- (1.) THE application has been made for approval of provisional transmission charges for 315 MVA ICT-IV at Moga sub-station along with associated bays (the transmission assets) under the scheme of augmentation of transformation capacity at Moga and Amritsar sub-stations (the transmission scheme) in Northern Region for the period 1.7.2007 to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (the 2004 regulations).
(2.) The investment approval for implementation of transmission scheme was accorded by Board of Directors of the petitioner company vide Memorandum dated 1.9.2005 at an estimated cost of Rs. 4728 lakh, which included IDC of Rs.250 lakh. The apportioned approved cost of the transmission assets is stated to be Rs. 1584.51 lakh. As per the investment approval, the transmission assets were scheduled to be commissioned by March 2008. The transmission assets have been declared under commercial operation w.e.f. 1.7.2007, 8 months ahead of the schedule, after discussion with NR constituents in OCC meeting of NR. The details of capital expenditure submitted by the petitioner are as follows: JUDGEMENT_298_TLET0_20070.htm
(3.) THE petitioner has claimed the following transmission charges based on the capital cost of Rs. 1068.52 lakh as on the date of commercial operation: JUDGEMENT_298_TLET0_20071.htm ;