POWER GRID CORPORATION OF INDIA LTD. Vs. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LTD. AND ORS.
LAWS(ET)-2016-2-3
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on February 18,2016

Appellant
VERSUS
Respondents

JUDGEMENT

- (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 from the date of commercial operation 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 02 Nos. of 220 kV Line Bays at Fatehabad Sub -station under Transmission System Associated with NRSS -XIII (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 project was accorded by the Board of Directors of the petitioner's company vide Memorandum No. C/CP/NRSS -XIII dated 16.2.2009 at an estimated cost of Rs. 31769 lakh, including IDC of Rs. 2432 lakh based on 4th quarter, 2008 price level. The transmission asset was put on commercial operation on 1.7.2011. b) The annual transmission charges for 2009 -14 tariff periods for the transmission asset were determined vide order dated 12.10.2011 in Petition No. 15/2011 based on admitted capital cost of the transmission asset and debt: equity as on COD. The estimated additional capital expenditure of Rs. 95.49 lakh towards balance and retention payments during 2011 -12 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 12.10.2011 in Petition No. 15/2011 based the above capital cost and estimated additional capital expenditure for the transmission assets during 2009 -14 as given below: - - ;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.