- (1.) The petitioner, Power Grid Corporation of India Limited (PGCIL) has filed the instant petition seeking transmission tariff for (i) Asset -I (HVDC Portion) and (ii) Combined Asset -II (AC Portion) from anticipated COD, 31.3.2015 to 31.3.2019 under the transmission system associated with "North East -Northern/Western Interconnector -I Project" in North -Eastern, Northern & Western Regions in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 (hereinafter referred to as "the 2014 Tariff Regulations").The petitioner has also prayed for allowing 90% of the Annual Fixed Charges claimed, in terms of proviso (i) of Regulation 7(7) of the 2014 Tariff Regulations for inclusion under PoC mechanism.
(2.) The petitioner initially in the petition claimed tariff for HVDC portion and AC portion separately with anticipated date of commercial operation as 31.3.2015. Subsequently, vide affidavit dated 18.12.2015, the petitioner has submitted that HVDC portion was commissioned on 1.11.2015 and AC portion has been split into three parts. The petitioner has submitted that parts of AC system were commissioned on 1.10.2015, 28.10.2015 and 27.10.2015 and the remaining portion of the system is anticipated to be commissioned on 31.12.2015. The details of the assets and their scheduled and actual/anticipated date of commercial operation submitted by the petitioner are as under: - -
(3.) The matter was heard on 3.3.2015. The petitioner was directed to submit the information regarding time over -run, cost over -run, CEA certificate, minutes of RPC meetings, PPAs signed by beneficiaries, BPTAs for the instant assets and status of their commissioning. The petitioner has submitted the information vide affidavits dated 25.3.2015 and 13.5.2015.;