- (1.) THIS petition has been filed by the petitioner, a generating company owned and controlled by the Central Government for approval of tariff in respect of Talcher Thermal Power Station (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, (hereinafter referred to as "the 2004 regulations")
(2.) The generating station (which comprises four units of 60 MW capacity each and two units with capacity of 110 MW each) was transferred to the petitioner on 3.6.1995 in terms of the Talcher Thermal Power Station (Acquisition and Transfer), Act, 1994. The tariff for the generating station for the period ending to 31.3.2004 was approved by the Commission vide its order dated 19.6.2002 in Petition No. 62/2000 which was partially modified vide Commission's order dated 5.11.2003. Subsequently, vide order dated 25.9.2006 in Petition No. 35/2004, the Commission approved the additional capital expenditure of Rs. 26418 lakh on works for the period 1.4.2000 to 31.3.2004 and arrived at the capital base of Rs. 69601 lakh as on 31.3.2004, for the purpose of determination of tariff from 1.4.2004.
(3.) THE petitioner had filed the tariff petition during the pendency of Petition No. 35/2004 for additional capitalization and had considered a gross block of Rs. 70238 lakh which included the admitted capital cost of Rs. 43183 lakh as on 1.4.2000 and the projected additional capitalization of Rs. 27055 lakh. THE petitioner filed IA No. 48/2005 to amend its claim for the revised fixed charges stated to be on account of steep rise in the price of coal with effect from July 2004 resulting in higher working capital requirement. THE petition has been allowed to be amended and all references to the petitioner's claim are as per the amended petition.;