- (1.) THIS application has been made for approval of transmission tariff of Rs. 7610.45 lakh for 400 kV D/C Malda-Bongaigaon transmission line (the transmission line) forming part of Kathalguri Transmission System (the transmission system) from 1.4.2000 to 31.3.2001.
(2.) The transmission line is an inter-regional asset between Eastern Region and North Eastern Region. The transmission line was declared under commercial operation on 1.4.2000. The petition was filed on 4.7.2000 for approval of transmission charges of Rs. 8152.78 lakh for the year 2000-01 in accordance with Ministry of Power notification dated 16.12.1997. The petitioner filed an interlocutory application (No. 32/2000) also for an interim order for payment of transmission tariff by the respondents. Ministry of Power under its letter dated 22.2.1995 had accorded its approval for implementation of the transmission system at a cost of Rs. 68119 lakh which included the apportioned approved cost of Rs. 20626 lakh for the transmission line. However, in the petition dated 4.7.2000, it was stated that the estimated completion cost of the transmission line was Rs. 36927.38 lakh. It was also stated that the Revised Cost Estimates for the transmission system for Rs. 101010 lakh were under consideration of the Central Government.
(3.) THE interlocutory application was disposed of by the Commission by its order dated 9.11.2000, approving tariff on provisional basis. THE petitioner was, however, granted liberty to approach the Commission for revision of transmission charges, after the Revised Cost Estimates for the transmission system were approved by the competent authority, the Cabinet Committee on Economic Affairs (CCEA).;