- (1.) The petition has been filed by Power Grid Corporation of India Limited (PGCIL) under sub -section (4) of Sec. 28 and Sec. 79(1)(d) of Electricity Act, 2003 (Act) for determination of annual fees and charges for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in Southern Region for the 2009 -14 period.
(2.) The details of the assets covered in the instant petition are as under: - -
(3.) The Investment Approval for the Fibre Optic Communication System in lieu of existing ULDC Microwave links was accorded by Board of Directors of the petitioner company vide letter Reference No. C/CP/Fibre Optic in SR dated 15.2.2011 at an estimated cost of Rs. 4509 lakh, including IDC of Rs. 264 lakh (based on 3rd Quarter, 2010 price level). The scheduled completion time of the project was 30 months from the date of investment approval i.e. 14.8.2013 say 1.9.2013.;