- (1.) THE Commission in its order dated 4.1.2000 in Petition No. 2/99 (suo motu), after going through a transparent process of hearing and consultations with all concerned, had resolved to implement the scheme of Availability Based Tariff (ABT), having the following distinguishing features, in different regions of the country in a phased manner: (i) Capacity Charge linked to Availability, (ii) Energy Charged linked to Schedule Generation, (iii) Unscheduled Interchange Charge linked to the grid frequency.
(2.) The scheme of ABT was implemented in a phased manner from the following dates in case of the generating stations supplying electricity to more than one State; JUDGEMENT_268_TLET0_20070.htm As of now, for the reason that ABT is in operation in all the regions of the country for sufficient time, considerable exposure and experience of the scheme has been acquired by all concerned. The beneficial results of ABT are also evident in the scheduling and despatch of generation capacity and maintenance of grid frequency within a reasonable frequency band.
(3.) THE Commission's tariff regulations dated 26.3.2004 specifying terms and conditions of tariff for the period 2004-2009 distinguish the following two types of generating stations for the payment of energy charges: (i) Generating stations covered under ABT, and (ii) Generating stations other than those covered under ABT.;