- (1.) The present petition has been preferred 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 expenditure for the period 1.4.2009 to 31.3.2014 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 transmission system associated with NLC Stage -I in Southern Region (hereinafter referred as "transmission asset").
(2.) The respondents are mostly distribution licensees or centralised power procurement companies of States, who are procuring transmission service from the petitioner, mainly beneficiaries of Southern 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 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 2.12.2015.;