- (1.) THE petition has been filed for approval of tariff for 132 kV S/C Mau-Balia transmission line (the transmission line) in Northern Region for the period 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") after accounting for additional capitalization of Rs. 10.73 lakh during 2003-04 and Rs. 7.34 lakh during 2004-05. THE respondent is the only beneficiary of the transmission line. THE petitioner has also prayed for reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission line was accorded by the Board of Directors of the petitioner company under its Memo dated 14.1.2002 at an estimated cost of Rs. 684.00 lakh, including IDC of Rs. 36.00 lakh, based on 3rd quarter 2001 price level. The date of commercial operation of the transmission line is 1.5.2003 with line length (for O & M purpose) of 58 ckt-kms. The annual transmission charges for the period up to 31.3.2004 in respect of transmission line were approved by the Commission in its order dated 25.4.2006 in Petition No. 125/2005.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_260_TLET0_20070.htm ;