- (1.) THE petitioner has filed this petition for approval of tariff in respect of Kopili Hydro Power Generating Station (4x50 MW) for the period 1.4.2004 to 31.3.2009 in accordance with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the tariff regulations").
(2.) Koplili Hydro-electric Project Stage-I comprises of two generating stations namely, Khandong Hydro Power Generating Station (2x25 MW) and Kopili Power Generating Station (4x50 MW), herein after referred to as "the generating station". Unit-I of the generating station was commissioned on 5.7.1988 and the last Unit (Unit-IV) on 12.7.1997. The tariff of the generating station for the period ending 31.3.2004 was approved by the Commission vide its order dated 16.8.2005, in Petition No. 36/2003, which was subsequently revised by order dated 2.6.2006 in Review Petition No. 113/2005.
(3.) SUBSEQUENTLY, by a separate order dated 6.2.2007, in Petition No. 92/2006, the Commission had approved the additional capital expenditure of Rs. 1471.03 lakh for the period 1.4.2001 to 31.3.2004.;