- (1.) THE petition has been filed for approval of tariff for ATS of Loktak HEP Transmission System (the transmission system) in North Eastern Region for the period from 1.4.2004 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") after accounting for additional capitalization of Rs. 12.60 lakh on works during 1992-2004 and de-capitalization of Rs. 0.51 lakh during 2004-05. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in the newspapers and the petition filing fee.
(2.) The transmission system declared under commercial operation by National Hydroelectric Power Corporation (NHPC) prior to 1.4.1992 was taken over by the petitioner from NHPC. The petitioner has not placed on record various documents relating to the transmission system. It has been stated that since the required documents are quite old it seems that these are not traceable by NHPC. The petitioner has claimed the transmission charges as under based on capital expenditure up to 31.3.2005: JUDGEMENT_324_TLET0_20080.htm JUDGEMENT_324_TLET0_20081.htm
(3.) THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_324_TLET0_20082.htm JUDGEMENT_324_TLET0_20083.htm 5. THE reply to the petition has been filed by Tripura State Electricity Corporation Limited and Assam State Electricity Board. Ms. Mallika Sharma Bazbaruah, the consumer has filed her response to the public notice published by the petitioner under Section 64 of the Electricity Act, 2003. TSECL in its reply has requested to determine the capital cost, depreciation, return on equity, O&M expenses and additional capitalization after prudent check as per the 2004 regulations.;