Section 8(2) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
(2)For an investment made on or after the date of transfer, if the equity actually deployed is more than 30% of the capital cost, equity in excess of 30% shall be treated as normative loan :Provided that where equity actually deployed is less than 30% of the capital cost, the actual equity shall be considered for determination of charges :Provided further that the equity invested in foreign currency shall be designated in Indian rupees on the date of each investment.Explanation. - The premium, if any, raised by the CSPSOC while issuing share capital and investment of internal resources crated out of its free reserve, for the funding of the capital expenditure, and funds created out of the SLDC Development Fund as approved by the Commission shall be reckoned as paid up capital for the purpose of computing return on equity, provided such premium amount and internal resources are actually utilized for meeting the capital expenditure.
