- (1.) THE petitioner, NTPC Limited, had filed this petition for approval of tariff in respect of Kayamkulam Combined Cycle Power Project (hereinafter referred to as "the generating station") for the period 1.1.1999 to 31.3.2004. On completion of pleadings and after hearing the parties, final tariff in respect of the generating station was awarded vide the Commission's order dated 5.3.2004, which was subsequently revised vide order dated 18.5.2004. THE summary of the annual fixed charges awarded is given hereunder: JUDGEMENT_309_TLET0_20080.htm
(2.) Details of the computation of interest on working capital awarded in the above order are as under: JUDGEMENT_309_TLET0_20081.htm Subsequently, the Appellate Tribunal for Electricity (hereinafter referred to as "the Appellate Tribunal") vide its order dated 14.11.2006 in Appeal No. 96/2005 relating to Kawas Gas Power station owned by the petitioner directed, inter alia, that: The Central Commission shall adopt normative debt repayment methodology for working out the interest on loan liability for the period 01.04.1998 to 31.03.2001. The adjustment arising out of this be made in the future years.
(3.) AS the above direction of the Appellate Tribunal relates to the general methodology adopted by the Commission, irrespective of the generating station, it was decided to apply the same to all cases of tariff determination for the relevant period. In case of the generating station, tariff was determined for the period 1999-2004 vide the Commission's order dated 5.3.2004. It has, therefore, been decided to revise tariff for the generating station for the above period by applying normative debt repayment methodology. Accordingly, we proceed to revise the tariff in respect of the generating station through this order.;