Section 17 in Andhra Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff for Wheeling and Retail Sale of Electricity) Regulation, 2005
17. Depreciation.
- 17.1 Depreciation shall be computed in the following manner:17.2For each year of the Control Period, depreciation shall be calculated on the amount of Original Cost of the Fixed Assets included in the RRB at the beginning of each year of the Control Period:Provided that depreciation on assets funded by consumer /user contributions or through any capital subsidy/grant etc shall not be allowed in the revenue requirement of the Distribution Licensee.17.3Depreciation allowance for each year of the Control period shall be determined, generally based on the methodology, rates and other terms as decided by CERC from time to time.17.4Depreciation shall be charged from the 1st April of the following year from the date the asset is put to use.
