- (1.) THE petition has been filed (a) for approval of transmission tariff for 40% Fixed Series Compensation on Gooty-Neelmangala 400 kV S/C transmission line-II at Gooty (hereinafter referred to as � the transmission asset-I) and (b) for revision of transmission tariff for 40% Fixed Series Compensation on Gooty-Neelmangla 400 kV S/C transmission line-I and on Nagarjunasagar-Cuddapah 400 kV S/C transmission lines (hereinafter referred to as �the transmission asset-II�) in Southern Region from the date of commercial operation of the respective transmission asset 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 2004- 05 and 2005-06. THEse assets are collectively referred to as �the transmission scheme�. THE petitioner has also prayed for the reimbursement of expenditure incurred towards publication of notices in the newspapers and the petition filing fee by the beneficiaries.
(2.) The investment approval for the transmission scheme was accorded by the Board of Directors of the petitioner company vide letter dated 22.10.2002 at an estimated cost of Rs. 5793 lakh, including IDC of Rs. 443 lakh. The dates of commercial operation of the respective transmission asset are as stated below: JUDGEMENT_234_TLET0_20070.htm The provisional transmission charges for the transmission asset-I were approved by the Commission in its order dated 13.2.2006 in Petition No. 96/2005.
(3.) THE Commission by its order dated 16.11.2006 had allowed tariff for the transmission asset-II for the period 1.11.2004 to 31.3.2009. THE Commission in its said order dated 16.11.2006 had not considered additional capital expenditure beyond the date of commercial operation and the tariff was worked out on the basis of gross block of Rs. 4003.22 lakh as on 1.11.2004. THE transmission tariff approved was as under: JUDGEMENT_234_TLET0_20071.htm ;