Section 9(1) in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011
(1)The true up across various controllable parameters shall be conducted as per principles stated below: -(a)any surplus and deficit on account of O&M expenses shall be to the account of the generating company and shall not be trued up in ARR; and(b)at the end of the control period -(i)the Commission shall review actual capital investment vis-a-vis approved capital investment;(ii)depreciation and financing cost, which includes cost of debt including working capital (interest), cost of equity (return) shall be trued up on the basis of actual/audited information and prudence check by the Commission.
