- (1.) THIS petition has been filed for approval of tariff for (i) Thyristor Controlled Series Compensation (TCSC) and 2 nos of 400 kV bays at Gorakhpur sub-station associated with 400 kV Muzaffarpur-Gorakhpur line of Powerlinks (Asset-I), and (ii) 2 nos of 400 kV bays at Muzaffarpur with line reactor associated with 400 kV Muzaffarpur-Gorkhpur line of Powerlinks (Asset- II), under transmission system associated with Tala HEP, East-North Inter-connector and Northern Region Transmission System (also collectively referred to as "the transmission system") from 1.9.2006 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 during 2006-07. The petitioner has also prayed for reimbursement of expenditure from the beneficiaries incurred towards publishing of notices in newspapers and the petition filing fee.
(2.) The administrative approval and expenditure sanction for the transmission system was accorded by the Central Government in Ministry of Power vide letter dated 2.7.2003 at an estimated cost of Rs. 198070 lakh (2nd quarter, 2000 price level), which included IDC of Rs. 21792 lakh. Subsequently, revised cost estimate-I for the transmission system was approved by Ministry of Power vide its letter dated 29.9.2005 at an estimated cost of Rs. 248388 lakh which included an IDC of Rs.14744 lakh with debt-equity ratio of 70:30. The transmission system is to be implemented by the petitioner and JV Company (Powerlinks Transmission Ltd.) with following details of approved cost: (i) Petitioner's portion: Rs. 87210 lakh which includes IDC of Rs. 2574 lakh; (ii) JV portion: Rs. 161178 lakh which includes IDC of Rs. 12170 lakh. The provisional transmission charges for the two assets covered in the present petition were approved by the Commission in its order dated 16.1.2007 in Petition No.154/2006. The dates of commercial operation of the two assets are stated to be as under: JUDGEMENT_336_TLET0_20080.htm
(3.) THE details of the apportioned approved cost and the estimated completion cost of the transmission assets are stated to be as under: JUDGEMENT_336_TLET0_20081.htm ;