- (1.) THE petitioner, Kudgi Transmission Limited has filed the present petition under Section 63 of the Electricity Act, 2003 (hereinafter referred to as the 'Act') for adoption of tariff (Transmission Charges) in respect of transmission system being established for evacuation of power from Kudgi TPS (3 x 800 MW in Phase - I) of NTPC Limited (hereinafter referred to as 'the Project') comprising of Kudgi TPS -Narendra (New) 400 kV 2 x D/C quad lines, Narendra (New) - Madhugiri 765 kV D/C line and Madhugiri -Bidadi 400 kV D/C (quad) line. Provider (TSP) to establish the transmission system for evacuation of power from Kudgi TPS (3 x 800 MW in Phase -I) of NTPC Limited on Build, Own, Operate and Maintain (BOOM) basis through competitive bidding in accordance with Guidelines.
(2.) ON 27.11.2012, the BPC incorporated the Kudgi Transmission limited as its wholly owned subsidiary to take steps for execution of the transmission project and subsequently to act as the Transmission Service Provider after being acquired by the successful bidder.
(3.) THE petitioner has submitted that RECTPCL as the BPC had initiated the process for selection of successful bidder in accordance with the "Guidelines for encouraging competition in development of Transmission Projects and competitive bidding for Transmission Service" and "Tariff based competitive bidding guidelines for Transmission Service" ('Guidelines') issued by Ministry of Power, Government of India. The petitioner has submitted the key milestones in the bidding process as under:;