- (1.) THIS petition has been filed for approval of final tariff for (i) LILO of one circuit of 400 kV D/C Farakka-Jeerat line at Subhashgram and establishment of 400/220 kV Sub-station (New) at Subhashgram including 1x315 MVA, ICT-II (Asset-I) for the period 1.3.2007 to 31.3.2009. (ii) 315 MVA, 400/220 kV, ICT-I at Subhashgram sub-station (New) (Asset-II) for the period from 1.4.2007 to 31.3.2009 under Strengthening Scheme (also collectively referred to as "the transmission scheme") for Eastern Region (formerly part of Tala supplementary Scheme) in Eastern Region , 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 during 2006-07 in respect of Asset-I. The petitioner has also prayed for reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The petitioner also filed I.A. No. 45/2007 for an interim order permitting it to charge the provisional tariff on monthly basis from the date of commercial operation. During the hearing, the petitioner stated that the audited expenditure upto the date of commercial operation was available and the same was furnished in the petition and accordingly prayed for approval of final tariff. The petitioner did not want to pursue IA for provisional tariff. The beneficiaries present in the hearing agreed to allowing final tariff. Accordingly, we are considering the petitioner's claim for final tariff. In this view, IA has become infructuous. The investment approval for the transmission scheme was accorded by the Board of Directors of the petitioner company vide letter dated 25.2.2003 at an estimated cost of Rs. 24791 lakh, which included IDC of Rs. 2364 lakh. Subsequently, the revised cost estimate for the transmission scheme was approved by Board of Directors of the petitioner company vide its letter dated 9.7.2007 at an estimated cost of Rs. 33618 lakh, which included an IDC of Rs. 1837 lakh.
(3.) THE dates of commercial operation of the two assets are stated to be as under: JUDGEMENT_341_TLET0_20080.htm ;