(1)Project feasibility reports of the schemes for generation, transmission or distribution of electricity having capital expenditure exceeding Rs. 10 Crores shall be submitted by the generating company or transmission licensee or distribution licensee, as the case may be, to the Commission for prudent check after these are approved by the generating company/transmission/distribution licensee. The project feasibility reports of the schemes will include their objective, technical justification, capital cost, year wise phasing of expenditure and their financing plan etc. The schemes for setting up of power station will incorporate estimated cost of generation, details in respect of dedicated transmission lines and/or sub-stations.(2)Scheme preparation will be based on guidelines given at annexure-1.(3)Power evacuation schemes, whether framed by generating company or by transmission licensee or distribution licensee, shall have the justification of the least cost of transmission satisfying the requirement of Grid Code. Other schemes shall indicate cost-benefit ratio or the least cost consideration. Schemes for setting up EHV GSS and EHV transmission lines will incorporate approval of State Planning Coordination Committee constituted under Grid Code and Cost benefit analysis as provided by respective distribution licensee proposing creation of new sub-station or augmentation of the sub-station and also cost benefit based on transmission tariff and additional transmission capability. All schemes of Distribution licensee will indicate cost benefit analysis based on tangible/intangible benefit except' for those specially mentioned otherwise. Capital expenditure on Institutional strengthening, consumer services and preliminary works shall not require cost benefit analysis.(4)The Commission shall convey its observations on the scheme within 30 days of submission and where required, scheme shall be amended accordingly.(5)Pending approval of investment plan by the Commission, scheme(s) can be posed to the State Government/Financial Institutions for approval/financing.(6)Various statutory approvals shall be obtained for each scheme and the scheme shall then be kept ready for implementation in phases, depending upon its priority and availability of finances and provisions of the regulations.
