- (1.) THE Commission by its order dated 19.5.2008 had allowed tariff for (i) 40% series compensation on Meramundali-Jeypore 400 kV S/C transmission line at Jeypore (Eastern Region scheme) (Asset-I), and (ii) 50% Fixed Series Compensation on 400 kV Jeypore-Gazuwaka D/C transmission line at Jeypore (Inter-regional scheme between ER and SR ) (Asset- II) (collectively referred to as ` the transmission assets`), associated with augmentation of capacity of Gazuwaka HVDC back-to-back project 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") after accounting for additional capitalization during 2006-07. THE summary of tariff awarded is given as under: JUDGEMENT_371_TLET0_20080.htm JUDGEMENT_371_TLET0_20081.htm 2. Certain inadvertent mathematical errors in the computation of repayment of loan during 2008-09 and consequently the interest on loan component of tariff have been brought to the Commission's notice. Through this order these errors are proposed to be rectified.
(2.) In the order dated 19.5.2008, during 2008-09, repayment of loan for Asset-I was considered as Rs. 66.31 lakh and for Asset-II as Rs. 105.14 lakh. However, actual repayments during the year work out to Rs. 64.21 lakh and Rs. 100.65 lakh for Asset-I and Asset-II respectively. The errors occurred because of the computational logic slip-up. Therefore, the interest on loan component of tariff in respect of the transmission assets is being revised as under, which will supersede the interest on loan allowed under para 24 of the order dated 19.5.2008: INTEREST ON LOAN JUDGEMENT_371_TLET0_20080.htm JUDGEMENT_371_TLET0_20082.htm The revised detailed calculations in support of the weighted average rate of interest are contained in Annexure-I and Annexure-II attached. ADVANCE AGAINST DEPECIATION
(3.) CONSEQUENT to revision of repayment of loan for the year 2008-09, the petitioner's entitlement to Advance Against Deprecation has also been recalculated and the relevant details are reproduced hereunder, which will supersede the Advance Against Deprecation allowed under para 28 of the order dated 19.5.2008: JUDGEMENT_371_TLET0_20080.htm JUDGEMENT_371_TLET0_20083.htm INTEREST ON WORKING CAPITAL 6. The revision of above noted two components of tariff, namely, interest on loan and Advance Against Depreciation, has also resulted in marginal adjustments in interest on working capital. The petitioner's entitlement to interest on working capital, as revised, which will supersede the interest on working capital allowed in para 37 of the order dated 19.5.2008 is given hereunder. JUDGEMENT_371_TLET0_20080.htm JUDGEMENT_371_TLET0_20084.htm ;