- (1.) THE application has been made for approval of provisional transmission charges for (i) 400 kV Balia-Lucknow Ckt-I & II, 400 kV Balia-Mau Ckt-I, 400 kV D/C Patna-Balia transmission line including associated bays at Patna & Balia, (ii) 400 kV Balia-Mau Ckt-II, 40% FSC at Lucknow on 400 kV D/C Lucknow-Balia transmission line (iii) 80 MVAR Bus Reactor at Biharshariff sub-station, and (iv) 400 kV Lucknow-Bareilly Ckt-I & II along with associated bays (the transmission assets) under Kahalgaon Stage II Phase I Transmission System (the transmission system) in Northern Region for the period from the date of commercial operation of the respective asset to 31.3.2009, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (the 2004 regulations).
(2.) The investment approval for the transmission system was accorded by Ministry of Power vide its letter dated 12.10.2004 at an estimated cost of Rs. 177193 lakh, which includes IDC of Rs. 8618 lakh. The date of commissioning of the respective transmission asset, apportioned approved cost and the actual cost as on the date of commercial operation, given by the petitioner are as hereunder: JUDGEMENT_322_TLET0_20080.htm
(3.) THE expenditure up to 31.3.2007 has been verified from the audited statement of accounts for the year 2006-07. For the period from 1.4.2007 to the date of commercial operation of the respective transmission asset, the expenditure indicated is based on books of accounts, yet to be audited.;