- (1.) THE petitioner has made this application seeking approval of tariff in respect of Assam Gas Based Power Station (291 MW) (hereinafter referred to as "the generating station") for the period 1.4.2004 to 31.3.2009 in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations"). THE petitioner has also prayed that it be reimbursed the expenditure by the beneficiaries towards publishing of notices in the newspapers and petition filing fee.
(2.) The petitioner has claimed the following fixed charges: JUDGEMENT_321_TLET0_20080.htm JUDGEMENT_321_TLET0_20081.htm The details of working capital furnished by the petitioner and its claim for interest thereon are summarised hereunder: JUDGEMENT_321_TLET0_20080.htm JUDGEMENT_321_TLET0_20082.htm
(3.) TARIFF of the generating station for the period from 1.4.2003 to 31.3.2004 was initially approved vide the Commission's order dated 22.8.2005 and was subsequently modified as under vide order dated 14.12.2006, in Petition No. 33/2003 based on the capital cost of Rs. 145336 lakh: JUDGEMENT_321_TLET0_20083.htm JUDGEMENT_321_TLET0_20084.htm CAPITAL COST;