- (1.) The present petition has been filed by Power Grid Corporation of India Ltd. ("the petitioner"), for truing up of capital expenditure 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 actual capital expenditure for the period 1.6.2012 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 for Transmission assets (Group -1) associated with 765 kV system for Central part of Northern Grid Part -II, in Northern Region (hereinafter referred as "transmission asset").
(2.) The respondents are mostly distribution licensees who are procuring transmission service from the petitioner, mainly beneficiaries of the Northern Region, transmission licensees and central power purchase entities of States.
(3.) The petitioner has served the petition to the respondents and notice of this application has been published in the newspapers in accordance with Sec. 64 of the Electricity Act, 2003 ("the Act"). No comments have been received from the public in response to the notices published by the petitioner under Sec. 64 of the Act. The hearing in this matter was held on 3.2.2016. Reply has been filed by Respondents No. 2, 3 & 4, i.e. Ajmer Vidyut Vitran Nigam Ltd., Jaipur Vidyut Vitran Nigam Ltd. and Jodhpur Vidyut Vitran Nigam Ltd. vide affidavit dated 22.6.2015. The concerns expressed by respondents are being addressed in the respective paras of this order. In response to additional information sought vide communication dated 30.1.2016, the petitioner has submitted its replies vide affidavit dated 18.2.2016.;