- (1.) The petition has been filed by Power Grid Corporation of India Limited (hereinafter referred to as "the petitioner") for revision of tariff under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations") based on truing up of capital expenditure for the period COD (1.11.2011) to 31.3.2014 and for determination of tariff under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations") for the period from 1.4.2014 to 31.3.2019 in respect of for 400 kV S/C Chamera II pooling Station at Rajera with 400/220 kV 315 MVA ICT -I and ICT -II under Chamera II GIS pooling station at Rajera with 80 MVAR Bus reactor at Pooling point under Chamera II System (hereinafter referred to as "the transmission asset").
(2.) The respondents are distribution licensees, who are procuring transmission service from the petitioner, mainly beneficiaries of Northern Region.
(3.) The brief facts of the case are as follows: - - "a) The administrative approval and expenditure sanction of the transmission scheme was accorded by the Board of Directors of the petitioner's company vide Memorandum No. C/CP/GIS dated 7.9.2007 at an estimated cost Rs. 26210 lakh including IDC of Rs. 1656 lakh based on 1st quarter, 2007 price level. The transmission assets were commissioned on 1.11.2011. b) The annual transmissions charges for 2009 -14 tariff period for the transmission asset were determined vide order dated 2.1.2013 in Petition No. 94/TT/2011 based on admitted capital cost of Rs. 17135.20 lakh for the transmission asset as on COD and estimated additional capital expenditure of Rs. 1412.05 lakh for 2011 -12 and Rs. 1849.56 lakh for 2012 -13 for truing up of tariff for 2009 -14 tariff period. The time and cost over -run of 19 months and 286% respectively was condoned in order dated 2.1.2013 in Petition No. 94/TT/2011. c) The annual fixed charges were determined vide order dated 2.1.2013 in Petition No. 94/TT/2011 based on the above capital cost and estimated additional capital expenditure for the transmission assets during 2009 -14 is given below: - - ;