- (1.) THE petitioner has filed this petition for approval of tariff in respect of Agartala Gas Turbine Power Project (4x21 MW) (hereinafter referred to as "the generating station") for the period from 1.4.2004 to 31.3.2009, in accordance with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations").
(2.) The generating station comprises of four gas turbine generating units, each of 21 MW capacity. The first unit of the generating station was commissioned on 1.4.1998 and the date of commercial operation of the generating station as a whole is 1.8.1998. The tariff for the generating station for the period from 1.4.2003 to 31.3.2004 was determined by the Commission vide its order dated 9.9.2005 in Petition No. 32/2003. The details of the fixed charges claimed by the petitioner in its affidavit dated 7.5.2007, are as hereunder: JUDGEMENT_314_TLET0_20080.htm JUDGEMENT_314_TLET0_20081.htm
(3.) THE details of interest on working capital furnished by the petitioner and its claim for interest thereon are summarized hereunder: JUDGEMENT_314_TLET0_20082.htm JUDGEMENT_314_TLET0_20083.htm ;