transformers, transformer (kiosk) sub-stationequipment & other fixed apparatus (including plantfoundations)  
(i) Transformers (including foundations) having arating of 100 kilo volt amperes and over 5.28%
(ii) Others 5.28%
F Switchgear, including cable connections 5.28%
G Lightning arrestors: 5.28%
(i) Station type 5.28%
(ii) Pole type 5.28%
(iii) Synchronous condenser 5.28%
H Batteries 5.28%
No Asset Particulars Depreciation Rate (Salvage Value=10%)
(i) Underground cable including joint boxes anddisconnected boxes 5.28%
(ii) Cable duct system 5.28%
I Overhead lines including supports:  
(i) Lines on fabricated steel operating at nominalvoltages higher than 66 kV 5.28%
(ii) Lines on steel supports operating at nominalvoltages higher than 13.2 kV but not exceeding 66 kV 5.28%
(iii) Lines on steel or reinforced concrete supports 5.28%
(iv) Lines on treated wood supports 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 fittings 6.33%
(ii) Office equipments 6.33%
(iii) Internal wirings including fittings andapparatus 6.33%
(iv) Street Light fittings 5.28%
N Apparatus let on hire:  
(i) Other than motors 9.50%
(ii) Motors 6.33%
O Communication equipment  
(i) Radio and higher frequency carrier systems 6.33%
(ii) Telephone lines and telephones 6.33%
P I.T Equipment 15.00%
Q Any other assets not covered above 5.28%