Section 14(2) in Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019
(2)The capital cost shall be computed by considering the following:(i)The Capital cost as admitted by the Commission as on 01.04.2019 duly trued up by excluding liability, if any;(ii)Expenditure on account of additional capitalization determined in accordance with the Regulation 15 (1);(iii)The fixed assets which have been replaced during control period shall be de-capitalized in accordance with Regulation 15 (2);(iv)Interest during construction and incidental expenditure during construction;(v)Any grant received from the Central or State Government or any statutory body or authority for execution of the project which does not carry any liability of repayment shall be excluded from the Capital Cost for the purpose of computation of interest on loan, return on equity and depreciation;
