- (1.) The petition has been preferred by Power Grid Corporation of India Ltd., a transmission licensee, 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 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 132 kV S/C Mau -Balia Transmission System in Northern Region. (hereinafter referred to as "transmission system").
(2.) The respondents are distribution licensees, who are procuring transmission service from the petitioner, mainly beneficiaries of Northern Region.
(3.) The petitioner has built the transmission system in Northern Region and the same has been put under commercial operation w.e.f. dated 1.5.2003. The petitioner had approached the Commission vide Petition No. 97/2010 for determination of tariff for 2009 -14 tariff period. The Commission, on 28.9.2010 had approved the tariff based on the admitted capital cost of Rs. 603.94 lakh for the instant asset as on 31.3.2009 as given below: ;