- (1.) The present petition has been filed by Power Grid Corporation of India Ltd. ("the petitioner') for truing up of capital expenditure for 2009 -14 tariff period under Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations") and determination of tariff for 2014 -19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations") for Combined Assets of 400 kV D/C Ranchi -Sipat transmission line with associated bays at Ranchi and Sipat Sub -station and 40% FSC on 400 kV Ranchi -Sipat Line at Ranchi Sub -station under Kahalgaon -II Phase -II transmission system in Western Region (hereinafter referred as "the transmission asset").
(2.) The respondents are distribution licensees and transmission licensees, who are procuring transmission service from the petitioner, mainly beneficiaries of Western Region.
(3.) The petitioner has served the petition to the respondents and notice of this application has been published in the newspaper 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 13.1.2016. None of the respondents have filed any reply to the petition. Having heard the representatives of the petitioner and perused the material on record, we proceed to dispose of the petition.;