- (1.) THE petition has been filed for approval of tariff for certain elements of the Associated Transmission System of Kathalguri GBPP 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 on works during 1999-2006 and 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 scope of work included in the transmission system and the date of commercial operation of its components are as stated below: JUDGEMENT_331_TLET0_20080.htm In the present petition we are concerned with Transmission Asset-I, Transmission Asset-II and Transmission Asset-III. These assets are collectively referred to as "transmission system". Transmission Asset IV is an inter-regional asset between Eastern and North Eastern Regions, tariff for which is considered separately.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_331_TLET0_20081.htm JUDGEMENT_331_TLET0_20082.htm 5. THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_331_TLET0_20081.htm JUDGEMENT_331_TLET0_20083.htm ;