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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5)(e) in Orissa Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulation, 2004

(e)In presenting the justification for new projects, the licensee shall detail the specific nature of the works, add outcome sought to be achieved. The detail must be shown in the form of physical parameters, e.g., new capacity added, to be added, meters replaced,customer service centres set up etc. so that it is amenable for physical verification. This is necessary to ensure that the approved investment plans are implemented and the licensee does not derive improper financial benefit by delaying or neglecting to make the proposed investment.