Section 10B in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011
10B. Segregation of Accounts.
- The generating company shall maintain separate accounts for each of its hydro power plants:Provided that the generating company shall follow a reasonable basis for allocation of all joint and common costs between the power plants and shall submit the Accounting Statements, as approved by its board of directors, to the Commission alongwith its application for determination of tariff.
