- (1.) THE application has been made by petitioner, NTPC Ltd. for approval of provisional tariff of Unit-I of Kahalgaon Super THErmal Power Station, Stage-II (hereinafter referred to as "the generating station") from the date of its commercial operation to 31.3.2009 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (herein after referred to as "the 2004 regulations").
(2.) The power generated from the generating station is to be supplied to the beneficiaries in the Eastern, Western and Northern Regions, the respondents herein. Stage - II of the generating station comprises two units of 500 MW each in Phase - I and one unit of 500 MW in Phase -II. Unit I of Stage-II was synchronized on 31.3.2007 and the same is expected to be declared under commercial operation in the current month. The Commission vide its order dated 22.11.2006 in PetitionNo. 69/2006 had allowed tariff for sale of infirm power @ 130.15 paise/kWh with FPA for Phase - I, from the date of synchronization of Unit-I. The petitioner has considered the capital cost of Rs. 159238 lakh based on audited accounts as on 31.3.2007. Accordingly, the petitioner has claimed the following provisional Annual Fixed Charges: JUDGEMENT_295_TLET0_20070.htm JUDGEMENT_295_TLET0_20071.htm
(3.) IN addition, the petitioner has claimed energy charges @ 120.81 piase/kWh.;