POWER GRID CORPORATION OF INDIA LIMITED, GURGAON Vs. MADHYA PRADESH POWER TRADING COMPANY LTD., JABALPUR

JUDGEMENT

(1.) THIS petition has been filed seeking approval for determination of transmission tariff for assets of (i) Bay Extension at 400/220kV Limbdi Sub -station (GETCO) & Ranchchodpura (Vadavi) (GETCO) Sub -station for 400 kV D/C Limbdi - Vadavi (WRGL) Transmission Line & Bay Extension at 400/220 kV Ranchchodpura (Vadavi) (GETCO) Sub -station & Zerda Sub -station (GETCO) for 400 kV D/C Vadavi - Zerda (WRGL) TL and (ii) Combined assets of (i) and Bay Extension at 400/220 kV Rajgarh Sub -station (PowerGrid ) along with 25% FSC & Bay extension at 400/220 kV Karamsad (Kasor) (GETCO) Sub -station for 400 kV D/C Rajgarh - Kasor (WRGL ) TL under Western Region Strengthening Scheme -II (WRSS -II), Set C Scheme of Western Region (hereinafter referred to as "the transmission assets") for the period from date of commercial operation to 31.3.2014 based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, (hereinafter referred to as "the 2009 regulations").

(2.) THE administrative approval and expenditure sanction to the transmission project was accorded by the Ministry of Power, Government of India, vide their letter No. 12/7/2004 -PG dated 24.7.2006 at an estimated cost of Rs. 522123 lakh including IDC of Rs. 38042 lakh (based on 4th quarter, 2005 price level) consisting of (i) Rs.358140 lakh (including IDC of Rs. 25062 lakh) for PGCIL portion and (ii) Rs.163983 lakh (including IDC of Rs. 12980 lakh) for IPTC's portion. The details of the assets under WRSS -II, Set C Scheme, covered under the present petition and their respective dates of commercial operation are as under: - border=1 cellspacing=0 cellpadding=0 width=419> <td width=55> 1 <td width=274 valign=top> Bay Extension at 400/220 kV Limbdi sub -station (GETCO) &amp; Ranchchodpura (Vadavi)(GETCO) sub -station for 400 kV D/C Limbdi -Vadavi (WRGL) transmission line &amp; Bay Extension at 400/220 kV Ranchchodpura (Vadavi)(GETCO) sub -station &amp; Zerda sub -station (GETCO) for 400 kV D/C Vadavi -Zerda (WRGL) transmission line -Asset I <td width=89> 1.4.2011 <td width=55> 2 <td width=274 valign=top> Bay Extension at 400/220 kV Rajgarh sub -station (POWERGRID) along with 25% FSC &amp; Bay extension at 400/220 kV Karamsad (Kasor) (WRGL) transmission line -Asset -II <td width=89> 1.6.2011

(3.) IN line with the procedure defined in the Commission's Letter No. C -7/189(204)/2009 -CERC dated 23.10.2009, assets of (i) Bay Extension at 400/220kV Limbdi Sub -station (GETCO) & Ranchchodpura (Vadavi) (GETCO) Sub -station for 400 kV D/C Limbdi -Vadavi (WRGL) Transmission Line & Bay Extension at 400/220 kV Ranchchodpura (Vadavi) (GETCO) Sub -station & Zerda Sub -station (GETCO) for 400 kV D/C Vadavi - Zerda (WRGL) TL and (ii) Bay Extension at 400/220 kV Rajgarh Sub -station (PowerGrid) along with 25% FSC & Bay extension at 400/220 kV Karamsad (Kasor) (GETCO) Sub -station for 400 kV D/C Rajgarh - Kasor (WRGL ) Transmission Line have been clubbed for the purpose of determination of transmission charges as per details given overleaf: - (a) Tariff for Combined Asset -1 (date of commercial operation: 1.4.2011) has been computed for the 2009 -14 period and which would be applicable for the period 1.4.2011 to 31.5.2011; (b) Tariff for Combined Asset -2 has been computed for the period 1.6.2011 to 31.3.2014.