Section 59 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
59. Investment plan.
- 59.1 The Distribution Licensee shall submit an investment plan with full details of his proposed capital expenditure projects to the Commission for approval, either along with the application for determination of tariff or separately, at such time as may be directed by the Commission:Provided that the investment plan shall be an annual rolling plan and the period covered by the plan shall coincide with the period for which forecasts/ estimates are being submitted as part of such application.59.2The investment plan shall be a least cost plan for undertaking investments on strengthening and augmentation of the distribution system of the Distribution Licensee.59.3The investment plan shall cover all capital expenditure projects of a value exceeding Rs. Ten (10) crores and shall be in such form as may be stipulated by the Commission from time to time.59.4The investment plan shall be accompanied by such information, particulars and documents as may be required showing the need for the proposed investments, alternatives considered, cost/benefit analysis and other aspects that may have a bearing on the wheeling charges.59.5The Commission shall review the investment plan submitted by the Distribution Licensee taking into consideration the prudence of the proposed expenditure and estimated impact on tariff and thereafter, shall either-(a)give an in-principle approval to the investment plan submitted by the Distribution Licensee, with such modifications or conditions as the Commission deems appropriate; or(b)reject the investment plan submitted by the Distribution Licensee and require the Distribution Licensee to submit a fresh investment plan taking into consideration such factors as the Commission may deem necessary.59.6The Distribution Licensee shall submit, along with the application for determination of tariff or along with the application for annual performance review, as the case may be, details showing the progress of capital expenditure projects, together with such other information, particulars or documents as the Commission may require to assess such progress.
