- (1.) WE have heard Shri P.K. Hazarika, GM (Comml.), with Shri K. Goswami on admission.
(2.) The application has been made for review of order dated 14.12.2006 in Petition No.33/2003, whereby the Commission had approved tariff in respect of Assam Gas Based Power Station (hereinafter referred to as "the generating station") owned by North Eastern Electric Power Corporation Ltd. (hereinafter referred to as "the respondent") for the period 1.4.2003 to 31.3.2004. The tariff for the generating station was initially approved by order dated 22.8.2005. However, the respondent made an application for review of the said order dated 22.8.2005, being Review Petition No.115/2005, on the following grounds, namely: (a) Calculation of capital cost and deduction of net revenue earned from sale of infirm power from the capital cost, (b) Computation of interest on loan, (c) Calculation of interest on working capital, and (d) Calculation of O&M expenses
(3.) THE Commission by its order dated 2.8.2006 had allowed review on two grounds namely, consideration of the capital cost, and computation of O&M expenses. Consequently, the tariff was re-determined by order dated 14.12.2006, presently sought to be reviewed by the petitioner. Grounds for Present Review Capital Cost;