NRSS XXIX TRANSMISSION LIMITED Vs. U.P. POWER CORPORATION LIMITED
LAWS(ET)-2014-10-3
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on October 15,2014

NRSS XXIX Transmission Limited Appellant
VERSUS
U.P. POWER CORPORATION LIMITED Respondents

JUDGEMENT

- (1.) THE petitioner, NRSS -XXIX Transmission Limited, has filed this petition under Section 14 read with Section 15(1) of the Electricity Act, 2003 (the Act) for grant of transmission licence to establish transmission system for "Northern Region System Strengthening Scheme NRSS -XXIX" on 'Build, Own, Operate and Maintain' (BOOM) basis, comprising the following elements:
(2.) THE petitioner has made the following prayers: "(a) Grant transmission licence to NRSS XXIX Transmission Limited with respect to the Transmission System described at para 1 of this application; (b) Give due consideration to the contents of this application; and (c) Pass such other order(s) as this Hon'ble Commission may deem fit and proper in the facts and circumstances of this case."
(3.) THE petitioner has submitted that Ministry of Power, Government of India initiated a scheme for development of Independent Transmission Projects through private sector participation for evacuation of power from the generating station and transmission of power from pooling station to other grid stations up to load centers and system strengthening in India. The said projects were to be awarded to developers selected on the basis of tariff based competitive bidding process. Government of India, Ministry of Power, vide its Resolution No. 15/1/2013 -Trans dated 20.5.2013 notified 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' (hereinafter referred to as "the Guidelines") under Section 63 of the Act. In accordance with the Guidelines, REC Transmission Projects Company Limited (RECTPCL) was notified by Government of India, Ministry of Power vide Notification No. 15/1/2013 -Trans. dated 20.5.2013 as the Bid Process Coordinator (BPC) for the purpose of selection of bidder as Transmission Service Provider (TSP) to establish the Transmission system for "Transmission Scheme for Northern Region System Strengthening Scheme NRSS -XXIX"(hereinafter referred to as 'Project') through tariff based competitive bidding process. Rectpcl in its capacity as BPC initiated the bid process on 6.8.2013 and completed the process on 21.5.2014 in accordance with the Guidelines. M/s. Sterlite Grid Limited (SGL) was selected as the successful bidder having quoted the lowest levelized transmission charges of Rs. 4377.05 million per annum in order to establish the transmission system required for Northern Region System Strengthening Scheme NRSS -XXIX on BOOM basis and provide transmission service to the following identified long -term transmission customers (LTTCs) of the projects, namely:;


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