Section 60 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
60. Capital cost.
- 60.1 The approved investment plan of the Distribution Licensee shall be the basis for determining the annual allowable capital cost for each financial year for any capital expenditure project initiated on or after April 1, 2005 with a value exceeding Rs. Ten (10) crores.60.2For each capital expenditure project, the sum total of annual allowable capital cost from the date of commencement of such project till the date of commissioning shall be the original cost of such project:Provided that, upon application for the same made by the Distribution Licensee, the Commission may permit additional costs, which are in the nature of capital expenditure, to be included in the original cost of the project beyond the date of commissioning.60.3Where the actual cost incurred on a capital expenditure project exceeds the estimate of original cost approved as part of the investment plan or where the Distribution Licensee has reasonable grounds to believe that the actual cost will exceed such approved estimate, then the Distribution Licensee shall apply to the Commission for approval for variation in the estimate of original cost of the project, as part of the annual performance review:Provided that the Commission shall, after due scrutiny, permit such increase to be dealt with in the manner provided in Regulation 18 above if it is satisfied that the increase is reasonable and has arisen due to uncontrollable factors.60.4Where the actual cost incurred on a capital expenditure project is lower than the approved estimate of original cost and such savings in capital cost is on account of controllable factors, the Commission shall, after due scrutiny, permit the resultant savings in interest on loan capital during the construction period of such project to be dealt with in the manner provided in Regulation 19 above:Provided that where the savings in capital cost is due to uncontrollable factors, it shall be dealt with in the manner provided in Regulation 18 above.60.5Notwithstanding anything contained in this Regulation 60, for any capital expenditure project with a value not exceeding Rs. Ten (10) crores, the actual cost as recorded in the books of account of the Distribution Licensee shall be the basis for determining the annual allowable capital cost and the original cost of project, subject to prudence check by the Commission.60.6Notwithstanding anything contained in this Regulation 60, for any capital expenditure project approved before April 1, 2005, the actual cost as recorded in the books of account of the Distribution Licensee shall be the basis for determining the annual allowable capital cost and the original cost of project, subject to prudence check by the Commission.60.7The provisions of the Statements of Accounting Standards (AS10): Accounting for Fixed Assets of the Institute of Chartered Accountants of India shall apply, to the extent not inconsistent with these Regulations, in determining the original cost of capital expenditure projects and/or original cost of fixed assets capitalized.60.8The annual allowable capital cost shall be assumed to have been evenly incurred during such financial year, for the purpose of these Regulations.60.9An additional amount of 1.5 per cent of the original cost of project shall be permitted to be included in the original cost on account of capitalized initial spares.60.10The impact of any foreign exchange rate variation on a foreign currency loan taken to finance a capital expenditure project shall be treated in accordance with the Statements of Accounting Standard (AS11): Accounting for the Effects of Changes in Foreign Exchange Rates of the Institute of Chartered Accountants of India.Provided that the actual or normative loan capital determined as per Regulations 61 and 62 of these Regulations shall be considered for inclusion in the above.60.11The amount of any contributions made by consumers and Distribution System Users towards works for access to the distribution system of the Distribution Licensee shall be deducted from the original cost for such project for the purpose of calculating the amount of loan capital and equity capital under these Regulations:Provided that for the purpose of depreciation under Regulation 63.4 below, the original cost of project before deduction of any such contributions shall be taken into account.
