- (1.) The petitioner, Vemagiri II Transmission Company Limited, has filed the present petition for grant of transmission licence under Sec. 14 read with Sec. 15(1) of the Electricity Act, 2003 (hereinafter referred to as "the Act") to establish the transmission system for "Strengthening of Transmission System beyond Vemagiri" (hereinafter referred to as "Transmission System") on Build, Own, Operate and Maintain (BOOM) basis comprising the following element:
(2.) The petitioner has made the following prayers: "(a) Grant Transmission Licence to the Applicant; (b) Allow the Transmission System for "Strengthening of Transmission System beyond Vemagiri" to be part of Transmission Service Agreement approved by the Hon'ble Commission under PoC Charges Regulations (Sharing of Inter -state Transmission Charges and Losses) Regulations, 2010; and (c) Pass such other order/orders, as may be deemed fit and proper in the facts & circumstances of the case."
(3.) The petitioner has submitted that in accordance with "Guidelines for encouraging competition in development of Transmission Projects and competitive bidding for Transmission Service" and "Tariff based competitive bidding guidelines for Transmission Service" (hereinafter referred to as "the Guidelines") issued by Government of India, Ministry of Power under Sec. 63 of the Act, REC Transmission Projects Company Limited (RECTPCL) was notified by the Central Electricity Authority vide Notification No. 100/1/EC (33)/SP & PA/2014 dated 6.2.2015 as the Bid Process Coordinator (hereinafter referred to as "BPC") for the purpose of selection of bidder as Transmission Service Provider (TSP) to establish the transmission system for "Strengthening of Transmission System beyond Vemagiri" through tariff based competitive bidding process.;