- (1.) THE application has been made for approval of tariff for 400 kV Kanpur-Auraiya D/C transmission line (the transmission line) with bay at Auraiya under the System Strengthening Scheme-I (the transmission scheme) in Northern Region from 1.10.2006 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 of Rs. 595.63 lakh during 2006-07. THE petitioner has also prayed for the reimbursement of expenditure from the beneficiaries incurred towards publishing notices in the 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. 27180 lakh, which included IDC of Rs. 1421 lakh. The transmission line is part of the transmission scheme, the apportioned approved cost of which is stated to be Rs. 6065.51 lakh. The provisional transmission charges for the transmission line, declared under commercial operation on 1.10.2006, were approved by the Commission in its order dated 21.5.2007 in Petition No. 35/2007. The present petition is for approval of final tariff.
(3.) THE petitioner has claimed the transmission charges as under: JUDGEMENT_340_TLET0_20080.htm JUDGEMENT_340_TLET0_20081.htm ;