|
Pet. No. |
Subject |
Date of Hearing |
Date of Order |
L-1/18/2010 |
Extension of the date of operation of Clauses 5 and 7 of Annexure-I of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 |
- |
31-12-2010 |
L-1/50/2010
|
Guidelines for vetting of the capital cost of hydro electric projects by Designated Independent Agencies or Institutions or Experts and other related matters. |
- |
02-08-2010 |
L-1/44/2010
|
Extension of the date of operation of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 |
Suo-Motu |
30-12-2010 |
81/2010
|
Approval of date of commercial operation under Regulation 3(12)(c) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 24 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for Kudankulam (NPC)-Tirunelveli (Power Grid) 400 kV (Quad) D/C Line I and II with associated bays and equipments under Kudunkulum Transmission system in Southern Region. Power Grid Corporation of India Limited, Gurgaon |
19-08-2010 |
24-09-2010 |
62/2009
|
Miscellaneous petition under regulation 12 “Power to remove Difficulties” and Regulation 13 “Power to Relax” of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for permission to bill and recover service Tax on transmission and other charges recoverable by Govt. of India in terms of Section 64 of the Finance Act, 1964 for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
09-03-2010 |
23-09-2010 |
Eco 1/2010
|
Validation of the Escalation Factors and other Parameters notified vide CERC Notification No. Eco 1/2010-CERC dated 31.3.2010 for a period of two months beyond 30.9.2010 |
- |
23-09-2010 |
-
|
Constitution of the Managing Committee of the Power System Development Funds |
- |
14-09-2010 |
-
|
Empanelment of Designated Independent Agencies/Individual Experts for the Purpose of Vetting of Capital Cost of Hydro Electric Project |
- |
14-09-2010 |
159/2010
|
Miscellaneous petition under Regulations 44 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for grossing up Return on equity at MAT tax relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Torrent Power Limited, Ahmedabad |
08-07-2010 |
10-08-2010 |
137/2010
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003 for appropriate directions to NHPC Ltd, for withdrawal of the illegal claim for interest raised in bill dated 5.3.2010 and appropriate directions on the respondent to refrain from raising any such illegal claim. North Delhi Power Ltd. New Delhi |
- |
09-08-2010 |
17/2010
|
Miscellaneous Petition under Regulation 44 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for Grossing up Return on Equity at MAT tax rate applicable for the Financial Year 2009-10 onwards, for the period 2009-10. Powerlinks Transmission Limited |
16-03-2010 |
03-08-2010 |
38/2010
|
Miscellaneous petition under Regulations 44 “Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Ltd., Gurgaon |
29-04-2010 |
03-08-2010 |
128/2010
|
Petition for approval of unit configuration change and consequential amendments to the Power Purchase Agreements (PPAs). Coastal Andhra Power Ltd (CAPL), Navi Mumbai |
15-06-2010 |
02-08-2010 |
220/2009
With
I.A 57/2009,
58/2009
24/2010
|
Resolving the issue of Control Area jurisdiction in respect of Mundra APL Power Station. Western Regional Load Despatch Centre, Mumbai |
16-02-2010 |
28-07-2010 |
183/2010
|
Petition for extension of time upto 31.7.2010 for opening letter of credit in favour of NRLDC towards payment of UI including additional UI charges. Uttar Pradesh Power Corporation Ltd, Lucknow |
15-07-2010 |
20-07-2010 |
Adjudication
Case 1/2010
|
Maintaining grid security of the Southern Regional Grid by curbing overdrawals and effecting proper load management by TNEB. Tamil Nadu Electricity Board |
06-07-2010 |
15-07-2010 |
-
|
Generic Procedure on regulation of power supply to beneficiaries in case of non-payment of dues of Central Power Utilities. |
- |
05-07-2010 |
-
|
1. Approval of detailed procedure for relieving congestion in real time
operation under regulation 4 (2) of the CERC (Measures to relieve congestion in real time operation) Regulations,
2009. (Order dated:-11-06-10)
2. Rate of congestion charge in real time operation in inter-State
transmission of electricity. |
- |
11-06-2010 |
233/2009
|
Approval under Regulation 24 read with Regulation 111 and 113 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2004, for grant of regulatory approval and other reliefs for execution of evacuation systems required in connection with grant of long–term open access to a group of developers. Power Grid Corporation of India Ltd. |
25-02-2010 |
31-05-2010 |
232/2009
|
Maintaining of the Grid Security of the Southern Grid by curbing over-drawals by TNEB. |
- |
20-05-2010 |
50/2010
|
Revision of transmission tariff due to additional capital expenditure incurred during 2008-09 for (i) 400 kV D/C Kahalgaon-Patna line (including 1x50 MVAR line reactor), 1x80 MVAR Bus Reactor with associated bay at Patna sub-station, 2 nos. 220 kV line bays at Patna sub-station for BSEB sub-station and 400 and 220 kV bays for ICT-I at Patna sub-station, (ii) 400 kV D/C Maithon-Ranchi line along with associated bays, 400/220 kV, 315 MVA, ICT-II along with associated bays at Ranchi sub-station and 220 Patratu & Chandil bays at Ranchi sub-station, (iii) 80 MVAR Bus Ractor at Ranchi and 2 nos of 220 kV line bays at Ranchi DOCO 1.9.2007. (iv) ICT-I at Patna sub-station, (v) 400/220 kV ICT-I at Ranchi sub-station along with associated bays and 2 nos line bays at Patna sub-station, and (vi) ICT-II at Patna sub-station along with associated bays under Kahalgaon stage-II Phase-I (2x500 MW) Transmission system in Eastern Region. Power Grid Corporation of India Limited, Gurgaon |
15-04-2010 |
18-05-2010 |
155/2010
(Suo-Motu)
|
Weekly reporting of new contracts executed by inter-State Electricity Traders. |
- |
14-05-2010 |
107/2010
|
Maintaining grid security of the Southern Regional Grid by curbing overdrawals and effecting proper load management by TNEB. Sothern Regional Load Despatch Centre, Bangalore |
08-04-2010 |
13-05-2010 |
Suo-motu
|
Benchmark Capital Cost for 400/ 765 Kv Transmission Lines
1. Final Model 75degree
2. Final Model 85degree |
17-03-2010 |
27-04-2010 |
253/2009
|
Petition under Section 62 of the Electricity Act, 2003. Tamil Nadu Electricity Board, Chennai |
09-03-2010 |
27-04-2010 |
Adjudication
Case
6/2009
|
Maintaining grid security of the Southern Regional Grid by curbing overdrawals and effecting proper load management by TNEB. Tamil Nadu Electricity Board, Chennai |
19-02-2010 |
27-04-2010 |
218/2009
|
Application under Section 63 of the Electricity Act, 2003 for adoption of tariff for the supply of electricity from the Tilaiya Ultra Mega Power Project of Jharkhand Integrated Power Limited, awarded to M/s Reliance Power Limited based on tariff determined through a transparent and International Competitive Bidding process in accordance with the guidelines issued by the Ministry of Power, Government of India. Jharkhand State Electricity Board, Ranchi |
23-02-2010 |
26-04-2010 |
248/2009
|
Petition under Rule 3(3) of the Works of Licensee Rules, 2006. M/s. Adani Power Ltd |
12-01-2010 |
09-04-2010 |
74/2007
|
Non-compliance of the provisions of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Patni Project Private Limited, Mumbai |
16-03-2010 |
08-04-2010 |
277/2009
|
Approval under Regulation 24 read with Regulations 111 and 113 of Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 for grant of regulatory approval and other relief for execution of evacuation system of Punatsangchu – I project of Bhutan. Power Grid Corporation of India Ltd. |
23-02-2010 |
05-04-2010 |
1/2010
(Suo-motu)
|
Rate of Congestion charge in real time operation in inter-State transmission of electricity. |
29-01-2010 |
17-03-2010 |
32/2010 |
Application under Section 63 of the Electricity Act, 2003 for approval of deviation in the RfQ document for the Chhattisgarh Ultra Mega Power Project. Chhattisgarh Surguja Power Limited, New Delhi |
- |
08-03-2010 |
13/2010
(Suo Motu) |
Determination of Benchmark Capital Cost Norm for Solar PV power projects commissioned during FY 2010-11 & FY 2011-12 and Benchmark Capital Cost Norm for Solar Thermal Power Projects commissioned during FY 2010-11, FY 2011-12 & FY 2012-13. |
(Suo motu) |
25-02-2010 |
- |
CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) (First Amendment) Regulations, 2010. |
- |
25-02-2010 |
|
62/2008 |
Petition for seeking prior approval for transfer of ownership of 1 No single circuit 400 kV tie line between Neyveli (TPS-II) Expansion and Neyveli (TPS-II) switchyard from Power Grid Corporation India Limited to Neyveli Lignite Corporation Limited. Power Grid Corporation of India Limited |
- |
11-02-2010 |
208/2009 |
Application for approval under Section 17(3) of Electricity Act, 2003 for creating Security in favour of security trustee pursuant to security trustee agreement, by way of mortgage on project assets for benefit of the lenders/security trustee to the project, through execution of indenture of mortgage for project C of Western Region Strengthening Scheme-II. 1. Western Region Transmission (Gujarat) Pvt. Ltd., Mumbai
2. SBICAP Trustee Company Ltd., Mumbai |
17-12-2009 |
11-02-2010 |
|
207/2009 |
Application for approval under Section 17(3) of Electricity Act, 2003 for creating Security in favour of security trustee pursuant to security trustee agreement, by way of mortgage on project assets for benefit of the lenders/security trustee to the project, through execution of indenture of mortgage for project B of Western Region Strengthening Scheme-II. 1. Western Region Transmission ( Maharashtra ) Pvt. Ltd., Mumbai
2. SBICAP Trustee Company Ltd., Mumbai |
17-12-2009 |
11-02-2010 |
|
18/2010
(Suo-motu)
|
Designation of an Agency as a Central Agency |
- |
29-01-2010 |
303/2009 |
Reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Bongaigaon sub-station for the year 2008-09 in North-Eastern Region. Power Grid Corporation of India Ltd., Gurgaon |
21-01-2010 |
29-01-2010 |
-
|
Generic Procedure on regulation of power supply to beneficiaries in case of non-payment of dues of Central Power Utilities. |
- |
29-01-2010 |
317/2009 |
Petition under Sections 79 (1), (c)(f) & (k) of the Electricity Act, 2003 and regulation 26 of the CERC (Open Access in inter-State transmission) Regulations, 2009. Vandana Vidyut Limited |
12-01-2010 |
29-01-2010 |
|
163/2008 |
Accumulation of dues - Seeking the Commission's intervention and direction for TNEB to clear the Income Tax dues and excess rebates availed. Neyveli Lignite Corporation Limited, Chennai |
- |
27-01-2010 |
250/2009 |
Seeking reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora sub-station for the year 2008-09 in Northern Region. Power Grid Corporation of India Ltd. |
14-01-2010 |
19-01-2010 |
2/2010
(Suo-motu)
|
|
- |
14-01-2010 |
177/2009 |
Clarification and implementation mechanism for an “in-principle” approval of the project cost for a Hydro Power Project. Tato Hydro Power Project Limited and Siyom Hydro Power Project Limited. |
14-10-2009 |
11-01-2010 |
| 163/2008
with I.A 17/2009 & 50/2009 |
Accumulation of dues - Seeking the Commission's intervention and direction for TNEB to clear the Income Tax dues and excess rebates availed. Neyveli Lignite Corporation Limited, Chennai |
12-11-2009 |
07-01-2010 |
