Section 9(3) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
(3)The Capital cost of an existing project shall include the following:(a)the capital cost admitted by the Commission prior to 1.4.2014 duly trued up by excluding liability, if any, as on 1.4.2014;(b)additional capitalization and de-capitalization for the respective year of tariff as determined in accordance with Regulation 14; and(c)expenditure on account of renovation and modernisation as admitted by this Commission in accordance with Regulation 15.
