- (1.) THE petitioner, filed this petition for approval of tariff in respect of Kawas Gas Power Station (656.20 MW) (hereinafter referred to as "the generating station") for the period from 1.4.2004 to 31.3.2009 in terms of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2004 (hereinafter referred to as "the 2004 regulations").
(2.) The tariff for the generating station was approved by the Commission vide order dated 16.11.2006, and the petition was "disposed of": The Annual Fixed Charges were revised by order dated 29.10.2007, as under, based on the Appellate Tribunal's order dated 22.1.2007 in Appeal No. 89 of 2006: JUDGEMENT_393_TLET0_20090.htm O&M expenses as claimed by the petitioner in the petition are as detailed below: JUDGEMENT_393_TLET0_20091.htm
(3.) THE Commission in the 2004 regulations specified the normative O&M expenses for gas-based generating stations as under: JUDGEMENT_393_TLET0_20092.htm ;