- (1.) THE petition has been filed for approval of tariff for LILO of one circuit of 132 kV D/C Siliguri-Rangit transmission line at Gangtok (hereinafter referred to as "the transmission line") in Eastern Region for the period from 1.10.2005 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 of Rs. 326.63 lakh during 2005-06. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission line was initially accorded by the Board of Directors of the petitioner company vide letter dated 29.1.2002 at an estimated cost of Rs. 4079 lakh, which included IDC of Rs. 376 lakh. The revised cost estimate of the transmission line was approved by the Board of Directors of the petitioner company vide letter dated 17.1.2006 at Rs. 4646 lakh, which included IDC of Rs. 197 lakh. The provisional transmission charges for the transmission line, declared under commercial operation on 1.10.2005, were approved by the Commission in its order dated 21.11.2006 in Petition No. 50/2006. The present petition is for approval of final tariff.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_278_TLET0_20070.htm JUDGEMENT_278_TLET0_20071.htm ;