- (1.) THE petition has been filed for approval of tariff for Ranaganadi 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"). 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 investment approval for the transmission system was accorded by Ministry of Home Affairs vide letter dated 9.4.1987 at an estimated cost of Rs. 4734 lakh. Subsequently, revised cost estimate for the transmission system was approved by Ministry of Power vide its letter dated 27.8.2000 at an estimated cost of Rs. 17243 lakh, which included IDC of Rs. 3125 lakh. The scope of work included in the transmission system and the date of commercial operation of the respective transmission line covered under the transmission system are as stated below: JUDGEMENT_325_TLET0_20080.htm The petitioner has claimed the transmission charges as under: JUDGEMENT_325_TLET0_20081.htm JUDGEMENT_325_TLET0_20082.htm 4. The details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_325_TLET0_20083.htm JUDGEMENT_325_TLET0_20084.htm
(3.) THE reply to the petition has been filed by Tripura State Electricity Corporation Limited and Assam State Electricity Board. Ms. Mallika Sharma Bezbaruah, a consumer has filed her response to the public notice published by the petitioner under section 64 of the Electricity Act, 2003.;