- (1.) THE petitioner, North Eastern Electric Power Corporation Limited (NEEPCO), has filed the present petition for approval of tariff in respect of Khandong Hydroelectric Generating Station (2X25 MW) (hereinafter referred to as the "generating station") for the period 1.4.2004 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")
(2.) Kopli Hydro-electric Project Stage - I (hereinafter referred to as the "project") comprises two generating stations, viz Khandong Hydro-electric Generating Station (2X25 MW) and Kopili Hydro-electric Station (4X50 MW). The project comprises two concrete dams viz. Khandong Dam and Umrong Dam and two corresponding reservoirs with two separate water conduit systems and two power houses. Khandong dam is across river Kopili which is a perennial river. Water from this reservoir is diverted through a tunnel of 4.5 meter diameter and 2.76 km in length. The tail race discharge from the generating station is diverted to the Umrong reservoir through an open channel. First unit of the generating station was declared under commercial operation on 7.3.1984 and the second unit on 4.5.1984. Annual design energy of the generating station 277.6 MUs. The petitioner's initial claim for annual fixed charges was revised vide its affidavit dated 6.7.2007 as under, based on the capital cost of Rs. 12194 lakh: JUDGEMENT_302_TLET0_20080.htm JUDGEMENT_302_TLET0_20081.htm
(3.) DETAILS of the computation of interest on working capital as considered by the petitioner are as under: JUDGEMENT_302_TLET0_20080.htm JUDGEMENT_302_TLET0_20082.htm CAPITAL COST;