Bhanu Bhushan and R. Krishnamoorthy, Members - (1.) THE application is made for clarification on the Order dated, 9th May, 2006, limited to the aspect of payment of incentive, that is, whether incentive is payable based on target PLF of 80 per cent or 75 per cent.
(2.) We have heard the representatives of the parties present at the hearing. The Commission by its order dated, 9th May, 2006 had approved Tariff for Badarpur Thermal Power Station (hereinafter referred to as "the generating station") for the period 1st April, 2004 to 31st March, 2009. The Commission, inter alia, decided as under: On consideration of the analysis of the situation.... Target Availability/PLF at 75 per cent has been considered for recovery of full fixed charges and computation of fuel element in the working capital for the period from 1st April, 2004 to 31st March, 2009.
(3.) WHILE concluding, the Commission further observed as under: 70. In addition to the charges approved above, the Petitioner is entitled to recover other charges also like incentive, claim for reimbursement of income tax, other taxes, cess levied by a Statutory Authority, and other charges in accordance with the Regulations 2004, as applicable;