- (1.) THIS petition has been filed by the petitioner, NTPC, for revision of tariff of Rihand Super Thermal Power Station, Stage -I (1000 MW) (hereinafter referred to as "the generating station") for the period from 1.4.2009 to 31.3.2014 in terms of the proviso to Regulation 6(1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations").
(2.) THE generating station with a capacity of 1000 MW comprises of two units of 500 MW each. The dates of commercial operation of different units of the generating station are as under:
(3.) PETITION No. 261/2009 was filed by the petitioner for approval of tariff of the generating station for the period 2009 -14 and the Commission by its order dated 7.6.2012 approved the annual fixed charges considering the capital cost of Rs. 240456.49 lakh as on 1.4.2009, after deduction of un -discharged liabilities of Rs. 2660.77 lakh as on 1.4.2009. Thereafter, the petitioner filed Review Petition No. 22/2012 seeking review of the said order dated 7.6.2012 and the Commission by its order dated 22.4.2013 revised the annual fixed charges approved vide order dated 7.6.2012. The annual fixed charges approved by order dated 22.4.2013 was as under: (' in lakh) The petitioner seeks revision of the annual fixed charges based on the actual additional capital expenditure incurred for the years 2009 -10, 2010 -11 and 2011 -12. For the years 2012 -13 and 2013 -14, the petitioner has indicated the projected capital expenditure based on latest estimates and status of work.;