- (1.) THE petition has been filed for approval of tariff for 400 kV D/C Madurai- Thiruvananthapuram Transmission System (the transmission system) in Southern Region for the period from 1.8.2005 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. 600.21 lakh during 2005-06. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission system was accorded by the Board of Directors of the petitioner company under Memo dated 22.11.2000 at an estimated cost of Rs. 19597 lakh, which included IDC of Rs. 2371 lakh. Subsequently, the revised cost estimates were approved by the Board of Directors of the petitioner company as per Memorandum dated 30.1.2006 for Rs. 26003 lakh, including IDC of Rs. 3422 lakh. The provisional transmission charges for the transmission system were approved by the Commission in its order dated 13.2.2006 in Petition No. 137/2005. The present petition is for approval of final tariff from the date of commercial operation.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_238_TLET0_20070.htm ;