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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(5)(a) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011

(a)The capital expenditure incurred by a licensee or a generating company in any financial year, being a part of a capital building project spanning a number of financial years, shall be, subject to prudence check by the Commission, considered in terms of the instant regulations :