- (1.) The petitioner, Power Grid Corporation of India Limited (PGCIL) has filed this petition for approval of the transmission tariff for (6) Nos. of assets under Vindhyachal -IV and Rihand -III (1000 MW) Generation Projects in Western and Northern Region for tariff block 2014 -19 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations"). The petitioner has also prayed for allowing 90% of the Annual Fixed Charges claimed, in terms of proviso (i) of Regulation 7(7) of the 2014 Tariff Regulations.
(2.) The details of the elements covered in the petition are as follows: -
(3.) During the hearing on 3.3.2015, the representative of the petitioner prayed for grant Annual Fixed Charges (AFC) in terms of proviso (i) of Regulation 7(7) of the 2014 Tariff Regulations in respect of the instant assets. The Commission vide order dated 15.4.2015 determined the AFC in terms of proviso (i) of Regulation 7(7) of the 2014 Tariff Regulations for Asset -I, II, III, IV and VI. Regarding Asset -V the Commission had directed that tariff for Asset -V would be considered after receipt of segregated cost of various elements covered in it. In response, the petitioner, vide affidavit dated 28.5.2015 has submitted that Asset -V is a combination of 7 elements and has submitted the segregated cost of each of the 7 elements.;