Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(73) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019

(73)"Useful Life" in relation to a unit of a generating station, integrated mines, transmission system and communication system from the date of commercial operation shall mean the following:
(a) Coal/Lignite based thermal generatingstation 25 years
(b) Gas/Liquid fuel based thermal generatingstation 25 years
(c) AC and DC sub-station 25 years
(d) Gas Insulated Substation (GIS) 25 years
(e) Hydro generating station including pumpedstorage hydro generating stations 40 years
(f) Transmission line (including HVAC &HVDC) 35 years
(g) Communication system 15 years
Provided that the extension of life of the projects beyond the completion of their useful life shall be decided by the Commission on case to case basis;