POWER GRID CORPORATION OF INDIA LIMITED Vs. BIHAR STATE ELECTRICITY BOARD
LAWS(ET)-2008-5-5
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on May 23,2008

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) THE petition has been filed for approval of tariff in respect of (a) the assets covered under Bihar Grid Strengthening Scheme except extension of Biharshariff sub-station with 400/220 kV, 1 No. 315 MVA transformer with associated bays (hereinafter referred to as "the Transmission Asset-I") and (b) for additional capitalization in respect of extension of Biharshariff sub-station with 400/220 kV, 1 No. 315 MVA transformer with associated bays (hereinafter referred to as "the Transmission Asset-II") under Bihar Grid Strengthening Scheme (hereinafter referred to as "the transmission scheme") in Eastern Region for the period up 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"). In both the cases capitalization of expenditure incurred during 2004-05 and 2005-06 after the date of commercial operation has been claimed. THE petitioner has also prayed for the reimbursement of expenditure incurred towards publication of notices in the newspapers and the petition filing fee by the beneficiaries.
(2.) The investment approval for the transmission scheme was accorded by the Board of Directors of the petitioner company vide letter dated 22.8.2001 at an estimated cost of Rs. 16288 lakh, including IDC of Rs. 1627 lakh. The dates of commercial operation of the respective transmission asset are as stated below: JUDGEMENT_353_TLET0_20080.htm The provisional transmission charges for the Transmission Asset-I were approved by the Commission in its order dated 9.5.2006 in Petition No. 73/2005.
(3.) THE Commission by its said order dated 9.5.2006 had also allowed tariff for the Transmission Asset-II for the period 1.4.2004 to 31.3.2009. THE Commission, in its said order dated 9.5.2006 had not considered the capital expenditure beyond the date of commercial operation. THE tariff was worked out on the basis of gross block of Rs. 933.08 lakh as on 1.4.2004. THE petitioner now seeks approval for additional tariff on capital expenditure incurred from the date of commercial operation to 31.3.2006.;


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