- (1.) THE petitioner has filed this petition for approval of tariff in respect of Ranganadi Hydro Electric Project (3X135 MW)(hereinafter referred to as "the generating station") for the period 1.4.2004 to 31.3.2009 in accordance with the provisions of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations".
(2.) The generating station, located in the State of Arunachal Pradesh, is a run-of-river type scheme with diurnal pondage for peaking power and is designed to generate annual energy of 1509.69 MUs (revised) in a 90% dependable year. Units I & II of the generating station were commissioned on 12.2.2002 and Unit-III on 12.4.2002. The tariff of the generating station for the period from 12.2.2002 to 31.3.2004 has been approved by the Commission vide its order dated 29.4.2008, in Petition No. 115/2007.
(3.) THE details of the fixed charges claimed by the petitioner in the present petition are as hereunder: JUDGEMENT_342_TLET0_20080.htm ;