- (1.) THE application has been made under Sub-section (1) of Section 15 of the Electricity Act, 2003 (the Act) for grant of transmission licence for construction and maintenance of the transmission lines and facilities to be used for evacuation of power from Karcham-Wangtoo HEP to the Central Transmission Utility's Abdullapur sub-station located in the State of Haryana, as under: (a) LILO of 400 kV D/C Baspa - Nathpa Jhakri transmission line at Wangtoo; (b) 400 kV D/C Karcham-Wangtoo-Abdullapur transmission line (Quad conductor); and (c) 400/220 kV sub-station (Extension) (PGCIL) at Abdullapur.
(2.) The applicant is a joint venture company promoted by Jaiprakash Hydro Power Limited (JHPL) and Power Grid Corporation of India Ltd (PGCIL). The applicant, as well as JHPL are group companies of Jaiprakash Associates Ltd (JAL). A hydroelectric project, namely Karcham-Wangtoo HEP is being developed by a group company of the applicant. The applicant has proposed the transmission system primarily for evacuation of power from Karcham-Wangtoo HEP to Abdullapur sub-station located in the State of Haryana for its onward transmission to the beneficiary States in the Northern Region. The main objects of the applicant company include undertaking the business of establishing, commissioning, setting up, operating and maintaining electric power transmission systems/networks. The applicant has stated that with the support of the group company, namely Jaiprakash Associates Ltd. it would be able to undertake the execution of the transmission lines and other facilities, in respect of which application for grant of licence has been made,
(3.) THE applicant has submitted that as a part of the power to be transmitted through the above transmission system is meant for inter-State users, they are part of the inter-State transmission system in terms of Sub-section (36) of Section 2 of the Act. Accordingly the Commission has been approached for grant of licence.;