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NCT Delhi - Section

Section 12 in The Delhi Electricity Regulatory Commission (Terms and Conditions for Determination of Wheeling Tariff and Retail Supply Tariff) Regulations, 2011

12. Miscellaneous.

-Issue of Orders and Practice Directions
(1)Subject to the provision of the Act and these Regulations, the Commission may, from time to time, issue Orders and Practice directions in regard to the implementation of these Regulations and procedure to be followed on various matters, which the Commission has been empowered by these Regulations to direct, and matters incidental or ancillary thereto.
(2)Notwithstanding anything contained in these Regulations, the Commission shall have the authority, either suo motu or on a petition filed by any interested or affected party, to determine the tariff of any Licensee.Powers to remove difficulties
(3)If any difficulty arises in giving effect to any of the provisions of these Regulations, the Commission may, by a general or special order, not being inconsistent with the provisions of these Regulations or the Act, do or undertake to do things or direct the Licensee to do or undertake such things which appear to be necessary or expedient for the purpose of removing the difficulties.Power of Relaxation
(4)The Commission may in public interest and for reasons to be recorded in writing, relax any of the provision of these Regulations.Interpretation
(5)If a question arises relating to the interpretation of any provision of these Regulations, the decision of the Commission shall be final.Saving of Inherent Powers of the Commission
(6)Nothing contained in these Regulations shall limit or otherwise affect the inherent powers of the Commission from adopting a procedure, which is at variance with any of the provisions of these Regulations, if the Commission, in view of the special circumstances of the matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient to depart from the procedure specified in these Regulations.Enquiry and Investigation
(7)All enquiries, investigations and adjudications under these Regulations shall be done by the Commission through the proceedings in accordance with the provisions of the Conduct of Business Regulations.Power to Amend
(8)The Commission, for reasons to be recorded in writing, may at any time vary, alter or modify any of the provision of these Regulations by amendment.Appendix 1Depreciation Schedule
S. No Asset Class Useful Life (Years) Rate (%)
(1) (2) (3) (4)
1. Land owned under full title Infinity 0
2. Land held under lease    
(A) For investment in land The period of lease or the period remainingunexpired on the Assignment of the lease 0
(B) For cost of clearing site The period of lease remaining unexpired at thedate of clearing the site 0
3. Assets Purchased New    
(A) Plant and machinery in generating stations including plantfoundations    
(i) Hydro-electric 35 2.57
(ii) Steam-electric NHRS & Waste Heat Recovery Boilers / Plants 25 3.60
(iii) Diesel electric & gas plant 15 6.00
(B) Cooling towers and circulating water systems 25 3.60
(C) Hydraulic works forming part of hydro-electric systemincluding:    
(i) Dams, spillways weirs, canals, reinforced concrete flumes &siphons 50 1.80
(ii) Reinforced concrete pipelines and surge tanks, steelpipelines, sluice gates, steel surge (tanks) hydraulic controlvalves and other hydraulic works 35 2.57
(D) Building & civil engineering works of a permanentcharacter, not mentioned above:    
(i) Offices & showrooms 50 1.80
(ii) Containing thermo-electric generating plant 25 3.60
(iii) Containing hydro-electric generating plant 35 2.57
(iv) Temporary erection such as wooden structures 5 18.00
(v) Roads other than kutcha roads 50 1.80
(vi) Others 50 1.80
(E) Transformers, transformer (kiosk) sub-station equipment &other fixed apparatus (including plant foundations)    
(i) Transformers (including foundations) having a rating of 100kilo volt amperes and over 25 3.60
(ii) Others 25 3.60
(F) Switchgear, including cable connections 25 3.60
(G) Lightning arrestors:    
(i) Station type 25 3.60
(ii) Pole type 15 6.00
(iii) Synchronous condenser 35 2.57
(H) Batteries 5 18.00
(I) Underground cable including joint boxes and disconnected boxes 35 2.57
(J) Cable duct system 50 1.80
(K) Overhead lines including supports:    
(i) Lines on fabricated steel operating at nominal voltages higherthan 66 kV 35 2.57
(ii) Lines on steel supports operating at nominal voltages higherthan 13.2 kV but not exceeding 66 kV 25 3.60
(iii) Lines on steel or reinforced concrete supports 25 3.60
(iv) Lines on treated wood supports 25 3.60
(L) Meters 15 6.00
(M) Self propelled vehicles 5 18.00
(N) Air conditioning plants:    
(i) Static 15 6.00
(ii) Portable 5 18.00
(O)      
(i) Office furniture and fittings 15 6.00
(ii) Office equipments 15 6.00
(iii) Internal wirings including fittings and apparatus 15 36.00
(iv) Street Light fittings 15 36.00
(P) Apparatus let on hire:    
(i) Other than motors 5 18.00
(ii) Motors 15 6.00
(Q) Communication equipment    
(i) Radio and higher frequency carrier systems 15 6.00
(ii) Telephone lines and telephones 15 6.00
(R) Assets purchased in second hand and assets not otherwiseprovided for in the schedule Such reasonable period as the Commissiondetermines in each case having regard to the nature, age andconditions of assets at the time of its acquisition by the owner  
Appendix 2SEGREGATION OF COST BETWEEN WHEELING AND RETAIL SUPPLY BUSINESSThe typical role of a Distribution company is: