Section 6(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(2)The capital cost admitted by the Commission after prudence check shall form the basis for determination of charges :Provided that prudence check may include scrutiny of the reasonableness of the capital expenditure, financing plan, IDC, IEDC, use of efficient technology, cost overrun, time over-run, and such other matters and may be considered appropriate by the Commission :Provided further that the capital cost appearing in the books of accounts of SLDC as on the date of transfer along with the approved CAPEX plan for the control period shall be the basis for determination of charges.
