Section 51(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)In the application for investment approval, the licensee shall furnish the following information or particulars:-(a)a detailed project report containing examination of an economic, technical system and environmental aspects of the investment together with the outline of the works to be undertaken, the salient features and particulars demonstrating the need for investment;(b)the project cost together with the cost benefit analysis;(c)whether the investment is in a new project or for expansion or up-gradation of an existing system;(d)sanctions and statutory clearances required for execution of the project and status of such sanctions and statutory clearances;(e)phasing of investment over the financial years and commissioning schedule;(f)the manner and the time frame in which investments will be capitalized for the purposes of inclusion in the revenue requirement of the licensee;(g)constraints which the licensee may face in making the investments or in implementing the project including constraints on the information available;(h)resource mobilization and financial plans for meeting the investment; and(i)such other particulars as the Commission may from time to time direct.
