- (1.) THE petition has been filed for approval of tariff for Ranganadi-Ziro transmission system (the transmission system) in North Eastern Region for the period from 1.4.2004 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. 203.04 lakh on works during 2004-05. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in the newspapers and the petition filing fee.
(2.) The investment approval for the transmission system was accorded by Board of Directors of the petitioner company vide its letter dated 29.8.2001 at an estimated cost of Rs. 2725 lakh, which included IDC of Rs.164 lakh. The transmission system was declared under commercial operation on 1.4.2004. The petitioner has claimed the transmission charges as under based on capital expenditure up to 31.3.2005: JUDGEMENT_301_TLET0_20070.htm
(3.) THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_301_TLET0_20071.htm ;