- (1.) THIS petition has been filed for revision of transmission tariff for additional capital expenditure incurred during 2005-06 and 2006-07 in respect of additional bays at Kolar and Hosur sub-stations for 2nd circuit of Kolar-Hosur 400 kV D/C line (Asset-I) and the Hiriyur sub-stations (including 315 MVA Auto Transformer), LILO of Davangere-Hoody 400 kV D/C transmission line at Hiriyur (Asset-II) under the System Strengthening Scheme-II (the transmission scheme) in Southern Region for the period from 1.4.2005 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"). The petitioner has also prayed for reimbursement of the petition filing fee and other expenditure in connection with the filing of the petition.
(2.) The investment approval for the transmission scheme was accorded by the Board of Directors of the petitioner company vide its letter dated 23.10.2001 at an estimated cost of Rs. 7761.00 lakh, including IDC of Rs. 722.00 lakh. The details of the respective transmission asset, their dates of commercial operation and apportioned approved cost as indicated by the petitioner are as under: JUDGEMENT_368_TLET0_20080.htm
(3.) THE transmission charges for Asset-I and Asset-II were approved by the Commission in its order dated 5.5.2006 in Petition No. 105/2005 for the period 1.3.2005 to 31.3.2009 based on capital cost of Rs. 582.44 lakh and Rs. 3681.60 lakh respectively as per audited accounts as on 31.3.2005, without considering additional capital expenditure. THE transmission charges were subsequently revised based on capital cost of Rs. 584.16 lakh and Rs. 3994.12 lakh for Asset-I and Asset-II respectively after considering the additional capital expenditure for the year 2004-05 vide order dated 26.4.2007. THE summary of the revised transmission charges approved by the said order dated 26.4.2007 is extracted hereunder: JUDGEMENT_368_TLET0_20081.htm 5. THE relevant details of the approved cost, completion cost etc. of the Asset-I and Asset-II claimed by the petitioner are as under: JUDGEMENT_368_TLET0_20082.htm ;