- (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 Rihand Super THErmal Power Station Stage-I (1000 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�).
(2.) The generating station was commissioned on 1.1.1991. The tariff for the generating station for the period 1.4.2004 to 31.3.2009, was approved by the Commission by its order dated 19.6.2006 in Petition No. 151/2004, and subsequently revised by order dated 21.7.2006. While determining the tariff, the Commission had considered the capital cost of Rs. 237257 lakh as on 1.4.2004. The annual fixed charges approved by the Commission are as under: JUDGEMENT_365_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_365_TLET0_20081.htm
(3.) REPLY to the petition has been filed by UPPCL, JVVNL, JoVVNL, AVVNL, BSES Rajdhani Power Ltd and BSES Yamuna Power Ltd. ADDITIONAL CAPITALISATION;