- (1.) THE petitioner seeks approval for incentive for the year 2006 -07 for its transmission system in Eastern Region, in terms of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the regulations").
(2.) REGULATION 51 regulations provides that: 51. Target Availability for recovery of full transmission charges: (1) AC System: 98% (2) HVDC bio -pole links and HVDC back -to -back stations: 95% Clause (1) of regulation 60 of the regulations, as amended, inter -alia provides that, (1) The transmission licensee shall be entitled to incentive @ 1% of equity for each percentage point of increase in annual availability beyond the target availability prescribed under regulation 51, in accordance with the following formula: Incentive=Equity x [Annual availability achieved -Target availability]/100 (2) Incentive shall be shared by the long -term customers in the ratio of their average allotted transmission capacity for the year.
(3.) MEMBER -Secretary, EPRC under his letter dated 7.5.2007 certified the availability of intra -regional system and inter -regional links connecting Eastern Region to other regions, during 2006 -07. The necessary details in this regard are as under: (Rs. in lakh) JUDGEMENT_3_LAWS(APTE)9_2009.html;