- (1.) The present petition has been preferred by Power Grid Corporation of India Ltd. ("the petitioner"), for truing up of capital expenditure and tariff for Nellore -Gooty 400 kV D/C (Quad) line with associated bay extension at Nellore and Gooty Sub -station under Transmission System associated with SRSS XVIII -A (Formerly KUMPP Part A) (COD: 1.4.2013) in Southern 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 from 1.4.2013 (COD) 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 distribution licensees or electricity departments or power procurement companies of States, who are procuring transmission service from the petitioner, mainly beneficiaries of Southern Region.
(3.) The petitioner has served the petition to the respondents and notice of this application has been published in the newspapers in accordance with Sec. 64 of 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. The hearing in this matter was held on 20.1.2016. Tamil Nadu Generation and Distribution Corporation Ltd. (TANGEDCO), i.e., Respondent No. 4 has filed a reply vide letter dated 9.2.2016. In response, the petitioner has submitted the rejoinder to the reply filed by TANGEDCO vide affidavit dated 12.2.2016. In response to letter dated 17.1.2016, the petitioner has submitted its replies vide affidavit dated 4.2.2016. The concerns expressed by respondents are being addressed in the respective paras of this order. Having heard the representatives of the petitioner and perused the material on record, we proceed to dispose of the petition.;