JUDGEMENT
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(1.) This petition has filed by petitioner, North Eastern Electric Power Corporation Ltd. (NEEPCO) for approval of tariff of Ranganadi Hydro Electric Project (3 x 135MW) (hereinafter referred to as "the generating station") for the period 2014 -19, in terms of the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 ("the 2014 Tariff Regulations").
(2.) The project comprises of three units of 135 MW capacity each and is a run of the river scheme with pondage having a Head Race Tunnel and a surface Power House. The tail race discharge of the generating station is diverted to Dikrong River through an open channel of 56m length. The date of commercial operation of the respective units of the generating station is as under:
(3.) The tariff of the generating station for the period 2009 -14 was determined by Commission's order dated 28.9.2015 in Petition No. 457/GT/2014. Accordingly, the annual fixed charges approved by the Commission vide its order dated 28.9.2015 is as under:
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