- (1.) THE petitioner, Power gird Corporation of India Limited has made these applications for approval of transmission tariff from the date of commercial operation of the respective transmission line and up to 31.3.2009 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004.
(2.) After considering the applications and the oral submissions made at the hearing, we observe that certain additional information is required from the petitioner. The petitioner is accordingly directed to submit the following information on affidavit latest by 10.2.2008 with an advance copy to the respondents, separately in each case. Petition No. 133/2007 Reason for increase in line length of LILO from 9 km to 17.189 km. Petition No. 135/2007 (i) Reason for increase in quantity of tower steel by 700 MT; and (ii) Justification for installation of two line reactors at each end of 400 kV D/C Agra-Bassi transmission line. Petition No. 136/2007 Revised Form 5B showing comparison with original cost approval, since in Form 5B filed, comparison of item-wise cost as on the date of commercial operation and revised cost estimate has been furnished. Petition No. 137/2007 Reason for delay of 12 months with full justification. Subject to above, order reserved in these petitions.;