- (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 and Tariff for combined assets of Ckt -I (Asset -I), Ckt -II (Asset -II) of 400 kV Teesta (Stage -V) -Siliguri transmission line; and 315 MVA, 400/220 kV ICT -II at Baripada Sub -station along with associated bays (Asset -III) of transmission system under Teesta(Stage -V) HEP in Eastern Region (hereinafter referred as "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") based on actual 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.
(2.) The respondents are mostly distribution licensees and transmission licensees who are procuring transmission service from the petitioner, mainly beneficiaries of Eastern Region.
(3.) The petitioner has served the petition on 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. None of the respondents have filed reply to the petition. The hearing in this matter was held on 2.12.2015. Having heard the representatives of the petitioner and perused the material on record, we proceed to dispose of the petition.;