- (1.) THE petition has been filed for revision of the Annual Fixed Charges for National Capital Thermal Power Station, Dadri, Stage -II (2 x 490 MW) (hereinafter referred to as "the generating station") for the period from 31.1.2010 to 31.3.2014 in terms of clause (1) of Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations"). The petition was initially filed based on the actual capital expenditure for the years 2009 -10, 2010 -11 and 2011 -12 and estimated capital expenditure for the years 2012 -13 and 2013 -14. During pendency of the petition, accounts for the year 2012 -13 were finalized and accordingly the petitioner amended its petition to claim the revised fixed charges on the basis of actual expenditure for that year too.
(2.) THE generating station comprises of two units; first unit was declared under commercial operation on 31.1.2010 and second unit on 31.7.2010. Petition No. 14/2010 was earlier filed by the petitioner for approval of the tariff of the generating station for the period 31.1.2010 to 31.3.2014, The Commission in its order dated 30.9.2011 approved the tariff considering the capital cost of Rs. 207234.32 lakh as on the date of commercial operation of Unit -I and Rs. 397411.26 lakh as on the date of commercial operation of Unit -II which is also the date of commercial operation of the generating station. Break -up of the capital cost up to the date of commercial operation of the generating station allowed vide order dated 30.9.2011 is as under:
(3.) THE capital cost considered in the order dated 30.9.2011 in Petition No. 14/2010 for determination of tariff for the years 2009 -10 to 2013 -14 is summarized as under: The petitioner presently seeks revision of tariff based on the actual additional capital expenditure incurred for the years 2009 -10, 2010 -11, 2011 -12 and 2012 -13 and the revised projected estimated expenditure for the year 2013 -14. Maintainability;