- (1.) THE petitioner seeks approval for incentive for the year 2003-04 based on availability for the transmission system in the Eastern Region, in terms of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2001 (the regulations).
(2.) It has been provided in the regulations that in addition to transmission charges, for availability of the transmission system beyond 98% as certified by Member Secretary, EREB (now ERPC), the petitioner shall be entitled to incentive at rates specified hereunder: JUDGEMENT_209_TLET0_20060.htm As per the affidavit dated 31.7.2006, the petitioner has claimed incentive as under (Rs. in lakh) JUDGEMENT_209_TLET0_20061.htm
(3.) MEMBER-Secretary, ERPC in his letter dated 8.4.2004 has certified the availability of the transmission system in the region during 2003-04 for the transmission system at 99.31% by giving weightage of 50% to the availability of inter-regional assets of the region except Korba-Budhipadar transmission line for which the weightage of 33.33% has been given.;