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State of Rajasthan - Section

Section 4 in Rajasthan Electricity Regulatory Commission (Investment Approval) Regulations, 2006

4. Annual Investment Plan.

(1)By 30th November of every year, generating company/licensee shall submit in the prescribed form given at annexure-3 scheme/project wise, investment plan for the next financial year to be approved by the Commission which will categories the investment into that for schemes as appraised by the Commission, deposit works and other capital works.
(2)Overall size of the investment proposed in a year, except deposit works, shall be based on growth of business, reduction in losses and inflation rate. Investments shall take into account the consumers'/users' contribution. Investment under various heads shall not exceed the ceiling limits specified by the commission from time to time and incorporated in the guidelines at annexure-1.
(3)Investment plan shall indicate corresponding figures of investment plan and expenditure for the previous year.
(4)In respect of each scheme/deposit works it shall indicate expenses already incurred by the end of previous year/anticipated to be incurred, during current year and likely to spillover to next year.
(5)The annual plan shall be restricted to the overall investment proposed in a year to the extent as the company may decide from time to time and as approved by the Commission.
(6)No investment will be considered towards capitals cost or additional capital cost for ARK and/or tariff determination unless it has been approved by the Commission under annual investment plan
(7)No expenditure will be incurred on any scheme after the period as specified below from the year of commissioning of all units/transformers/lines covered in the scheme:
(a) Distribution scheme 1 year
(b) Transmission scheme 2 years
(c) Generation scheme 3 years.
(8)After the specified period, scheme will be closed and uncompleted works will be got completed by merger into new scheme. For all closed schemes, provisions for pending liabilities of payment will be made as 'carried over liability.
(9)For the purpose as sub clauses (7) & (8), each phase of the scheme/project will be treated as separate scheme.