IN RE: CENTRAL GENERATING COMPANIES, JOINT VENTURES COMPANIES, INDEPENDENT POWER PRODUCERS AND CENTRAL/INTER-STATE TRANSMISSION COMPANIES Vs. STATE

JUDGEMENT

(1.) THE Commission has started the process of finalizing the Terms and Conditions of Tariff Regulation for the tariff period commencing on 1.4.2014. In order to facilitate the process of finalization of terms and conditions of tariff, the generating companies, namely NTPC, NLC, NEEPCO, DVC, NHPC, THDC, NHDC, SJVNL, NTPC -SAIL, RGPPL, Aravali Power Company Private Limited (APCPL), Pragati Power Corporation Ltd. (PPCL), Torrent Power Ltd., LANCO and transmission licensees, namely POWER GRID, Power links Transmission Ltd., Jaypee Power grid Ltd., Torrent Power grid Pvt. Ltd., Parbati Koldam Transmission Company Ltd., East North Inter -connection Company Ltd., Jindal Power Ltd. etc. (as per the list of Transmission Licensees enclosed herewith apart from POWER GRID) are directed to furnish the details of actual performance/operational data and O & M expenditure for the financial years 2008 -09 to 2012 -13 in respect of their thermal generating stations, hydro generating stations and transmission systems, as the case may be, along with any specific or special features of the generating station and the transmission system. In that context, for thermal generating stations, the generating companies, namely, NTPC, NLC, NEEPCO, DVC, NTPC -SAIL, RGPPL, APCPL, PPCL, Torrent Power Ltd., LANCO are required to furnish the verified and duly certified actual data in respect of actual and scheduled generation, declared capacity, consumption of main, secondary or alternate fuel along with average price and GCV of fuels, Auxiliary energy consumption excluding colony consumption, details of fuel stock maintained at the station, maximum storage capacity of fuel stocks of the generating station, transit and handling losses of coal/lignite, data relating to planned and forced outages, etc., on annual basis for the years 2008 -09 to 2012 -13 in the prescribed formats for each of the coal/lignite based generating stations (Annexure -I) and gas/liquid fuel based generating stations (Annexure -II). If any of the generating station or Unit/Units of a station of the above generating companies are in commercial operation after 2008 -09, then the data from the COD of the Unit (s)/station to till date should be furnished on annual basis or part of the year, as the case may be.

(2.) THE Information with regard to stations based on Super Critical Technology which are under operation and the projects for which, the contracts have been awarded, shall be furnished separately along with actual/design performance and operational parameters as the case may be. The requisite details of turbine heat rate, boiler efficiency, unit and station auxiliary energy consumption (excluding colony consumption), heat balance diagram of the generating stations, correction curves like variation in gross heat rate with variation in load, life cycle degradation factor, etc, as per design/actual shall be furnished to enable the Commission to take a view in this regard.

(3.) FOR transmission systems, all the transmission licensees, namely Power Grid Corporation of India Ltd., Power links Transmission Ltd. etc. (as per the list of Transmission Licensees enclosed with the order) are directed to furnish the operational data in the prescribed format (Annexure -V).