NON-COMPLIANCE OF THE CENTRAL ELECTRICITY REGULATORY COMMISSION Vs. RAICHUR SHOLAPUR TRANSMISSION COMPANY LIMITED

JUDGEMENT

(1.) BASED on the request of the Central Electricity Authority (CEA) vide its letter dated 30.9.2013 regarding tardy progress of the execution of the Raichur -Sholapur transmission line, the Commission vide order dated 10.12.2013 initiated the present proceeding against the respondents to ensure compliance with Regulation 10(2) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 so that the said transmission line is completed at the earliest for synchronous integration of the Southern Region with rest of the Indian grid.

(2.) THE matter was heard on 7.1.2014, 13.2.2014, 13.3.2014, 15.4.2014, 22.5.2014 and 11.7.2014 and the Commission issued directions from time to time for completion of the project. During the hearing on 11.7.2014, the learned counsel for the respondents informed that the subject transmission line has been commissioned. We had directed the respondents to submit the following, on affidavit, by 24.7.2014:

(3.) THE respondents vide affidavit dated 18.7.2014 have submitted that after completion of the transmission line, CEA inspections was carried out on 27.6.2014 and 28.6.2014. The approval for charging was granted by CEA on 29.6.2014 and the line was charged on 30.6.2014. The respondents have submitted that commercial operation of the transmission line has been achieved within the allowable period as per Clause 4.4 read with Clause 6.2 of the TSA. The respondents have submitted that they have approached for Certificate of completion of Trial Operation of Transmission Element from the competent authority and the same is pending. The respondents have submitted that the line is operational and about 500 MW power was flowing subject to confirmation on the basis of the exact data to be provided by POSOCO.