- (1.) THE petition has been filed by Power Grid Corporation of India Ltd. for approval of transmission tariff in respect of the following transmission assets sanctioned under the Common Scheme for 765 kV Pooling Stations and Network for Northern Region, Import by Northern Region from Eastern Region and from North Eastern Region/Southern Region/Western Region via Eastern Region from the anticipated dates of commercial operation of the respective assets to 31.3.2014 in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter the 2009 Tariff Regulations): 1. (a) 400 kV D/C (Quad) LILO of Barh -Balia transmission line at Patna along with associated bays at Patna sub -station (Asset -I); (b) 765/415 kV, 3 x 500 MVA ICT -I Ranchi along with associated bays at 765 kV Ranchi sub -station (Asset -II); (c) Combined assets of 400 kV D/C (Quad) Ranchi (New) -Ranchi (Old) -I transmission line and associated 400 kV Line bays at Ranchi (New) substation and Ranchi(old) sub -station and 400 kV D/C (Quad) Ranchi (New) -Ranchi(Old) -II transmission line and associated 400 kV line bays 400 kV line bays at Ranchi(New) sub -station and Ranchi (Old) sub -station and 765/415 kV, 3 x 500 MVA ICT II at Ranchi along with associated bays at 765 kV Ranchi sub -station (Asset -III); and (d) 765/415 kV, 3 x 500 MVA ICT at Sasaram along with associated bays (Asset -IV). The anticipated date of commercial operation was 1.7.2012 for Asset -I and 1.9.2012 for Asset -II, Asset -III and Asset -IV. The petitioner subsequently filed affidavits stating that Asset -I and Asset -IV were commissioned respectively on 1.12.2012 and 1.3.2013 and filed revised calculations of tariff in respect of both the transmission assets from the actual dates of commercial operation to 31.3.2014. The petitioner submitted during hearing on 21.11.2013 that the other two transmission assets, namely Asset -II and Asset -III were under construction with revised anticipated dates of commercial as 1.1.2014. Therefore, transmission charges are being approved for Asset -I and Asset -IV only, with liberty to the petitioner to file a separate petition for Asset -II and Asset -III.
(2.) THE investment approval for the Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common Scheme for Network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern Region was accorded by the Board of Directors of the petitioner company vide letter dated 29.8.2008 at an estimated cost of Rs. 707533 lakh, including Interest During Construction (IDC) of Rs. 71360 lakh (based on 1st Quarter, 2008 price level).
(3.) THE transmission charges claimed by the petitioner based on the actual date of commercial operation are as under: - The details submitted by the petitioner in support of its claim for interest on working capital are given hereunder:;