- (1.) THE application was made for approval of transmission tariff for the transmission elements given in the table below under Rihand STPS Stage-II Transmission System (the transmission system) in Northern Region for tariff block 2004-09 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 during 2005-06: JUDGEMENT_274_TLET0_20070.htm 2. THE petitioner also prayed for the reimbursement of expenditure incurred towards publishing of notices in the newspapers and the petition filing fee by the beneficiaries. 3. THE petitioner stated that one ICT each at Kaithal and Mainpuri forming part of the transmission system and commissioned earlier were taken out of service on 13.5.2006 and 18.5.2006 respectively and were diverted to Mandola and Ballabgarh sub-stations, under Rihand STPS Stage - I Transmission System. THE petitioner has submitted that new ICTs at Kaithal and Mainpuri are expected to be commissioned shortly and therefore, it has proposed to file separate petition for approval of tariff in respect of these two assets for which provisional tariff has been allowed earlier. 4. THE representative of the petitioner stated that audited accounts in respect of 220 kV bays at Abdullapur sub-station were not available. It was prayed on its behalf that final tariff in respect of this element would be claimed separately while making application for approval of final tariff in respect of the left out assets. Thus, in terms of the prayer made at the hearing, approval of final transmission tariff in the present petition is being restricted to the following four assets (hereinafter referred to as "asset"), namely: JUDGEMENT_274_TLET0_20071.htm 5. THE investment approval for the transmission system was accorded by the Central Government in Ministry of Power under letter dated 9.12.2002 at an estimated cost of Rs. 104444 lakh (2ndt quarter 2002 price level), including IDC of Rs. 15749 lakh. THE dates of commercial operation of the transmission assets and the line length are as under: JUDGEMENT_274_TLET0_20072.htm
(2.) The transmission charges claimed by the petitioner under various heads are given in Annexure I of this order. The summary of these transmission charges claimed is given hereunder: JUDGEMENT_274_TLET0_20073.htm The details submitted by the petitioner in support of its claim for interest on working capital are given in Annexure II to this order. The summary of interest on working capital claimed is given hereunder: JUDGEMENT_274_TLET0_20074.htm
(3.) THE reply to the petition has been filed by Uttar Pradesh Power Corporation Ltd, Jodhpur Vidyut Vitran Nigam Ltd., Jaipur Vidyut Vitran Nigam Ltd and Ajmer Vidyut Vitran Nigam Ltd. No comments or suggestion have been received from the general public in response to the notices published by the petitioner under Section 64 of the Electricity Act, 2003. CAPITAL COST;