Section 25(1) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(1)The additional capital expenditure incurred or projected to be incurred in respect of an existing project or a new project on the following counts within the original scope of work and after the cut-off date may be admitted by the Commission, subject to prudence check:(a)Liabilities to meet award of arbitration or for compliance of the directions or order of any statutory authority, or order or decree of any court of law;(b)Change in law or compliance of any existing law;(c)Deferred works relating to ash pond or ash handling system in the original scope of work;(d)Liability for works executed prior to the cut-off date;(e)Force Majeure events;(f)Liability for works admitted by the Commission after the cut-off date to the extent of discharge of such liabilities by actual payments; and(g)Raising of ash dyke as a part of ash disposal system.
