POWER GRID CORPORATION OF INDIA LIMITED Vs. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED
LAWS(ET)-2007-6-2
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on June 28,2007

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) THE application has been made for approval of provisional transmission charges for 400 kV D/C Agra-Bassi transmission line (ckt-III and II) along with associated bays (the transmission line) under Northern Region System Strengthening Scheme-II (the transmission scheme) in Northern Region for the period from 1.1.2007 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 the transmission scheme was accorded by Board of Directors of the petitioner company vide Memorandum dated 25.2.2004 at an estimated cost of Rs. 24778 lakh, which included IDC of Rs. 1501 lakh. The apportioned approved cost of the transmission line has been indicated as Rs. 19168.64 lakh. The transmission line has been declared under commercial operation w.e.f. 1.1.2007. The details of capital expenditure submitted by the petitioner are as follows: JUDGEMENT_247_TLET0_20070.htm
(3.) THE petitioner has claimed the following transmission charges based on the capital cost of Rs. 20379.25 lakh as on the date of commercial operation: JUDGEMENT_247_TLET0_20071.htm ;


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