JUDGEMENT
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(1.) THE application is made for approval of provisional transmission charges for certain elements of Tarapur Transmission System (the transmission assets) as given below in para 2 of this Order (commissioned w.e.f. 1.8.2005 and 1.9.2005) associated with Tarapur Atomic Power Station Units 3 & 4 in Western Region:
(2.) The investment approval and expenditure sanction for the transmission system was accorded by the Board of Directors of the petitioner company vide letter dated 22.10.2002 at an estimated cost of Rs. 23702.00 lakh, which includes IDC of Rs. 2176. 00 lakh. Further, the approval for the revised cost estimate was accorded by the Board of Directors of the petitioner company vide letter dated 17.1.2006 at an estimated cost of Rs. 28587.00 lakh, including an IDC of Rs. 962.00 lakh. The details of the assets covered in the present petition and their scheduled and actual dates of commercial operation are as under:
JUDGEMENT_162_TLET0_20060.htm
The details of estimated completion cost of the transmission assets are as under:
JUDGEMENT_162_TLET0_20061.htm
(3.) THE annual provisional transmission charges claimed by the petitioner are given hereunder:
JUDGEMENT_162_TLET0_20062.htm
;
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