- (1.) THE petition has been filed for approval of tariff for 400 kV S/C Meramundali-Jeypore transmission line along with extension of Meramundali and Jeypore sub-station (hereinafter referred to as "the transmission line") in Eastern Region for the period 1.6.2004 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"). THE petitioner has also prayed for the reimbursement by the beneficiaries of expenditure incurred towards publishing of notices in the newspapers and petition filing fee.
(2.) The investment approval for the transmission line was accorded by Board of Directors of the petitioner company under its letter dated 22.11.2000 at an estimated cost of Rs. 16651 lakh, including IDC of Rs. 1826 lakh. The date of commercial operation of the transmission line with line length of 456 ckt-kms (for O&M purpose) is 1.6.2004, though the transmission line was completed in January 2004. The provisional transmission charges for the transmission line were approved by the Commission by its order dated 13.2.2004 in Petition No. 96/2003 with anticipated date of commercial operation as 1.1.2004. 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_258_TLET0_20070.htm ;