Section 6(2) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(2)For the purpose of determination of tariff, the capital cost of a project may be broken up into stages, blocks, units, transmission lines and sub-stations, forming part of the project, if required:Provided that where break-up of the capital cost of the project for different stages or units or blocks and for transmission lines or sub-stations is not available and in case of on-going projects, the common facilities shall be apportioned on the basis of the installed capacity of the units, line length and number of bays:Provided further that in relation to multi-purpose hydro schemes, with irrigation, flood control and power components, the capital cost chargeable to the power component of the scheme only shall be considered for determination of tariff.
