- (1.) THIS petition was filed by the petitioner, NTPC Limited, a generating company owned or controlled by the Central Government for approval of tariff in respect of Tanda Thermal Power Station (440 MW), (hereinafter referred to as "the generating station") for the period from 1.4.2004 to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004. The tariff for the generating station for the period from 1.4.2004 to 31.3.2009 was approved by the Commission vide its order dated 30.11.2006.
(2.) The details of the annual fixed charges for the period 1.4.2004 to 31.3.2009 allowed are as under: JUDGEMENT_294_TLET0_20070.htm JUDGEMENT_294_TLET0_20071.htm The petitioner was also allowed energy charge of 142.24 paise/kWh based on fuel prices and GCVs for the period January to March 2004, and normative operating parameters as per the 2004 regulations.
(3.) THE Commission in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) (Amendment) Regulations, 2007, revised the operational norms of target availability, target PLF, station heat rate, auxiliary energy consumption and specific oil consumption for the generating station with effect from 1.4.2007, as follows: JUDGEMENT_294_TLET0_20072.htm ;