- (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 (here in after referred to as "the 2009 Tariff Regulations") based on truing up of 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 (here in after referred to as "the 2014 Tariff Regulations") for the period from 1.4.2014 to 31.3.2019 in respect of combined assets of (i) 160 MVA, 220/132kV, 3 -Phase Auto Transformer at Kopili, (ii) 132 kV S/C Kopili -Khandong Transmission Line along with associated bays, (iii) 100MVA, 220/132 kV, 3 -Phase Auto Transformer and associated bays at Dimapur Sub - Station and (iv) LILO of 132 kV Dimapur -Kohima Transmission Line in North Eastern Region (here in after collectively referred to as "the transmission assets").
(2.) The respondents are distribution licensees, who are procuring transmission service from the petitioner, mainly beneficiaries of North Eastern Region.
(3.) The brief facts of the case are as follows: - - "a) The administrative/Investment Approval and expenditure sanction to the transmission project was accorded by Board of Directors of PGCIL vide their letter C/CP/MisLink -NER dated 29.5.2006 at an estimated cost of Rs. 5893 lakh including IDC of Rs. 222 lakh based on 2nd Quarter 2005 price level. The Revised cost Estimate (RCE) was approved in the Board meeting held on 7.7.2011. The RCE of the project, based on 3rd Qtr 2010 price level, works out to Rs. 8171 lakh (including IDC of Rs. 519 lakh). b) The COD of the transmission assets are as follows: - - c) The Commission vide its order dated 28.12.2011 in Petition No. 347/2010 and order dated 9.7.2012 in Petition No. 31/TT/2011 had approved the capital cost of the transmission assets as on COD as mentioned below: - - d) The Commission had allowed the additional capital expenditure of Rs. 58.58 lakh in 2009 -10, Rs. 131.93 lakh in 2010 -11, Rs. 78.38 lakh in 2011 -12 and Rs. 98.09 lakh in 2012 -13 for Asset I, Rs. 274.00 lakh for 2010 -11, Rs. 354.01 lakh in 2011 -12 and Rs. 98.09 lakh in 2012 -13 for Combined Asset II in its order in Petition No. 347/2010. e) Further, the Commission vide its order dated 9.7.2012 in Petition No. 31/TT/2011 had allowed an additional capital expenditure of Rs. 245.07 lakh in 2010 -11 for Combined Asset A, and Rs. 571.50 lakh in 2011 -12 and Rs. 148.09 lakh in 2012 -13 for Combined Asset B. The tariff determined by the Commission in are as follows: - - A. By order dated 28.12.2011 in petition No. 347/2010 B. By order dated 9.7.2012 in petition No. 31/TT/2011 ;