- (1.) The present petition has been preferred by Power Grid Corporation of India Ltd. ('the petitioner'), a transmission licensee, for truing up of capital expenditure for 2009 -14 tariff period and determination of tariff for 2014 -19 tariff period for combined Asset -I comprising 400/220 kV Damoh Sub -station along with bays and 400 kV 63 MVAR Bus Reactor along with associated 400 kV bay at Damoh Sub -station and Combined Asset -II comprising 400/220 kV ICT -I at Damoh Sub -station along with bays and 400/220 kV, 315 MVA ICT -II along with associated 400 kV and 220 kV bays at Damoh Sub -station (hereinafter referred as "the transmission asset") 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 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. The transmission assets were commissioned prior to 1.4.2009.
(2.) The respondents are distribution 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 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 21.12.2015. None of the respondents have filed any reply to the petition. The petitioner was directed to file on affidavit on additional information sought with copy to respondents by 28.12.2015. In response the petitioner has submitted the information vide affidavit dated 28.12.2015. Having heard the representatives of the petitioner and perused the material on record, we proceed to dispose of the petition.;