- (1.) In Case No. 78 of 2014, the Commission dealt with the Maharashtra State Power Generation Co. Ltd. (MSPGCL)'s proposal for economic shutdown of five generating Units. Koradi Unit 6 was one of the Units proposed for economic shutdown. Considering submissions made by MSPGCL during the proceedings, the Commission, in its Order dated 19 August, 2014, stated that Clarificatory Order in Case No 78 of 2014 Page 1 "The EER and M [Renovation and Modernization] programme for the Koradi Unit 6 has commenced on 3 March, 2014... ...The Unit will be closed for that purpose;... hence it would not be available even if the coal situation improves... ...The Commission allows the economic shut down of the remaining Units proposed, viz. Bhusawal Unit 2, Koradi Unit 5 and Chandrapur Unit 1, temporarily till adequate coal becomes available..."
(2.) Under letter No. RCD14/63B/LT0452 dated 25 August, 2014, MSGPCL has submitted that, although the R & M work of Koradi Unit 6 has indeed started from 3 March, 2014 and would be completed in 30 months, it would be shut down on this account only from 25 August, 2015 (for 8 months). Hence, the economic shutdown of Koradi Unit 6 may be allowed at present so that Idle Capacity Charges become applicable.
(3.) The Commission had not included Koradi Unit 6 among the Units allowed for economic shutdown only on the understanding that it would be redundant since that Unit was already closed for R & M work. That understanding arose from lack of clarity in MSPGCL's earlier submissions. Through the present Order, the Commission clarifies that, had this not been the case, it would have allowed the economic shutdown of Koradi Unit 6 also. Thus, the Order dated 19 August, 2014 may be read as including Koradi Unit 6 among those allowed for economic shutdown.;