JUDGEMENT
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(1.) THE petition has been filed by Power Grid Corporation of India Limited (PGCIL) seeking approval of the transmission tariff for Installation of 400/220 kV, 1x315 MVA Transformer at Mapusa (ICT -III) Sub -station along with 2 nos. 220 kV line bays (Ant. DOCO 1.10.2013) under Augmentation of Transformer and Bays in Western Region from DOCO to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations").
(2.) THE Investment Approval to the transmission project was accorded by Board of Directors of the petitioner vide the Memorandum Ref. C/CP/WR -240 dated 4.6.2012 at an estimated cost of Rs.6551 lakh, including IDC of Rs.227 lakh based on February, 2012 price level. The project was scheduled to be commissioned within 24 months from the date of investment approval i.e. by 1.7.2014. The scope of work covered under the project is as follows:
Sub Station: i. Installation of 400/220 kV, 1x315MVA transformer at Mapusa substation along with 2 nos. 220 kV line bays. ii. Installation of 400/220 kV, 1x500MVA transformer at Navsari substation. iii. 2 Nos. 400 kV line bays at 765/400 kV Indore substation. iv. 2 Nos. 220 kV line bays at 400/220 kV Pirana substation.
(3.) THE instant petition covers Installation of 400/220 kV, 1x315MVA transformer at Mapusa substation along with 2 nos. 220 kV line bays (hereinafter referred to as "transmission assets").
The transmission charges claimed by the petitioner based on the actual date of commercial operation are as under: -;
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