Bhanu Bhushan and R. Krishnamoorthy, Members - (1.) THE application was made for approval of provisional tariff for 220 kV S/C Meerut-Shatabdinagar transmission line (the petitioner's portion) (the transmission line) under system improvement scheme in Uttar Pradesh (hereinafter referred to as "the transmission scheme") for the period from 1.7.2005 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. 9.17 lakh during 2005-06 and Rs. 2.63 lakh during 2006-07. THE petitioner also prayed for reimbursement of expenditure incurred towards publishing of notices in newspapers and the petition filing fee from the beneficiaries.
(2.) The Commission found that the information necessary for determination of final tariff was available on record and, therefore, decided that the present application be considered as the application for determination of final tariff. We are proceeding accordingly. The initial investment approval for the transmission scheme was accorded by the Board of Directors of the petitioner company as per Memorandum dated 14.1.2002 at an estimated cost of Rs.2257 lakh, including IDC of Rs.107 lakh, based on 3rd quarter 2001 price level. Subsequently, because of change in the scope of work, the Board of Directors of the petitioner company revised cost estimate to Rs. 2604 lakh, including IDC of Rs. 197 lakh based on 4th quarter 2004 price level, as per Memorandum dated 17.10.2005.
(3.) THE apportioned approved cost and the estimated completion cost of different assets forming part of the transmission scheme based on the revised cost estimates approved as per Memorandum dated 17.10.2005 are as under: JUDGEMENT_267_TLET0_20070.htm JUDGEMENT_267_TLET0_20071.htm DATE OF COMMERCIAL OPERATION 5. THE date of commercial operation of the transmission line as claimed by the petitioner is 1.7.2005. THE respondent, however, submitted that the transmission line was actually charged on 15.3.2007 and, therefore, tariff should be payable from this date.;