- (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 Faridabad Gas Power Station, Stage-I (431.586 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"). THE petitioner has made the following specific prayers: (i) Approve the impact of additional capital expenditure as per details given in Annexure-I for the period 1.4.2004 to 31.3.2006 (ii) allow the servicing of the capital expenditure from the year the same is incurred. (iii) allow the petitioner to approach the Hon'ble Commission for another revision of fixed charges before 31.3.2009 and one revision after the tariff period i.e. after 31.3.2009 (iv) allow the recovery of filing fees from the beneficiary respondents. (v) pass any other orders in this regard as the Hon'ble Commission may find appropriate in the circumstances pleaded above.
(2.) The generating station comprises two gas turbine (GT) units with capacity of 140.827 MW each and one steam turbine (ST) unit with capacity of 149.932 MW. The dates of commercial operation of GT-I, GT-II and ST, are 1.9.1999, 1.1.2000 and 1.1.2001 respectively. Thus, the date of commercial operation of the generating station is 1.1.2001, being the date of commercial operation of the last unit of the generating station. The tariff for the generating station for the period 1.4.2004 to 31.3.2009, was determined by the Commission by its order dated 9.5.2006 in Petition No. 156/2004, based on the capital cost of Rs. 94091 lakh as on 1.4.2004 (including initial spares of Rs. 3474 lakh). The annual fixed charges approved by the Commission are as under: JUDGEMENT_380_TLET0_20080.htm
(3.) 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_380_TLET0_20081.htm ;