- (1.) THE petitioner has made this application for approval of the revised fixed charges in respect of Ramagundam Super THErmal Power Station, Stage I and Stage II (2100 MW) (hereinafter referred to as "the generating station") for the period 2004-09, after accounting for the impact of additional capital expenditure incurred during 2004-05 and 2005-06, 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 on fixed charges due to tariff revision on account of additional capital expenditure as per details given in annexure-I for the period 1.4.2004 to 31.3.2009. (ii) allow the servicing of the 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 end of tariff period i.e. after 31.3.2009for FY 2008-09. (iv) Approve recovery of filing fees of this petition from 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 six units, three with capacity of 200 MW each and three with capacity of 500 MW each, was commissioned on 1.4.1991. The Commission by its order dated 30.6.2006 in Petition No. 148/2004 awarded tariff for the generating station for the period 1.4.2004 to 31.3.2009, based on the capital cost of Rs. 225362 lakh (inclusive of FERV of Rs. 426 lakh). The annual fixed charges approved by the Commission are as under: JUDGEMENT_366_TLET0_20080.htm The petitioner has claimed the additional fixed charges as under: JUDGEMENT_366_TLET0_20081.htm
(3.) REPLY to the petition has been filed by APTRANSCO (on behalf of respondent Nos. 2 to 5) and TNEB. Additional Capitalization;