- (1.) THE petition has been filed for approval of final transmission tariff for 400 kV D/C Dhauliganga-Bareilly (UPPCL) transmission line (hereinafter referred to as "the transmission line") along with its associated bays at Bareilly (UPPCL) in Northern Region for the period 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. 967.56 lakh during 2005-06. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission line was accorded by the Government of India, Ministry of Power under letter dated 1.1.2001 at an estimated cost of Rs. 15053 lakh, including IDC of Rs. 590 lakh. Subsequently, the revised cost estimates were approved by the Board of Directors of the petitioner company as per Memorandum dated 25.10.2006 at an estimated cost of Rs. 18207 lakh, including IDC of Rs. 1004 lakh. The transmission line was declared under commercial operation on 1.8.2005, with line length of 469.2 ckt-kms (for O & M purpose). The provisional transmission charges for the transmission line were approved by the Commission in its order dated 7.4.2006 in Petition No. 160/2005. 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_240_TLET0_20070.htm ;