- (1.) THE petition has been filed for approval of tariff for the transmission system associated with Doyang HEP (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 under its letter dated 29.3.1985 at an estimated cost of Rs. 4087 lakh. Subsequently, the revised cost estimates I and II for the transmission system were approved by Ministry of Power vide its letters dated 14.5.1993 and 30.6.2000, respectively at the estimated cost of Rs. 6966 lakh and Rs. 11778 lakh. The scope of work included in the transmission system and the date of commercial operation of the respective transmission line are as stated below: JUDGEMENT_326_TLET0_20080.htm The petitioner has claimed the transmission charges as under: JUDGEMENT_326_TLET0_20081.htm JUDGEMENT_326_TLET0_20082.htm
(3.) THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_326_TLET0_20081.htm JUDGEMENT_326_TLET0_20083.htm ;