- (1.) THE application has been made for approval of provisional transmission tariff for (i) 400/220 kV 315 MVA ICT at Gorakhpur (Powergrid) with associated bays, (ii) 400 kV D/C Lucknow (Powergrid)-Unnao (UPPCL) transmission line with associated bays at both ends, (iii) 400/220 kV 315 MVA ICT at Lucknow with associated bays, (iv) 2 Nos. 400 kV bays at Gorakhpur (Powergrid) and 2 Nos. 400 kV bays at Lucknow (Powergrid) for 400 kV D/C Gorakhpur-Lucknow transmission line of Powerlinks, (v) Gorakhpur (Powergrid)-Gorakhpur (UPPCL) 400 kV D/C transmission line with bays at both ends, (the transmission assets) under the transmission system associated with Tala HEP, East-North inter-connector and Northern Region transmission system.
(2.) The administrative approval and expenditure sanction for the transmission system was accorded by the Ministry of Power under letter dated 2.7.2003 at an estimated cost of Rs. 198070 lakh, which included IDC of Rs. 21792 lakh. Subsequently, the revised cost estimate of the transmission system was approved by Ministry of Power under letter dated 29.9.2005 at Rs. 248388 lakh, including IDC of Rs. 14744 lakh, with debt-equity ratio of 70:30. The transmission system is to be implemented by the petitioner and Powerlinks Transmission Limited, a joint venture company. The details of revised approved cost are given hereunder: (a) Power Grid portion: Rs. 87210 lakh (including IDC of Rs. 2574 lakh) (b) Joint Venture portion: Rs. 161178 lakh (including IDC of Rs. 12170 lakh). The scheduled completion date and date of commercial operation of the transmission assets are June 2006 and 1.8.2006, respectively.
(3.) THE details of capital expenditure submitted by the petitioner in support of its claim for tariff are as follows: JUDGEMENT_252_TLET0_20070.htm ;