- (1.) M/s Amravati Power Transmission Company Limited (APTCL) has submitted an Application on 5 March, 2014 under Regulation 7 of the MERC (Transmission Licence Conditions) Regulations, 2004 for amendment of its Transmission Licence (Licence No. 3 of 2010).
(2.) APTCL's prayers are as follows: " 1. Approve the notice for amendment of "Transmission License for Amravati Power Transmission Company Limited (License No. 3 of 2010)" 2. Amend the "Transmission License for Amravati Power Transmission Company Limited (License No. 3 of 2010)" granted under section 14 of the Electricity Act, 2003 and Maharashtra Electricity Regulatory Commission (Transmission License Conditions) Regulations, 2004 3. Condone any inadvertent omissions/errors/shortcomings and permit APTCL to add/change/modify/alter this filing and make further submissions as may be required at a future date. 4. Pass such further orders, as the Hon'ble Commission may deem fit and appropriate, keeping in view the facts and circumstances of the case."
(3.) APTCL has stated in its Application that: 3.1 APTCL was granted a Transmission Licence (No. 3 of 2010) on 30 December, 2010 and was authorized to establish and operate the following transmission lines, inclusive of related infrastructure: 400 kV D/C Quad Moose Amravati Thermal Power Plant (TPP) -Akola sub -station Transmission Line (104 km) (line to be taken and connected to Akola -I sub -station of Maharashtra State Electricity Transmission Co. Ltd. (MSETCL) initially, and subsequently extended and connected to Akola -II sub -station of Maharashtra Eastern Grid Power Transmission Co. Ltd. (MEGPTCL)). LILO of 400 kV S/C Akola to Koradi Transmission line at Amravati TPP (7km). Two 400 kV line bays at MSETCL Akola -I sub -station. 3.2 The construction of 400 kV D/C Quad line from Amravati TPP to Akola ­I sub -station and further extension to Akola ­ II sub -station was envisaged on the basis of the transmission scheme planned by the State Transmission Utility (STU), MSETCL. However, subsequently the circumstances have changed. Based on the revised plan approved by the STU, APTCL would now connect the transmission line from Amravati TPP directly to the Akola­II sub -station of MEGPTCL. 3.3 The construction of 400 kV D/C Quad line interconnecting between the Akola­I sub - station of MSETCL and the Akola - II sub -station of MEGPTCL being in the scope of MEGPTCL's Transmission Licence (Licence no. 1 of 2010), APTCL has opted to take its 400 kV D/C Quad line directly to MEGPTCL's Akola -II sub -station instead of connecting it to the Akola -I sub -station of MSETCL initially. The same was recorded by MSETCL vide letter no. SE/EHV/CC/Amt/Tech/1901 dated 20 October, 2011. 3.4 In view of the above, the 400 kV D/C Quad transmission line of APTCL would be diverted from Angle Point no. 25 onwards and connected directly to the Akola -II sub -station of MEGPTCL. The diverted route of 400 kV Quad transmission line from Amravati TPP to the Akola -II sub -station passes through Bhatori, Koulkher, Palso Bz., Dahigaon, Mirzapur, Borgaon Manju, Sonala and Yelwan villages in Akola District, Maharashtra. The detailed survey of the route of the 400 kV Quad transmission line is completed, and a map of the Application for amendment of Transmission Licence of APTCL final route of the diverted portion has been submitted along with the Licence amendment Application. 3.5 After detailed survey, it is found that at no place is the whole or any part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or any building or place in the occupation of the Government for defence purposes located within the vicinity of the proposed transmission line. Further, no streets which are repairable by a person other than the Central Government, State Government or local authority and of railways, tramways, canals and waterways for which the Applicant was to obtain authorization to undertake works, have been found to be located within the area of transmission line. In case any such street is encountered, APTCL shall obtain authorization to undertake works. 3.6 In view of the above, APTCL has sought amendment of its Transmission Licence as follows: Table 3 -1: Transmission Licence amendment proposed by APTCL Existing Area of Transmission Amended Area of Transmission proposed (a) 400 kV D/C Quad Moose Amravati TPP - (a) 400 kV D/C Quad Moose Amravati TPP - Akola S/S Transmission Line (104 km) Akola -II S/S Transmission Line (104 km) (Line to be taken and connected to Akola -I sub -station of MSETCL initially and subsequently extended and connected to Akola -II sub -station of MEGPTCL) (b) LILO of 400 kV S/C Akola to Koradi (b) LILO of 400 kV S/C Akola to Koradi Transmission line at Amravati TPP (7km) Transmission line at Amravati TPP (7km) (c) 2 Nos. 400 kV line bays at MSETCL (c) 2 Nos. 400 kV line bays at MSETCL Akola -I Sub -station Akola -I Sub -station ;