Section 95 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
95. Capital investment.
(1)The transmission licensee shall file a detailed capital investment plan in accordance with the RERC (Investment Approval) Regulations, 2006 for the ensuing year and each year till March 31, 2014 for meeting the requirement of power evacuation, load growth, reduction in transmission losses, improvement in quality of supply, reliability, metering, etc. The capital investment plan should be filed at the beginning of the Control Period, before the MYT Petition is filed. The licensee may make upward or downward revision in the annual capital expenditure plan at the time of Annual Performance Review. Provided that the investment plan shall be an annual rolling plan and the period covered by the plan shall coincide with the period for which forecasts/estimates are being submitted as part of such application.(2)The investment plan shall be a least cost plan for undertaking investments on strengthening and augmentation of the intra-State transmission system for meeting the requirement of power evacuation, load growth, reduction in transmission losses, improvement in quality of supply, reliability, metering, etc.(3)The investment plan shall cover all capital expenditure projects to be undertaken by the transmission licensee in the MYT control period and shall be in such form as may be stipulated by the Commission from time to time.(4)The prior approval of the Commission shall be required for all capital expenditure schemes of a value exceeding Rs (10) Crore.(5)The investment plan shall be accompanied by such information, particulars and documents as may be required showing the need for the proposed investments, alternatives considered, cost/benefit analysis and other aspects that may have a bearing on the transmission charges. The investment plan shall also include capitalisation schedule and financing plan.(6)The Transmission Licensee shall submit, along with the application for determination of tariff or along with the application for annual performance review, as the case may be, details showing the progress of capital expenditure projects, together with such other information, particulars or documents as the Commission may require for assessing such progress.(7)The Commission shall consider and approve the transmission licensee's capital investment plan, with modifications, if necessary. The costs corresponding to the approved investment plan of the transmission licensee for a given year shall be considered for its revenue requirement.(8)The proportion for debt and equity for the approved capital investment shall be as per Regulation 17.
