242/TT/2015

Determination of Fees and Charges for Southern Regional Load Despatch Centre for the tariff period 2014-19 under sub-section 4 of Section 28 of the Electricity Act, 2003 and Regulation 6 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2015Southern Regional Load Despatch Center

245/TT/2015

Determination of Fees and Charges for Eastern Regional Load Despatch Centre for the tariff period 2014-19 under sub-section 4 of Section 28 of the Electricity Act, 2003 and Regulation 6 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2015Eastern Regional Load Despatch Center

11/SM/2016

Determination of Fee and Charges payable under Regulation 11 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010

232/TT/2016

Approval of transmission tariff for Main SCADA EMS System-5 assets under project-“Expansion/Upgradation of SCADA/EMS System of SLDCs of Eastern Region” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014Power Grid Corporation of India Limited

156/TT/2015

Approval of transmission tariff for Asset-1: 400 kV (Quad) 2xS/C Parbati-Koldam transmission line portion starting from Parbati-II HEP to LILO point of Parbati(Banala) Pooling Station to Koldam HEP (Ckt.-I) and Asset-2: Portion starting from Parbati-II HEP LILO point of Parbati-III HEP (Ckt.-II) in Northern Region for 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014Power Grid Corporation of India Limited

118/TT/2014

Approval of transmission tariff Asset-1: 1 no. 3x105 Single Phase, 400/220 kV Transformer (3rd ) with associated bays under Rangpo Sub-station, Asset-2: 1 no. 100 MVA, 220/132 kV transformer (2nd), 1 no. 132 kV Bus Coupler bay and 1 no. 132 kV Bus Sectionalizer with associated bays at Rangpo Sub-station, Asset-3:1 no. 80 MVAR Bus Reactor (2nd) and associated bays at Rangpo Sub-station, Asset-4: 1 no. 3x105 Single Phase, 400/220 kV Transformer (4th) with associated bays under Rangpo Sub-station, Asset-5: 1 no. 3x105 Single Phase, 400/220 kV Transformer (5th) with associated bays under Rangpo Sub-station, Asset-6: 1 no. 100 MVA, 220/132 kV transformer (3rd) with associated bays under Rangpo Sub-station and Asset-7: LILO of 400 kV D/C Teesta V-Siliguri line (Ckt.-II) at Rangpo and associated bays at Rangpo Sub-station, under Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B in Eastern Region for 2014-19 tariff block under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission(Terms and Conditions of Tariff) Regulations, 2014Power Grid Corporation of India Limited

158/MP/2015

Default in payment of Deviation Charges in excess of the drawal schedule by PDD J & K and default in opening Letter of Credit towards the non-payment of Deviation (DSM) chargesNorthern Regional Load Despatch Centre

194/TDL/2016

Application for grant of inter-State trading licence to Renew Solar Services Private LimitedRenew Solar Services Private Limited

95/MP/2016 With IA. No. 23/2016

Petition under Section 79 (1) (f) read with Section 79 (1) (b) of the Electricity Act, 2003 for adjudication of disputes arising from the termination of the Power Purchase Agreement (PPA) dated 9.7.2010 by the Bihar State Power (Holding) Company LimitedEssar Power (Jharkhand) Limited

132/MP/2016

Petition for seeking upward revision of the technical minimum schedule for operation of Central Generating Station and inter-State Generating Stations and other related issuesNeyveli Lignite Corporation Limited

184/TT/2016

Determination of transmission tariff for asset ± 800kV Biswanath Chariali-Agra HVDC Pole-II (1500MW HVDC Terminal at Biswanath Chariali and Agra) along with Earth Electrode line and Earth Electrode Station for both Biswanath Chariali and Agra from anticipated CoD 1.9.2016 to 31.3.2019 under the transmission system associated with "North East-Northern/Western Interconnector - I Project under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014Power Grid Corporation of India Limited

25/RP/2016 In 205/GT/2013

Review of Commission’s order dated 14.3.2016 in Petition No. 205/GT/2013 regarding approval of generation tariff of Rihand Super Thermal Power Station-III, (1000 MW) for the period from the actual date of commercial operation of Unit-I & II to 31.3.2014NTPC

235/TT/2016

Approval of transmission tariff for Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) alongwith Bay extensions at Salem Pooling Station and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV), under “Transmission System associated with Common System associated with Coastel Energen Private Limited and Ind-Bharat Powers (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-B” in Southern Region from COD to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited

244/TT/2015

Determination of National Load Despatch Center Charges for the control period 1.4.2014 to 31.3.2019 under sub-section 4 of Section 28 of the Electricity Act, 2003 and Regulation 6 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2015. NLDC.

241/TT/2015

Determination of Fees and Charges for Western Regional Load Despatch Centre for the tariff period 2014-19 under sub-section 4 of Section 28 of the Electricity Act, 2003 and Regulation 6 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2015. WRLDC.

243/TT/2015

Determination of Fees and Charges for Northern Regional Load Despatch Centre for the tariff period 2014-19 under sub-section 4 of Section 28 of the Electricity Act, 2003 and Regulation 6 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2015. NRLDC.

100/MP/2016 101/MP/2016 with IA No. 56 of 2016

Petition for abeyance of long term access to the extent of 750 MW and consequent connectivity agreed under the Bulk Power Transmission Agreement dated 24.2.2010 under Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Essar Power (Jharkhand) Limited.

206/TT/2016

Determination of transmission tariff from CODs to 31.3.2019 for Asset I: 1 No. 1x500 MVA ICT at 400/220 KV Subhasgram Sub-station along with the associated bays and 2 Nos. of 220 kV equipped line bays at 400 KV Subhasgram Sub-station and Asset II:Shifting of 2x50 MVAR line Reactor from Patna end of 400 kV Kahalgaon/Barh – Patna D/C line to Balia end of 400 kV Patna-Balia D/C line under transmission system for “Eastern Region Strengthening Scheme – VIII” in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

210/TT/2016

Approval of transmission tariff of Asset-I: 2 nos. 400 kV line bays alongwith 1x63 MVAR (Fixed) line Reactor at Chaibasa Sub-station, (COD: 19.6.2016), Asset-II: 1x63 MVAR (Fixed) line Reactor at Chaibasa Sub-station, (COD: 27.10.2016), Asset-III: 2 nos. 400 kV line bays alongwith 2x50 MVAR (Fixed) line Reactor at Ranchi 765/400 kV Sub-station, (COD: 17.10.2016), Asset-IV: 2 nos. 400 kV line bays at Kharagpur Sub-station (Anticipated COD: 30.11.2016) and Asset-V: 2 nos. 400 kV bays at Purulia Sub-station, (Anticipated COD: 31.3.2017) under Eastern Region Strengthening Scheme VII (ERSS VII) in Eastern Region from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

222/TT/2016

Approval of transmission tariff of 1x125 MVAR Bus Reactor at 400 kV Nagapattinam GIS alongwith associated bays and equipments, (COD: 1.8.2016) under “Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/Cuddalore Area of Tamil Nadu Part-A1(a)” in Southern Region from actual COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

240/TT/2015

Determination of Fees and Charges for North Eastern Regional Load Despatch Centre for the tariff period 2014-19 under sub-section 4 of Section 28 of the Electricity Act, 2003 and Regulation 6 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations 2015. North Eastern Regional Load Despatch Centre.

71/TT/2016

Truing up of transmission tariff of 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for a section of 400 kV (Quad) S/C Parbati II-Koldam Transmission line (Ckt-II) starting from LILO point of Parbati-III HEP to LILO point of Parbati Pooling Station in Northern Region Parbati Koldam Transmission Company Ltd.

247/MP/2016

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Mouda STPS Stage-II (2X660 MW) beyond 27.12.2016 NTPC

200/TT/2016

Approval of transmission tariff of Asset-I: LILO of 400 kV D/C Dadri-Malerkotla line at Kaithal alongwith associated bays and 400 kV, 50 MVAR line Reactor; Asset-II: 400/220 kV 500 MVA ICT-I at Mandola Sub-station; Asset-III: 400/220 kV 500 MVA ICT-III at Mandola Sub-station; Asset-IV: 400/220 kV 500 MVA ICT-IV at Mandola Sub-station; Asset-V: 400/220 kV 500 MVA ICT-I at Ballabhgarh Sub-station; Asset-VI: LILO of one circuit of 400 kV D/C Rapp-Kankroli line alongwith associated bays at Chittorgarh (RRVPNL) Sub-station; Asset-VII: 400/220 kV 500 MVA ICT-II at Mandola Sub-station; and Asset-VIII: 400/220 kV 500 MVA ICT-II at Ballabhgarh Sub-station; under “NRSS-XXXII in Northern Region” in Northern Region from actual COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 Power Grid Corporation of India Limited

105/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 and Regulations 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions of recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 challenging the illegal and arbitrary rejection of grant of REC application of the petitioner by the Respondent. Oudh Sugar Mills Ltd.

40/MP/2016

Petition under Regulation 31(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for declared capacity and certification thereof by State Load Dispatch Centre of MP in respect of NHDC's hydro generating stations i.e. Indira Sagar Power Station (ISPS) and Omkareshwer Power Station (OPS). NHDC

39/RP/2016

Review of order dated 25.4.2016 of the Central Electricity Regulatory Commission in Petition No. 252/TT/2015 under Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 Power Grid Corporation of India Ltd

191/MP/2016

Petition under Section 79 (1) (c ) read with Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. DB Power Limited.

88/MP/2016 135/MP/2016

Petition under Section 94 (f) of the Electricity Act, 2003 seeking further time extension on the order dated 18.8.2015 in Petition No. 86/MP/2014 filed by KSEB for seeking time extension for implementing the Commission’s order in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 read with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practice of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the inter-connected Indian grid. Kerala State Electricity Board Limited.

60/RP/2016 alongwith IA No. 52/2016 in 10/SM/2014

Review Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of order dated 30.6.2016 in Petition No.10/SM/2014 along with I.A. for condonation of delay. Power Company of Karnataka Ltd.

208/TT/2016

Approval of transmission tariff of Asset-1: 400 kV, 125 MVAR Bus Reactor with associated bays at Bina, (COD: 16.3.2016), Asset-2: 400 kV, 63 MVAR Switchable line Reactors at 400/220 kV Rajgarh Sub-station with associated bays for 400 kV D/C Rajgarh-Sardar Sarovar T/L Ckt.-1 and Ckt.-2, (Anticipated COD: 1.10.2016), Asset-3: 400/220 kV, 500 MVA ICT at Damoh Sub-station with associated bays, (Anticipated COD: 1.11.2016), Asset-4: 765/400 kV, 1500 MVA, ICT-2 at Raipur Pooling Station with associated bays and 765/400 kV, 1500 MVA, ICT-4 at Raigarh (Tamnar) Pooling Station with associated bays (Anticipated COD: 1.1.2017) and Asset-5: 400/220 kV, 500 MVA, 2 nos. ICTs at Vadodra GIS with associated bays (Anticipated COD: 1.2.2017) under “Installation of Bus Reactor and ICT in Western Region” in Western Region from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

312/TT/2014 I.A. No. 03/IA/2015

Approval of transmission tariff for Asset-I: Ckt.-I of 400 kV Double Circuit Koldam-Ludhiana transmission line (Triple Snowbird Conductor) and Asset-II: Ckt.-II of 400 kV Double Circuit Koldam-Ludhiana transmission line (Triple Snowbird Conductor) in Northern Region for Tariff block 2014-19 period under Regulation 86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Parbati Koldam Transmission Company Limited.

34/TT/2015

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of (a) WRSS-II: SET-A, (b) WRSS-II: SET-B, (c) WRSS-II: SET-C (d) WRSS-II: SET-D for Transmission system in Western Region (POWERGRID portion) under Western Region Strengthening Scheme-II under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

162/AT/2016

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by NRSS XXXVI Transmission Limited. NRSS XXXVI Transmission Limited

246/TT/2014

Approval of transmission tariff for Asset-1A: 765 kV S/C Angul-Sundergarh (Line-II) transmission line and its bays and with 1 No. (3x80) MVAR line reactor and 1 No. 80 MVAR spare reactor each at Angul and Sundergarh, Asset-1B:1 No. 3X80 MVAR line reactor of 765 kV S/C Angul-Sundergarh Line-II as Bus Reactor at Sundergarh Pooling station along with associated bays, Asset-II:1 No. (3x500) MVA Transformer (1st) alongwith 1 No. 500 MVA Spare Transformer at Sundergarh, Asset-III: 1 No. (3x500) MVA Transformer (2nd) Transformer at Sundergarh, Asset-IV:1 No. (3x500) MVA Transformer (1st) alongwith 1 No. 500 MVA Spare Transformer at Angul, Asset-V: 1 No. (3x500) MVA Transformer (2nd) Transformer at Angul, Asset-VI:1 No. (3x80) MVAR Bus Reactor (1st) and its bays at Sundergarh, Asset-VII: 1 No. (3x80) MVAR Bus Reactor (2nd) and its bays at Sundergarh,Asset-VIII:1 No. (3x110) MVAR Reactor (1st) alongwith 1 No. 110 MVAR spare reactor at Angul and Asset-IX: 2 Nos. 765 kV Bays at Sundergarh for 765 kV D/C Sundergarh-Dharamjaygarh Transmission Line, under "Transmission System for phase-I Generation Projects in Orissa-Part-A" in Eastern Region for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. Power Grid Corporation of India Limited.

64/RP/2016 I.A. No.60/2016

Review of the Commission’s order dated 29.4.2016 in Petition No. 164/TT/2015 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

63/RP/2016 I.A. No. 59/IA/2016

Review of the Commission’s order dated 12.4.2016 in Petition No. 104/TT/2013 under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Power Grid Corporation of India Limited

18/TT/2016

Approval of transmission tariff for 400 kV D/C Surjyamaninagar (Tripura)-Indo- Bangladesh Border Transmission Line (operated at 132 kV) alongwith 2 nos. associated bays at Surjyamaninagar Sub-station (TSECL) under “Radial Interconnection between India (NER) and Bangladesh-India Portion” for tariff block 2014-19 in North-Eastern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, l999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited

219/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for assignment of license by way for creation of security interest in favour of Security Trustee/Lenders and other security creating documents/Financial Agreement by way of mortgage/hypothecation/assignment of mortgage properties and project assets of Chatttisgarh-WR Transmission Limited Sipat Transmission Limited , IDBI Trusteeships Services Limited

225/MP/2016

Petition under Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking permission to allow extension of the period for drawal of start-up power and injection of infirm power for testing including full load trial operation of Unit-1 & Unit-2 of Muzaffarpur Thermal Power Station (MTPS) Stage-II, (2X195 MW) of KBUNL, beyond six months from initial synchronization. Kanti Bijlee Utpadan Nigam Limited

161/TL/2016

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, terms and Conditions for grant Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence to NRSS XXXVI Transmission Limited. NRSS XXXVI Transmission Limited

296/GT/2014

Revision of tariff of Vindhyachal Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 14.11.2013 in Petition No.133/GT/2013. NTPC.

306/GT/2014

Revision of tariff of Vindhyachal Super Thermal Power Station, Stage-I (1260 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 7.8.2014 in Petition No.182/GT/2013. NTPC.

295/GT/2014

Revision of tariff of Sipat Super Thermal Power Station Stage – I (3 X 660 MW) for the period from 1.10.2011 to 31.3.2014-Truing up of order dated 22.8.2013 in Petition No. 28/2011. NTPC.

29/RP/2016

Review of Commission's order dated 29.4.2016 in under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations' 1999.. Power Grid Corporation of India Ltd.

159/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 for establishing an appropriate mechanism to offset in tariff the adverse impact of the unforeseen, uncontrollable and unprecedented escalation in the imported coal price due to enactment of new coal pricing Regulation by Indonesian Government and other factors Coastal Gujarat Power Limited

155/MP/2012

Petition under Section 79 of the Electricity Act, 2003 for evolving a mechanism for regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (Article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulations by Indonesian Government Adani Power Limited

48/TT/2016

Determination of tariff for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in Eastern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. Power Grid Corporation of India Limited

318/GT/2014

Determination of tariff for Rihand Super Thermal Power Station Stage-II (1000 MW) for the period 2014-19. NTPC

183/TT/2016

Approval of transmission tariff of Assets (3 nos.) under Sikkim Generation Projects-Part-B in Eastern Region from actual COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL

60/MP/2016

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for NERLDC for the Financial year 2014-15 with reference to NERLDC Charges for the control period 1.4.2014 to 31.3.2019. Northern Regional Load Despatch Centre

57/MP/2016

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for NLDC for the financial year 2014-15 with reference to NLDC Charges for the control period 1.4.14 to 31.3.2019. National Load Despatch Centre

138/MP/2016

Application for up-gradation of inter-State trading licence in electricity from Category III to Category II. Arunachal Pradesh Power Corporation Private Limited.

54/MP/2016

Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for SRLDC for the financial year 2014-15 with reference to SRLDC Charges for the control period 1.4.2014 to 31.3.2019. Southern Regional Load Despatch Centre.

56/MP/2016

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for ERLDC for the Financial year 2014-15 with reference to ERLDC Charges for the control period 1.4.2014 to 31.3.2019. Eastern Regional Load Despatch Centre.

55/MP/2016

Petition under of Section 28 (4) of Electricity Act, 2003 read with Regulation 6 and Regulation 29 of Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked incentive for NRLDC for the Financial year 2014-15 with reference to NRLDC Charges for the control period 1.4.2014 to 31.3.2019. Northern Regional Load Despatch Centre.

59/MP/2016

Petition under sub-section (4) of section 28 of Electricity Act 2003 read with Regulation 6 & Regulation 29 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for approval of Performance Linked Incentive for WRLDC for the financial year 2014-15 with reference to WRLDC Charges for the control period 1.4.2014 to 31.3.2019. Western Regional Load Despatch Centre.

157/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, terms and Conditions for grant Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence with respect to transmission system being established by Khargone Transmission Limited. Khargone Transmission Limited.

Corrigendum in 254/GT/2014

Approval of tariff in respect of NLC Thermal Power Station Stage-I Expansion (420 MW) for the period 2014-19. Neyveli Lignite Corporation Limited.

156/AT/2016

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by Khargone Transmission Limited. Khargone Transmission Limited.

82/MP/2016

Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with the Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for extension of Power Purchase Agreement dated 22.12.1995 with erstwhile Haryana State Electricity Board for 10 years beyond 31.12.2015 NTPC Limited

51/RP/2016

Review of Commission’s order dated 29.7.2016 in Petition No. 201/TT/2015 in the matter of approval of transmission tariff for 4 nos. 400 kV Line bays at Narendra (New) for Kudigi TPS-Narendra (New) 400 kV 2XD/C Quad lines, under "Sub-station Extension works associated with transmission system required for evacuation of Power from Kudigi TPS (3X800 MW in phase-I) of NTPC Limited" in Southern Region for 2014-19 tariff period under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014. NTPC

I.A No. 51/2016 in 75/TT/2015

Interlocutory Application in Petition No.75/TT/2015 Essar Power Transmission Company Limited

I.A. No. 53/2016 and 54/2016 in 84/MP/2016

Petition under Section 38 (2) of the Electricity Act, 2003 read with Regulation 79 (1) (c) and Section 79 (1) (k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility) Regulations, 2010; (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission Conduct of Business Regulations, 1999 (iii) Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 (iv) Central Electricity Regulatory Commission (Sharing of IST Charges and Losses) Regulations, 2010 and for directions for signing of LTA agreement and grant of regulatory approval for execution of the Transmission System associated with Nabinagar-II STPP. Chhattisgarh State Power Trading Company Limited

107/GT/2016

Grant of interim tariff for Teesta Low Dam Project, Stage-IV (4 x 40 MW) for the period from actual COD of Units I & II and from anticipated COD of Units-III & IV till 31.3.2018. NHPC

199/MP/2016

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow extension of drawl of start-up power beyond fifteen months from the date of commencement activities including full load testing of Unit-1 (660 MW) of Solapur STPP (2X660 MW). NTPC

268/GT/2014

Determination of tariff for Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period 2014-19. NTPC

27/TT/2016

Determination of transmission tariff for Asset I: Ranchi-WR Pooling Station (Sipat) 765 kV S/C line and Asset II: 765 kV 3x80 MVAR Bus Reactor I along with associated bays at Ranchi 765 kV S/S under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern Region for 2014-19 tariff period under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

145/TT/2016

Truing up of transmission tariff of 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for provision of Spare ICTs and Reactor for Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Ltd.

22/TT/2016

Determination of transmission tariff for Asset-I:132/33 kV, 50 MVA, 3-Ph ICT-1 at 132 / 33 kV Nirjuli Sub-station (POWERGRID) (COD-14.2.2016), Asset-II: 132/ 33 kV, 50 MVA, 3-Ph ICT-II at 132/33 kV, Nirjuli Sub-station (POWERGRID) (COD - 29.3.2016) and Asset-III: 400/220kV, 315 MVA, 3-Ph ICT-II (2nd ICT) along with associated bays at 400/220 kV Balipara Sub-station (POWERGRID) (COD -28.5.2016) under “North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A” in North-Eastern Region” for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Ltd.

354/GT/2014

Approval of tariff for Maithon Hydel Power station, Unit No. 1 to 3 (63.2 MW) for the period from 1.4.2014 to 31.3.2019. Damodar Valley Corporation

49/RP/2016

Review of the order dated 30.5.2016 passed by the Commission in Petition No. 248/TT/2015. Power Grid Corporation of India Limited

141/TT/2015

Approval of transmission tariff for MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) line only under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited

212/MP/2016

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow interchange of power for testing including full load testing and trial run operation of Unit-I of Mouda STPS Stage-II (2X660 MW), beyond the period of six months from the date of its first synchronization. NTPC Limited

166/MP/2016

Petition under Section 17 (3) of the Electricity Act, 2003 seeking approval for creation of security in favour of the lenders of the petitioner and the Security Trustee. Patran Transmission Company Limited.

114/MP/2016

Application for up-gradation of inter-State trading licence in electricity from Category III to Category II. My Home Power Private Limited

160/TT/2016

Truing up of transmission tariff of 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Vallur TPS-Melakottiyur 400 kV D/C line under Supplementary Transmission System associated with Vallur TPS in Southern Region. PGCIL.

129/TT/2016

Truing up of transmission tariff of 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 based on the RCE for Neelamangala - Mysore 400 kVD/C Transmission Line along with 2 x 315 MVA, 400/220 kV lCTs at Mysore Substation in Southern Region under Regulation 86 ofCentral Electricity Regulatory Commission (Conduct of Business) Regulations,1999. PGCIL.

147/TT/2016

Determination of transmission tariff for 2014-19 tariff period for 400 kV D/C Patiala-Panchkula Transmission Line under "Northern Region System Strengthening Scheme —XXXII (NRSS-XXXII) in Northern Region" under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

282/GT/2014

Corrigendum to the order dated 24.8.2016 and in the matter of revision of tariff of Farakka Super Thermal Power Station Stage – III (1 X 500 MW) for the period from 4.4.2012 to 31.3.2014 after truing up of order dated 21.1.2014 in Petition No. 204/GT/2011. NTPC.

163/TT/2016

Truing up of transmission tariff of 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for LILO of 1st Circuit of 400 kV D/C Nathpa Jhakri-Nalagarh (Triple Snowbird) line at Rampur under transmission system associated with Rampur HEP.. PGCIL.

106/TT/2016

Determination of transmission tariff for 2014-19 tariff period for Asset-I :- 1 no of 400 kV bay along with 50 MVAR Line Reactor for Circuit-1 of 400 kV RAPP-Shujalpur Transmission Line; Asset-2 :- 1 no. of 400 kV bay along with 50 MVAR Line Reactor Circuit-2 of 400 kV RAPP-Shujalpur Transmission Line under provision of 400 kV bays at Shujalpur for Part ATS of RAPP 7&8 in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

124/TT/2016

Truing up of transmission tariff of 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of 315 MVA, 400/220 kV ICT at Bhiwadi in Northern Region (under provision of spare ICT's and reactors in Eastern, Northern, Southern and Western Regions) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL .

161/TL/2016

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, terms and Conditions for grant Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence to NRSS XXXVI Transmission Limited.. NRSS XXXVI Transmission Limited .

113/TT/2016

Approval of transmission tariff for Main SCADA EMS System of SLDCs of ASSAM, Tripura and Meghalaya (COD: 1.4.2016) under project-“Expansion/Upgradation of SCADA/EMS System of SLDCs of North Eastern Region” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

30/RP/2016

Review under Section 94 of Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47, Rule 1 of Code of Civil Procedure, 1908 of order dated 31.5.2016 in Petition No.17/TT/2014. PGCIL.

I.A.No. 43/2016 in 251/GT/2013

Determination of tariff for generating stations and transmission systems of Bhakra-Beas Management Board for the period 2009-14 in accordance with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Bhakhra-Beas Management Board.

84/MP/2016

Petition under Section 79 (1) (c), Section 38 (2) and other applicable provisions of the Electricity Act, 2003 and the regulations framed there under for termination of the Bulk Power Transmission agreements dated 24.2.2010 and Transmission Service Agreement dated 7.12.2010 and Assignment and utilization of the Long Term Transmission capacity allocated for other purposes. Chhatisgarh State Power Trading Company Ltd.

43/RP/2016 alongwith I. A. No. 45/IA/2016

Petition under section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the Order dated 18.3.2016 in Petition No. 113/TT/2013. Power Grid Corporation of India Ltd.

108/TT/2016

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff for 2014-19 period for 400 kV D/C Teesta III–Rangpo Section upto LILO point at Rangpo in Eastern Region. Teestavalley Power Transmission Ltd.

269/GT/2014

Determination of tariff for Rajiv Gandhi Combined Cycle Power Project, Kayamkulam (359.58 MW) for the period 2014-19. NTPC.

10/RP/2015 in 127/2012 128/TL/2012 156/MP/2012

Petition for review of the order dated 6.4.2015 in Petition Nos. 127/2012, 128/TL/2012 and 156/MP/2012. PGCIL.

35/MP/2016 With IA. 7/2016

Petition under Section 38 (2) of the Electricity Act, 2003 read with Regulation 79 (1) (c) and Section 79 (1) (k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility) Regulations, 2010; (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission Conduct of Business Regulations, 1999 (iii) Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in inter-State transmission and related matters) Regulations, 2009 (iv) Central Electricity Regulatory Commission (Sharing of IST Charges and Losses) Regulations, 2010 and for directions for signing of LTA agreement and grant of regulatory approval for execution of the Transmission System associated with Nabinagar-II STPP. PGCIL.

10/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Karam Chand Thapar and Bros Ltd.

. 26/RP/2016 in 50/MP/2015

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 25.5.2016 issued by the Commission in Petition No. 50/MP/2016 in the matter of revision of the mechanism for computing the escalation rate for domestic coal (payment) published by the CERC under Clause 5.6 (vi) of the Competitive Bidding Guideline dated 19.1.2005. RattanIndia Power Limited.

41/RP/2016 in 207/GT/2014

Review of Commission’s order dated 20.7.2016 in Petition No. 207/GT/2014 regarding revision of tariff of Talcher Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise. NTPC.

37/RP/2016 alongwith I.A. No.34/IA/2016 in No.534/TT/2014

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 12.5.2016 in Petition No. 534/TT/2014 alongwith IA No. 34/IA/2016 in the matter of determination of transmission tariff for three assets under System Strengthening-XIX in Sothern Regional Grid for tariff block 2014-19 in Southern Region. PGCIL.

48/RP/2016 in 302/GT/2014

Review of Commission’s order dated 19.7.2016 in Petition No. 302/GT/2014 regarding revision of tariff of Badarpur Thermal Power Station (705 MW) for the period from 1.4.2009 to 31.3.2014. NTPC.

52/RP/2016

Review under Section 94(1)(f) of Electricity Act, 2003 read with Regulations 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47, Rule 1 of Code of Civil Procedure, 1908 of order dated 30.7.2016 in Petition No. 411/TT/2014. PKTCL.

No.L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of October to December, 2016 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. NLDC.

38/RP/2016 alongwith I.A. No.37/IA/2016 in 33/TT/2013

Review petition under Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 15.12.2015 in Petition No. 33/TT/2013 alongwith IA No. 37/IA/2016 in the matter of determination of transmission tariff for six assets under Sasan UMPP TS (Group 1) in Northern Region. Power Grid Corporation of India Ltd.

157/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, terms and Conditions for grant Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence with respect to transmission system being established by Khargone Transmission Limited. Khargone Transmission Limited.

352/GT/2014

Approval of tariff for Mejia Thermal Power Station, Unit-IV (1x210 MW) for the period from 1.4.2014 to 31.3.2019. DVC.

349/GT/2014

Approval of tariff for Chandrapura Thermal Power Station, Unit-I to III (3 x 130 MW) for the tariff period from 1.4.2014 to 31.3.2019. DVC.

351/GT/2014

Approval oftariff for TilaiyaHydel Power Station,Units I & II (2 x 2 MW)for the period from 1.4.2014 to 31.3.2019.. DVC.

350/GT/2014

Approval of tariff for Bokaro Thermal Power Station, Unit-I to III (3 x 130 MW) for the period from 1.4.2014 to 31.3.2019. DVC.

• Corrigendum (Dated: 19.05.2017)

74/MP/2016

Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003. Patran Transmission Company Limited.

2/TDL/2016

Application for grant of inter-State Trading Licence to NTPC Limited. NTPC.

125/TT/2016

Determination of transmission tariff for Asset 1: Central Sector portion (2186.339 km) and Asset 2: BBMB (208.438 km) for establishment of fibre optic communication system in Northern Region from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

49/RP/2016

Review under Section 94 of Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47, Rule 1 of Code of Civil Procedure, 1908 of order dated 30.5.2016 in Petition No. 248/TT/2015. PGCIL.

47/RP/2016 281/GT/2014

Review of Commission’s order dated 29.7.2016 in Petition No. 281/GT/2014 regarding approval of tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

46/RP/2016 279/GT/2014

Review of Commission’s order dated 30.7.2016 in Petition No. 279/GT/2014 regarding approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

155/MP/2012

Application under Section 79 of the Electricity Act, 2003 for evolving a mechanism for regulating including changing and/or revising tariff on account of frustration and/or of occurrence of force majeure (Article 12) and/or change in law (article 13) events under the PPAs due to change in circumstances for the allotment of domestic coal by GOI-CIL and enactment of new coal pricing Regulations by Indonesian Government. Adani Power Limited.

45/RP/2016 in 271/GT/2014

Review of Commission’s order dated 27.7.2016 in Petition No. 271/GT/2014 regarding revision of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014. NTPC.

53/RP/2016 in 317/GT/2014

Review of Commission’s order dated 29.7.2016 in Petition No. 317/GT/2014 regarding revision of tariff of Rihand Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014.. NTPC.

254/GT/2014

Approval of tariff in respect of NLC Thermal Power Station Stage-I Expansion (420 MW) for the period 2014-19. Neyveli Lignite Corporation Limited.

• Corrigendum (Dated: 18.11.2016)

Corrigendum in 19/RP/2016 in 153/MP/2015

Review of order dated 19.2.2016 passed in Petition No.153/MP/2015. Sasan Power Limited.

28/RP/2016 in 198/GT/2013

Review of order dated 8.2.2016 in Petition No. 198/GT/2013 regarding approval of generation tariff of Vallur Thermal Power Project, (1500 MW) for the period from the date of commercial operation of Unit- I (29.11.2012) to 24.8.2013 and for Units I & II (combined) from COD of Unit-II i.e from 25.8.2013 to 31.3.2014. NTPC Tamil Nadu Energy Company Ltd.

184/GT/2014

Approval of tariff of Rampur Hydroelectric Project (412 MW) for the period from the actual date of commercial operation of Unit-I till 31.3.2019. SJVNL Limited.

207/GT/2015

Approval of tariff of Mejia Thermal Power Station, Unit – 7 & 8 (1000 MW) for the period 2014-19. DVC.

116/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission licence with respect to transmission system being established by North Karanpura Transco Limited. North Karanpura Transco Limited.

111/TL/2016

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Warora-Kurnool Transmission Limited (WKTL). Warora-Kurnool Transmission Limited.

122/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of Transmission Licence to Gurgaon-Palwal Transmission Limited (GPTL). Gurgaon Palwal Transmission Limited.

211/RC/2015

Petition seeking additional time period to comply with the Commission`s directions regarding Net worth Norms and Shareholding Pattern as prescribed under Regulations 18(i), 19(1) and 20 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Power Exchange India Limited.

5/RP/2016 in 251/GT/2013

Review of Commission’s order dated 12.11.2015 in Petition No. 251/GT/2013 regarding approval of tariff for generating stations and transmission systems of Bhakra-Beas Management Board for the period 2009-14. Bhakhra-Beas Management Board.

07/RP/2016 in 291/TT/2013

Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 24.11.2015 in Petition No. 291/TT/2013. Power Grid Corporation of India Ltd.

25/TT/2016

Truing up of transmission tariff of 2009-14 tariff period of 400 kV D/C (Quad) Maithon-Koderma (Part of Koderma-Gaya) Line under Supplementary Transmission System under DVC and Maithon Right Bank project in Eastern Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Ltd.

30/MP/2014

Grant of Connectivity as per Regulation 8 (2) and 8 (4) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State transmission and related matter) Regulations, 2009 and Regulations 4 (2) and 6 (6) of the Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007. NLDC.

40/RP/2016

Review under Section 94 of Electricity Act, 2003 read with Regulations 103, 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47, Rule 1 of Code of Civil Procedure, 1908 of order dated 17.3.2016 in Petition No.305/TT/2013. Power Grid Corporation of India Ltd.

334/GT/2014

Approval of tariff of Talcher Thermal Power Station (460 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

11/MP/2016

Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulations 10, 19 and 23 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 read with Regulations 110, 111, 112 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. National Energy Trading &Services Limited.

253/GT/2014

Approval of tariff in respect of NLC Thermal Power Station Stage-I (600 MW) for the period 2014-19. Neyveli Lignite Corporation Limited.

19/RP/2016 in 153/MP/2015

Review of order dated 19.2.2016 passed in Petition No.153/MP/2015. Sasan Power Limited.

• Corrigendum (Dated: 04.10.2016)

229/GT/2014

Approval of generation tariff of Nimoo Bazgo Hydroelectric Project (45 MW) for the period from 1.4.2014 to 31.3.2019. NHPC Ltd.

543/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 400 kV S/C Singrauli-Vindhyachal Transmission Link alongwith (2x250 MW) HVDC Back to Back at Vindhyachal between NR and WR (COD: 6.6.1989) under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.

27/RP/2016 in 286/GT/2014

Review of Commission’s order dated 31.5.2016 in Petition No. 286/GT/2014 regarding approval of generation tariff of Faridabad Gas Power Station, (431.586 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

43/MP/2016

Petition under Section 79 (1) (f) read with Section 79 (1) (c) of the Electricity Act, 2003. RAPP Transmission Company Limited.

243/TT/2014

Approval of transmission tariff of “Special Protection Scheme (SPS) for Northern Regional Grid Stage-II” from COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

158/MP/2016

Petition under Section 79 (1) (b) read with Section 79 (1) (f) and (k) of the Electricity Act, 2003 read with Regulation 1 (j) of the CERC (Payment of Fees) Regulations, 2012, inter alia seeking a declaration that clause 3.1, 4 and 6.2 of the proposed Memorandum of Understanding to be executed between the petitioner and the Respondent No. 1 for operation and maintenance of the petitioner`s 2 nos of 400 kV line bays including 2 Tie Bays at 765/400 kV switchyard at Power Grid, Bharari, sub-station, Bilaspur, Chhattisgarh are contrary to the Regulation 3 (42) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and consequent direction to bring the said clauses in conformity with Regulation 3 (42) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and other reliefs. Lanco Amarkantak Power Ltd.

5/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. DLF Energy Private Limited.

159/MP/2016

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking permission for allowing injection of infirm power for testing including full load testing for Unit-4 of 4x600 MW power plant beyond 31.3.2016. Jindal Power Limited.

76/MP/2016

Miscellaneous petition filed under Regulation 24 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 14 (Power to give directions) and Regulation 15 (Power to Relax) of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Power System Operation Corporation Ltd.

123/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security in favour of Security Trustee pursuant to Unattested Deed of Hypothecation on Project Assets for benefit of the Lenders/Security Trustee to the Project and also for any future security creation in favour of security trustee/Lenders, for the transmission lines, i.e. (i) Jharsuguda (Sundargar)-Raipur Pool 765 kV D/C line (Hexa Zebra Conductor) and (ii) OPGC-Jharsuguda (Sundergarh) 400 kV D/C (Triple Snowbird Conductor). Odisha Generation Phase-II Transmission Limited .

353/GT/2014

Approval of tariff for Panchet Hydel Power Station,Unit-I &II (2x40 MW) for the period from 1.4.2014 to 31.3.2019. DVC.

148/TT/2016

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 of (i) LILO of Korba-Raipur at Sipat, (ii) 765 kV Sipat-Seoni Circuit-I, (iii) 400/220 kV ICT-I at Seoni, (iv) Circuit-II of 400 kV Nagda-Dehgam Line, (v) Circuit-I of Nagda-Dehgam Line, (vi) 400 kV D/C Seoni-Khandwa Transmission Line, 80 MVAR Bus Reactor, 765/400 kV ICT-II at Seoni Sub-station, LILO of Sardar-Sarovar-Nagda Line at Rajgarh, (vii) 765 kV Sipat-Seoni Circuit-II and (viii) 315 MVA 400/220 kV ICT-II at Seoni Sub-station, ICT-I at Rajgarh and (ix) 315 MVA 400/220 kV ICT-II at Rajgarh under Sipat-I Transmission System in Western Region based on the RCE-II. Power Grid Corporation of India Ltd.

152/TT/2016

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for breaking up of trued up transmission tariff of 2009-14 tariff block and determination of transmission tariff of 2014-19 tariff block of "Pallatana GBPP and Bongaigaon TPS Project" in North Eastern Region. PGCIL.

134/TT/2015

Truing-up of transmission tariff for the period from 1.4.2009 to 31.3.2014 and determination of transmission tariff for the period from 1.4.2014 to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for transmission system constructed, maintained and operated by Torrent Power Grid Ltd. Torrent Power Grid Limited.

206/MP/2014

Approval under Central Electricity Regulatory Commission (Grant of Regulatory approval for execution of Inter-state Transmission Scheme to Central Transmission utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State Transmission system and related matters) Regulations, 2009 for grant of regulatory approval for execution of Unified Real Time Dynamic State Measurement (URTDSM) Phase-II. Power Grid Corporation of India Ltd.

287/GT/2014

Approval of tariff of Anta Gas Power Station (419.33 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

Corrigendum in 401/GT/2014

Approval of tariff of UNOSUGEN Power Plant (382.5 MW) of Torrent Power Limited for the period from 1.4.2014 upto 31.3.2019. Torrent Power Ltd.

117/MP/2016

Petition under Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking permission to allow extension of the period for drawal of Start-up power and injection of infirm power of Commissioning and testing including full load testing of Unit No.1 (250 MW) of Nabinagar TPP (4X250 MW), beyond six months from initial synchronization. Bhartiya Rail Bijlee Company Ltd.

47/MP/2016 58/MP/2016

Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 for adjudication of claims towards compensation arising out of change in law and consequential reliefs as per provisions of the PPA dated 20.1.2014 read with back to back PPA dated 18.1.2014. PGCIL.

57/TT/2014

Miscellaneous petition for approval under sub-section (4) of Section 28 and Section 79(1)(d) of the Electricity Act, 2003 for determination of Fees and Charges of Fibre Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links for the period 2009-14 block in Eastern Region . PGCIL.

06/RP/2015 in 100/TT/2012

Review petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 20.1.2015 in Petition No. 100/TT/2012. PGCIL.

23/TT/2015

Miscellaneous petition for approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for determination of (i) Truing up of fees and charges for the 2009-14 tariff block and (ii) fees and charges for the period 2014-19 block for Communication Scheme under National Load Despatch Centre (NLDC) (PGCIL portion i.e. communication system portion under NLDC retained by PGCIL after formation of POSOCO). PGCIL.

23/TT/2016

Determination of transmission tariff for 2019 for Asset-1: 1 x 500 MVA, 400/220/33 kV ICT at Malekuttaiayur Sub-station along with associated bays and equipments. Asset-2: 1 x 500 MVA, 400/220/33kV ICT at Somanahalli Sub-station along with associated bays and equipments. Asset-3: 1 x 500 MVA, 400/220/33 kV ICT at Mysore Sub-station along with associated bays and equipments under System strengthening-XX in Southern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

Corrigendum in 279/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station Stage-I (840 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

Corrigendum in 270/GT/2014

Approval of tariff of Simhadri Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

Corrigendum in 294/GT/2014

Determination of tariff of Simhadri Super Thermal Power Station Stage-II (1000MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

Corrigendum in 290/GT/2014

Approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

206/GT/2015

Revision of tariff for Mejia Thermal Power Station, Unit Nos. 7 & 8 (1000 MW) from the respective dates of their commercial operation till 31.3.2014-Truing-up of tariff determined by order dated 20.3.2015 in Petition No. 89/GT/2011. DVC.

35/RP/2016

Review of Commission's order dated 21.4.2016 in Petition No. 53/TT/2015 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

02/MP/2014

Claim of Kerala State Electricity Board regarding quantum of adjustment for Income tax pursuant to the Commission’s order dated 20.9.2012 in Petition No.15 of 2010 and judgment of the Appellate Tribunal for Electricity dated 3.7.2013 in Appeal No. 250 of 2012. Neyveli Lignite Corporation Limited.

106/MP/2015

Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the interState transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee. NSL Nagapatnam Infrastructure Private Limited.

116/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission licence with respect to transmission system being established by North Karanpura Transco Limited. North Karanpura Transco Limited.

122/TL/2016

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Gurgaon-Palwal Transmission Limited (GPTL). Gurgaon Palwal Transmission Limited.

111/TL/2016

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Warora-Kurnool Transmission Limited (WKTL). Warora-Kurnool Transmission Limited.

120/AT/2016

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by Gurgaon Palwal Transmission Limited. Gurgaon Palwal Transmission Limited.

• Corrigendum (Dated: 12.06.2017)

19/RP/2015 91/TT/2012

Review of order dated 26.5.2015 in Petition No.91/TT/2012 under Section 94 of the Electricity Act, 2003. PGCIL.

36/RP/2016 in 270/GT/2014

Review of Commission’s order dated 27.6.2016 in Petition No. 270/GT/2014 regarding approval of generation tariff of Simhadri Super Thermal Power Station, (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited.

68/MP/2015

Petition under Regulation 55 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014 read with Regulation 111 and other related Regulations of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing uniform methodology to be used for billing incentive to beneficiaries as per Regulation 30(4) of Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014. NTPC Limited.

121/AT/2016

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by North Karanpura Transco Limited. North Karanpura Transco Limited.

273/GT/2014

Review of Commission's order dated 29.4.2016 in under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999Revision of tariff of Talcher Thermal Power Station (460 MW) for the period 2009-14 truing up of tariff determined in order dated 15.5.2014 in Petition No. 304/2009. NTPC.

31/RP/2016

Review of Commission's order dated 29.4.2016 in under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

234/GT/2015

Approval of tariff of Vindhyachal Super Thermal Power Station Stage-V (500 MW) from the date of commercial operation (30.10.2015) to 31.3.2019. NTPC.

98/TT/2016

Revision of trued up transmission tariff of 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of LILO of existing Bangalore-Salem 400 kV S/C line at Hosur under System Strengthening-XVIII in Southern Regional Gridunder Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

34/TT/2015

Revision of tariff of National Capital Thermal Power Station Stage-II (2x490 MW) from 31.01.2010 to 31.03.2014- Truing up of tariff determined by order dated 4.12.2014 in Petition No. 17/GT/2013. PGCIL.

300/GT/2014

Revision of tariff of National Capital Thermal Power Station Stage-II (2x490 MW) from 31.01.2010 to 31.03.2014- Truing up of tariff determined by order dated 4.12.2014 in Petition No. 17/GT/2013. NTPC.

24/RP/2016

Review of Commission’s order dated 29.4.2016 in Petition No. 58/TT/2015 under section 94(1) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

347/GT/2014

Approval of tariff for Mejia Thermal Power Station, Unit-I to III (3x210 MW) for the period from 1.4.2014 to 31.3.2019. DVC.

291/GT/2014

Approval of tariff of Rihand Super Thermal Power Station Stage-I (2x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

Petition No.36/RP/2016 in Petition No. 270/GT/2014

Review of Commission’s order dated 27.6.2016 in Petition No. 270/GT/2014 regarding approval of generation tariff of Simhadri Super Thermal Power Station, (1000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

112/AT/2016

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by Warora-Kurnool Transmission Limited. Warora-Kurnool Transmission Limited.

222/MP/2015

Petition under Regulation 24 read with regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009 and Regulation 35 (Power to Relax) and Regulation 36 (Removal of Difficulty) of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 Power System Operation Corporation Ltd.

231/GT/2014

Revision of tariff for the period 2009-14 after truing up exercise and determination of tariff for 2014-19 in respect of Dulhasti Hydroelectric Power Station (390 MW) NHPC.

134/MP/2016

Petition under 4th proviso to Regulation 9 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 read with Section 79 (1) (c) of the Electricity Act, 2003 for extension of time to complete dedicated 400 kV transmission line and evacuation of power through the existing LILO till then. Ind-Barath Energy (Utkal) Ltd.

24/TT/2016

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for 400 KV D/C Chamera Pooling Station-Jalandhar transmission line along with bays and line Reactor at Jalandhar under “Transmission System for Power evacuation from Chamera-III HEP” under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

63/TDL/2016

Application for grant of inter-State trading licence to Cleantech Solar Energy Limited. Cleantech Solar Energy Limited.

96/TT/2016

Truing up of transmission tariff of 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset: Augmentation of Hosur Sub-station by 1 x 315 MVA, 400/220 kV, Transformer and associated bays under System Strengthening Scheme – XIV in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

69/TT/2016

Determination of transmission tariff for Asset-I:Replacement of existing 100 MVA, 220/132 ICT with 01 No. 1x160 MVA ICT at 220/132 kV Birpara Sub-station along with associated bays at Birpara Sub-station; Asset-II: Replacement of existing 100 MVA, 220/132 ICT with 01 No. 1x160 MVA ICT at 220/132 kV Biripara Sub-station along with associated bays at Siliguri Sub-station; Asset-III: Replacement of 315 MVA 400/220 kV ICT- I with 500 MVA 400/220 kV ICT at Patna sub-station; Asset-IV: Replacement of 315 MVA 400/220 kV ICT- II with 500 MVA 400/220 kV ICT at Patna Sub-station; Asset-V: Replacement of 315 MVA 400/220 kV ICT- I with 500 MVA 400/220 kV ICT at Pusauli Sub-station; Asset-VI: Replacement of 315 MVA 400/220 kV ICT- II with 500 MVA 400/220 kV ICT at Pusauli Sub-station; Asset-VII: Replacement of 315 MVA 400/220 kV ICT- II with 500 MVA 400/220 kV ICT at Purnea; Asset-VIII: Replacement of 1x100 MVA (3rd) ICT with 1x160 MVA, 220/132 kV ICT at Purnea Sub-station; Asset-IX: 1 No. of 1x125 MVAR Bus reactor at Baripada Sub-station with GIS bay; Asset-X: 1 No. of 1x1500 MVA, 400/220/132 kV ICT at 400/220/132 kV Baripada sub-station along with GIS bays under “Eastern Region Strengthening Scheme-XII” in Eastern Region” for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

282/GT/2014

Revision of tariff of Farakka Super Thermal Power Station Stage – III (1 X 500 MW) for the period from 4.4.2012 (COD) to 31.3.2014-Truing up of order dated 21.1.2014 in Petition No. 204/GT/2011. NTPC.

• Corrigendum (Dated: 26.10.2016)

17/MP/2016

Dispute on the payment of tariff with interest in regard to Power Station of Neyveli Lignite Corporation Limited (NLC), namely, NLC TPS I (600 MW), NLC TPS II - Stage I (3x210 MW), NLC - TPS II - Stage II (4 x 210 MW) and NLC TPS I Expn (2x210 MW) due to the increase in operation and maintenance expenses incurred by NLC's mines on account of wage Revision to Employees for the period from 01.01.2007 and pay revision to CISF personnel posted in NLC Mines for the period from 1.1.2006. Neyveli Lignite Corporation Limited.

140/RC/2016

Regulatory Compliance Application for change of name of inter-State transmission licence of GADARWARE (B) Transmission Limited. GADARWARE (B) Transmission Limited.

05/MP/2016

Miscellaneous petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute between NHPC Ltd. & UP Power Corporation Ltd. (UPPCL) regarding interpretation of Regulation-5(3) of CERC (Terms and Conditions of Tariff) Regulations, 2009. NHPC Limited.

33/RP/2016

Review of order dated 15.6.2016 in Petition No. 173/TT/2013 and 11/TT/2015 under Section 94(1)(f) of the Electricity Act, 2003 with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Essar Power Transmission Company Limited.

97/TT/2016

Truing up of transmission tariff of 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for 2 Nos. Line bays along with 2 Nos. 50 MVAR Line Reactors (charged as bus reactor) (Interim contingency till readiness of 400 kV D/C MB TPS (Annupur)- Jabalpur Pool Station TL covered in order dated 24.11.2015 in Petition No. 38/TT/2014 under Transmission System for connectivity of MB Power (M.P.) Ltd. in Western Region. PGCIL.

32/MP/2014

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework for tariff-based competitive bidding for transmission service of 400 kV D/C quad transmission line from Bongaigaon-Siliguri and 400 kV D/C quad transmission line from Purnia-Biharsharif being implemented by East-North Interconnection Company Ltd. East North Interconnection Company Limited.

295/GT/2015

Revision of tariff for Koderma Thermal Power Station, Unit No.I (500 MW) for the period from 18.7.2013 to 31.3.2014-Truing-up of tariff determined by order dated 6.7.2015 in Petition No. 219/GT/2013. DVC.

329/GT/2014

Revision of tariff of Tanda Thermal Power Station (440 MW) for the period from 2004-09 after truing-up exercise. NTPC.

416/TT/2014

Approval of transmission tariff for New 400 kV GIS pooling station at Nagapattinam with 1x125 MVAR Bus Reactor under Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/ Cuddalore area of Tamil Nadu Part-A1(a) in Southern Region for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

16/RP/2015 109/TT/2013

Review of Commission’s order dated 20.5.2015 in Petition No.109/TT/2013 regarding approval of transmission tariff for 240 MVAR Bus Reactor at Agra Sub-Station under Common Scheme for 765 kV Pooling Stations and Network for NR, Import by NR from ER and Common Scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Northern Region for tariff block 2009-14. PGCIL.

36/MP/2016 With IA. No 9/2016

Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79 (1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada) Karnataka. PGCIL.

119/MP/2016

Anticipated delay in synchronization of Unit-2 of the 2x1000 MW Kudankulam Nuclear Power Project (KKNPP-2), Nuclear Power Corporation of India Limited. Nuclear Power Corporation of India Ltd.

213/TT/2015

Determination of transmission tariff for Asset I : 400 kV D/C Palatana-Silchar Twin Moose Conductor Transmission Line-247.39 km, Asset II: 400 kV D/C Silchar-Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 214.41 km, Asset III: 400 kV D/C Byrnihat-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 201 km, Asset IV: 400 kV D/C Silchar-Azara (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 256.41 km and Asset V: 400 kV D/C Azara-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line-159 km under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. North East Transmission Company Limited.

401/GT/2014

Approval of tariff of UNOSUGEN Power Plant (382.5 MW) of Torrent Power Limited for the period from 1.4.2014 upto 31.3.2019. Torrent Power Ltd.

• Corrigendum (Dated: 19.09.2016)

Review Petition No. 12/RP/2016 37/TT/2014

Review of Commission’s order dated 22.1.2016 in Petition No. 37/TT/2014 under section 94(1)(f) of Electricity Act, 2003 read with Regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

411/TT/2014

Determination of transmission tariff of LILO of 1st ckt. of 400 kV D/C Parbati-II-Koldam Transmission Line at Parbati Pooling Station (Banala) under Transmission System associated with Parbati-III HEP for 2014-19 tariff period in Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

109/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for assignment of license by way for creation of security interest in favour of Security Trustee/Lenders and other security creating documents/Financial Agreement by way of mortgage/hypothecation/assignment of mortgage properties and project assets of Chatttisgarh-WR Transmission Limited. . Chhattisgarh-WR Transmission Limited.

Corrigendum in 264/GT/2014

Approval of tariff of Omkareshwar Hydroelectric Project (520 MW) for the period from 1.4.2014 to 31.3.2019. NHDC.

234/GT/2014

Revision of tariff after truing-up exercise for the period 2009-14 and determination of tariff for 2014-19 in respect of Teesta-V Hydroelectric Project (510 MW). NHPC.

95/RC/2014

Regulatory Compliance Application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Indian Energy Exchange Ltd.

21/IA/2016 in 141/TT/2015

Application seeking directions and calling records/information under Section 94(1) (b) and section 94(1)(c) of Electricity Act, 2003. PGCIL.

79/MP/2016 with IA No. 27/2016

Petition under Section 79(1) (c) and 79(1)(k) read along with section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 12(6) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 along with Regulation 111 and Regulation 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Clause 3.5.6 of the Billing, Collection and Disbursement (BCD) Procedure under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 read with Regulation 2 (1) (i) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Maruti Clean Coal and Power Ltd.

27/RP/2016 in 286/GT/2014

Review of Commission’s order dated 31.5.2016 in Petition No. 286/GT/2014 regarding approval of generation tariff of Faridabad Gas Power Station, (431.586 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

189/TT/2015

Approval of transmission tariff for Central Sector Portion of Establishment of Fibre Optic Communication System in Northern Region (1030.426 km) for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

25/RP/2016 in 205/GT/2013

Review of Commission’s order dated 14.3.2016 in Petition No. 205/GT/2013 regarding approval of generation tariff of Rihand Super Thermal Power Station-III, (1000 MW) for the period from the actual date of commercial operation of Unit-I & II to 31.3.2014. NTPC.

246/MP/2015

Petition seeking directions to prescribe an appropriate and reasonable methodology for allocation of the Operating Charges under Regulation 17 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008, as amended from time to time, to be paid by Power Exchange(s) to National Load Despatch Centre for collective transactions, ensuring that a participant pays the same amount of Operating Charges irrespective of Power Exchange the participant is trading on. Power Exchange India Limited.

219/GT/2014

Revision of tariff of Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period from 1.4.2009 to 31.3.2014 - Truing up of tariff determined by order dated 4.2.2014 in Petition No. 137/GT/2013. NTPC.

56/TT/2015

Approval of transmission tariff from COD to 31.03.2019 for Installation of 1x315 MVA, 400/220 kV ICT at Bhadravati HVDC back to back station under “Installation of Transformers and Procurement of Spare convertor Transformer at Bhadravati Back to Back Station” under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

12/RP/2015 in 229/2010

Review of Order dated 6.5.2015 in Petition No.229/2010 for approval of the tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3 x 500 MW) for the period from date of commercial operation of Unit-I to 31.3.2014. Aravali Power Company Private Limited.

127/TT/2014

Approval of transmission tariff for LILO of both circuits of Tuticorin JV-Madurai 400 kV D/C (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1x80 MVAR, 400 kV Bus Reactor under “Transmission System associated with Common System associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-A” in Southern Region from COD to 31.3.2019, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

302/GT/2014

Revision of tariff of Badarpur Thermal Power Station (BTPS) 705 MW (3 x 95 + 2 x 210)for the period 1.4.2009 to 31.03.2014- Truing up of tariff determined by order dated 16.12.2013 in Petition No. 18/GT/2013. NTPC.

279/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

• Corrigendum (Dated: 14.09.2016)

271/GT/2014

Revision of tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 13.5.2014 in Petition No.135/2013 and order dated 29.12.2014 in R.P.No.18/2014. NTPC.

317/GT/2014

Revision of tariff of Rihand Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014-Truing up of order dated 15.5.2014 in Petition No. 176/GT/2013. NTPC.

465/GT/2014

Revision of tariff for Mejia Thermal Power Station Unit-I to III (3x210 MW) for the period 2009-14 after truing up exercise- Truing up of tariff determined by order dated 9.7.2013 in Petition No. 269/GT/2012. DVC.

467/GT/2014

Revision of tariff of Panchet Hydel Power Station Unit-I &II (2x40 MW) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order dated 7.8.2013 in Petition No. 272/GT/2012. DVC.

464/GT/2014

Revision of tariff of Maithon Hydel Power station Unit No. 1 to 3 (2 x 20 + 1 x 23.2 MW) for the period 2009-14 after truing-up exercise - Truing-up of tariff determined by order dated 7.8.2013 in Petition No. 271/GT/2012. DVC.

469/GT/2014

Revision of tariff of Bokaro Thermal Power Station Unit-I to III (3x210 MW) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order dated 29.7.2013 in Petition No. 268/GT/2012 DVC.

468/GT/2014

Revision of tariff of Tilaiya Hydel Power Station, Units I & II (2 x 2 MW) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order dated 7.8.2013 in Petition No. 273/GT/2012 DVC.

466/GT/2014

Revision of tariff of Mejia Thermal Power Station Unit 4 (1 x 210) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order 9.7.2013 in Petition No. 274/GT/2012. DVC.

470/GT/2014

Revision of tariff of Chandrapura Thermal Power Station Unit-I to III (3 x 130 MW) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order dated 7.8.2013 in Petition No. 275/GT/2012. DVC.

471/GT/2014

Revision of tariff of Durgapur Thermal Power Station Units 3 and 4 (1x140 MW + 1x210 MW) for the period 2009-14 after truing-up exercise- Truing-up of tariff determined by order dated 7.8.2013 in Petition No. 276/GT/2012. DVC.

257/GT/2014

Determination of tariff of Bhilai Expansion Power Plant (500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC-SAIL Power Company Ltd.

I.A. Nos. 34/2015 and 5/2016 in 205/MP/2011

Application for restoration of the petitioner for passing consequential orders to judgment dated 13.1.2014 of the Appellate Tribunal for Electricity. Meenakshi Energy Private Limited.

I.A. No. 17/2016 in 188/MP/2015

Petition under Section 79 (1) (f) and (c) and other applicable provisions of the Electricity Act, 2003, read with regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, against the arbitrary acts and omissions of respondent inter-alia towards threatening encashment of bank guarantee furnished by petitioner under the terms of Agreement for Long Term Access with System Strengthening (Agreement) dated 14.3.2012, executed between the parties. Sarda Energy and Minerals Ltd.

4/MP/2014

Petition under Section 79(f) of the Electricity Act, 2003 for adjudicating the dispute on the 'Arbitrary Denial of Open Access on the power tied up with GRIDCO by the constituents in the Southern-S2 Region' and 'Arbitrary denial of URS power and STOA by SRLDC on apprehended system security concerns violating the prudent utility practices resulting in under utilization of generation and transmission assets'. Kerala State Electricity Board Limited.

118/MP/2016

Petition under Regulation 8 of the central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 seeking permission of the Commission to allow extension of the period for drawal of startup power and injection of infirm power for commissioning and testing including full load testing of Unit 1 (300x4 MW) Binjkot TPP of SKS Power Generation (Chhattisgarh) Limited, beyond six months from expected initial synchronization date of 30.9.2016. SKS Power Generation (Chhattisgarh) Limited.

IA No. 20/2016 in 224/GT/2015

Grant of interim tariff for Raghunathpur Thermal Power Station Phase-I, Unit Nos. I & II (1200 MW) for the period from 1.4.2016 till 31.3.2018. Damodar Valley Corporation.

294/GT/2014

Determination of tariff of Simhadri Super Thermal Power Station Stage-II (1000MW) for the period from 1.4.2014 to 31.3.2019. NTPC Ltd.

• Corrigendum (Dated: 14.09.2016)

315/MP/2013

Petition for adjudication of disputes arising out of the open access approval granted to the petitioner for evacuation of electricity and terms and conditions for the Bulk Power Transmission Agreement dated 24.12.2010. PEL Power Limited.

92/TT/2016

Determination of transmission tariff for 2019 for LILO of Gladni — Hiranagar 220 kV S/C line at 400/220 kV Samba (POWERGRID) Sub-station (the lines are to be terminated at existing 220 kV line bays at samba Substation) under "Northern Region System Strengthening Scheme —XXXIV (NRSS-XXXIV) for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

90/TT/2016

Determination of transmission tariff for Asset:400 kV D/C Ranchi – Chandwa – Gaya line alongwith associated bays at Ranchi, Chandwa (GIS) and Gaya Sub- stations and 2X125 MVAR 400 kV Bus Reactor alongwith associated bays at Chandwa (GIS) under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1”(Anticipated COD - 30.6.2016) for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

68/TT/2016

Determination of transmission tariff for Assets (4 nos) under Transmission System for "Transfer of power from Generation Projets in Sikkim to NR/WR Part-B" in Eastern Regionfor the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

259/GT/2014

Approval of tariff of Muzaffapur Thermal Power Station, Stage-I (220 MW) for the period from 1.4.2014 to 31.3.2019. Kanti Bijlee Utpadan Nigam Ltd.

250/GT/2014

Determination of tariff for the period of 2014-19 for Uri-II Power Station. NHPC.

281/GT/2014

Approval of tariff of Talcher Super Thermal Power Station Stage-I (2x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

233/TT/2015

Determination of final transmission tariff and truing up of Asset I : 400kV D/C Palatana-Silchar Twin Moose Conductor Transmission Line-247.39 km (COD : 1.9.2012) and Asset II: 400 kV D/C Silchar-Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line-214.41 km (COD:1.3.2013) under Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009for tariff block 2009-14 period. North East Transmission Company Limited.

201/TT/2015

Approval of transmission tariff for 4 nos. 400 kV Line Bays at Narendra (New) for Kudigi TPS-Narendra (New) 400 kV 2xD/C Quad lines, under “Sub-station Extension works associated with transmission system required for evacuation of power from Kudigi TPS (3x800 MW in phase-I) of NTPC Limited” in Southern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

255/TT/2015

Determination of transmission tariff of Asset-I : 19.50 km Optic fiber under TSTRANSCO sector(Erstwhile APTRANSCO) and Asset-II : 0.697 km Optic fiber under KSEBL Sector under “Fiber Optic Communication System in Lieu of existing Unified Load Despatch & Communication (ULDC) Microwave Links (Part III)” in Southern Region for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999. PGCIL.

46/TT/2014

Determination of transmission tariff of Assets (05 nos.) under Common Scheme for 765kV Pooling Stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common scheme for network for WR and Import by WR from ER and from NER/SR/WR via ERunder Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009in Western Region for tariff block 2009-14 period. PGCIL.

275/TT/2015

Determination of transmission tariff of Asset I: 275.93 km OPGW Fibre optic cable along with associated equipments which are under commercial operation w.e.f. 1.4.2014, Asset II: 291.124 km OPGW fiber optic cable along with associated equipments (includes 88.63 km under cost apportionment with POWERTEL) which are under commercial operation w.e.f. 1.7.2014 and Asset III: 1717.112 km OPGW fiber optic cable along with associated equipments (includes 966.63 km under cost apportionment with POWERTEL) which are under commercial operation w.e.f. 30.3.2015 under “Fiber Optic Communication system for central sector sub-stations & Generating stations" in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

290/GT/2014

Approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

• Corrigendum (Dated: 14.09.2016)

87/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for assignment of license by way for creation of security interest in favour of Security Trustee/Lenders and other security creating documents/Financial Agreement by way of mortgage/hypothecation/assignment of mortgage properties and project assets of Raipur-Rajnandgaom-Warora Transmission Project. Raipur-Rajnandgaon-Warora Transmission Limited.

304/MP/2015

Petition under Sections 9 and 79 (1) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Open Access in Transmission) Regulations, 2008 towards refusal of open Access by Damodar Valley Corporation. Super Smelters Limited.

474/GT/2014

Revision of tariff in respect of NLC Thermal Power Station Stage-I Expansion (420 MW) on account of actual additional capital expenditure incurred during the period 2009-14-Truing-up of tariff determined by order dated 31.8.2010 in Petition No.230/2009 and order dated 7.6.2013 in R.P. No. 6/2011. Neyveli Lignite Corporation Limited.

No.L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2016 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

103/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/Lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the transmission lines, i.e. (i) Jullandhar-Samba 400 kV D/C line, (ii) LILO of both circuits of Uri-Wagrooa 400 kV D/C line at Amargarh (on multi-circuit towers) (iii) Samba-Amargarh 400 kV D/C routed through Akhnoor-Rajouri (iv) sub-station establishment of 7x105 MVA (1 ph units), with 400/220 kV GIS sub-station at Amargarh. NRSS XXIX Transmission Limited.

102/TT/2016

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for determination of (i) truing up transmission tariff for 2009-14 tariff block and (ii) transmission tariff for 2014-19 tariff block for (a) LILO of both circuit of 400kV D/C, Gazuwaka-Vijayawada line at Vemagiri and (b) Extension of 400/220 kV substation at Vijayawada under System Strengthening-VI of Southern Region Grid in Southern Region. PGCIL.

403/TT/2014

Approval of transmission tariff for Gooty-Madhugiri 400 kV D/C line along with the associated bays and establishment of new 400/220 kV Sub-station at Madhugiri with 2x500 MVA transformers (COD: 1.12.2015) under “Transmission System associated with System Strengthening-XIII in Southern Regional Grid” from COD to 31.3.2019, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

248/TT/2015

Determination of transmission tariff for Asset-I: 765 kV D/C Solapur–Aurangabad Transmission Line along with 2 x 240 MVAR Switchable Line Reactor with associated bays at Solapur Sub-station and Asset-II: 2 x 240 MVAR Switchable Line Reactor along with associated bays at Aurangabad Sub-station associated with Inter-Regional system strengthening scheme for Western Region and Northern Region (Part-A) for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

418/TT/2014

Determination of transmission tariff of Asset I: 765 kV S/C Solapur-Pune transmission line and LILO of 400 kV D/C Pune-Parli at Pune GIS Sub-station with associated bays and equipments, 2x1500 MVA, 765/400 kV ICT 1&2 at Pune (GIS) and 240 MVAR, 765 kV bus reactor and 765 kV, 240 MVAR switchable line reactor at Pune (GIS) Sub-station with associated bays and, Asset-II: LILO of 400 kV D/C Aurangabad-Pune transmission line at Pune GIS Sub-station with associated bays and 400 kV, 50 MVAR line reactor under “Transmission system associated with Krishnapatnam UMPP-Part B” in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

107/TT/2014

Determination of transmission tariff for (A) 765 kV S/C Bareilly-Lucknow TL at 400 kV level, (B) one circuit of 400 kV D/C Bareilly (New)- Bareilly (Existing) TL under “Northern Region System Strengthening Scheme XXI” in Northern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

10/SM/2014

Non-Compliance of Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulation, 2010. SRLDC.

22/RP/2016 in 106/TT/2014

Review of Commission’s order dated 21.12.2015 in Petition No. 106/TT/2014 under section 94(1) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

91/TT/2012

Determination of transmission tariff for combined assets for transmission system associated with Parbati-III HEP in Northern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

81/TT/2015

Miscellaneous petition for approval under sub-section 4 of Section 28 and Section 79(1)(d) of the Electricity Act, 2003 for determination of Fee and Charges of Fibre Optic Communication System for the period 2009-14 block under expansion of Wideband Communication Network in Eastern Region. PGCIL.

Review Petition No. 14/RP/2015 In Petition No. 201/TT/2012

Review of Commission’s order dated 6.5.2015 in Petition No. 201/TT/2012 tariff of transmission assets (Group-3) associated with 765 kV system for Central Part of Northern Grid Part-ll in Northern Region for 2009-14 tariff block was allowed under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. PGCIL.

51/TT/2015

Approval of transmission tariff for Asset-1: LILO of 2nd circuit of Neyveli-Trichy 400 kV D/C line at Nagapattinam Pooling Station along with associated bays (COD: 29.9.2015) and Asset-2: Strengthening of Neyveli TS-II-TS-I expansion link with higher capacity conductor (COD: 9.11.2015) under "Transmission system associated with Contingency plan for evacuation of power from IL&FS (2x600 MW)” in Southern Region from COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

510/TT/2014

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations’1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2014 for determination of (i) Truing up Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for Additional Special Energy Meters in Northern Region. PGCIL.

10/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Karam Chand Thapar and Bros Ltd.

207/GT/2014

Revision of tariff of Talcher Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014-Truing up of order dated 21.12.2015 in Petition No. 243/GT/2013. NTPC.

19/TT/2015

Miscellaneous petition for approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for determination of (i) Truing up of fee and charges for the period 2009-14 block and (ii) fee and charges for the period 2014-19 block for Unified Load Despatch and Communication Scheme (PGCIL portion i.e. Communication system portion and SLDC system retained by PGCIL after formation of POSOCO) in Northern Region. PGCIL.

70/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/Lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the transmission lines, i.e. (i) Dharmajaygarh-Jabalpur pool 765 kV 1x D/C line and (ii) Jabalpur Pool-Bina 765 kV S/C line. Jabalpur Transmission Company Limited.

37/TT/2015

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Combined Assets of Transmission System associated with Koteshwar HEP (Effective DOCO 01.05.2011) in Northern Region consisting of Asset-1: 400 kV D/C Koteshwar HEP — Koteshwar Pooling Station Circuit - l & ll along with associated bays (DOCO 1.4.2011), Asset-2 : LILO of Circuit-I of 765 kV Tehri-Meerut Line at Koteshwar Pooling Station along with associated bays (DOCO 1.3.2011) and Asset-3 : LILO of Circuit-ll of 765 kV Tehri-Meerut Line at Koteshwar Pooling Station along with associated bays (DOCO 1.7.2011). PGCIL.

25/IA/2016 in 233/TT/2015 213/TT/2015

Permission to petitioner for refunding excess revenue in respect of transmission tariff with effect from commercial operation dates of respective assets under the applicable provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009-14 and 2014-19 under Petition No. 213/TT/2015 and 233/TT/2015. North East Transmission Company Limited.

65/TT/2015

Approval of transmission tariff for 400 kV D/C (Quad) Balipara-Bongaigaon Transmission Line alongwith associated bays at Bongaigaon Sub-station and Balipara Sub-station including 30% Fixed Series Compensation at Balipara and 4x63 MVAR, 420 kV Line Reactors (2 nos. each at Bongaigaon and Balipara end) (anticipated DOCO-7.11.2014) under Transmission System for immediate evacuation of power from Kameng HEP (Part-B of North East-Northern/Western Interconnector-I) for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, l999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

11/TT/2015

Miscellaneous petition for approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for determination of (i) Truing up of fee and charges for the period 2009-14 block and (ii) fee and charges for the period 2014-19 block for Unified Load Despatch and Communication Scheme (PGCIL portion i.e. Communication system portion and SLDC system retained by PGCIL after formation of POSOCO) in Western Region. PGCIL.

279/2010

Revision of tariff of Mejia TPS Unit-4 for the period from 13.2.2005 to 31.3.2009-Implementation of the judgement of the Appellate Tribunal for Electricity dated 19.2.2016 in Appeal No. 184/2013 (BSAL-v-CERC & ors). DVC.

545/TT/2014

Miscellaneous petition for approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for determination of (i) Truing up of fee and charges for the period 2009-14 block and (ii) fee and charges for the period 2014-19 block for Unified Load Despatch and Communication Scheme (PGCIL portion i.e. Communication system portion and SLDC system retained by PGCIL after formation of POSOCO) in Southern Region. PGCIL.

47/GT/2015

Approval of generation tariff of Koteshwar Hydroelectric Project (400 MW) for the period from 1.4.2014 to 31.3.2019. THDC India Limited.

69/TT/2016

Approval under Regulation 86 of CERC (Conduct of Business) Regulations’1999 and CERC (Terms and Conditions of Tariff) Regulations 2014 for determination of transmission tariff for 2014-19 tariff period from COD to 31.3.2019 for Asset 10 nos of assets under “Eastern Region Strengthening Scheme-XII” in Eastern Region. PGCIL.

238/GT/2014

Revision of tariff after truing-up of the capital expenditure for the period 2009-14 and determination of tariff for Uri-I HEP for the period 2014-19. NHPC.

7/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. PCM Power Trading Corporation Limited.

91/MP/2014 I.A. No. 20/2014

Petition under Section 79 of the Electricity Act, 2003 read with clause 5.2 of the operating code under the Indian Electricity Grid Code and Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009; Regulations 7(1) and (2), 12, 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism And Related Matters) Regulations, 2014 and Regulations 111, 114 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. The Southern India Mills Association.

98/MP/2014

Petition under Section 79 (1) (c) read with Regulations 17, 18 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 5 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. ShyamCentuary Ferrous.

289/TT/2013

Approval of transmission tariff for 400 kV Vadodra-Pirana T/L alongwith associated bays at Pirana S/S (for direct inter connection with 400 kV D/C Vadodra-Asoj T/L under interim contingency scheme) under “Transmission System for IPP Generation projects in Madhya Pradesh & Chhattisgarh” in Western Region from COD to 31.3.2014 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

108/TT/2014

Suo-motu review of order dated 31.5.2016 as provided under Regulation 103(1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2010. Power Grid Corporation of India Limited.

13/TT/2016

Determination of transmission tariff for Asset-I: Re-conductoring of one circuit (Ckt-I) Farakka- Malda 400 kV D/C with HTLS conductor and upgradation/ replacement of associated bay equipment at Farakka and Malda (COD – 2.4.2016) & Asset-II: Re-conductoring of one circuit (Ckt-II) Farakka- Malda 400 kV D/C with HTLS conductor and up gradation/replacement of associated bay equipment at Farakka and Malda under “Eastern Region Strengthening Scheme-XIII” (ERSS XIII) in Eastern Region (COD - 2.4.2016) for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

253/TT/2015

Determination of transmission tariff forAsset-I: LILO of both circuits of 400kV D/C (Quad) Meerut-Kaithal 400kV D/C transmission line and associated bays at Bagpat GIS Sub-station, Asset-II: 125 MVAR Bus Reactor at Bagpat GIS Substation, Asset-III: 500 MVA 400/220 kV ICT-I at Bagpat GIS Sub-station along with 4 nos. 220kV line bays and Asset-IV: 500 MVA 400/220 kV ICT-II at Bagpat GIS Sub-station along with 4 nos. 220kV line bays under “Northern Region System Strengthening Scheme-XIX” in Northern Regionfor 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

95/RC/2014

Regulatory Compliance Application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Indian Energy Exchange Ltd.

21/IA/2016 in 141/TT/2015

Application seeking directions and calling records/information under Section 94(1) (b) and section 94(1)(c) of Electricity Act, 2003. Power Grid Corporation of India Limited.

249/MP/2015

Petition under Section 79(1) (c) and 79(1) (f) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Lon-Term Access and Medium-Term open access in inter-state transmission and related matters) Regulations, 2009, seeking intervention of commission in the matter of non-grant of LTA from the start date sought for in the LTA applications made in December 2014 with firm PPAs executed under DBFOO bidding framework between Generators and KSEB Ltd., despite availability of ATC during the time frame sought for in the LTA application, by reserving ATC in favour of very old target region LTA customers who failed to submit firm PPAs to the intended regions within a reasonable period, causing irreparable financial loss to KSEB Ltd. and other related matters. Kerala State Electricity Board Limited.

216/MP/2015

A petition under Section 79 (1) (f) of the Electricity Act, 2003. Essar Steel India Ltd.

487/TT/2014

Petition for determination of fees and charges for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links (Part II) in Southern Region for tariff block 2009-14 under sub-section 4 of Section 28 & 79(1)(d) of the Electricity Act, 2003 and Regulation-86 of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999. Power Grid Corporation of India Limited.

67/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission licence with respect to transmission system being established by Odisha Generation Phase-II Transmission Limited. Odisha Generation Phase-II Transmission Limited .

4/SM/2016 75/MP/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Pan India Network Infravest Private Limited.

243/TT/2014

Approval of transmission tariff from COD to 31.3.2019 for "Special Protection Scheme (SPS) " for Northern Regional Grid Stage-II under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

239/MP/2015

Review Petition under Regulation 21 "Power to Remove Difficulties" of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 in the matter of exorbitant hike of Point of Connection (POC) Charges of Assam following implementation of the recent amendment vide the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) (Third Amendment) Regulations, 2015. Assam Power Distribution Company Limited.

39/TT/2016

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I 400 kV D/C Raipur-Wardha T/L alongwith FSC at Wardha under WRSS-II Set-A; Asset-2 765 kV S/C Seoni-Wardha T/L WRSS-II, Set A; Asset-3 (five Assets) Asset-I Korba-BALCO (Loc 179/2) 400 kV D/C transmission line-First ckt; Asset-II BALCO (179/2)-Vandana (176/0) 400 kV D/C transmission line-First ckt; Asset-III Korba-Vandana (176/0) 400 kV D/C transmission line-Second ckt; Asset-IV BALCO (179/2)-Birsinghpur 400 kV D/C transmission line-First Ckt; Asset-V Vandana (176/0)-Birsinghpur 400 kV D/C transmission line-Second ckt and WRSS-II, Set D scheme of Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

29/TT/2016

Determination of transmission tariff for Asset-I: 1 No. of 1x125 MVAR Bus Reactor and associated bay at 400 kV Maithon Sub-station, Asset-II: Replacement of 1 No. of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (1st) at 400 kV Maithon Sub-station and Asset-III: Replacement of 1 No. of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (2nd) at 400 kV Maithon Sub-station under Transmission System for "Eastern Region System Strenghtening Sheme-IX" in Eastern Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

26/TT/2016

Determination of transmission tariff for 2019 for LILO of 400 kV Kapada-Kolar S/C line at NP Kunta and establishment of 400/220 kVSub-station at NP Kunta under "Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh-Part A (Phase-I)" for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

540/TT/2014

Determination of transmission tariff from anticipated COD to 31.3.2019 for 9.292 km of Fibre Optic Communication system (Central Sector) and 392.393 km of Fibre Optic Communication system (State Sector) (COD 1.4.2014) in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

23/RP/2015 in 6/SM/2014

Review of order dated 9.10.2015 passed in Petition No.6/SM/2014. Punjab State Power Transmission Corporation Limited.

11/2016 in 283/GT/2014

Review of Commission’s order dated 25.1.2016 in Petition 283/GT/2014 on the aspect of the stage at which the samples of coal are to be drawn for determining the Gross Calorific Value of coal for the calculation of energy charges in terms of Regulation 30 (6) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. NTPC.

135/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009. NTPC.

52/TT/2016

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: 400/220 kV, 315 MVA ICT –I at Fatehpur Extension, Asset-II: 400/220 kV, 315 MVA ICT –II at Fatehpur Extension, Asset-III: LILO of Singrauli Kanpur at Fatehpur, Asset-IV: LILO of Fatehpur (UPPCL)-Kanpur(UPPCL) 220kV D/C line at Fatehpur, Asset-V: LILO of Allahabad-Kanpur 400 kV S/C line at Fatehpur, Asset-VI: 765 kV Sasaram- Fatehpur S/C Transmission line, Asset-VII: LILO of Ckt- I 220 kV D/C Dehri Bodhgaya at Gaya Sub-station and associated 220 kV line bays, Asset-VIII: LILO of Ckt- II 220 kV D/C Dehri Bodhgaya at Gaya Sub-station and associated 220 kV line bays, Asset-IX: 315 MVA 400/220 kV ICT-I at Gaya Extension, Asset-X: 315 MVA 400/220 kV ICT-II at Gaya Extension, Asset-XI: 765 kV S/C Fatehpur-Agra Transmission Line under supplementary transmission system under DVC and Maithon Right Bank Project in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

39/TT/2016

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I 400 kV D/C Raipur-Wardha T/L alongwith FSC at Wardha under WRSS-II Set-A; Asset-2 765 kV S/C Seoni-Wardha T/L WRSS-II, Set A; Asset-3 (five Assets) Asset-I Korba-BALCO (Loc 179/2) 400 kV D/C transmission line-First ckt; Asset-II BALCO (179/2)-Vandana (176/0) 400 kV D/C transmission line-First ckt; Asset-III Korba-Vandana (176/0) 400 kV D/C transmission line-Second ckt; Asset-IV BALCO (179/2)-Birsinghpur 400 kV D/C transmission line-First Ckt; Asset-V Vandana (176/0)-Birsinghpur 400 kV D/C transmission line-Second ckt and WRSS-II, Set D scheme of Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

335/GT/2014

Revision of tariff of Auraiya Gas Power Station (663.36 MW) for the period from 1.4.2009 to 31.3.2014 – Truing up of tariff determined by order dated 6.8.2013 in Petition No.28/GT2013. NTPC.

419/MP/2014

Petition on behalf of Raichur Sholapur Transmission Company Limited under Transmission Service Agreement dated 4.8.2010 read with section 79 (1) (f) of the Electricity Act, 2003. Raichur Sholapur Transmission Company Limited .

270/GT/2014

Approval of tariff of Simhadri Super Thermal Power Station Stage-I (1000MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

• Corrigendum (Dated: 14.09.2016)

217/GT/2014

Revision of tariff of Ramagundam Super Thermal Power Station, Stage-I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 26.2.2014 in Petition No. 189/GT/2013. NTPC.

321/GT/2014

Revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW) for the period from 1.4.2009 to 31.3.2014 after truing up exercise. NTPC.

6/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Visa Power Trading Company Limited.

307/MP/2015

Petition under Regulation 17 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for seeking clarification/modification of order dated 5.10.2015 in Petition No. 517/MP/2014. Udupi Power Corporation Limited.

316/GT/2014

Approval of tariff of Farakka Super Thermal Power Station Stage – I & II (1600 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

258/GT/2014

Revision of tariff in respect of Ratnagiri Power Gas & Power Project (1967.08 MW) for the period 1.4.2009 to 31.3.2014. Ratnagiri Gas and Power Pvt. Ltd.

236/MP/2015

Petition to recover transmission charges from the date of completion of first element of the Transmission Project. Kudgi Transmission Limited.

49/TT/2016

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Asset A: Raipur (Existing S/S)-Raipur PS (Durg) 400 kV D/C Transmission Line along with associated bays; Asset B : 400 kV D/C Raigarh PS (Near Kotra)-Raigarh (Existing) S/S Transmission Line along with associated bays; Asset C: 765 kV D/C Raigarh PS (Near Kotra)-Raipur PS (Durg) Transmission Line along with associated bays; Asset D: 765/400 kV, 1500 MVA, ICT-I with spare unit and 765 kV, 240 MVAR Bus Reactor with Spare unit at Raigarh 1.6.2013 Page 8 of 71 Order in Petition No. 162/TT/2013 Pooling Station along with associated bays; Asset E: Part-I)-765/400 kV, 1500 MVA, ICT-II and 400 kV, 80 MVAR Bus Reactor at Raigarh Pooling Station (Near Kotra) along with associated Bays and Part II 765 kV, 3x80 MVAR, Shunt Reactor for 765 kV D/C Raigarh PS (Near Kotra)-Raipur PS (Durg) Ckt-I charged as Bus Reactor along with associated bays; Asset F: 765/400 kV, 1500 MVA, ICT with Spare unit and 765 kV, 240 MVAR Bus Reactor with Spare unit at Raipur Pooling Station (Durg) along with associated bays; Asset G: 765/400 kV, 1500 MVA, ICT-III at Raigarh Pooling Station (Near Kotra) along with associated bays; Asset H: 765/400 kV, 1500 MVA, ICT-IV at Raigarh PS along with associated bays and 765 kV, 3x80 MVAR Shunt Reactor for 765 kV D/C Raigarh PS (Near Kotra)- Raipur PS (Durg) Ckt-II charged as Bus Rector along with associated bays under establishment of pooling Station at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chattisgarh in Western Region under Regulation- 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. PGCIL.

32/TT/2016

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I 765 kV, 240 (3*80) MVAR Bus Reactor II along with associated bays at 765/400 kV Balia sub-station; Asset-II 765 kV 330 MVAR (3*110) Bus Reactor along with associated bays at 765/400/220 kV Fatehpur sub-station ;Asset-III 765 kV 3*80 MVAR Bus Reactor at Lucknow along with associated bays ;Asset-IV 400 kV 125 MVAR Bus Reactor III along with associated bays at 765/400 KV Agra (Augmentation) sub-station ;Asset-V 400 kV 125 MVAR Bus Reactor II along with associated bays at 765/400 KV Agra (Augmentation) sub-station ;Asset-VI 400 kV 125 MVAR Bus Reactor III at Ballia sub-station along with associated bays(Augmentation of 400 KV to 765 kV) under common scheme for 765 kV Pooling station and Network for NR, import by NR from ER and common scheme for network for WR and import by WR from ER and from NER/SR/WR via ER in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

26/RP/2015 in 208/GT/2013 & 305/GT/2014

Review of Commission’s order dated 31.8.2015 in Petition No.208/GT/2013 and 305/GT/2014 regarding approval of generation tariff of Korba Super Thermal Power Station Stage-III (500 MW) for the period from 21.3.2011 to 31.3.2014. NTPC.

233/GT/2014

Revision of tariff for the period 2009-14 after truing-up exercise and Determination of tariff for the period 2014-19 in respect of Chamera-II Hydroelectric Project for the period 2014-19. NHPC.

154/MP/2015

Petition under Section 79(1)(f) of Electricity Act, 2003 seeking adjudication of dispute between Adani Power Ltd. and Gujarat Urja Vikas Nigam Ltd. regarding the payment for electricity supplied by Adani Power Ltd. prior to scheduled Commercial Operation Date. Adani Power Ltd.

9/SM/2016

Operation of 24x7 Round the Clock Intraday/Contingency Market (Extended Market Session) on the Power Exchanges. TPDDL.

75/TT/2015

Essar Power Transmission Company Limited.

68/TT/2016

Approval of transmission tariff for Assets (4 nos.) under "Transfer of power from Generation Projets in Sikkim to NR/WR Part-B " in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct and Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2014 from COD to 31.3.2019. PGCIL.

21/TT/2016

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: 1 x 100 MVAR, 220/132 kV, 3-Phase Spare ICT at Dimapur Sub-Station and Asset-II: 1 x 5 MVA, 132/33 kV, 1-Phase at Ziro Sub-station under Provisions of Spare Transformers and Reactors in North Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

78/TT/2016

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for 8 nos. of transmission assets under “Pallatana Gas Based Power Projects and Bongaigaon TPS Projects” in North Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

93/MP/2016

Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 7.8.2007 between Sasan Power Limited and M.P. Power Management Company Limited and Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010. Haryana Power Generation Corporation Limited.

10/2016 in Petition No. 95/MP/2015

Interlocutory Application under regulation 111 read with 116 of CERC conduct of business regulations seeking time extension for implementing Hon'ble commission’s order dated 27-04-2015 in petition no. 95/MP/2015 filed by APTRANSCO before CERC in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of " regulation 5.2 (i) of the CERC (Indian Electricity Grid Code) (first amendment) Regulations, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) regulations, 2010 and following best practices of O&M of Transmission Elements for ensuing security of the Southern Regional Grid as well as the interconnected Indian Grid may kindly be registered. Transmission Corporation of A.P. Limited.

173/TT/2013 I.A. No.38/IA/2015 111/TT/2015

Approval of transmission tariff of Combined assets of LILO of 400 kV S/C Vindhyachal-Korba Transmission line and 400 kV D/C Gandhar-Hazira Transmission line and 400/220 kV GIS sub-station at Hazira and associated bays and400 kV D/C Quad Moose Transmission line from Mahan Thermal Power Plant-Sipat Pooling Sub-station and associated bays for the years 2012-13 and 2013-14 in tariff block 2009-14under Regulation,86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. EssarPowerTransmission Company Limited.

183/MP/2015

A Petition under section 79(1)(f) read with section 79(1)(b) of the Electricity Act, 2003, for the adjudication of disputes over an increase in tariff sought by the Petitioner for its power plant selling power to Andhra Pradesh and Telangana licensees, to compensate for the increase in Clean Energy Cess on coal, being a 'Change in Law' under the contracts between the Petitioner and the Respondents. Meenakshi Energy Pvt Ltd.

9/SM/2014 10/SM/2015

Investigation of tower collapse and load crash in Northern Region on 30.5.2014. PGCIL.

121/MP/2015

Petition for grant of Inter-State Open Access for the energy generated by ITC Ltd. at the wind power project in Anantapur district, Andhra Pradesh for captive consumption at its factory at Bhadranchalam, Telangana. ITC Limited.

150/MP/2015

Petition under section 79(1) of Electricity Act, 2003 read with Regulation 86 of the CERC (Conduct and Business) Regulations, 1999 for permission of realization of cost of energy for the period 1.4.2003 onwards against export of energy to Royal Govt. of Bhutan under the scheme of re-import of Kurichhu energy through Assam grid. Assam Power Distribution Company Limited.

Corrigendum 1/MP/2016

Corrigendum to order dated 31.3.2016 in Petition No.1/MP/2016. PGCIL.

Corrigendum 17/RP/2016 in 253/TT/2015

Review of Commission’s order dated 25.1.2016 in Petition No. 253/TT/2015 in the matter of approval of transmission tariff for Assets (4 nos.) under "Northern Region System Strengthening Scheme - XIX" in Northern Region for tariff block 2014-19. PGCIL.

Corrigendum 16/RP/2016 in 272/TT/2015

Review of Commission’s order dated 25.1.2016 in Petition No. 272/TT/2015 in the matter of approval of transmission tariff for (a) 315 MVA 400/220 kV ICT-I & associated bays and 03 Nos. 220 kV line bays at Saharanpur sub-station (b) 315 MVA 400/220 kV ICT-II & associated bays and 03 Nos. 220 kV line bays at Saharanpur Sub-station (c) 50MVA, 400kV Bus Reactor-I at Saharanpur Sub-station (d) 50MVA, 400kV Bus Reactor-II at Saharanpur Sub-station under “Northern Regional Transmission Strengthening Scheme” in Northern Region for tariff block 2014-19. PGCIL.

Corrigendum 18/RP/2016 in 278/TT/2015

Review of Commission’s order dated 25.1.2016 in Petition No. 278/TT/2015 in the matter of approval of transmission tariff for Assets (11 nos.) under "Eastern Region Strengthening Scheme - III (ERSS-III)" in Eastern Region for tariff block 2014-19. PGCIL.

7/SM/2015

Review of Power Exchanges. .

163/MP/2012

Petition under section 79(1) (f) of the Electricity Act, 2003 read with Regulation 20 of the CERC (Open Access in Inter-State Transmission) Regulations,2008 towards unpaid unscheduled Inter-change charges for the period ranging from28.8.2005 to 31.12.2006. Bhushan Power and Steel Limited.

2/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Newfields Advertising (P) Limited.

I.A. No 18/2016 & IA No.19/2016 In 83/MP/2016

Application on behalf of Punjab State Power Corporation Limited under Section 94 (2) of the Electricity Act, 2003 filed under Section 79 of the Act read with Article 17 PPA dated 7.8.2007 between Sasan Power Limited and various procurers including Punjab State Power Corporation Ltd. in Petition No. 83/MP/2016. Punjab State Power Corporation Ltd.

84/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for recovery of amounts claimed by Sasan Power Limited in terms of monthly bills. Sasan Power Limited.

536/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Asset-1: Moga-Hissar D/C transmission line alongwith 220 kV Hissar-Hissar (BBMB) D/C line and 400 kV S/C Hissar- Bhiwani Ckt.-I transmission line alongwith associated bays at Hissar and Bhiwani Sub-stations (COD: 1.7.1995) and Asset-2: one bay at Bhiwani Sub-station for termination of one Ckt. Of 400 kV Bawana-Bhiwani transmission line and 400 kV Bawana-Bhiwani transmission line and 400 kV S/C of Hissar-Bawana transmission line upto Bhiwani alongwith associated bays at Hissar (COD: 1.2.1998) under Moga-Hissar-Bhiwani Transmission System in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

14/RP/2016 in 34/TT/2014

Review of Commission’s order dated 31.12.2015 in Petition No. 34/TT/2014 in the matter of approval of transmission tariff for (a) Asset-I: Balance portion of 400 kV D/C Jamshedpur-Baripada Transmission Line and associated bays at Jamshedpur,(b) Asset-II: 2 Nos. 400 kV bays at Durgapur Sub-station under ERSS-I in Eastern Region for tariff period 2014-19. Power Grid Corporation of India Limited.

410/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for (a) ICT 500 MVA 400/220 kV Bassi extension Sub-station (b) ICT 315 MVA 400/220 kV Allahabad Extension SUB-STATION (c) ICT 500 MVA 400/220 kV Meerut Extension Sub-station (d) 400/220 kV 105 MVA ICT along with associated bays at Wagoora Sub-station (e) 500 MVA 400/220/33 kV ICT along with associated bays at Ludhiana Sub-station (COD: 1.4.2014) and (f) 2 nos of 220 kV bays at Ludhiana sub-station under the "Augmentation of Transformers in Northern Region- Part-A" in Northern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

26/TT/2015

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Combined elements of Asset-1: 315 MVA ICT-II at Malerkotla Sub-station, 400 kV Hissar-Jaipur line with associated bays, 400 kV Bawana-Bhiwani-I and Bawana-Bhiwani-II lines with associated bays (COD: 1.2.1998), Asset-2: 400 kV Abdullapur-Bawana and Nalagarh-Hissar line with associated bays, ICT-I at Nalagarh with associated bays, ICT-II at Nalagarh with associated bays, ICT-II at Jallandhar with associated bays, Bus Reactor at Nalagarh with associated bays, ICT-I at Jaipur (bassi), Two nos. LILO bays associated with ICT-Jaipur, ICT-II at Jaipur with associated bays, LILO of Chamera-Moga line and ICT-I at Jallandhar with associated bays and 220 kV Jallandhar-Dasuya line (COD: 1.3.2001) and Asset-3: 400 kV D/C Nathpa-Jhakri-Abdullapur line and 400 kV D/C Nathpa-Jhakri-Nalagarh line (COD: 1.4.2003) under Nathpa-Jhakri Transmission System in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.

76/MP/2015

Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Renovation and Modernization proposal in respect of Bairasiul Power Station. NHPC.

83/MP/2016

In the matter of Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 7.8.2007 between Sasan Power Limited and the M.P. Power Management Company Limited. Madhya Pradesh Power Management Company Limited.

36/TT/2014

Approval of transmission tariff for LILO of one Circuit of Neyvelli-Trichy 400 kV Line at Nagapattinam Pooling Station for initial arrangement which later shall be bypassed (COD: 3.5.2014) under Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/Cuddalore area of Tamil Nadu Part-A1(a) in Southern Region for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

162/MP/2015

Application for computation of compensation for Change in Law events during Construction Period. Sasan Power Limited.

266/TT/2015

Determination of transmission tariff for 765 kV D/C Dharamjaygarh-Jabalpur PS T/L and 2*330 MVar Switchable Line Reactors with associated bays at Dharamjaygarh Sub-station and line bays at Dharamjaygarh Sub-station only under “Transmission System for Phase-I Generation projects in Orissa- Part B” for 2014-19 Tariff block period in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

61/TT/2015

Determination of transmission tariff for Narendra (New, Kudgi)-Narendra (Existing) 400 kV D/C Quad TL along with New 765/400 kV GIS Sub-station at Narendra (New, Kudgi) and Bay extensions at Narendra (Existing), Narendra (New, Kudgi)-Kolhapur (New) 765 kV D/C TL and associated bays at Narendra (New, Kudgi) and Kolhapur (New) under Transmission System associated with System Strengthening-XVII in Southern Regional Grid" in Southern Region for tariff block 2014-19 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

262/TT/2015

Determination of transmission tariff for 400kV (Quad) D/C line from NCC Generation Switchyard to Nellore Pooling Station and associated Bays under “Transmission System for Connectivity for NCC Power projects Ltd” in the Southern region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

270/TT/2015

Determination of transmission tariff for Asset-I: 2 nos at 400 kV bays at Khammam (existing) sub-station and 2 nos 400 kV bays at Nagarjunasagar sub-station under "Sub-station works associated with System strengthening in Southern Region for Import of Power from Eastern Region" in Southern Region for 2014-19 Tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

62/TT/2015

Determination of transmission tariff for Asset 1: LILO of Dehar-Bhiwani 400 kV S/C line at Rajpura Sub-station, Asset 2: LILO of Dehar-Panipat 400 kV S/C line at Panchkula Sub-station, Asset 3: Extension of Chamera 400/220 kV pooling Sub-station (GIS)-01 no. of 220 kV line bay, and Asset 4: Extension of 400 kV Kota Sub-station associated with “Northern Region System Strengthening Scheme-XXVII” in Northern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

283/TT/2015

Determination of transmission tariff for LILO of 400 kV D/C Kolhapur - Mapusa at 400 kV Kolhapur GIS (New) along with associated bays and 125 MVAR Bus Reactor along with associated bays at 400 kV Kolhapur GIS (New) under Transmission System associated with "System Strengthening - XVII in Southern Regional Grid" in Western Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

263/TT/2015

Determination of transmission tariff of (A) Combined Assets of (A1) Associated bays of 765 kV S/C Lucknow- Barielly transmission line including 3x80 MVAR switchable line reactor at Lucknow (New) and Line Reactor at Bareilly (New) Sub-station, (A2) 2nd circuit of 400 kV D/C (Quad) Bareilly(New)-Bareilly(Old) transmission line with associated bays (A3)765/400 kV 1500 MVA ICT-I at Bareilly (New) Sub-station along with associated bays (B) 765 kV, 3x80 MVAR Bus reactors at Bareilly (New) Sub-station (C)Associated bays of 1st circuit of 400 kV D/C (Quad) Bareilly (New)- Bareilly (Old) Transmission Line (D) 765/400 kV 1500 MVA ICT-II at Bareilly (New) Sub-station along with associated bays. (E) 1st circuit of 400 kV D/C (Quad) Bareilly (New)-Kashipur (PTCUL) Transmission Line and associated bays (F) 2nd circuit of 400kV D/C (Quad) Bareilly (New)-Kashipur (PTCUL) Transmission Line and associated bays(G) 400kV D/C Kashipur-Roorkee line along with associated bays (H) 400kV D/C Roorkee-Saharanpur line along with associated bays under “Northern Region System Strengthening Scheme-XXI” in Northern Region for 2014-19 Tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

277/TT/2015

Determination of transmission tariff for 2014-19 for Asset-I: Extension of both ckt. Of 400 kV D/C (Quad) Biharsharif-Sasaram line to Varanasi bypassing Sasaram & associated bays including 50 MVAR line Reactor in each circuit at Varanasi GIS Sub-station Asset-II: One ckt of 400 kV D/C Sasaram-Allahabad line to be shifted from NR to ER bus at Sasaram Sub-station Asset-III: LILO (Loop in portion) of 765 kV S/C Gaya-Fathepur line & associated bays at Varanasi GIS Sub-station including 240 MVAR non-switchable L/R in Gaya bay under "Northern Region System Strengthening Scheme- XXVlll" under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

256/TT/2015

Determination of transmission tariff for Kurukshetra (NR) - Jallandhar 400 kV D/C (Quad) line, one ckt. via 400/220 kV Nakodar (PSTCL) Sub-station along with associated bays (2 no.GIS bays at Kurukshetra, 02 no. conventional bays at Jallandhar, 2 no. conventional bays at Nakodar, 1 no. 50 MVAR Line Reactor at Nakodar and 1 no. 50 MVAR Line Reactor at Jallandhar), LILO of Abdullapur-Sonepat 400 kV D/C (Triple) at Kurukshetra Sub-station along with associated bays (4 no. GIS Bays at Kurukshetra) and, 1 no. 400 kV 125 MVAR Bus Reactor at Kurukshetra along with 1 no. associated GIS Bay at Kurukshetra under "WR - NR HVDC lnterconnector for IPP projects in Chhattisgarh" in Northern Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

20/TT/2015

Truing up of transmission tariff for the 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for assets covered in the following Orders of Central Electricity Regulatory Commission. PGCIL.

66/TT/2015

Determination of transmission tariff for 765 kV Line bay & 3x80 MVAR line reactor at 765 kV Vadodara GIS for Vadodara-Dhule transmission line(IPTC) under “LINE BAYS AND REACTOR PROVISIONS AT POWERGRID SUB-STATIONS ASSOCIATED WITH SYSTEM STRENGTHENING FOR WESTERN REGION” for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

17/RP/2016 in 253/TT/2015

Review of Commission’s order dated 25.1.2016 in Petition No. 253/TT/2015 in the matter of approval of transmission tariff for Assets (4 nos.) under "Northern Region System Strengthening Scheme - XIX" in Northern Region for tariff block 2014-19. PGCIL.

• Corrigendum (Date of posting on website: 13.06.2016)

260/TT/2015

Determination of transmission tariff of Champa PS- Dharamjaygarh (Korba) 765 kV S/C line along with bays, Raigarh PS (near Kotra)- Champa PS 765 kV S/C line along with bays and establishment of 765/400 kV 6x1500 MVA Champa pooling station under “Establishment of pooling stations at Champa and Raigarh (near Tamnar) for IPP Generation Projects in Chattisgarh” for 2014-19 tariff period in Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

257/TT/2015

Determination of transmission tariff of Asset-I: 160 MVA 220/132 kV Transformer I at Purnea Sub-station along with associated bays and Asset-II: 160 MVA 220/132 kV transformer II at Purnea Sub-station along with associated bays under “Transmission Augmentation of Transformation Capacity and Reactive Compensation” for 2014-19 Tariff block period in Northern and Eastern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

274/TT/2015

Determination of transmission tariff of Asset-I: 765kV D/C Varanasi-Kanpur (new) line and associated bays including 240 MVAR Switchable L/R in both Ckt. at Varanasi GIS S/S and 330 MVAR non-switchable L/R in both Ckt. at Kanpur GIS S/S, Asset- II: 765 kV S/C Kanpur (new) GIS – Jhatikra line & associated bays including 330 MVAR switchable L/R at Kanpur GIS S/S and 330 MVAR non-switchable L/R at Jhatikara S/S, Asset- III: 400kV D/C (Quad) Kanpur (New) GIS-Kanpur (old) line & Associated bays, Asset- IV: LILO of one Ckt of 400kV D/C Sasaram-Allahabad line & Associated bays at Varanasi GIS S/S, Asset- V: 2*1500 MVA 765/400 kV ICT-I&II Associated bays at 765/400 kV Kanpur (new) GIS S/S, Asset- VI: 240 MVAR, 765kV Bus Reactor-1 & associated bay at Kanpur(new) GIS S/S, Asset- VII: 240 MVAR, 765kV Bus Reactor-2 & associated bay at Kanpur(new) GIS S/S, Asset- VIII: 125 MVAR, 400 kV Bus Reactor & associated bay at Kanpur(new) GIS S/S, Asset- IX: 240 MVAR, 765 kV Bus Reactor & associated bay at Jhatikara S/S, Asset- X: 125 MVAR, 400 kV Bus Reactor & associated bay at Varanasi GIS S/S under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part-B” in Northern Region for 2014-19 Tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

16/RP/2016 in 272/TT/2015

Review of Commission’s order dated 25.1.2016 in Petition No. 272/TT/2015 in the matter of approval of transmission tariff for (a) 315 MVA 400/220 kV ICT-I & associated bays and 03 Nos. 220 kV line bays at Saharanpur sub-station (b) 315 MVA 400/220 kV ICT-II & associated bays and 03 Nos. 220 kV line bays at Saharanpur Sub-station (c) 50MVA, 400kV Bus Reactor-I at Saharanpur Sub-station (d) 50MVA, 400kV Bus Reactor-II at Saharanpur Sub-station under “Northern Regional Transmission Strengthening Scheme” in Northern Region for tariff block 2014-19. PGCIL.

• Corrigendum (Date of posting on website: 13.06.2016)

18/RP/2016 in 278/TT/2015

Review of Commission’s order dated 25.1.2016 in Petition No. 278/TT/2015 in the matter of approval of transmission tariff for Assets (11 nos.) under "Eastern Region Strengthening Scheme - III (ERSS-III)" in Eastern Region for tariff block 2014-19. PGCIL.

• Corrigendum (Date of posting on website: 13.06.2016)

415/TT/2014

Determination of transmission tariff for Asset I- 400kV D/C Solapur (STPP) - Solapur (PG) T/L along with bay extension at Solapur (PG) S/S &Asset II - Extension of 400/220kV Solapur sub-station - Augmentation of Substation by 1 x 315 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) under "Transmission system for Solapur STPP (2x660MW)" in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

258/TT/2015

Determination of transmission tariff for 2014-19 for LILO-I of Siliguri - Purnea 400 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj, LILO-II of Siliguri - Purnea 400 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj, LILO-I of Siliguri - Dalkhola 220 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj, LILO-II of Siliguri - Dalkhola 220 kV D/C line at new pooling station Kishanganj and associated bays at Kishanganj, 500 MVA, 400/220/33 kV ICT II along with associated bays at Kisanganj Substation, 125 MVAR Bus reactor I at Kisanganj Substation, 500 MVA, 400/220/33 kV ICT I along with associated bays at Kisanganj Substation, 125 MVAR Bus reactor II at Kisanganj Substation under ―Transmission System for ―Transfer of Power from Generation Projects in Sikkim to NR/WR Part-A‖ in Eastern Region‖ for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

276/TT/2015

Determination of transmission tariff for “Mysore-Kozhikode 400 kV D/C Line along with new 400/220 kV Sub-station with 2x315 MVA ICT‟s and 2x50 MVAR switchable line reactors at Kozhikode & extension of Mysore Sub-station” under transmission systems associated with Kaiga 3&4 (2x235 MW) Project” in Southern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

273/TT/2015

Determination of transmission tariff for 1500 MVA, 765/400 kV ICT-1 & associated bays at Varanasi GIS S/S, 1500 MVA, 765/400 kV ICT-2 & associated bays at Varanasi GIS S/S, 330 MVAR, 765 kV Bus Reactor-1 at Varanasi GIS S/S, 765 kV S/C Balia-Varanasi line and associated bays including 240 MVAR Line Reactor at both end, 765kV S/C Gaya-Varanasi transmission line and associated bays including 240 MVAR Line Reactor, 765 kV S/C Ranchi-Dharamjaygarh transmission line alongwith associated bays at Dharamjaygarh under "Transmission System for Phase I Generation Projects in Jharkhand and West Bengal Part A2" for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

20/RP/2016 in 207/GT/2013 & 260/GT/2014

Review of Commission’s order dated 9.2.2016 in Petition No. 207/GT/2013 and 260/GT/2014 regarding approval of generation tariff of Muzaffarpur TPS, Stage-I (220 MW) for the period from the date of commercial operation of Unit-I to 31.3.2014. Kanti Bijlee Utpadan Nigam Ltd.

108/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for (A) Nellore – Thiruvalam 400 kV D/C Quad line, (B) Extension of 400/220 kV sub-station at Nellore, (C) Extension of 400/220 kV sub-station at Thiruvalam, (D) 1x50 MVAR line reactor at both ends of each circuit of Nellore-thiruvalam 400 kV Quad D/C line along with 450 ohms NGR and (E) Thiruvalam –Melakottaiyur 400 kV D/C Line along with Bay Extensions at Thiruvalam and Melakottaiyur sub-stations under transmission system associated with “System Strengthening –XVIII in Southern Regional Grid” in Southern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

13/RP/2016 in 161/TT/2015

Review of the order dated 30.12.2015 passed by the Commission in Petition No. 161/TT/2015. PGCIL.

67/TL/2016

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission licence with respect to transmission system being established by Odisha Generation Phase-II Transmission Limited. Odisha Generation Phase-II Transmission Limited.

8/SM/2015

Non-compliance of Regulation 5.2(o) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. -.

66/ADP/2016

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the Transmission System established by Odisha Generation Phase-II Transmission Limited. Odisha Generation Phase-II Transmission Limited.

17/TT/2014

Determination of fees and charges for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North Eastern Region for tariff block 2009-14 under sub-section 4 of Section 28 & 79(1)(d) of the Electricity Act, 2003 and Regulation-86. Power Grid Corporation of India Limited.

33/TT/2015

Determination of transmission tariff for Asset-A: LILO of Ckt-II of 400 kV D/C Lucknow-Bareily TL at Shahjahanpur, Asset-B: 315 MVA 400/220 kV ICT-I with 03 Nos. of 220 kV Line Bays at Shahjahanpur, Asset-C: 315 MVA 400/220 kV ICT-II with 03 Nos. of 220 kV Line Bays at Shahjahanpur, Asset-D: Extn. of 400/220 kV GIS Gurgaon, Asset-E: 2x50 MVAR Bus Reactor at 400/220 kV Bareilly S/S along with associated bays (Existing Line Reactors retained and used as Bus Reactor) , Asset-F: 125 MVAR Bus Reactor at Shahjahanpur under “Northern Regional Transmission Strengthening Scheme” in Northern Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

254/TT/2015

Determination of transmission tariff for 2019 for 400 kV D/C Lara STPS-1 to Raigarh (Kotra) PS Transmission Line along with associated bays at Raigarh (Kotra) PS under "Transmission System associated with Lara STPS - I (2x800 MW) Generation Project of NTPC" in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

117TT/2014

Determination of transmission tariff for Asset 1: 400 kV, 125 MVAR bus reactor at Raipur Sub-station, Asset 2: 400 kV, 125 MVAR bus reactor at Seoni Sub-station, Asset 3: 400 kV, 63 MVAR line reactor at Raipur sub-station under “Installation of Reactors (Part-II) in Western Region” for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

15/RP/2016 in 248/TT/2013

Review of Commission‟s order dated 18.12.2015 in Petition No. 248/TT/2013 in the matter of approval of transmission tariff for 765 KV, 3X110 MVAR Bus Reactor along with associated bays at Sasaram Sub-station under the common scheme for 765 KV Pooling Stations and Network for NR, import by NR from ER and NER/SR/WR via ER and common scheme for network for WR and import by WR from ER and from NER/SR/WR via ER in the Eastern Region under section 94(1)(f) of Electricity Act 2003 read with regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) regulation 1999. Power Grid Corporation of India Limited.

65/MP/2016

Petition under 4th proviso to Regulation 9 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, long term access and Medium term open access in inter-State transmission and related matters) Regulations, 2009 read with Section 79 (1) (c ) of the Electricity Act, 2003 for extension of time for achievement of commercial operation of the Unit-I (350 MW) of the project. Ind-Barath Energy (Utkal) Ltd.

265/GT/2014

Approval of tariff of Indra Sagar Power Station for the period 1.4.2014 to 31.3.2019. NHDC.

286/GT/2014

Approval of tariff of Faridabad Gas Power Station (431.586 MW) for the period from 1.4.2014 to 31.3.2019. NTPC.

483/MP/2014 80/MP/2015

Petition under Regulation 63 (iii) of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 seeking consent for enabling cross border transaction at Indian Energy Exchange. Indian Energy Exchange Ltd.

320/GT/2014

Revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW) for the period from 1.4.2009 to 31.3.2014- Truing up of tariff determined by order dated 16.04.2015 in Petition No. 284/GT/2013. NTPC.

313/TT/2015

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 forAsset I: LILO of both circuits of 400 kV D/C Bamnauli-Mundka/Bawana at Jatikalan 765/400 kV Sub-station, Asset-II: Agra – Jatikalan 765 kV S/C Transmission Line, Asset-III: Agra – Meerut 765 kV S/C Transmission Line under 765 kV system for Central Part of Northern Grid Part-I in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

201/TT/2014

Determination of transmission tariff for 2014-19 tariff block for 765 kV S/C Satna - Gwalior ckt. 2 Transmission Line along with associated bays and respective line reactor at Satna & Gwalior Sub-Station under Vindhyachal IV & Rihand III (1000 MW)(Group-3) Generation Project under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

269/TT/2015

Determination of transmission tariff for 2019 for Asset (A): 765 kV 03X80 MVAR Bus Reactor at 765/400 kV Jaipur (Phagi-RVPNL) Sub-station and Asset (B): 765 kV Jaipur (Phagi-RVPNL)-Bhiwani transmission line along with 3X80 MVAR switchable line reactor at Jaipur (Phagi-RVPNL) end and 3X80 MVAR non-switchable reactor at Bhiwani end and its associated bays for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

475/TT/2015

Determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset I: 01 No. 1x500 MVA ICT at 400/220 KV Subhasgram S/S along with the associated bays and 02 Nos. of 220 kV equipped line bays at 400 KV Subhasgram S/S.; Asset II:125 MVAR Bus Reactor – I Muzaffarpur Substation along with bays; Asset III:125 MVAR Bus Reactor II replacing existing 63 MVAR Bus Reactor at Muzaffarpur along with bays under Transmission System for “Eastern Region Strengthening Scheme – VIII” in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

109/TT/2014

Determination of transmission tariff for 2019 for Asset 1:400/220 kV 1X500 MVA Transformer at Navsari Substation, Asset 2: 2 nos. 400kV line bays at 765/400 kV Indore substation , Asset 3: 2 nos. 220 kV line bays at 400/220 kV Pirana substation under “Augmentation of Transformer and Bays in Western Region” for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

261/TT/2015

Determination of transmission tariff for 2019 for Asset-1-765 kV Line Bay and 240 MVAR Switchable Line Reactor at Jabalpur Pooling Substation for 765 kV S/C Jabalpur-Bina ckt.-III (IPTC); Asset-2 -765 kV Line Bay and 240 MVAR Line Reactor (Non-switchable) at Bina Sub-station for 765 kV S/C Jabalpur-Bina ckt.-III (IPTC); Asset-3 - 765 kV Line Bay and 240 MVAR Line Reactor at Jabalpur PS and 765 kV Line Bay and 330 MVAR Switchable Line Reactor at Dharamjaygarh Sub-station for ckt.#3 of 765 kV D/C (ckt.#3 & #4) Dharamjaygarh - Jabalpur PS Transmission line (IPTC); Asset-4 -765 kV Line Bay and 240 MVAR Line Reactor at Jabalpur PS and 765 kV Line Bay and 330 MVAR Switchable Line Reactor at Dharamjaygarh Sub-station for ckt.#4 of 765 kV D/C (ckt.#3 & #4) Dharamjaygarh - Jabalpur PS Transmission line (IPTC) under "Line Bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening common for Western Region and Northern Region" for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

71/TT/2015

Determination of transmission tariff for one Ckt. of Rihand III- Vindyachal PS 765 kV D/C Transmission Line, 3x80 MVAR Line Reactor with Line Bay commissioned as Bus Reactor at Satna S/S for 765 Kv S/C Vindhyachal PS — Satna Ckt. 1 3x80 MVAR Line Reactor with Line Bay commissioned as Bus Reactor at Satna S/S for 765 Kv S/C Vindhyachal PS - Satna Ckt# 2 765 kV S/C Gwalior-Jaipur (RVPN) Ckt I Line and Bay Extension of 765/400 kV Phagi (RVPN Jaipur) S/S, 765/400 kV Vindhyachal PS (New) including 1500 MVA ICT II along with associated bays at Vindhyachal PS & 765 S/C Vindhyachal PS - Satna Ckt 1 T/L with Bays at Vindhyachal PS along with 3*80 MVAR Switchable Line Reactor & associated line bays at Vindhyachal PS for one ckt of 400 kV D/C Sasan-Vindhyachal PS T/L & 765 kV S/C Sasan-Vindhyachal PS T/L along with associated bays at Reliance Sasan, 765 kV, 240 MVAR Bus Reactor #2 at with bay Satna S/S 1500 MVA ICT- 1 with one spare unit along with associated bays at Vindhyachal PS 765 kV S/C Vindhyachal - Satna ckt-2, with Line Reactor (3*80 MVAR) & 1 spare unit along with Bays at Vindhyachal PS, 765 kV 240 MVAr Bus Reactor (3*80) with Bays at Vindhyachal PS 400 kV Bays at Vindhyachal PS for 400 KV D/C Vindhyachal PS-Sasan Ckt #2 TL and 400 KV D/C Vindhyachal PS - Vindhyachal IV Transmission Line, 400kV bay at Vindhyachal PS for 400kV Vindhyachal IV-Vindhyachal PS ckt-I T/L, 400 KV bay ( 1 No.) at Vindhyachal PS for Ckt.1 of 765 KV D/C Rihand-III-Vindhyachal PS Transmission Line, 400 kV 63 MVAR Bus Reactor along with Bays at Vindhyachal PS and 2nd Ckt of Rihand III- Vindyachal PS 765 kV D/C Line and associated bay at Vindhyachal PS under transmission system associated with Vindhyachal-IV & Rihand-III {1000 MW} Generation Project in Western & Northern Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

230/TT/2015

Determination of transmission tariff for 2019 for 400 kV D/C (Quad) Kishanganj - Patna transmission line along with associated bays at Kishanganj Sub-station including 2 no of 63 MVAR Switchable Line Reactor at Kishanganj Sub-station under “Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B” in Eastern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

259/TT/2015

Determination of transmission tariff of Asset-I: 200 MVA, 400/132/33 kV ICT - 2 along with associated bays at Biswanath Chariali, Asset-II: 80 MVAR Bus Reactor-1 along with associated Bays at Biswanath Chariali, Asset-III: 80 MVAR Bus Reactor-2 along with associated Bays at Biswanath Chariali, Asset-IV: Augmentation of 400 kV Agra Sub-station by 1x315 MVA, 400/220/33 kV ICT along with associated Bays, Asset-V: 400 kV D/C Balipara-Biswanath Chariali Transmission Line along with associated bays at Balipara and Biswanath Chariali under the transmission system associated with “North East-Northern/Western Interconnector-I Project” for 2014-19 Tariff period in North Eastern, Northern & Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

264/TT/2015

Determination of transmission tariff for 765 kV S/C Kurnool-Raichur transmission line along with associated bay extensions at 765/400 kV Kurnool Sub-station and 765/400 kV Raichur Sub-station under "Southern Region System Strengthening Scheme –XXII for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

22/TT/2014

Determination of fees and charges for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links (Part II) in Northern Region for tariff block 2009-14under sub-section 4 of Section 28 & 79(1)(d) of the Electricity Act, 2003 and Regulation-86of Central Electricity Regulatory Commission (Conduct of business) Regulations, 1999. Power Grid Corporation of India Limited.

420/MP/2014

Endangering grid security due to non-implementation of contingency demand disconnection scheme for sudden loss of wind generation as per CERC order 120/MP/2011 dated 22.2.2014, non-availability of LVRT protection, non-scheduling of wind generation as per Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IEGC Regulation 5.3 and not providing real time SCADA data to LDC. Southern Regional Load Despatch Centre.

461/GT/2014

Revision of tariff of Indira Sagar Power Station (8x125 MW) for the period from 1.4.2009 to 31.3.2014 based on truing-up exercise. NHDC.

264/GT/2014

Approval of tariff of Omkareshwar Hydroelectric Project (520 MW) for the period from 1.4.2014 to 31.3.2019. NHDC.

46/MP/2016

Application for approval under Section 17 (3) and (4) of the Electricity Act, 2003. Essar Power Transmission Company Ltd.

SM/014 /2014

Non-compliance with the provisions of Clause (7) of Regulation 30 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. NTPC Ltd.

332/GT/2014

Revision of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage-II (420 MW) for the period from 1.4.2009 to 31.3.2014 - Truing-up of tariff determined by order dated 31.3.2015 in Petition No. 222/GT/2013. NTPC Ltd.

472/GT/2014

Truing-up of capital expenditure and tariff for the period 2009-14 for 600 MW, NLC TPS I. Neyveli Lignite Corporation Ltd.

62/MP/2014 50/MP/2015

Revision of the mechanism for calculating the escalation rate for domestic coal published by the Central Electricity Regulatory Commission for the purposes of tariff payment in a PPA under Case-1 bidding process. Indianbulls Power Limited.

331/GT/2014

Revision of tariff of Anta Gas Power Station (419.33 MW) for the period from 1.4.2009 to 31.3.2014-Truing up of tariff determined by Commission’s Order dated 15.5.2014 in Petition No.139/GT/2013. NTPC.

20/TT/2014

Truing up of transmission tariff for period 2009-13 and revised tariff for 2013-14 in tariff block 2009-14 for Asset-I: 400 kV Double Circuit Gorakhpur-Lucknow Transmission line and Asset:-II: 400 kV Double Circuit Bareily-Mandola Transmission line in Northern Region associated with Tala Hydro Electric Project, East-North Inter Connector and Northern Region Transmission system under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. Powerlinks Transmission Limited.

77/TT/2015

Approval of transmission tariff for 02 Nos. 400 kV line bays at Bhiwani (Powergrid) Sub-station under “Construction of 02 Nos. 400 kV line bays at Bhiwani” in Northern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from COD to 31.3.2019. PGCIL.

268/TT/2015

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff of LILO of one ckt of 400 kV D/C Teesta III-Kishangunj line (LILO-I) at Rangpo and associated bays at Rangpo Sub-station under Sikkim Generation Projects-Part-B in Eastern Region. PGCIL.

271/TT/2015

Determination of transmission tariff of Asset-I Kishenpur-New Wanpoh 400 kV D/C Line along with associated bays at Kishenpur and New Wanpoh under “Northern Region System Strengthening Scheme XVI” in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

264/TT/2015

Determination of transmission tariff for 765 kV S/C Kurnool-Raichur transmission line along with associated bay extensions at 765/400 kV Kurnool Sub-station and 765/400 kV Raichur Sub-station under "Southern Region System Strengthening Scheme –XXII for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

9/MP/2016

Petition under Section 79(1) (c) and Section 79(1) (k) of the Electricity Act, 2003 read with Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulation 111-113 (Inherent Powers) and Regulation 115 (Power to Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. National High Power Test Laboratory Pvt. Ltd.

427/TT/2014

Determination of tariff for fees and charges of Sub-Load Dispatch Centre at Modipuram under UPPCLfor tariff block 2014-19under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

119/TT/2014

Determination of tariff in respect of H.P. Power Transmission Corporation Limited owned transmission lines/system connecting with other states and intervening transmission lines incidental to inter-State transmission of electricity as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No.15/Suo-Moto/2012, for inclusion in POC charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. H.P. Power Transmission Corporation Limited.

19/TT/2014

Truing up of transmission tariff for period 2009-13 and revised tariff for 2013-14 in tariff block 2009-14 for Asset-I: 400 kV Double Circuit Siliguri-Purnea Transmission line, Asset:-II: 400 kV Double Circuit Purnea-Muzaffarpur Transmission line and Asset-III: 220 kV double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) Transmission Line in Eastern Region associated with Tala Hydro Electric Project, East-North Inter Connector and Northern Region Transmission system under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. Powerlinks Transmission Limited.

9/MP/2016

Petition under Section 79(1) (c) and Section 79(1) (k) of the Electricity Act, 2003 read with Regulation 8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Regulation 111-113 (Inherent Powers) and Regulation 115 (Power to Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. National High Power Test Laboratory Pvt. Ltd.

26/TT/2016

Determination of transmission tariff for LILO of 400 kV Kadapa-Kolar S/C line at NP Kunta and Establishment of 400/220 kV Sub-station at NP Kunta under "Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh–Part A (Phase-I)" from anticipated COD to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

534/TT/2014

Approval of Transmission Tariff for Asset-I: Kurnool-Thiruvalam 765 kV D/C line (Anticipated COD: 1.12.2014), Asset-II: Extension of 765 kV Sub-station at Kurnool and Upgradation of 400 kV Sub-station at Thiruvalam to 765/400 kV with 2x1500 MVA, 765/400 kV transformers (Anticipated COD: 1.12.2014) and Asset-III: 1x240 MVAR line reactor at both ends of each circuit of Kurnool-Thiruvalam 765 kV D/C line (Anticipated COD: 1.12.2014), under “System Strengthening-XIX in Southern Regional grid” in Southern Region for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

239/TT/2013

Revision of transmission tariff for period 2006-09 for Inter State Transmission of Electricity in respect of transmission assets of Damodar Valley Corporation under Sections 79(1) (c) & (d) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2004. Damodar Valley Corporation.

191/TT/2015

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for (i) 315 MVA, 400/220 kV ICT at Mandola (COD: 1.11.2010) and (ii) 315 MVA 400/220 kV ICT at Ludhiana (COD: 1.12.2011) under spare ICT scheme in Northern Region and Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. PGCIL.

110/TT/2014

Determination of transmission tariff for 2x315, 400/220 kV GIS Sub-station at Kala in UT of D&NH & LILO of one circuit of 400 kV D/C Vapi-Navi Mumbai Transmission Line at Kala Sub-station (multi-circuit tower) (Interim Contingency Arrangement),under Transmission System for establishment of 400/220 kV GIS Sub-station at Kala in UT of D&NH in Western Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

147/TT/2015

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 ofLILO of existing Bangalore-Salem 400 kV S/C line at Hosur under System Strengthening – XVIII in Southern Regional Gridunder Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

164/TT/2015

Determination of transmission tariff for Re-conductoring of Ckt-I of 400 kV D/C Siliguri-Purnea (HTLS Cond.) transmission line under “Eastern Region System Strengthening Scheme-I” in Eastern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

460/GT/2014

Revision of tariff for Omkareshwar Hydroelectric Project (520 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise. NHDC.

214/TT/2013

Determination of transmission tariff for transmission lines connecting between Andhra Pradesh and other neighboring states pertaining to transmission Corporation Andhra Pradesh Limited under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009. Transmission Corporation of Andhra Pradesh Limited.

02/RP/2016 in 303/GT/2014

Review of Commission’s order dated 2.11.2015 in Petition No.303/GT/2014 with regard to revision of tariff of Simhadri Super Thermal Power Station, Stage-II (1000 MW) for the period from 16.9.2011 (COD) to 31.3.2014 based on truing-up exercise. NTPC.

268/TT/2015

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff of LILO of one ckt of 400 kV D/C Teesta III-Kishangunj line (LILO-I) at Rangpo and associated bays at Rangpo Sub-station under Sikkim Generation Projects-Part-B in Eastern Region. PGCIL.

271/TT/2015

Determination of transmission tariff of Asset-I Kishenpur-New Wanpoh 400 kV D/C Line along with associated bays at Kishenpur and New Wanpoh under “Northern Region System Strengthening Scheme XVI” in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

18/TT/2014

Truing up of transmission tariff for period 2009-13 and revised tariff for 2013-14 in tariff block 2009-14 for 400 kV Double Circuit Muzaffarpur-Gorakhpur Transmission line in Eastern-Northern Inter-region associated with Tala Hydro Electric Project, East-North Inter Connector and Northern Region Transmission system of Powerlinks Transmission Limited under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. Powerlinks Transmission Limited.

8/SM/2016

Check list in respect of tariff petition for 2014-19. -

245/TT/2013

Approval of transmission tariff for (i) Kotmikala-Amarkantak-1, 220 kV Line (S. No. 2 of WR) (ii) Kotmikala-Amarkantak-2, 220 kV Line (S. No. 3 of WR) (iii) Raigarh-Budhipadar, 220 kV Line (S. No. 6 of ER-WR) (iv) Korba-Budhipadar, 220 kV Line (S. No. 7 of ER-WR) under Regulation 86 of Central Electricity Regulatory Commission (conduct of Business) Regulations’ 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2009, for inclusion of these Assets in computation of Point of Connection, Transmission charges & Losses under Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010. Chhatisgarh State Power Transmission Company Limited.

36/MP/2015

Approval under Central Electricity Regulatory Commission (Grant of Connectivity, Long term and Medium term Open Access to the inter-State transmission and related matters) Regulations, 2009, to determine the Transmission Reliability Margin between the NEW Grid and SR Grid post commissioning of 765kV S/C Raichur-Solarpur transmission line. PGCIL.

58/TT/2013

Approval of transmission tariff of extension of 400/220 kV Ballabgarh Sub-station (re-alignment work) under 765 kV system for Central part of Northern Grid Part-III for tariff block 2009-14 period in Northern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2009. PGCIL.

175/RC/2015

Application in compliance of Regulation 24 and other provisions of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Power Exchange India Limited.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of April to June, 2016 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre, New Delhi.

6/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Visa Power Limited.

7/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.. PCM, Power Trading Corporation Limited.

265/MP/2015

Petition under Section 94(f) of the Act seeking review of the time period for implementing certain works pursuant to the Commission's order dated (i) 20.02.2014 in petition no. 146/MP/2013 with I.A. 36/2013 filed by SRLDC before Hon'ble CERC in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of regulation 5.2 (i) of the CERC (Indian Electricity Grid Code) (First amendment), Regulations, 2012 read along with regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O&M of transmission elements for ensuing security of the Southern Regional grid as well as the interconnected Indian Grid and (ii) 18.8.2015 in Petition Nos. 86/MP/2014 and 374/MP/2014. Karnataka Power Corporation Limited.

409/TT/2014

Determination of transmission tariff of Asset-I: 400 kV 125 MVAR (3 Ph) Bus Reactor-2 with associated bays at Jabalpur 765/400 kV Pooling Sub-station, Asset-II: 765 kV, 240 MVAR bus reactor-1 along with one spare unit of 80 MVAR at 765 kV Jabalpur Pooling Sub-station with associated bays and, Asset-III: 765 kV line bay and 3x80 MVAR line reactor at Jabalpur Sub-station (charged as Bus Reactor under interim contingency) for 765 kV D/C Dharamjaygarh-Jabalpur Pooling Station Transmission line ckt-II under “Transmission System for Phase-I Generation Projects in Orissa (Part-B)” for 2014-19 Tariff block period in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

422/TT/2014

Determination of transmission tariff of Asset-I: 765 kV 3x80 MVAR bus reactor at Bina Sub-station along with associated bays, Asset-II: 765 kV 3x80 MVAR bus reactor at Indore Sub-station with bays, Asset-III: 765 kV 3x80 MVAR line reactor along with associated bays at Gwalior Sub-station (to be used as bus reactor under interim contingency scheme till readiness of 765 kV S/C Gwalior-Jaipur 2nd circuit transmission line, Asset-IV: 765 kV S/C Gwalior-Jaipur 2nd circuit transmission line and bay extension of 765/400 kV Phagi (RVPN-Jaipur) Sub-station and Asset-V: 765 kV S/C Bina-Gwalior 3rd circuit transmission line under Transmission System for Phase-I Generation Projects in Orissa Part-C in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

564/TT/2014

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: 315 MVA, 400/220/33 kV 3-phase Spare ICT at Raipur sub-station, Asset-II: 315 MVA, 400/220/33 kV 3-phase Spare ICT at Pune sub-station, Asset-III: 420 kV, 80 MVAR 3-phase shunt reactor at Wardha sub-station, Asset-IV: 315 MVA, 400/220/33 kV 3-phase Spare transformer at Dehgam sub-station, Asset-V: 315 MVA, 400/220/33 kV 3-phase Spare transformer at Jabalpur, Asset-VI: 400 kV, 125 MVAR 3-phase Spare Reactor at Itarsi under provision of Spare ICTs and Reactors in Western Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

562/TT/2014

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014for Asset-1:400 kV S/C Uri-I-Uri-II interconnector transmission line along with Bays at NHPC; Asset-2: 400 kV S/C Uri-II-Wagoora Transmission line along with Bays at Wagoora Sub-station and; Asset-3: 400 kV 80 MVAR Bus reactor at Kishenpur under URI-II HEP Transmission System in Northern Regionunder Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

99/TT/2014

Determination of transmission tariff for 2019 for 1 No. of 400/220 kV, 315 MVA ICT-II along with associated bays at Hamirpur Sub-station in Northern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

215/TT/2015

Determination of transmission tariff for 2019 for 1 No. 50 MVA, 132/66 kV, 3-Ph., ICT at Gangtok Sub-station under provision of spare ICTs and reactors for Eastern, Northern, Southern and Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

116/TT/2014

Determination of transmission tariff of Asset 1: 420 kV, 125 MVAR Bus Reactor at Jabalpur Sub-station, Asset 2: 420 kV, 125 MVAR Bus Reactor at Khandawa Sub-station, Asset 3: 420 kV, 125 MVAR Bus Reactor at Bhatapara Sub-station, Asset 4: 420 kV, 125 MVAR Bus Reactor at Raigarh Sub-station, Asset 5: 420 kV, 80 MVAR Switchable Line Reactor at Solapur Sub-station, Asset 6: 420 kV, 125 MVAR Bus Reactor at Aurangabad Sub-station Under “Installation of reactors in Western Region” in Western Region for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

5/SM/2016

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. DLF Energy Private Limited.

247/TT/2015

Determination of transmission tariff for 02 No. 220 kV Line Bays at Moga under “Augmentation of Transformers in Northern Region- Part A” in Northern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

208/TT/2015

Determination of transmission tariff of Asset-1: Bhiwani-Hisar 400 kV D/C line along with associated bays at Bhiwani and Hisar, Asset-2: LILO of Moga-Bhiwadi 400 kV D/C line at Hisar along with associated bays at Hisar under “Northern Region System Strengthening Scheme XXV” in Northern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

100/TT/2014

Approval under the Regulation 4 (3(ii)) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and Regulation 24 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 for commissioning date and (ii) Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations‟ 2014 for determination of transmission tariff from COD to 31.3.2019 for Asset A: LILO of 400 kV S/C Bhiwadi-Bassi TL at Kotputli Sub-station and Asset B: 315 MVA 400/220 kV ICT-I &II with 06 no 220 kV Line Bays at Kotputli S/S under Northern Region System Strengthening Scheme-XV in Northern Region. PGCIL.

290/TT/2015

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014ofAsset-I: 400/220 kV 500 MVA ICT-I at Jaipur South Sub-station along with associated bays and 02 nos. 200 kV line bays; Asset-II: 400/220 kV 500 MVA ICT-II at Jaipur South Sub-station along with associated bays; Asset-III: 400/220 kV 2X315 MCA ICTs at Sohawal Sub-station along with associated bays; Asset-IV: LILO on one ckt of 400 kV D/C Agra-Jaipur T/L with 50 MVAR Line reactor at Jaipur South Sub-station along with associated bays, Asset V: LILO of 2nd ckt of 400 kV D/C Ballia-Lucknow T/L with 50 MVAR line reactor at Sohawal Sub-station; Asset-VI: LILO of 1stckt of 400 kV D/C Ballia-Lucknow T/L with 50 MVAR line reactor at Sohawal Sub-station and Asset VII: LILO of 2nd ckt of 400 kV D/C Agra-Jaipur T/L with 50 MVAR line reactor at Jaipur South Sub-station along with associated bays under Northern Transmission Strengthening Scheme (NRTSS) Project in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

87/TT/2015

Determination of transmission tariff for Meerut-Moga 765 kV S/C Transmission Line alongwith associated bays at Meerut &Moga 765/400 kV Sub-station with 2 Nos. 240 MVAR line reactors (1 no. switchable and and 1 no. non-switchable line reactor) each at Meerut &Moga under “Northern Regional Strengthening Scheme–XXVI” in Northern Region for 2014-19 tariff periodunder Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

115/TT/2014

Determination of transmission tariff for (A) 765 kV, 240 MVAR Switchable Line Reactor of 765 kV D/C Aurangabad-Padghe Line Ckt-I to be charged as Bus Reactor at Aurangabad substation and (B) 765 kV, 240 MVAR Switchable Line Reactor of 765 kV D/C Aurangabad- Padghe Line Ckt-II to be charged as Bus Reactor at Aurangabad Sub-station under “System Strengthening in North/ West part of WR for IPP Projects in Chhattisgarh (IPP-E)” in Western Region under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

32/TT/2015

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Transmission System associated with Neyveli Lignite Corporation-II (NLCII) Expansion Project in Southern Region and Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. PGCIL.

242/TT/2014

Determination of transmission tariff of (A) 1x125 MVAR Bus Reactor at 400 kV Damoh Sub-station (B) 1x125 MVAR Bus Reactor at 400 kV Bachau Sub-station (C) 1x125 MVAR Bus Reactor at 400 kV Pirana Sub-station (D) 1x125 MVAR Bus Reactor-1 at 400 kV Itarsi Sub-station (E) 1x125 MVAR Bus Reactor-2 at 400 kV Itarsi Sub-station, (F) 1x125 MVAR Bus Reactor at 400 kV Gwalior Sub-station under installation of Reactors (Part-II) in Western Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

252/TT/2015

Determination of transmission tariff for 2019 for Assets (05 Nos.) under “Transmission System for phase –I Generation projects in Orissa - Part A” in Eastern Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

104/TT/2014

Determination of transmission tariff for 2019 for Asset 1: 765 KV 3X110 MVAR Bus Reactor at Wardha Sub-Station, Asset 2: 3x110 MVAR Line Reactor for 765 kV D/C Raipur-Wardha Line 1 Ckt#1 charged as Bus Reactor at Wardha Sub-station, Asset 3A: 765 kV D/C Raipur Pooling Station-Wardha line-I Transmission Line, Asset 3B: 765 KV 240 MVAR Switchable Line Reactor of Wardha I bay at Raipur Pooling Station (Charged as a Bus Reactor), Asset 3C: 765 KV 240 MVAR Switchable Line Reactor of Wardha II bay at Raipur Pooling Station (Charged as a Bus Reactor) under “Integration of Pooling Stations in Chhattisgarh with central part of WR for IPP generation projects in Chhattisgarh” in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

22/TT/2016

Determination of transmission tariff from anticipated COD to 31.3.2019 for Asset-I: 132/33 kV, 50 MVA, 3-Ph ICT-1 at 132 / 33 kV Nirjuli Sub-station (POWERGRID) (anticipated COD-10.2.2016), Asset-II: 132/ 33 kV, 50 MVA, 3-Ph ICT-II at 132/33 kV Nirjuli Sub-station (POWERGRID) (anticipated COD- 31.3.2016) and Asset-III: 400/220 kV, 315 MVA, 3-Ph ICT-II (2nd ICT) along with associated bays at 400/220 kV Balipara Substation (POWERGRID) (anticipated COD -31.3.2016) under “North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A” for 2014-19 tariff block period in North- Eastern Region for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

506/TT/2014

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014for Transmission system associated with Farakka-III in Eastern Regionunder Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

53/TT/2015

Truing up of transmission tariff for 2009-14 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and determination of transmission tariff for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Transmission System associated with Kudankulam Atomic Power Project in Southern Region and under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999. PGCIL.

415/TT/2014 418/TT/2014 58/TT/2015 71/TT/2015

Approval of transmission tariff for 400 kV D/C Solapur (STPP)-Solapur (PG) transmission line along with bay extension at Solapur (PG) Sub-station-Asset I & Extension of 400/220 kV Solapur Sub-station-Augmentation of Substation by 1X315 MVA (3rd) Transformer (by Shifting of 500 MVA Transformer from Wardha to Solapur) -Asset II under “Transmission System for Solapur STPP (2X660 MW)” in Western Region Under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from COD to 31.3.2019. PGCIL.

533/TT/2014

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for transmission assets under system strengthening-VIII in Southern Regional Grid in Southern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

44/TT/2014

Determination of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I 3x80 MVAR line reactor with associated bays at Gwalior Sub-station used as bus reactor till commissioning of 765 kV Bina-Gwalior ckt-3, Asset-II 3x80 MVAR line reactor with associated bays at Bina Sub-station to be used as bus reactor till commissioning of 765 kV S/C Bina-Gwalior till commissioning of 765 kV Bina-Gwalior Ckt-3, Asset-III 765 kV S/C Bina-Gwalior Ckt-3 under “Transmission System for Phase-I Generation Projects in Orissa Part-C” in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

399/TT/2014

Determination of transmission tariff for Asset-I : 400 kV, 1 x 125 MVAR Bus Reactor at Parli Sub-station and Asset-II : Conversion of 50 MVAR Line Reactor (4 nos.) into switchable Line Reactors at 400/200 kV Pune Sub-station under installation of reactors (Part-II) in western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

70/TT/2015

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: 125 MVAR Bus Reactor-I (Asset-IA) & 125 MVAR Bus Reactor-II (Asset-IB) at Fatehpur Sub-station along with associated bay, Asset-II: 125 MVAR Bus Reactor-II at Balia Sub-station, Asset-III: Combined Asset of 1500 MVA ICT-I at Agra Sub-station along with associated bays (Asset-IIIA), 125 MVAR 765/400 kV Bus Reactor-I at Sasaram along with associated bays (Asset-IIIB) and Associated line bays of 765 kV S/C Fatehpur-Agra T/L at Fatehpur and Agra Sub-station (Asset-IIIC), Asset-IV: 1500 MVA ICT-2 at Agra Sub-station along with associated bays, Asset-V: 125 MVAR Bus Reactor along with associated bays at Lucknow, Asset-VI: 125 MVAR 400 kV Bus Reactor-II at Sasaram along with associated bays (Asset-VI A) and 2 no. 50 MVAR Bus Reactor at 400 kV Maithon Sub-station and associated bays (Maithon-Gaya Line) (Asset-VI B), Asset-VII: 2 nos. of 400 kV bays at Maithon Sub-station for 400 kV D/C Maithon-Mejia Transmission Line, Asset-VIII: LILO of Barh-Balia 400 kV D/C Transmission Line at Patna 400 kV Sub-station along with associated bays, Asset-IX: 1500 MVA 765/400 kV ICT-I at Sasaram Sub-station along with associated bays under common scheme for 765 kV pooling station and network for NR, Import by NR from ER and common scheme for network for WR and import by WR from ER and from NER/SR/WR via ER in Northern Region & Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

180/TT/2014

Truing up of transmission tariff for 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Additional Converter Transformer (Spare) for Rihand-Dadri Bi-pole, in Northern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

82/TT/2015

Truing up of transmission tariff of 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Combined Assets, viz., Asset-I: 125 MVAR, 400 kV Bus Reactor at new Purnea S/S along with associated bays, Asset-II: Shifting of 1 no 63 MVAR Bus Reactor installed at new Purnea bus for installation as a fixed line reactor at new Purnea end of one ckt new Siliguri-new Purnea 400 kV D/C (quad) line, Asset-III: Installation of 1 no new 125 MVAR bus reactor at new Purnea 400 kV bus, Asset-IV: Durgapur-Maithon 400 kV D/C line with associated bays at Durgapur and Maithon Sub-station, Asset-V: Installation of 1 no new 125 MVAR bus reactor at Siliguri 400 kV bus, shifting of 3 no. 63 MVAR reactors at 400 kV Siliguri SS, Asset-VI: Installation of new 125 MVAR bus reactor at new Siliguri Sub-station and Asset-VII: 220/132 kV, 160 MVA ICT at Baripada under ERSS-II in Eastern Region, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

58/TT/2015

Determination of transmission tariff for 765 kV D/C Wardha-Aurangabad transmission line 1 and associated bays along with 765 kV, 3X80 MVAR line reactor at Aurangabad Sub-station, 765/400 kV, 1500 MVA ICT-1 with bays and equipments at Aurangabad Sub-station, 400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Aurangabad Sub-station, 400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Aurangabad Sub-station, 400/220 kV, 500 MVA ICT-3 with bays and equipments at Boiser, 400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Boiser Sub-station, 400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Boiser Sub-station under IPPs generation projects in Chhattisgarh (IPP D) in Western Region for 2014-19 tariff block under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL.

27/TT/2015

Truing up of transmission tariff for the 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: 400 kV D/C Maithon (RB) – Ranchi (PG) Transmission Line and associated bays at Ranchi, Asset- II: 400 kV D/C Maithon – Mejia Transmission Line, Asset-III: 400 kV D/C Biharsharif – Sasaram (Quad) Transmission Line under supplementary transmission system associated with DVC and Maithan (RB) projects in Eastern Region,under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

244/TT/2014

Determination of transmission tariff of Asset I: 4 x 500 MVA, 765/400 kV ICT-2 with one spare unit at Jabalpur 765/400 KV PS, Asset II: 3 x 80 MVAR, 765 KV Line Reactor to be used as Bus Reactor at Jabalpur PS for Dharamjaygarh ckt.#1, Asset III: 765 KV, 3 x 110 MVAR, Bus Reactor-1 at Dharamjaygarh Sub-station along with associated bays and LILO of 765 KV S/C Ranchi-WR Pooling Station (near Sipat) transmission line at Dharamjaygarh, Asset-IV: 765, 3 x 110 MVAR Bus Reactor-2 at Dharamjaygarh Sub-station along with associated bays, Asset V: 765 KV D/C Jharsuguda Pooling Station-Dharamjaygarh (near Korba) Line under “Transmission System for Phase-I Generation Projects in Orissa (Part-B)” in Western Region for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Determination of transmission tariff of Asset I: 4 x 500 MVA, 765/400 kV ICT-2 with one spare unit at Jabalpur 765/400 KV PS, Asset II: 3 x 80 MVAR, 765 KV Line Reactor to be used as Bus Reactor at Jabalpur PS for Dharamjaygarh ckt.#1, Asset III: 765 KV, 3 x 110 MVAR, Bus Reactor-1 at Dharamjaygarh Sub-station along with associated bays and LILO of 765 KV S/C Ranchi-WR Pooling Station (near Sipat) transmission line at Dharamjaygarh, Asset-IV: 765, 3 x 110 MVAR Bus Reactor-2 at Dharamjaygarh Sub-station along with associated bays, Asset V: 765 KV D/C Jharsuguda Pooling Station-Dharamjaygarh (near Korba) Line under “Transmission System for Phase-I Generation Projects in Orissa (Part-B)” in Western Region for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL.

12/RP/2016 IN 37/TT/2014

Review of Commission’s order dated 22.1.2016 in Petition No. 37/TT/2014 in the matter of approval of transmission tariff for (a) Asset-1 : Kurnool-Raichur 2nd 765 kV S/C line and extension of Kurnool 765/400 kV and Raichur 765/400 kV Sub Stations and (b) Asset-2 : 1500MVA, 765/400 kV ICT # 2 and 240 MVAR reactor alongwith the associated bays at 765/400 kV Nellore PS and (C) MVA, 765/400 kV ICT #3 and 240 MVAR bus reactor along with the associated bays at 765/400 kV Nellore PS under "Common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region" under section 94(1)(f) of Electricity Act 2003 read with regulation 103 of CERC (Conduct of Business) regulation 1999, for tariff block 2009-14. PGCIL

136/TT/2015

Determination of transmission tariff for Asset-I: Split bus arrangement at Durgapur Sub-station, Asset-II: Split bus arrangement at Maithon Sub-station under split arrangement for various sub-stations in Eastern Region for 2014-19 Tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL

185/TT/2014

Determination of transmission tariff for Asset 1: Aurangabad (MSETCL)-Aurangabad (PG) 400 kV D/C (Quad) Line (Ckt#1) and shifting of 400 kV D/C Akola-Aurangabad (MSETCL) line to Aurangabad (PG) along with associated bays at both ends. Asset 2: Aurangabad (MSETCL) - Aurangabad (PG) 400 kV D/C Akola- Aurangabad (MSETCL) line to Aurangabad (PG) along with associated bays at both ends. Asset-3: 240 MVAR Switchable Line reactor for 765 kV Seoni- Wardha Ckt#1 at Seoni Sub-station, Asset-4: 240 MVAR Switchable Line reactor for 765 kV Seoni- Wardha ckt#2 at Seoni- Wardha Ckt#2 at Seoni Sub-station. Asset-5: 400 kV D/C Vapi-Kala transmission line WR1 portion from AP 38- AP 44-AP45A/0 (Part of 400 kV D/C Navsari- Boisar transmission line), Asset-6: 80 MVAR Line reactor for 400 kV D/C Wardha-Aurangabad transmission line Ckt#1 to be charged as bus reactor 1 at 400/220 kV Wardha Sub-station, Asset-7: 80 MVAR Line reactor for 400 kV D/C Wardha- Aurangabad transmission line Ckt#2 to be charged as bus reactor 1 at 400/220 kV Wardha Sub-station under transmission system associated with Mundra Ultra Mega Power Project (UMPP) in Western Region for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.. PGCIL

145/TT/2015

Truing up of transmission tariff for the 2009-14 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and determination of transmission tariff for 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for combined assets of (i) LILO connectivity to DVC‟s Andal TPS (portion of 400 kV Durgapur-Jamshedpur TL), (ii) 400 kV D/C Baripada- Mendhasal T/L and associated bays at Baripada and Mendhasal Sub-station, (iii) 400 kV D/C Andal(DVC)-Jamshedpur section of Durgapur-Jamshedpur TL and associated bays at Jamshedpur, (iv) 400 kV D/C Baripada-DVC (Jamshedpur) TL (part of 400 kV D/C Jamshedpur-Baripada TL) and associated bays at Baripada Sub-station under ERSS-I in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL

199/TT/2015

Determination of transmission tariff for Asset-A: One ckt of 400 kV D/C Sikar-Ratangarh line with associated bays, Asset-B: Second ckt of 400 kV D/C Sikar-Ratangarh line with associated bays, and Asset-C: 125 MVAR bus reactor at Ratangarh S/S (RRVPNL) with associated bays under “System Strengthening in Northern Region for Sasan and Mundra UMPP” for 2014-19 Tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. PGCIL

SM/03/2016

Determination of levellised generic tariff for FY 2016-17 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012. -

12/MP/2016

Petition in compliance with the directions issued vide order dated 7.1.2015 in Petition No. 209/MP/2014 for the purpose of assigning licence granted to Torrent Energy Limited to Torrent Power Limited. Torrent Energy Limited.

13/RP/2016 in 161/TT/2015

Review of Commission’s order dated 30.12.2015 in Petition No. 161/TT/2015 in the matter of approval of transmission tariff for (a) Kurnool-Raichur 2nd 765 KV S/C line, (b) Extension of Kurnool 765/400 KV Sub-station, and (c) Extension of Raichur 765/400 KV Sub-station under “Common System associated with ISGS project in Krishnapatnam area of Andhra Pradesh in Southern Region” for tariff period 2014-19. PGCIL.

15/RP/2016 in 248/TT/2013

Review of Commission’s order dated 18.12.2015 in Petition No. 248/TT/2013 in the matter of approval of transmission tariff for 765 KV, 3X110 MVAR Bus Reactor along with associated bays at Sasaram Sub-station under the common scheme for 765 KV Pooling Stations and Network for NR, import by NR from ER and NER/SR/WR via ER and common scheme for network for WR and import by WR from ER and from NER/SR/WR via ER in the Eastern Region under section 94(1)(f) of Electricity Act 2003 read with regulation 103 of Central Electricity Regulatory Commission (Conduct of Business) regulation 1999. PGCIL.

14/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 12 and 17 of the Power Purchase Agreement dated 07.08.2007 executed between Sasan Power Limited and the procurers for compensation due to unprecedented, unforeseen and uncontrollable depreciation of the Indian Rupees. Sasan Power Limited .

Corrigendum in 230/GT/2014

Revision of annual fixed charges after truing-up exercise for the period 2009-14 and Determination of annual fixed charges for the period 2014-19 respect of Dhauliganga Hydroelectric Power Station (280 MW). NHPC.

319/MP/2013

Petition seeking a declaration that COD by the generating company was illegal and not in accordance with the terms of the PPA and prudent utility practices. Tata Power Delhi Distribution Ltd.

168/GT/2013

Direction of the Hon’ble High Court of Himachal Pradesh dated 29.2.2016 in Writ Petition No. 2355/2015 (Govt of HP Vs SJVNL) in the matter of tariff of Nathpa Jhakri Hydroelectric Project (6x250 MW) for the period 2009-14. Satluj Jal Vidyut Nigam Limited.

62/MP/2016

Petition under Section 79(1) and Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Essar Power(MP) Limited (EPMPL).

104/TT/2013

Determination of transmission tariff of Asset-1: Reconductoring Ckt.-I of 400 kV D/C Siliguri-Purnea (HTLS Cond.) Transmission Line and Asset-2: Reconductoring Ckt.-II of 400 kV D/C Siliguri-Purnea (HTLS Cond.) Transmission Line under ERSS-I in Eastern Region for tariff block 2009-14 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. PGCIL.

139/TT/2014

Determination of tariff for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in Northern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014. PGCIL.

29/TT/2016

Approval of transmission tariff of Asset-I: 1 No. of 1X125 MVAR Bus Reactor and associated bay at 400 kV Maithon S/S, (Anticipated COD: 30.4.2016), Asset-II: Replacement of 1 No. of 1X315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (1st) at 400 kV Maithon S/S (Anticipated COD: 30.4.2016) and Asset-III: Replacement of 1 No. of 1X315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT (2nd) at 400 kV Maithon S/S (Anticipated COD: 31.5.2016) under Transmission System for “Eastern Region System Strengthening Scheme-IX” in Eastern Region from actual COD to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

403/TT/2014 416/TT/2014 534/TT/2014 51/TT/2015 61/TT/2015

Approval of transmission tariff for Gooty-Madhugiri 400 kV D/C line along with the associated bays & Establishment of new 400/220 kV Sub-station at Madhugiri with 2x500 MVA transformers under "Transmission System associated with System Strengthening- XIII in Southern regional grid” under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from COD to 31.3.2019. PGCIL.

540/TT/2014 65/TT/2015

Approval of transmission tariff for Asset I : 9.292 km of Fibre Optic Communication system (Central Sector) (Actual COD: 1.2.2014) and Asset-II: 392.393 km of Fibre Optic Communication system (State Sector) (Actual COD: 1.4.2014), in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North-Eastern Region for tariff block 2014-19, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

99/TT/2014 100/TT/2014 107/TT/2014 410/TT/2014 411/TT/2014 33/TT/2015 62/TT/2015 189/TT/2015 199/TT/2015

Approval of transmission charges for 400/220 kV, 315 MVA ICT- II alongwith associated bays at Hamirpur Sub-station in Northern Region for tariff block 2014-19 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

34/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/Lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the transmission lines, i.e. (i) Maheshwaram-Mehboob Nagar 400 kV D/C line and (ii) Nizamabad-Yeddumailaram (Shankaralli) 400 kV D/C line. Maheshwaram Transmission Limited.

30/MP/2016

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Security Trustee/Lenders and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project, acting on behalf of and for the benefit of the Lenders pursuant to Indenture of Mortgage Agreement and other security creating documents/Financial Agreements and for future refinancing transactions also, by way of mortgage/hypothecation/assignment of Mortgaged Properties and Project Assets, for the following transmission lines-Jabalpur-Bhopal 765 kV S/C transmission line from Bhopal-Indore 765 kV S/C transmission line, Bhopal-Bhopal 400 kV D/C transmission line, Aurangabad-Dhule 765 kV S/C transmission line, Dhule-Vadodara 765 kV S/C transmission line and Dhule-Dhule 400 kV D/C line and sub-stations at Dhule being implemented by Bhopal-Dhule Transmission Company Limited. Bhopal Dhule Transmission Company Limited.