JUDGEMENT
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(1.) THE application has been made for approval of provisional transmission charges for Ckt-I and Ckt-II of 400 kV D/C Nagda-Dehgam transmission line with associated bays commissioned under Sipat-I transmission system (the transmission system) in Western Region for the period from date of commercial operation to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (the 2004 regulations).
(2.) The administrative approval and expenditure sanction for the transmission system was accorded by Ministry of Power under letter dated 10.12.2003 at an estimated cost of Rs. 167298 lakh, which included IDC of Rs. 12323 lakh. Subsequently, the approval of revised cost estimate was accorded by Ministry of Power under letter dated 5.3.2008 at an estimated cost of Rs. 233114 lakh. As per revised approval dated 5.3.2008, the transmission system is to be executed by the petitioner, and was scheduled for commissioning by March 2008.
The date of commissioning of the transmission assets, their apportioned approved cost and the actual cost as on the date of commercial operation, as given by the petitioner are as under:
JUDGEMENT_374_TLET0_20080.htm
(3.) THE expenditure up to 31.3.2007 has been verified from the audited statement of accounts for the year 2006-07. For the period from 1.4.2007 to the date of commercial operation of the respective transmission asset, the expenditure indicated is based on books of accounts yet to be audited.;
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