- (1.) THE application has been made for approval of tariff for LILO of Siliguri-Gangatok section of 132 kV Rangit-Siliguri transmission line at Melli (the transmission assets) in Eastern Region for the period from 1.10.2005 to 31.3.2009 commissioned for integration of Sikkim Transmission System ( the transmission system) with Eastern Region, 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. 15.67 lakh during 2005-06. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission assets was accorded by the Board of Directors of the petitioner company vide letter dated 22.10.2002 at an estimated cost of Rs. 511.00 lakh, which includes IDC of Rs. 36.00 lakh. The provisional transmission charges for the transmission assets, declared under commercial operation on 1.10.2005, were approved by the Commission in its order dated 21.9.2006 in Petition No. 42/2006. The present petition is for approval of final tariff.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_315_TLET0_20080.htm JUDGEMENT_315_TLET0_20081.htm 5. THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_315_TLET0_20080.htm JUDGEMENT_315_TLET0_20082.htm ;