- (1.) THE application has been made for approval of provisional transmission charges for LILO of 400 kV S/C Lucknow -Moradabad transmission line at Bareilly (Power Grid) along with associated bays (the transmission asset ) under Northern Region System Strengthening Scheme-I (the transmission scheme) for the period from 1.9.2007 to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (the 2004 regulations).
(2.) The investment approval for the transmission scheme was accorded by Board of Directors of the petitioner company vide Memorandum dated 25.2.2004 at an estimated cost of Rs. 27180 lakh, which included IDC of Rs. 1421 lakh. The apportioned approved cost of the transmission asset has been indicated as Rs. 2845.96 lakh. The transmission asset has been declared under commercial operation w.e.f. 1.9.2007. As per the investment approval, the transmission scheme was scheduled to be commissioned by July 2007. Thus, there is delay of about one month in the commissioning. There is cost over-run. In this regard, the petitioner has explained that the cost over-run is mainly on account of increase in line length from 36 Ckt km to 43.46 Ckt km, higher award rates as compared to estimated rates and difference due to PV amount. This issue will be considered at the time of approval of final tariff.
(3.) THE details of capital expenditure submitted by the petitioner are as follows: JUDGEMENT_320_TLET0_20080.htm JUDGEMENT_320_TLET0_20081.htm ;