- (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 1.4.2009 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 Spare Converter Transformer for Vizag back -to -back HVDC terminal in Southern Region (hereinafter referred to as "the transmission asset").
(2.) The respondents are distribution licensees, who are procuring transmission service from the petitioner, mainly beneficiaries of Southern Region.
(3.) The brief facts of the case are as follows: - - "a) The investment approval for procurement of the transmission asset was accorded by the Board of Directors of the petitioner's company vide letter dated 6.6.2006 at an estimated cost of Rs. 2559 lakh, including IDC of Rs. 52 lakh. The transmission assets were commissioned on 1.1.2012. b) The annual transmissions charges for 2009 -14 tariff periods for the transmission asset were determined vide order dated 21.6.2013 in Petition No. 72/TT/2011 based on admitted capital cost of the transmission asset and debt: equity as on COD. The estimated additional capital expenditure of Rs. 788.25 lakh and Rs. 327.21 lakh towards balance and retention payments during 2011 -12 and 2012 -13 was considered for determination of tariff for 2009 -14 tariff period. The details of capital cost are as shown below: - - c) The annual fixed charges were determined vide order dated 21.6.2013 in Petition No. 72/TT/2011 based on the above capital cost and estimated additional capital expenditure for the transmission assets during 2009 -14 as given below: - - ;