- (1.) The petition has been preferred by Power Grid Corporation of India Limited (hereinafter referred to as "the petitioner"), 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 capital 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 Rihand Transmission System (DOCO 1.4.1992) in North Region (hereinafter referred to as "the transmission assets").
(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 investment approval for the transmission system was accorded by Ministry of Power vide its letter dated 31.5.1989 at an estimated cost of Rs. 1063.00 crore including IDC of Rs. 38.50 crore. Subsequently, approval for the revised cost estimate was accorded by Ministry of Power letter dated 19.4.1995 for capital investment of Rs. 146058 lakh including IDC of Rs. 13097 lakh. (b) The assets covered in the present petition are as under: - - (i) Asset - 1: HVDC Portion of Rihand Transmission System (ii) Asset - 2: AC Portion of Rihand Transmission System (c) The transmission assets were put to commercial operation on 1.4.1992. The Commission vide its order dated 7.9.2012 in Petition No. 326/2010 for 2009 -14 tariff period approved the capital cost of Rs. 71522.15 lakh and Rs. 57855.95 lakh as on 1.4.2009 in respect of Asset -I and Asset -II respectively as under: - - (d) The Commission approved an additional capitalisation and de -capitalisation during 2014 -19 tariff period as under: - - (e) Subsequently, an additional capitalisation and de -capitalisation on account of replacement of porcelain insulator with polymer insulator were allowed vide Commission's order dated 7.2.2013 in Petition No. 305/2010. (f) The Commission vide order dated 7.9.2012 in Petition No. 326/2010 and order dated 7.2.2013 in Petition No. 305/2010 approved the following additional capital expenditure and de -capitalisation in respect of the transmission assets: - - (g) The Commission approved the transmission tariff for 2009 -14 tariff period in respect of Asset -I and Asset -II respectively as given below: - -;