- (1.) THE Commission by its order dated 30.5.2008 had approved the additional transmission tariff for 400 kV D/C Kaiga-Narendra transmission line (Asset-I) and 400/220 kV sub-station at Narendra with 1x315 MVA transformer (Asset-II) for the period from 1.4.2006 to 31.3.2009, after accounting for additional capital expenditure incurred during 2006-07, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations"). THE transmission charges for 2nd 315 MVA Auto Transformer at Narendra sub-station associated with Kaiga-Narendra transmission system (Asset-III) for the period from 1.9.2006 to 31.3.2009, after accounting for additional capitalization of Rs. 35.10 lakh during 2006-07, also based on the 2004 regulations were also approved vide the said order dated 30.5.2008. THE transmission charges for Asset-I and Asset-II were earlier approved by the Commission in its order dated 15.3.2007 in Petition No. 128/2006 after accounting for additional capitalization for the period up to 31.3.2006. THE summary of the additional transmission tariff awarded vide the said order dated 30.5.2008 for Asset-I and Asset-II is given as under: JUDGEMENT_369_TLET0_20080.htm 2. In accordance with the established practice, with the revision of capital cost on account of additional capitalization the whole tariff is revised. It has been brought to the Commission's notice that the additional transmission tariff for Asset-I and Asset-II has been approved, after taking into consideration the additional capital expenditure for the year 2006-07 only, instead of revising the entire tariff for the period up to 31.3.2009, inadvertently and through oversight. Through this order the inadvertent mistake is being rectified and the complete transmission charges are proposed to be revised for Asset-I and Asset-II.
(2.) The transmission charges already approved for Asset-III vide order dated 30.5.2008 remain unaltered. CAPITAL COST The capital cost for the purpose of revision of tariff for the transmission assets, after accounting for the additional capital expenditure approved by the Commission by orders dated 15.3.2007 and 30.5.2008, works out as under: JUDGEMENT_369_TLET0_20081.htm DEBT- EQUITY RATIO
(3.) IN our computation, debt-equity ratio for Asset-I and Asset-II, as on 1.4.2006 arrived at in the order dated 15.3.2007 in Petition No. 128/2006 has been considered. Additional capital expenditure for the year 2006-07 has been apportioned between debt and equity as per order dated 30.5.2008. Accordingly, for the purpose of tariff, equity considered for the transmission assets is as under: JUDGEMENT_369_TLET0_20082.htm JUDGEMENT_369_TLET0_20083.htm RETURN ON EQUITY;