- (1.) THE application has been made for approval of tariff for 400 kV D/C Agra-Bassi transmission line (Ckt-III and II) along with associated bays (the transmission line) under Northern Region System Strengthening Scheme-II (the transmission scheme) for the period from 1.1.2007 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 the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in newspapers and the petition filing fee.
(2.) The investment approval for the transmission scheme was accorded by Board of Directors of the petitioner company vide Memorandum dated 25.2.2004 at an estimated cost of Rs. 24778 lakh, which included IDC of Rs. 1501 lakh. Subsequently, the Board of Directors accorded approval for revised cost estimate of Rs. 29281 lakh vide Memorandum dated 7.12.2007. The apportioned approved cost of the transmission line as per the revised cost estimate has been indicated as Rs. 22589.85 lakh. The transmission line has been declared under commercial operation w.e.f. 1.1.2007. The provisional transmission charges for the transmission line were approved by the Commission in its order dated 28.6.2007 in Petition No. 57/2007. The present petition is for approval of final tariff.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_354_TLET0_20080.htm JUDGEMENT_354_TLET0_20081.htm ;