- (1.) THE petitioner, Power Grid Corporation of India Limited seeks reapportionment of UCPTT of 35 paise/kwh, based on the judgment dated 4.1.2008 of the Appellate Tribunal for Electricity (the Tribunal) in Appeal No. 98/2007. Background of the case
(2.) The transmission charges in North Eastern Region (NER) were charged at Uniform Common Pool Transmission Tariff (UCPTT) rate, which was in terms of paise per kWh, operational since 1992. The UCPTT rate of 35 paise/kWh was effective from 1.4.1998. Based on the report of Member-Secretary, NERPC, the Commission in its order dated 9.5.2006 in Petition No. 3/2005, decided to apportion UCPTT of 35 paise/kWh in the following manner: JUDGEMENT_378_TLET0_20080.htm JUDGEMENT_378_TLET0_20081.htm
(3.) SUBSEQUENTLY, Member-Secretary, NERPC by its letter dated 6.8.2006 recommended the revised UCPTT sharing formula as given below: JUDGEMENT_378_TLET0_20082.htm JUDGEMENT_378_TLET0_20083.htm ;