- (1.)POWER Grid Corporation of India Ltd. (PGCIL) has filed this petition for approval of transmission tariff for the Transmission System associated with Farakka -III in Eastern Region (hereinafter referred to "as "the transmission system") in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations") for tariff block 2009 -14. The administrative approval and expenditure sanction to the transmission project was accorded by the Board of Directors of PGCIL vide the Memorandum No. C/CP/Farakka -III, dated 10.12.2008 at an estimated cost of Rs. 20407 lakh including interest during construction of Rs. 1270 lakh, based on 2nd quarter, 2008 price level. PGCIL has submitted, vide affidavit dated 15.10.2011, that the actual date of commercial operation of the asset is 1.9.2011.
(2.)THE present petition covers determination of tariff based on actual expenditure incurred up to date of commercial operation and additional capital expenditure projected to be incurred from the date of commercial operation to 31.3.2012 and during 2012 -13. The details of apportioned approved cost as on the date of commercial operation and additional capital expenditure projected to be incurred for the above mentioned asset is as follows: -
Details of the transmission charges claimed by the petitioner are as under: -

(3.)THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: