Section 9 in Himachal Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Hydro Generation Tariff) Regulations, 2011
9. True Up.
(1)The true up across various controllable parameters shall be conducted as per principles stated below: -(a)any surplus and deficit on account of O&M expenses shall be to the account of the generating company and shall not be trued up in ARR; and(b)at the end of the control period -(i)the Commission shall review actual capital investment vis-a-vis approved capital investment;(ii)depreciation and financing cost, which includes cost of debt including working capital (interest), cost of equity (return) shall be trued up on the basis of actual/audited information and prudence check by the Commission.(2)Notwithstanding anything contained in these regulations, the gains or losses in the controllable items of ARR on account of force majeure factors shall be passed on as an additional charge or rebate in ARR over such period as may be laid down in the order of the Commission.
