- (1.) THE petition has been filed for approval of tariff for 400 kV D/C Talcher-Meramundali transmission line (the transmission line) in Eastern Region for the period 1.4.2004 to 31.3.2009, 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 of Rs. 53.60 lakh during 2003-04 and Rs. 54.75 lakh during 2004-05. THE petitioner has also prayed for reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission line was accorded by the Board of Directors of the petitioner company under its Memo dated 19.1.2001 at an estimated cost of Rs. 4686.00 lakh, including IDC of Rs. 536.00 lakh. The approval of the revised cost estimates was accorded by the Board of Directors of the petitioner company vide memorandum dated 13.10.2005 at an estimated cost of Rs. 3875.00 lakh (excluding bays at Meramundali) including IDC of Rs. 636.00 lakh. The date of commercial operation of the transmission line is 1.12.2003 with line length (for O & M purpose) of 102 ckt-kms. The annual transmission charges for the period up to 31.3.2004 in respect of transmission line were approved by the Commission in its order dated 9.5.2006 in Petition No. 131/2002.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_256_TLET0_20070.htm ;