- (1.) THE petitioner has made this application for approval of the revised fixed charges for the period 2004-09, after considering the impact of additional capital expenditure incurred during 2004-05 and 2005-06, in respect of Kahalgaon Super THErmal Power Station, Stage-I (840 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 petitioner has made the following specific prayers: (i) Approve the revised fixed charges of this station after considering the impact of additional capital expenditure as per details given in Annexure-I. (ii) allow the servicing of the capital expenditure from the year the same is incurred. (iii) allow the petitioner to approach the Hon�ble Commission for another revision of fixed charges before 31.3.2009 and one revision after the tariff period i.e., after 31.3.2009 (iv) allow the recovery of filing fees from the beneficiary respondents. (v) pass any other orders in this regard as the Hon�ble Commission may find appropriate in the circumstances pleaded above.
(2.) The generating station with a total capacity of 840 MW comprises of 4 units of 210 MW each. The date of commercial operation of the generating station is 1.8.1996. The tariff for the generating station for the period 1.4.2004 to 31.3.2009, was awarded by the Commission by its order dated 23.11.2006 in Petition No. 120/2005, based on the capital cost of Rs. 202704.41 lakh as on 1.4.2004 (including FERV of Rs. 1207.27 lakh and additional capitalization on works of Rs. 5522.43 lakh, up to 31.3.2004). The annual fixed charges approved by the Commission are as under: JUDGEMENT_376_TLET0_20080.htm In the present petition, the petitioner has claimed the revised fixed charges based on the following additional capital expenditure incurred during 2004-05 and 2005-06: JUDGEMENT_376_TLET0_20081.htm
(3.) REPLY to the petition has been filed by WBSEDCL, TNEB, MPPTCL, MSEDCL and BSEB. ADDITIONAL CAPITALISATION;