- (1.) THE petition has been filed by Power Grid Corporation of India Limited (PGCIL) for approval of transmission tariff for 220/132 KV 100 MVA ICT and associated bays at Raebareli under the augmentation of 220/132 kV transformation capacity at Raebareli (Powergrid) by 1 x 100 MVA transformer (hereinafter referred to as "transmission asset"), in Northern Region for tariff block 2009 -14 period, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 (hereinafter referred to as "the 2009 Tariff Regulations"). The investment approval for the transmission project was accorded by the Board of Directors of PGCIL vide Memorandum No. C/CP/Augmentation Raebareli dated 26.8.2010 for Rs. 1057 lakh including an IDC of Rs. 44 lakh based on 1st Quarter, 2010 price level. The project was to be completed within 18 months, i.e. by February 2012. The scope of work covered under the project is given below: - Substation Extension of Raibareilly 220/132 kV (POWERGRID) Sub -station - 1 x 100 MVA 220/132 kV transformer along with associated bays 132 kV bays to be carried out on deposit work basis by UPPCL on behalf of Powergrid as 132 kV switchyard is owned by UPPCL.
(2.) IN the instant petition, the petitioner initially claimed tariff from anticipated date of commercial operation i.e. 1.1.2012 to 31.3.2014. Subsequently, the petitioner has submitted vide affidavit dated 19.12.2011 that the asset covered in the instant petition has been put under commercial operation on 1.10.2011. There is no time over -run. The petitioner has submitted revised capital cost as per revised date of commercial operation along with auditor's certificate and revised tariff calculations vide affidavit dated 4.4.2013. The transmission charges claimed by the petitioner based on the actual date of commercial operation are as under: -
(3.) THE details submitted by the petitioner in support of its claim for interest on working capital are given below: - ;