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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(1) in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010

(1)Operation and maintenance expenses (excluding human resource expenses) shall be derived on the basis of actual operation and maintenance expenses for the years 2005-06 to 2009-10, based on the audited/unaudited balance sheets. The O & M expenses shall be normalized by excluding abnormal operation and maintenance expenses, donation, loss-in-stock, prior-period adjustments, claims and advances written off, provisions, etc., if any, after prudence check by the Commission.