- (1.) THE petition has been filed for approval of transmission tariff for 400 kV D/C Kaiga-Narendra transmission line (the transmission line) and 400/220 kV sub- station at Narendra with one 315 MVA transformer (the sub-station) in Southern Region for the period from 1.11.2005 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") after accounting for additional capitalization during 2005-06. THEse assets are collectively referred to as "the transmission assets". THE petitioner has also prayed for the reimbursement of expenditure incurred towards publishing of notices in the newspapers and the petition filing fee by the beneficiaries.
(2.) The investment approval for 400 kV D/C Kaiga-Narendra transmission line was accorded by the Board of Directors of the petitioner company vide letter dated 30.8.2005 at an estimated cost of Rs. 18161 lakh, including IDC of Rs. 3131 lakh . The investment approval for construction of 400/220 kV D/C sub-station at Narendra with 2x315 MVA transformer was earlier accorded by the Board of Directors of the petitioner company under Memo dated 27.2.2003 at an estimated cost of Rs. 6051 lakh, including IDC of Rs. 487 lakh. The transmission assets were declared under commercial operation on 1.11.2005 with line length of 215.324 ckt-kms (for O & M purposes). One 315 MVA transformer at 400/220 kV sub-station at Narendra is yet to be declared under commercial operation.
(3.) THE provisional transmission charges for the transmission assets were approved by the Commission in its order dated 4.7.2006 in Petition No. 23/2006. THE present petition is for approval of final tariff from the date of commercial operation of the transmission assets.;