- (1.) THE petition has been filed for approval of tariff for the transmission system associated with Agartala GBPP (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"). 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 original investment approval for the transmission system was accorded by the Board of Directors of the petitioner company vide its letter dated 15.12.1993 at an estimated cost of Rs. 1932 lakh which includes IDC of Rs. 58 lakh. Subsequently, the revised cost estimate-I for the transmission system was approved by Ministry of Power vide its letter dated 23.11.2000 at an estimated cost of Rs. 2217 lakh which included an IDC of Rs. 210 lakh. Thereafter, the revised cost estimate-II for the transmission system was approved by Board of Directors of the petitioner company under its letter dated 31.8.2007 at an estimated cost of Rs. 2643 lakh which included IDC of Rs. 222 lakh. The transmission lines included in the transmission system and the date of commercial operation thereof are as stated below: JUDGEMENT_329_TLET0_20070.htm The petitioner has claimed the transmission charges as under: JUDGEMENT_329_TLET0_20071.htm JUDGEMENT_329_TLET0_20072.htm 4. The details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_329_TLET0_20073.htm JUDGEMENT_329_TLET0_20074.htm 5. The reply to the petition has been filed by Tripura State Electricity Corporation Limited and Assam State Electricity Board. Ms. Mallika Sharma Bazbaruah, the consumer has filed her response to the public notice published by the petitioner under Section 64 of the Electricity Act, 2003. 6. The tariff is being determined from 1.4.2007 for the reasons recorded in the order dated 16.1.2008 in Petition No. 85/2006. CAPITAL COST 7. As per Clause (1) of Regulation 52 of the 2004 regulations, subject to prudence check, the actual expenditure incurred on completion of the project shall form the basis for determination of final tariff. The final tariff shall be determined based on the admitted capital expenditure actually incurred up to the date of commercial operation of the transmission system and shall include capitalised initial spares subject to a ceiling norm as 1.5% of original project cost. The regulation is applicable in case of the transmission system declared under commercial operation on or after 1.4.2004. As regards the project commissioned prior to 1.4.2004, Clause (2) of Regulation 52 of the 2004 regulations provides that in case of the existing projects, the project cost admitted by the Commission prior to that date, shall form the basis for determination of tariff.
(3.) THE capital expenditure as on the date of commercial operation is stated to be Rs. 380.47 lakh in respect of 132 kV D/C Agartala-Agartala transmission line and Rs. 2307.54 lakh in respect of 132 kV S/C Agartala-Kumarghat transmission line. THE petitioner has considered de-capitalization of Rs. 45.90 lakh on works and Rs. 95.46 lakh on account of FERV for the period up to 31.3.2004 in respect of 132 kV S/C Agartala-Kumarghat transmission line. Accordingly, the capital expenditure including de-capitalization considered by the petitioner for tariff purpose is given here under: JUDGEMENT_329_TLET0_20075.htm ;