- (1.) THE application has been made for approval of tariff for 2nd 315 (3x 105) MVA, 400/220 kV transformer at Indravati (OHPC) Switchyard (the transmission asset) in Eastern Region for the period from 1.5.2006 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") after accounting for additional capitalization of Rs. 20.39 lakh during 2006-07. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in the newspapers and the petition filing fee.
(2.) The investment approval for the transmission asset was accorded by Board of Directors of the petitioner company vide Memorandum dated 26.2.2003 at an estimated cost of Rs. 1905 lakh, which included IDC of Rs. 152 lakh. The provisional transmission charges for the transmission asset, declared under commercial operation on 1.5.2006, were approved by the Commission in its order dated 26.4.2007 in Petition No. 37/2007. The present petition is for approval of final tariff.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_370_TLET0_20080.htm JUDGEMENT_370_TLET0_20081.htm 5. THE details submitted by the petitioner in support of its claim for interest on working capital are given hereunder: JUDGEMENT_370_TLET0_20080.htm JUDGEMENT_370_TLET0_20082.htm 6. THE reply to the petition has been filed by Bihar State Electricity Board. No comments or suggestions have been received from the general public in response to the notices published by the petitioner under Section 64 of the Electricity Act, 2003. CAPITAL COST;