- (1.) THE petitioner has filed this petition seeking approval for provisional generation tariff in respect of power generated at Omkareshwar Hydroelectric Project (8x65 MW), for the period 1.5.2007 to 31.3.2008, in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2004 (hereinafter referred to as "the 2004 Regulations").
(2.) This multi-purpose project is being constructed by the petitioner, which is a joint venture between NHPC and the State Govt. of Madhya Pradesh. It comprises of 520 MW (8x65 MW) of generating capacity for providing annual energy generation of 1167 MUs in a 90% dependable year. Unit I consists of Dam and appurtenant works, Unit-II consists of irrigation system of canals and distributaries, Unit-III includes power house and water conductor system along with allied works in power generation. Thus, Units I and III are essentially for power generation, named as power component and Unit II for irrigation system named as irrigation component. The State of Madhya Pradesh is the only beneficiary of the project. The project is scheduled to be completed by February 2008. The petitioner has submitted that all civil works, hydro-mechanical works for Dam, HRC, TRC etc, have been completed. Three machines were commissioned till 11.9.2007. Though Machine No. I was scheduled to be commissioned on 1.5.2007, due to certain R& R related issues, the same could be commissioned only on 20.8.2007. The dates of commercial operation of all the machines are as under: JUDGEMENT_283_TLET0_20070.htm
(3.) THE petitioner has submitted during the hearing that Machine No. IV has been synchronized and is expected to be commissioned by October 2007 and Machine V to VIII are expected to be commissioned by November 2007.;