- (1.) THE petitioner, NTPC Limited, had filed this petition for approval of tariff in respect of Kawas Gas Power Station (656.2 MW) (hereinafter referred to as "the generating station") for the period from 1.4.1998 to 31.3.2001. On completion of pleadings and after hearing the parties, final tariff in respect of the generating station was awarded vide the Commission's order dated 18.5.2004, based on Government of India, Ministry of Power notification dated 30.4.1994. THE summary of the annual fixed charges awarded is given hereunder: JUDGEMENT_285_TLET0_20070.htm JUDGEMENT_285_TLET0_20071.htm
(2.) The petitioner filed an application, taken on the file of the Commission as Review Petition No 86/2004, to seek review of the above order. The application for review was admitted limited to the following two aspects, namely: (a) non-inclusion of stock of Naptha/NGL fuel in calculation of working capital, and (b) provision of heat rate of 3190 kCal/kWh in place of 3150 kCal/kWh, considered in the above order. The application for review was disposed of vide order dated 23.3.2005. The heat rate of 3150 kCal/kWh was inadvertently specified in the Monthly Operating Pattern Adjustment (MOPA) for open cycle operation instead of 3190 kCal/kWh with NOx control. This error was corrected by substituting word "3150 kCal/kWh (without NOx control)" with "3190 kCal/kWh (with NOx control)" in MOPA adjustment. Besides, working capital was corrected as under, by including Naptha stock of Rs. 249 lakh: JUDGEMENT_285_TLET0_20072.htm JUDGEMENT_285_TLET0_20073.htm
(3.) CONSEQUENTLY, the annual fixed charges in respect of the generating station were revised as under: JUDGEMENT_285_TLET0_20072.htm JUDGEMENT_285_TLET0_20074.htm ;