- (1.)THE petitioner, NTPC had filed this petition for approval of tariff in respect of Vindhyachal STPS, Stage -I (1260 MW) for the period from 1.4.2009 to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. The Commission by its order dated 12.9.2012 determined the annual fixed charges of the generating station as under:
The interest on loan arrived at in the said order dated 12.9.2012, was based on the weighted average rate of interest on loan considered as under:

(2.)IT has now come to notice that certain clerical/linkage errors had inadvertently crept in the calculation of weighted average rate of interest on loan as above and the same is required to be corrected by this order. We direct accordingly.
Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, provides as under:

103. (1) The Commission may at any time, on its own motion, or on an application of any of the persons or parties concerned, within 45 days of making such decision, directions or order, review such decision, directions or orders and pass such appropriate orders as the Commission deems fit:

Provided that power of review by the Commission on its own motion under this clause may be exercised only for correction of clerical or arithmetical mistakes arising from any accidental slip or omission.

(3.)IN exercise of the powers as above, the inadvertent clerical/linkage errors in the calculation of weighted average rate of interest on loan is corrected and the interest on loan for the period 2009 -14 is computed as under: