- (1.) THE petitioner, Power Grid Corporation of India Limited (PGCIL) has filed these four petitions for approval of the transmission tariff in respect of the various transmission assets in the Eastern Region as per the details given below in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations").
(2.) THE details of the petitions and the elements covered in them are as follows: - - Petition No. 476/TT/2014 Petition No. 498/TT/2014 Petition No. 530/TT/2014
(3.) THE petitioner has also prayed for allowing 90% of the Annual Fixed Charges claimed, in terms of proviso (i) of Regulation 7(7) of the 2014 tariff Regulations. During the hearing of these petitions on 20.1.2015, the representative of the petitioner requested to grant Annual Fixed Charges (AFC) in terms of proviso (i) of Regulation 7(7) of the 2014 Tariff Regulations in respect of the assets covered in these petitions.;