- (1.) THIS petition has been filed for approval of transmission charges for (i) 315 MVA, 400/220 kV, ICT at Siliguri (Asset-I), and (ii) 400 kV D/C Biharshariff-Muzaffarpur transmission line, Biharshariff 400 kV extension and Muzaffarpur 400 kV extension (Asset- II) (collectively referred to as ` the transmission assets`), under System Strengthening Scheme (hereinafter referred to as `the scheme`) for Eastern Region (formerly part of Tala Supplementary Scheme) from the date of commercial operation of the respective transmission asset, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations") after accounting for additional capitalization during 2006-07. The petitioner has also prayed for reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The petitioner also filed I.A. No. 32/2007 for an interim order permitting it to charge the provisional tariff on monthly basis from the date of commercial operation pending determination of final tariff by the Commission. During the hearing, the representative of the petitioner stated that the audited expenditure upto the date of commercial operation was available and the same was furnished in the petition. Accordingly, the representative of the petitioner prayed for approval of final tariff without pursuing for provisional tariff. The beneficiaries present at the hearing expressed their no objection to allowing final tariff. Accordingly, we are considering the petitioner's claim for final tariff. In this view, IA has become infructuous. The investment approval for the scheme was accorded by the Board of Directors of the petitioner company vide letter dated 25.2.2003 at an estimated cost of Rs. 24791 lakh, which included IDC of Rs. 2364 lakh. Subsequently, the revised cost estimate for the scheme was approved by Board of Directors of the petitioner company vide its letter dated 9.7.2007 at an estimated cost of Rs. 33618 lakh, incuding an IDC of Rs. 1837 lakh.
(3.) THE dates of commercial operation of the two assets are stated to be as under: JUDGEMENT_349_TLET0_20080.htm ;