- (1.) The present petition has been filed by Power Grid Corporation of India Ltd. ("the petitioner") for truing up of capital expenditure and tariff for Asset -I: 400 kV, 125 MVAR Bus -Reactor with associated bays at Abdullapur and Asset -II: 400 kV D/C Abdullapur -Sonepat transmission line along with 400 kV associated bays at Abdullapur and Sonepat Sub -station under System Strengthening in Northern Region Grid for Karcham Wangtoo HEP in Northern Region -II (hereinafter referred as "transmission asset") 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 actual capital expenditure for the period from COD 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.
(2.) The respondents are distribution licensees who are procuring transmission service from the petitioner, mainly beneficiaries of the Northern Region.
(3.) The petitioner has served the petition to the respondents and notice of this application has been published in the newspapers in accordance with Sec. 64 of Electricity Act, 2003 ("the Act"). No comments have been received from the public in response to the notices published by the petitioner under Sec. 64 of the Act. The hearing in this matter was held on 20.1.2016. None of the respondents have filed any reply. Having heard the representatives of the petitioner and perused the material on record, we proceed to dispose of the petition.;