- (1.) THIS petition has been filed by the petitioner, Narmada Hydroelectric Development Corporation Ltd. (NHDC) for approval of final tariff of Indira Sagar Hydroelectric Project (8x125 MW) (hereinafter referred to as" the generating station") for the periods 14.1.2004 to 31.3.2004 and 1.4.2004 to 31.3.2009. The tariff for the period 14.1.2004 to 31.3.2004 has been claimed under CERC (Terms & Conditions of Tariff) Regulations, 2001 (hereinafter referred to as "the 2001 regulations") and for the period 1.4.2004 to 31.3.2009 as per CERC (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations").
(2.) The petitioner has constructed Indira Sagar Hydroelectric Project, a multi-purpose project to facilitate power generation and create facilities for irrigation etc. Indira Sagar Hydroelectric Project, has three units, of which Unit I comprises dam and appurtenant works, Unit II comprises irrigation system and Unit III is dedicated to power generation. Unit I is common to both power generation and irrigation system. Unit III comprises of power station with installation of 8 machines each of 125 MW installed capacity, associated water conductor system and switchyard. As per the approval dated 28.3.2002 accorded by the Central Government, Sardar Sarovar Project component is apportioned 17.63% of cost of Unit-I and the irrigation component of Indira Sagar Project is apportioned 16.75% of balance cost of Unit -I after deducting Sardar Sarovar component. Accordingly, the net cost of the power component of the Indira Sagar project after apportionment works out to Rs. 352754 lakh (including IDC) as under: JUDGEMENT_257_TLET0_20070.htm *(Includes Rehabilitation & Resettlement charges of Rs. 1160 00 lakh)
(3.) THE date of completion of the dam and achieving MCR is 25.8.2005, although the dates of commercial operation of the eight machines of the generating station are as follows: JUDGEMENT_257_TLET0_20071.htm ;