POWER GRID CORPORATION OF INDIA LTD Vs. ASSAM STATE ELECTRICITY BOARD
LAWS(ET)-2008-2-5
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on February 13,2008

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) THE petition has been filed for approval of tariff for Augmentation Scheme (the transmission scheme) in North Eastern Region for the period from 1.4.2004 to 31.3.2009, 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 of Rs. 804.30 lakh on works during 1999-2000 to 2005-06 and Rs. 172.91 lakh on account of FERV for the period ending 31.3.2004. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in the newspapers and the petition filing fee.
(2.) The investment approval for the transmission scheme was accorded by Ministry of Power under its letter dated 31.3.1995 at an estimated cost of Rs. 8357 lakh, which included IDC of Rs. 1117 lakh. Subsequently, Revised Cost Estimate-I for the transmission scheme was approved by Ministry of Power vide its letter dated 5.2.2001 at an estimated cost of Rs. 12213 lakh, including IDC of Rs. 1248 lakh. Thereafter, Revised Cost Estimate-II for the transmission scheme was approved by the Board of Directors of the petitioner company under its letter dated 24.4.2006 at an estimated cost of Rs. 13391 lakh, which includes IDC of Rs.1208 lakh. The transmission scheme was declared under commercial operation on 1.2.2000. The petitioner in the petition claimed the transmission charges based on capital expenditure up to 31.3.2005. Subsequently, the petitioner vide its affidavit dated 19.9.2007 has submitted the revised Form-9 and has prayed for consideration of additional capital expenditure of Rs. 276.16 lakh for the period 2005-06. The transmission charges claimed based on capital expenditure up to 31.3.2005 are given as under: JUDGEMENT_316_TLET0_20080.htm JUDGEMENT_316_TLET0_20081.htm
(3.) THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_316_TLET0_20082.htm JUDGEMENT_316_TLET0_20083.htm ;


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