- (1.) THE instant petition has been filed by Power Grid Corporation of India Limited (PGCIL) seeking approval of the transmission charges for Asset I: 400 kV, 125 MVAR Bus Reactor along with associated bays at Patna Sub -station; Asset II: 400 kV, 125 MVAR Bus Reactor along with associated bays at Ranchi Sub -station under ERSS -IV in Eastern Region for tariff block 2009 -14 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 for the project was accorded by the Board of Directors of the petitioner vide letter dated 13.7.2011 for Rs.6036 lakh including an IDC of Rs.245 lakh (Based on 2nd Quarter, 2011 price level). The project was scheduled to be commissioned within 21 months from the date of investment approval i.e. 1.5.2013. The scope of works covered under the project broadly includes: - ADDITIONAL 1X160 MVA, 220/132kV transformer with associated bays at Siliguri sub -station. Replacement of 1X50 MVA, 220/132kV transformer by 1X160 MVA, 220/132kV transformer with associated bays at 220/132kV Birpara substation. 3. INSTALLATION of additional bay/breaker against 400kV Malda -Farakka -I feeder at Malda sub -station. 4. REPLACEMENT of 2X50 MVA, 220/132kV transformer by 2X160 MVA, 220/132kV transformer with associated bays at 220/132 kV Malda substation. Var bus reactor alongwith associated bays at Ranchi 400/220 kV sub -station. 5. 125 MVAR bus reactor alongwith associated bays at Patna 400/220 kV sub -station.
(3.) THE scheme includes assets of 6 different sub -stations in Eastern Region. Out of which 2 assets i.e. 400kV, 125 MVAR Bus Reactor along with associated bays at Patna Sub -station and 400 kV, 125 MVAR Bus Reactor along with associated bays at Ranchi Sub -station are covered in the instant petition. The petitioner initially claimed tariff of the instant asset on the basis of anticipated date of commercial operation of 1.1.2013. Accordingly, the petitioner submitted the Auditor's Certificate and tariff forms alongwith the petition. Later, the petitioner, vide affidavit dated 5.8.2013, has submitted that the assets were put under commercial operation as per the details given below: -;