- (1.) Petition No. 206/GT/2013 has been filed by the petitioner for revision of the tariff determined by order dated 13.4.2012 in Petition No. 282/2009 in respect of Kahalgaon Super Thermal Power Station, Stage -II (1500 MW) ('the generating station') for the period 2009 -14, after truing -up exercise based on the actual additional capital expenditure incurred for the period 2009 -12 and projected capital expenditure for 2012 -14 in accordance with the proviso to Regulation 6(1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 ('the 2009 Tariff Regulations').
(2.) During the pendency of the above petition, the petitioner has filed Petition No. 272/GT/2014 for revision of tariff in respect of the generating station for the period 2009 -14 after truing -up exercise based on the actual additional capital expenditure incurred during the period 2009 -14 in accordance with Regulation 6(1) of the 2009 Tariff Regulations.
(3.) The generating station with a capacity of 1500 MW comprises of three units of 500 MW each. The dates of commercial operation of the different units of the generating station are as under: ;