- (1.) THIS application has been filed by the petitioner, a generating company owned and controlled by the Central Government, for approval of revised fixed charges considering the impact of additional capital expenditure incurred during the period 2004-05 to 2006-07 and impact of year-wise pooled lignite price for the period 2004-09 determined on energy charges and capacity charges for NLC TPS -I (Expansion) (2x210 MW), (hereinafter referred to as "the "generating station") based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004, (hereinafter referred to as "the 2004 regulations"). The revised annual fixed charges claimed by the petitioner are as under: JUDGEMENT_359_TLET0_20080.htm
(2.) The generating station with a total capacity of 420 MW comprises of 2 units of 210 MW, the date of commercial operation of Unit-I being 9.5.2003 and that of Unit II and the generating station, as a whole, as 5.9.2003. The tariff for the generating station for the period ending 31.3.2009 was approved by the Commission vide its order dated 23.3.2007 in Petition No. 68/2005, based on the capital cost of Rs. 144748.40 lakh, (including FERV of Rs 9247.76 lakh) as on 31.3.2004. The annual fixed charges approved by the Commission for the period 2004-09 are as under: JUDGEMENT_359_TLET0_20081.htm
(3.) ALSO, the Commission by its said order dated 23.3.2007 worked out the energy charges at 114 paise/kWh based on the pooled lignite transfer price of Rs. 977/MT for the year 2003-04, arrived at in Petition No. 5/2002, pertaining to tariff of TPS-II, another generating station owned by the petitioner.;