- (1.) THE petitioner had filed this petition for approval of tariff in respect of Assam Gas Based Power Station (hereinafter referred to as "the generating station") for the period from 1.4.2003 to 31.3.2004, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2001 (hereinafter referred to as " the 2001 regulations") and claimed fixed charges as under: JUDGEMENT_184_TLET0_20060.htm
(2.) The details of Working Capital furnished by the petitioner and its claim for interest thereon were as follows: JUDGEMENT_184_TLET0_20061.htm In addition, the petitioner claimed the variable charges @ 40.64 paise/kWh.
(3.) THE Commission by its order dated 22.8.2005 approved the following annual fixed charges for the year 2003-04 by considering Rs. 145163 lakh as the capital cost as on 1.4.2003: JUDGEMENT_184_TLET0_20062.htm ;