SM/005/2015

Determination of Benchmark Capital Cost Norm for Solar PV power projects and Solar Thermal power projects applicable during FY 2015-16.

SM/004/2015

Determination of generic levellised generation tariff for the FY 2015 - 16 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2012.

243/GT/2013

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 15.6.2012 in Petition No. 228/2009. NTPC.

315/GT/2014

Revision of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2009 to 31.3.2014-Truing up of tariff determined by order dated 15.5.2014 in Petition No. 188/GT/2013. NTPC.

235/GT/2013

Revision of tariff of Tanda Thermal Power Station (440 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise. NTPC Ltd.

310/GT/2013 298/GT/2014

Revision of tariff of Rihand Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise based on actual additional capital expenditure for the years 2009-13 and projected additional capital expenditure for the year 2013-14. NTPC Limited.

148/GT/2015

Approval of tariff of Tripura Gas based power plant (101 MW) (herein after referred to as the TGBP of the North Eastern Electric Power Corporation Limited from the COD of its gas Turbine Unit (65.42 MW) upto 31.3.2019. North Eastern Electric Power Corporation Ltd.

8/RP/2015 in 237/GT/2013

Review of Commission’s order dated 6.4.2015 in Petition No.237/GT/2013 regarding approval of generation tariff of Assam Gas Based Power Project (291 MW) of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Ltd.

121/GT/2014

Revision of annual fixed charges of UNOSUGEN Power Plant (382.5 MW) of Torrent Power Limited for the period from the date of commercial operation (4.4.2013) to 31.3.2014-Truing up of tariff determined by order dated 6.12.2013 in Petition No. 175/GT/2013.Torrent Power Ltd .

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.

77/GT/2013

Determination of generation tariff in respect of 262.5 MW gross capacity sale from Kamalanga Power Plant of GMR-Kamalanga Energy Ltd to GRIDCO for the period from 1.4.2013 to 31.3.2014 . GMR-Kamalanga Energy Limited.

186/GT/2014

Approval of generation tariff of SUGEN Mega Power Plant (1147.5 MW) of Torrent Power Ltd for the period from 1.4.2014 to 31.3.2019. Torrent Power Ltd.

69/GT/2013

Approval of generation tariff of Mauda STPS, Stage-I (2 x 500 MW) for the period from the anticipated date of commercial operation of Unit-I to 31.3.2014. NTPC Limited.

253/GT/2013
with
333/GT/2014

Revision of tariff of Faridabad Gas Power Station (431.586 MW) from 1.4.2009 to 31.3.2014 after the truing up exercise, based on actual capital expenditure incurred for the period 2009-13 and projected capital expenditure for 2013-14. NTPC Ltd.

70/GT/2013
297/GT/2014

Determination of tariff of Vindhyachal Super Thermal Power Station Stage-IV (1000 MW) from the anticipated date of commercial operation of Unit-I upto 31.3.2014. NTPC Ltd.

208/GT/2013
with
305/GT/2014

Revision of tariff of Korba Super Thermal Power Station, Stage-III (500 MW) from 21.3.2011 to 31.3.2014 after truing-up. NTPC Ltd.

199/GT/2013

Approval of tariff for Block-I (Unit-I) of Palatana Combined Cycle Gas Turbine Power Project (363.3 MW) of ONGC Tripura Power Company Ltd for the period from 4.1.2014 to 31.3.2014. ONGC Tripura Power Company Ltd.

107/GT/2015

Grant of interim tariff for Koldam Hydroelectric Power Project (4x200 MW) for the period from the COD of Units-I & II (18.7.2015) to 31.3.2019. NTPC Ltd.

197/GT/2013

Approval of tariff for Circulating Fluidized Bed Combustion (CFBC) Technology based Barsingsar Thermal Power Plant (2 x 125 MW) of Neyveli Lignite Corporation Ltd for the period from the date of commercial operation of Unit-I and II till 31.3.2014. Neyveli Lignite Corporation.

160/GT/2012

Revision of tariff of Udupi Thermal Power Station (2 x 600 MW) for the period from 11.11.2010 to 18.8.2012 for the generating station (Unit-I & Unit-II) and from 19.8.2012 to 31.3.2014 for Unit-II in terms of the judgment of the Appellate Tribunal for Electricity dated 15.5.2015 in Appeal No. 108 of 2014. Udupi Power Corporation Ltd.

219/GT/2013

Approval of tariff for Koderma Thermal Power Station, Unit Nos. I & II (1000 MW) for the period from the actual date of commercial operation till 31.3.2014. Damodar Valley Corporation.

66/GT/2012

Approval of tariff of Unit Nos.I and II of Durgapur Steel Thermal Power Station (2 x 500 MW) of DVC from the respective dates of their commercial operation till 31.3.2014.Damodar Valley Corporation.

377/TT/2014

Petition under Section 62 of the Electricity Act, 2003 read with Chapter-V of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff for 400 kV D/C Dadri-Loni Road Transmission Line of NTPC Ltd. for the period from the anticipated date of commercial operation 31.3.2019.NTPC Ltd.

284/GT/2013

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 after truing-up exercise.NTPC Ltd.

222/GT/2013

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 Commission's order dated 13.7.2012 in Petition No. 323/2009. NTPC Ltd.

523/GT/2014

Revision of annual fixed charges of SUGEN Power Plant (1147.5 MW) of Torrent Power Limited for the period from the date of commercial operation to 31.3.2014-Truing up of tariff determined by order dated 1.10.2014 in Petition No. 221/GT/2013.Torrent Power Ltd.

226/GT/2013

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 – Truing up of tariff determined by order dated 26.9.2012 in Petition No. 55/2011. NTPC Ltd.

3/RP/2015 in 230/GT/2013

Review of Commission's Order dated 5.11.2014 in Petition No.230/GT/2013 revising the tariff of Korba Super Thermal Power Station Stage-I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd.

2/RP/2015 in 17/GT/2013

Review of Commission's order dated 4.12.2014 in Petition No.17/GT/2013 revising the tariff of National Capital Thermal Power Station Stage-II (2 X 490 MW) for the period from 31.1.2010 to 31.3.2014. NTPC Ltd.

115/GT/2013

Approval of generation tariff of Teesta Low Dam Project Stage –III Hydroelectric Station 132 MW (4 x 33 MW) of NHPC for the period 1.4.2013 to 31.3.2014 under Section 62(1) (a) of the Electricity Act, 2003. NHPC Ltd.

303/GT/2014

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 –Truing up of tariff determined by Commission’s order dated 19.3.2015 in Petition No. 226/GT/2013. NTPC Ltd.

304/GT/2014

Revision of tariff of Simhadri Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 -Truing up of tariff determined by Commission’s order dated 12.11.2014 in Petition No. 250/GT/2013. NTPC Ltd.

237/GT/2013

Revision of annual fixed charges for the period 1.4.2009 to 31.3.2014 based on actual capital expenditure incurred during the years 2009-10 to 2011-12 and projected capital expenditure during the years 2012-13 and 2013-14 in respect of Assam Gas Based Power Project (291 MW) of North Eastern Electric Power Corporation Limited.North Eastern Electric Power Corporation Ltd, Shillong.

89/GT/2011

Approval of tariff for Mejia Thermal Power Station, Unit Nos. 7 & 8 (2 X 500 MW) from the respective dates of their commercial operation till 31.3.2014. Damodar Valley Corporation.

196/GT/2013

Approval of generation tariff of Chandrapura Thermal Power Station Unit Nos.7 and 8 (2 x 250 MW) for the period from their respective dates of commercial operation till 31.3.2014 . Damodar Valley Corporation

25/RP/2015 in 91/TT/2012

Review of Commission’s order dated 26.5.2015 in Petition No. 91/TT/2012 in the matter of approval of transmission tariff for Combined Assets for transmission system associated with Parbati-III-HEP in Northern Region for 2009-14 tariff period. NHPC.

Corrigendum in 237/GT/2014

Revision of Annual Fixed Charges for the period 2012-14 after truing-up exercise and Determination of annual fixed charges for the period 2014-19 in respect of Chamera-I Hydroelectric Power Station. NHPC.

89/GT/2013

Approval of generation tariff of Nimoo Bazgo Hydroelectric Project (45 MW) for the period from 10.10.2013 to 31.3.2014. NHPC Limited.

456/GT/2014

Revision of tariff for the period 2012-14 based on the capital expenditure including additional capital expenditure incurred during the financial years 2012-13 and 2013-14 in respect of Kopili Hydro Electric Project ( 4 x 50 MW) of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Ltd.

228/GT/2014

Revision of Annual Fixed Charges for the period 2009-14 after truing-up exercise and Determination of annual fixed charges for the period 2014-19 in respect of Loktak Hydroelectric Power Station. NHPC Limited.

237/GT/2014

Revision of Annual Fixed Charges for the period 2012-14 after truing-up exercise and Determination of annual fixed charges for the period 2014-19 in respect of Chamera-I Hydroelectric Power Station. NHPC Limited.

455/GT/2014

Revision of tariff for the period 2009-14 with respect to capital expenditure including additional capital expenditure incurred during the financial years 2009-10 to 2013-14 in respect of Kopili Hydro Electric Project Stage-II (1 x 25 MW) of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Ltd.

5/RP/2015
in
115/GT/2013

Review of Commission’s order dated 22.1.2015 in Petition No.115/GT/2013 regarding approval of generation tariff of Teesta Low Dam Project Stage - III Hydroelectric project. NHPC Limited.

48/GT/2015

Approval of tariff in respect of Tehri Hydroelectric Project Stage-I (1000 MW) for the period 2014-19. THDC India Ltd.

387/GT/2014

Revision of tariff in respect of Tehri Hydroelectric Project Stage-I (1000 MW) for the period 2009-14 based on truing-up exercise. THDC India Ltd .

235/GT/2014

Revision of Annual Fixed Charges for the period 2009-14 after truing-up exercise and Determination of annual fixed charges for the period 2014-19 in respect of Baira Siul Hydroelectric Power Station. NHPC Limited.

236/GT/2014

Revision of Annual Fixed Charges for the period 2009-14 after truing-up exercise and Determination of annual fixed charges for the period 2014-19 in respect of Salal Hydroelectric Power Station.NHPC Limited.
Corrigendum to order dated 12.5.2015

231/GT/2013

Approval of revision of generation tariff in respect of Chamera Hydroelectric Project, Stage-II (3 x 100 MW) for the period from 1.4.2009 to 31.3.2014. Truing up of tariff determined by Commission’s order dated 27.1.2012 in Petition No. 66/2010 and Order dated 1.10.2012 in RP No. 9/2012.. NHPC Ltd

20/RP/2015 in 160/GT/2012

Review of order dated 10.7.2015 in Petition No.160/GT/2012 pertaining to determination of tariff in respect of Udupi Power Corp. Ltd. to the period from COD till 31.3.2014. Udupi Power Corporation Ltd.

6/RP/2011 in 230/2009

Review of order dated 31.8.2010 in Petition No. 230/2009 pertaining to fixation of tariff in respect of NLC-TPS-I Expansion (2 x 210 MW) for the period from 1.4.2009 to 31.3.2014. Neyveli Lignite Corporation Limited.

535/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 Kahalgaon transmission system in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff)Regulations, 2014. PGCIL.

216/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Neelamangala - Mysore 400 kV D/C Transmission Line along with 2 x 315 MVA, 400/220 kV lCTs at Mysore Substation (COD: 01.05.2006) in Southern 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. PGCIL.

270/TT/2015

Approval of transmission tariff of 2nos 400kV Bays at Khammam (existing) Substation and 2nos 400kV bays at Nagarjunsagar Substation under “Sub-Station Works Associated with System Strengthening in Southern Region for Import of Power from Eastern Region for the period from COD to 31.3.2019. PGCIL.

424/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Kakrapar Transmission System in Western 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. PGCIL

407/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Madurai- Trivandrum 400 kV D/C Transmission System in Southern 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. PGCIL

435/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for combined assets of (i) Tala – Siliguri Transmission System and (ii) Remaining part of Tala - -Siliguri transmission System in Eastern Regionunder 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. PGCIL

405/TT/2014

Determination of transmission tariff for 2014-19 tariff block for (i) Asset 1- 2 nos. 400 kV 63 MVAR Line Reactors for both circuits of Vijayawada-Nellore 400 KV D/C Transmission Line charged as Bus Reactors at Nellore (AP) S/S (DOCO:- 16.3.2015) (ii) Asset 2- 400 kV D/C Vijayawada-Nellore Transmission Line and associated bays along with 1 no. 400 kV 63 MVAR Line Reactor at Vijayawada (Nunna) S/S and 1 no. 63 MVAR Line Reactor at Vijayawada TPS (DOCO:- 8.8.2015) under “Southern Region System strengthening Scheme- XVIII”,under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014. PGCIL

443/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for LILO of Kolaghat- Rengali 400 kV S/C line at Baripada and establishment of new 400/220/132 kV Sub-station at Baripada in Eastern 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. PGCIL

78/TT/2015

Determination of transmission tariff from date of commercial operation (COD) to 31.3.2019 for 80 MVAR line reactor of Barh-I (charged as bus reactor) at Gorakhpur Extn. and 80 MVAR line reactor of Barh-II (charged as bus reactor) at Gorakhpur Extn. under “BARH-TPS II” 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

486/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for LILO of 400kV D/C Siliguri-Rangit Line at Gangtok in Eastern 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. PGCIL

38/TT/2015

Truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Transmission System associated with TALA HEP East-North Inter-connector and Northern Region Transmission System, an inter-regional asset between Northern Region and Eastern 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. PGCIL

161/TT/2015

Determination of transmission tariff for the 2014-19 tariff period, i.e., from date of commercial operation (COD) to 31.3.2019 for (a) Kurnool- Raichur 2 765 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 projects in Krishnapatnam area of Andhra Pradesh in Southern 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. nd PGCIL

74/TT/2015

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for up-gradation of transfer capacity of Talcher-Kolar HVDC Bi-pole in Southern 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. PGCIL

357/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for the Combined Asset: (i) Extension of 400/220 kV Kohlapur (MSEB) substation (ii) 220kV D/C VAPI-MAGARWADA Transmission Line along with associated bays (iii) 220kV D/C VAPI-KHARDPADA Transmission Line along with associated bays under WRSS-III Transmission System in Western India 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. PGCIL

488/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for (a) 400kV Ramagundam-Hyderabad D/C transmission line; (b) 400 kV S/C Gooty-Neelmangla transmission line; (c) (b) 400 kV S/C Hyderabad- Kurnool-Gooty transmission line and (d) 400 kV S/C Khammam-Nagarjunasagar transmission line along with associated bays and equipment (Notional DOCO 1.5.2005) under the Ramagundam Stage-III Transmission System in Southern 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. PGCIL

161/TT/2015

Determination of transmission tariff for the 2014-19 tariff period, i.e., from date of commercial operation (COD) to 31.3.2019 for (a) Kurnool- Raichur 2 765 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 projects in Krishnapatnam area of Andhra Pradesh in Southern 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

390/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for transmission system associated with integration of Sikkim transmission system with Eastern Region by LILO of Siliguri- Gangtok section of 132 kV Rangit-Siliguri transmission line at Melli in Eastern 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. PGCIL

203/TT/2013

Approval of tariff for inclusion of transmission assets in computation of Point of Connection Charges and Losses 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 (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2010. OPTCL.

507/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 Meramundali-Jeypore Transmission line along with extension of Meramundali and Jeypore Sub-station in Eastern 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. PGCIL.

446/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for (A) Stage-I Combined Assets (Notional COD: 1.10.2003) consisting of (a) 400 kV Meerut-Mandola Ckt-I along with associated bays at Meerut and Mandola Substations (COD: 1.10.2003), (b) 400 kV Meerut-Mandola Ckt-II along with associated bays at Meerut and Mandola Sub-stations (COD: 1.4.2003), (c) ICT-II along with associated bays at Meerut Sub-station (COD: 1.4.2003), (d) ICT-III along with associated bays at Meerut sub-station (COD: 1.7.2003), and (B) Stage-II Combined Assets (Notional COD: 1.2.2007) consisting of (e) ICT-I along with associated bays at Meerut Substation (COD: 1.8.2005), (f) 800 kV Tehri-Meerut Ckt-I along with associated bays (COD: 1.4.2006), (g) 800 kV Tehri-Meerut Ckt-II and 400 kV S/C Meerut- Muzaffarpur transmission line (COD: 1.6.2006), and (h) ICT at Muzaffarnagar along with one No. 400 kV and one No. 220 kV bay (COD: 1.2.2007) under Tehri 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. PGCIL. .

106/TT/2014

Determination of transmission tariff for (i) Asset 1- 400 kV D/C (Quad) Ranchi (New) – Ranchi (Old) – I transmission line and associated 400 kV Line bays at Ranchi (New) Sub-station and Ranchi (old) Sub-station (ii) Asset 2- 765/415 kV, 3 x 500 MVA ICT II at Ranchi along with associated bays at 765 kV Ranchi (New) sub-station under the common scheme for 765 KV Pooling Stations & n/w 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 Western Region for the period from date of commercial operation 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 2009. PGCIL. .

248/TT/2013

Determination of transmission tariff for 2009-14 block in respect of 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 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. .

241/TT/2014

Determination of transmission tariff for 2014-19 tariff block for 125 MVAR Bus Reactor at Gorakhpur Extn under “Immediate Evacuation System Associated with Barh-II TPS (1320 MW)” in Northern Region (DOCO:- 26.5.2014), under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Condition of Tariff) Regulations, 2014. PGCIL. .

9/TT/2015

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Transmission System associated with 400 kV Central Transmission Project-I in Southern 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. PGCIL. .

509/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 500 MW HVDC back to back station at Gazuwaka (Asset-I), Vijayawada- Gazuwaka 400 kV D/C Line and 50% FSC Jeypore-Gazuwaka 400 kV S/C transmission line at Jeypore (Asset- II), and (a) 40% FSC on Rengali- Indravati 400 kV S/C transmission line & (b) 40% FSC on Meramundali- Jeypore 400 kV S/C transmission line at Jeypore (Asset-III) under “Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW)” in Southern Region and Eastern 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. PGCIL. .

47/TT/2013

Approval of transmission tariff for Asset-I: 315 MVA, 400/220/33 kV 3-Phase Spare Transformer initially planned at Madurai S/S but later diverted to Hyderabad Sub-station (Anticipated COD: 1.2.2013) and Asset-II: 400 kV, 80 MVAR Spare Reactor at Gooty Sub-station (COD: 1.1.2013) under provision of Spare ICTs for Southern 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 20099. PGCIL. .

273/TT/2015

Approval of transmission tariff for Asset-I: 1500 MVA, 765/400 kV ICT-1 & associated bays at Varanasi GIS S/S (Anticipated DOCO: 31.12.2015), Asset-II: 1500 MVA, 765/400 kV ICT-2 & associated bays at Varanasi GIS S/S (Anticipated DOCO: 31.12.2015), Asset-III:330 MVAR, 765 kV Bus Reactor-1 at Varanasi GIS S/S.Asset-IV: 765 kV S/C Balia-Varanasi line and associated bays including 240 MVAR Line Reactor at both end (DOCO: 31.12.2015), Asset-V: 765kV S/C Gaya-Varanasi transmission line and associated bays including 240 MVAR Line Reactor (DOCO: 30.12.15), Asset-VI: 765 kV S/C Ranchi-Dharamjaygarh transmission line alongwith associated bays at Dharamjaygarh (Anticipated DOCO: 20.11.2015) under "Transmission System for Phase I Generation Projects in Jharkhand and West Bengal Part A2" 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 anticipated COD to 31.3.2019. PGCIL. .

248/TT/2015 266/TT/2015

Approval 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) under Regulation 86 of Central Electricity Regulatory Commission (Conduct and Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from COD to 31.3.2019. PGCIL. .

232/TT/2015 238/TT/2015 257/TT/2015 280/TT/2015

Approval of transmission tariff for replacement of 2 x 315 MVA, 400/220 kV ICT with 2 x 500 MVA, 400/220 kV ICTs at Purnea Sub-station under Eastern Region Strengthening Scheme-XII in Eastern Region for the period from COD (13.7.2015) to 31.3.2019 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. PGCIL .

267/TT/20154

Approval of transmission tariff of 400 KV Double Circult Silchar-Purba Kanchanbari Transmission line (charged at 132 kV) alongwith its associated bays at Silchar (New) and Purba Kanchanbari (TSECL) Sub-station (COD: 1.8.2015) under transmission system associated with Pallatana GBPP and Bongaigaon TPS in North-Eastern Region for the period from COD to 31.3.2019. PGCIL .

256/TT/2015 263/TT/2015 269/TT/2015 271/TT/2015 274/TT/2015 277/TT/2015

Approval of transmission tariff of Asset 1: Kurukshetra (NR)-Jallandhar 400 kV D/C (Quad) line, one Ckt via 400/220 kV Nakodar (PSTCL) Sub-station alongwith associated Bays (2 No.GIS Bays at Kurukshetra, 02 No.Conventional bays at Jallandhar,02 No. Conventional bays at Nakodar, 01 No.50 MVAR Line Reactor at Nakodar and 01 No.50 MVAR Line Reactor at Jallandhar) Asset 2: LILO of Abdullapur-Sonepat 400 kV D/C (Triple) at Kurukshetra Sub-station alongwith associated bays(04 No GIS Bays at Kurukshetra) and Asset 3: 01 No. 400 kV 125 MVAR Bus Reactor at Kurukshetra alongwith 01 No. associated GIS Bay at Kurukshetra under "WR-NR HVDC lnterconnector for IPP Projects in Chhattisgarh" in Northern 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 anticipated COD (1.11.2015) to 31.3.2019. PGCIL .

259/TT/2015

Approval of transmission tariff of Asset-I: 200 MVA, 400/132/33 kV ICT II alongwith associated bays at Biswanath Chariali, Asset-II: 80 MVAR Bus Reactor-1 alongwith associated Bays at Biswanath Chariali, Assett-III: 80 MVAR Bus Reactor-2 at Bisiswanath Chariaali, Asset-IV: Augumentation of 400 KV Agra Sub-station 1X315 MVA, 400/220/33 kV ICT alongwith Associated Bays, Asset-V: 400 kV D/C Balipara-Biswaanath Chariali transmission line alongwith associated bays at Balipara & Biswanath Chariali PS from anticipated COD (15.11.2015) to 31.3.2019 under the transmission system Associated with North East-Northern/western Inter connector-I Project in North Eastern and Northern Western 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 .

262/TT/2015 264/TT/2015 275/TT/2015 276/TT/2015

Approval of transmission tariff for 400 kV (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. for the period from anticipated COD (1.1.2016) to 31.3.2019 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. PGCIL .

254/TT/2015 260/TT/2015 261/TT/2015 283/TT/2015

Approval of transmission tariff 400 KV Lara STPS-I to Raigarh (Kotra) PS transmission line alongwith associated bays at Raigarh (Kotra) PS under transmission System Associated with Lara STPS Generation Project of NTPC in Western Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct and Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from COD to 31.3.2019. PGCIL .

560/TT/2014

Truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Kahalgaon St-II, Ph-I transmission system in Eastern Region, Northern Region and Inter-regional link between Northern and Western 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.

216/TT/2013

Determination of tariff in respect of Assam Electricity Grid 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-Motu/2012, for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Assam Electricity Grid Corporation Limited.

364/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for400 kV D/C Dhauliganga HEP - Bareilly (UPPCL) Transmission Line along with its associated bays at Bareilly(UPPCL) 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.

537/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for transmission system associated with Auraiya Gas Power Project 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.

433/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 2nd 400 kV D/C Kahalgaon – Biharsharif Transmission Line in Eastern 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.

215/TT/2013

Approval of tariff in respect of PTUCL 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-Motu/2012, for inclusion in POC charges as provided in the Central Electricity Regulatory Commission (Sharing of inter-StateTransmission Charges and Losses) Regulations, 2010 in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Transmission Corporation of Uttarakhand Limited.

102/TT/2013

Revision of order dated 26.12.2014 in Petition No. 102/TT/2013 in the light of Commission’s order dated 10.11.2015 in Review Petition No. 04/RP/2015. Power Grid Corporation of India Ltd.

44/TT/2013

Approval of transmission tariff for Asset-1: LILO of 220 kV Misa-Kathalguri Transmission line at Mariani alongwith Mariani Switching Station (Anticipated COD: 1.4.2013); Asset-2: 4x6.67 MVAR, 132 kV, I-Ph Bus Reactor at 132 kV Ziro Sub-station (Anticipated COD: 1.1.2013); Asset-3: 132/33 kV Imphal Sub-station (New) and LILO of 132 kV S/C Ningthoukhong-Yurembam line at Imphal (New) Sub-station (Anticipated COD: 1.4.2013) and Asset-4: 20 MVAR, Bus Reactor at 220 kV Mariani Switching Station (Anticipated COD: 1.4.2013) under Transmission System associated with Pallatana Gas Based Power Project and Bongaigaon Thermal Power Station in North Eastern Region (NER) 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. Power Grid Corporation of India Ltd.

203/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 D/C Kota-Merta Transmission Line (ckt-I and II) along with associated bays under system strengthening in South West part of Northern Grid (Part-A) 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.

359/TT/2014

Truing up of transmission tariff for the tariff block 2009-14 and determination of transmission tariff for the tariff block 2014-19 for combined elements of (a) 220 kV D/C RAPP-B-Chittorgarh Transmission Line, (b) 220 kV S/C RAPP-B-Udaipur Transmission Line along with associated bays at Udaipur end and LILO of 220 kV D/C RAPP-KOTA Line at RAPP-B including PLCC system,and (c) 220 kV S/C RAPP-B-Anta Transmission Line with associated bays at Anta end for Transmission System associated with RAPP-B Project in Northern Region under Regulation86 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.

368/TT/2014

Truing up transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Combined elements of (a) 80 MVAR bus reactor along with Nellore 400 kV bay extension; (b) 315 MVA ICT with Cuddapah 400 kV bay extension; (c) 315 MVA ICT with Gooty extension and llnd 3x167 MVA auto transformer at Kolar and switching arrangement for reactor at Somanahalli; (d) 315 MVA ICT with Gazuwaka Sub-station bay extension; (e) 315 MVA ICT with Khamman Sub-station bay extension under System Strengthening Scheme V in Southern Region (DOCO:- 1.2.2008), 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.

375/TT/2014

Truing up transmission tariff for 2009-14 tariff block and (ii) determination of transmission tariff for 2014-19 tariff block for 400 KV D/C Ramagundam-Bhadrawati (Chandrapur) Transmission System in Southern and Western 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.

176/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 Hathidah River Crossing section of 220 kV D/C Biharshariff- Begusarai Transmission Line in Eastern Region. PGCIL.

175/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 400 kV S/C Jamshedhpur- Rourkela (Ckt II) Transmission Line along with associated bays in Eastern Region. PGCIL.

198/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 LILO of Purnia - Dalkola 132kV S/C line and extension at Purnia sub-station in Eastern Region. PGCIL.

199/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 Bihar grid strengthening scheme in Eastern Region. PGCIL.

200/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 LILO of 400 kV D/C Bongaigaon-Malda Line at Purnea & sub-station at Purnea (New) in Eastern Region. PGCIL.

183/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 400 kV Biharshariff-Sasaram-Sarnath Transmission Lines along with bays etc under Eastern-Northern inter-regional HVDC Transmission System in Eastern Region. PGCIL.

222/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 63 MVAR Line Reactor On 400 KV Kolaghat - Rengali Line at Rengali Sub Station in Eastern Region. PGCIL.

182/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 Dehri – Karamnasa transmission System in Eastern Region. PGCIL.

167/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 400 kV D/C Vijayawada-Nellore transmission line, 400 kV D/C Nellore-Sriperumbudur line, New 400 kV Switching station at Nellore, extension of Vijayawada and Sriperumbudur sub-station with associated bays Southern Region. Power Grid Corporation of India Ltd.

173/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 LILO of 1st Ckt. (Asset-I) And 2nd Ckt. (Asset-II) of Patratu-Hatia-Chandil 220kV D/C line at Ranchi Sub-Station (Notional DOCO – 01.09.2007) associated with 220kV Interconnection with Jharkhand State Electricity Board (JSEB) system at Ranchi Sub-Station in Eastern Region. Power Grid Corporation of India Ltd.

369/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for (a) Neelamangala-Somanahalli 400 kV D/C line along with bays; and (b) Gooty-Raichur 400 kV D/C transmission line with bays under system strengthening-III in Southern 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.

429/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 Spare Converter Transformer at Rihand for Rihand-Dadri HVDC, Bipole Terminal in Northern Region. PGCIL.

169/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 of Transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for Transmission System associated with Kopli hydroelectric Stage-1 extension Project (2x50MW) in North Eastern Region. PGCIL.

172/TT/2014

Truing Up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Transmission System associated with Loktak HEP in North Eastern 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. PGCIL.

197/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 Vindhyachal-Kanpur line at Singrauli along with bays at Singrauli end (Realignment of Vindhyachal-Kanpur S/C line at Singrauli and Singrauli-Vindhyachal 2nd 400 kV Ckt) and Bus coupler bay at Vindhyachal HVDC under System Strengthening Scheme in Singrauli-Vindhyachal corridor 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. PGCIL.

214/TT/2014

Truing up transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 400 kV Talcher Transmission System in Eastern 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. PGCIL.

224/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 Rangit Transmission System in Eastern Region. PGCIL.

239/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for 50 MVA Auto Transformer at Malda Sub-station in Eastern 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. PGCIL.

367/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 (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.

508/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 LILO of 400 kV Bongaigaon- Malda transmission line at Siliguri and sub-station at Siliguri(New) in Eastern region. PGCIL.

26/TT/2014

Approval of transmission tariff for 500 MVA, 400/220/33 KV ICT-II along with associated bays at Moga S/S” (Anticipated COD: 1.3.2014) and “500MVA, 400/220/33KV ICT along with associated bays at Ludhiana S/S” (Anticipated COD:1.3.2014) under the “Augmentation of Transformation capacity in Northern Region-Part A 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 Condition) Regulations, 2009. PGCIL.

291/TT/2013

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, 2009 of Transmission Tariff for Line Bays and Reactor at 765/400 kV Raichur and Solapur POWERGRID S/S for Raichur-Solapur Transmission Line under Transmission System associated with Synchronous Inter-connection between SR and WR in SR & WR. PGCIL.

48/TT/2013

Approval of transmission tariff for Vallur TPS-Melakottaiyur 400 kV D/C line under Supplementary Transmission system associated with Vallur TPS in Southern Region for the period from COD to 31.3.2014 for tariff block 2009-14 under Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. PGCIL.

08/RP/2014 in 62/TT/2012

Review of the order dated 23.12.2013 passed by the Commission in Petition No. 62/TT/2012. Power Grid Corporation of India Limited.

38/TT/2014

Approval of transmission tariff for Asset-1: 2 nos. Line bays alongwith 2 nos. 50 MVAR line Reactors (charged as Bus Reactor) (Interim contingency till readiness of 400 kV D/C MB TPS (Anuppur)-Jabalpur Pool Station TL (COD-1.1.2014) and Asset-2: 400 kV D/C (Triple Snowbird) MB TPS (Anuppur)-Jabalpur Pooling Station TL (Anticipated COD-1.3.2014) Under “Transmission System for connectivity of M.B. Power (M.P.) Limited 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, 2009. Power Grid Corporation of India Limited.

299/TT/2013

Approval of transmission tariff form COD to 31.3.2014 for Asset-I 765 kV S/C Raichur-Sholapur line along with bay extensions at Raichur Sub-station with ICT- I & Switchable Line reactor at Raichur and Bays for Raichur Sholapur 765 kV S/C T/L at 765 kV Sholapur Sub-station along with 240 MVAR switchable line Reactor, Asset-II LILO of existing Raichur-Gooty 400 kV 400 kV D/C Quad line at Raichur (new) Sub-station Asset-III 240 MVAR Bus Reactor and associated bays at Sholapur Sub-station Asset-IV 1X1500 MVA ICT-1 and its associated bays at Sholapur Sub-station Asset-V 1X1500 MVA ICT-2 and its associated bays at Sholapur Sub-station elements under Transmission System associated with Krishnapatnam UMPP-Part-B in Southern and Western Region, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition) Regulations, 2009. Power Grid Corporation of India Limited.

202/TT/2013

Determination of the tariff of the inter-State Transmission Lines connecting two States. Electricity Department, Government of Manipur.

41/TT/2013

Approval of transmission tariff for Asset-I: 765 kV, 240 MVAR Switchable Line Reactor under Bus Reactor at Balia S/S (COD: 1.10.2012); Asset- II: 765 kV Line bays at Sasaram S/S (for 765 kV Sasaram-Fatehpur TL under SASAN Project) (anticipated COD: 1.4.2013) 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 schemes for network for WR and Import by WR from ER and from NER/SR/WR via ER 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 Condition) Regulations, 2009. PGCIL.

208/TT/2015

Approval of transmission tariff for Asset 1: Bhiwani-Hisar 400 kV D/c Line along with associated bays at Bhiwani and Hisar and 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 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.

249/TT/2013

Approval of transmission tariff for Asset I: LILO OF 400 kV /DC Kahalgaon-Biharshariff T/L (1st Line) and associated bays at Lakhisarai S/S; Asset II: 400/132 kV, 200 MVA ICT-I alongwith associated bays at Lakhisarai S/S; Asset III: 400/132 kV, 200 MVA ICT-II alongwith associated bays at Lakhisarai S/S; Asset IV: 400 kV, 80 MVAR, Bus Reactor with associated Bays at Lakhisarai S/S associated with Eastern Region Strengthening Scheme-III 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, 2009. Power Grid Corporation of India Limited.

31/TT/2014

Approval of transmission tariff for two nos. of 63 MVAR 400 kV Line Reactor at 400 kV Balia (PG) Sub-station (Extension) (actual DOCO: 1.2.2014) under Northern Region System Strengthening Scheme-XXIV (NRSS-XXIV) in Northern 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.

164/TT/2013

Approval for determination of transmission tariff of Combined Assets for transmission system associated with Augmentation of Transformation capacity (Part-1-NR) in Northern 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.

166/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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) 220 kV D/C Kayamkulam- Edamon transmission line and (b) 220 kV D/C Kayamkulam- Pallom transmission line with associated bays under Kayakulam Transmission in Southern Region. PGCIL.

145/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 315 MVA ICT-III at Nagrajunasagar Sub-station along with associated bay equipments in Southern Region. PGCIL.

141/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 Asset - (a) 400 kV Jeypore- Gazuwaka transmission line along with associated bays; and Asset - (b) 500 MW HVDC back to back stations at Gazuwaka in Southern Region. PGCIL.

144/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 LILO of one circuit of existing Neyveli-Trichy 400 kV D/C line at Neyveli TPS-I Expansion switchyard in Southern Region. PGCIL.

143/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 a) 40% fixed series compensation on Gooty – Neelmangla line-II at Gooty and b) 40% fixed series compensation on Gooty – Neelmangla line-I at Gooty , Kadapa Nagarjunasagar Circuit–I and Circuit-II at Kadapa under Fixed Series Compensation Package in Southern Region. PGCIL.

138/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 combined elements of (i) 315 MVA 400/220 kV Auto transformer at Hyderabad, and (ii) 50 MVAR Reactor at Cuddapah under CTP augmentation in Southern Region. PGCIL.

124/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 combined elements (a) LILO of Nagarjunasagar – Raichur 400 kV S/C Line at Mehboobnagar and (b) LILO of both the Circuits of Nellore - Sriperumbudur 400 kV D/C line at Almathi under System Strengthening Scheme-IV in Southern Region. PGCIL.

550/TT/2014

Determination of transmission tariff from FY 2014-15 to FY 2018-19 for 220/33 kV sub-station at Karian and 220 kV Transmission Line from Karian to Chamera-II associated with 220 kV system for Northern Grid, in Northern Region. Himachal Pradesh Power Transmission Corporation Ltd.

11/RP/2015 in 99/TT/2012

Review Petition under section 94 of the Electricity Act, 2003 read with Regulations 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 24.3.2015 in Petition No. 99/TT/2012. Power Grid Corporation of India Limited.

184/TT/2015

Approval of transmission tariff from actual COD to 31.3.2019 for 400 kV D/C Barh–II TPS–Gorakhpur line along with associated bays at Gorakhpur under Immediate Evacuation System associated with Barh–II TPS 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 for tariff block 2014-19. Power Grid Corporation of India Limited.

189/TT/2015

Approval of transmission tariff (A) 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. Power Grid Corporation of India Limited.

7/RP/2015 in 207/TT/2012

Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 17 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 16.1.2015 in Petition No. 207/TT/2012 in the matter of determination of transmission tariff for 765 kV Pooling Stations and Network for 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 period 2009-14. Power Grid Corporation of India Limited.

140/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 400 kV D/C Kaiga-Sirsi transmission line in Southern Region. PGCIL.

137/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 230 kV Neyveli - Bahoor transmission line in Southern Region (DOCO 01.07.2001). PGCIL.

123/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 Special Energy Meters in Southern Region. PGCIL.

122/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 Combined elements of i.) Additional bays at Kolar and Hosur for second circuit of Kolar-Hosur 400 kV D/C line and ii) 400 kV Hiryur sub-station, including 315 MVA auto transformer & LILO of Davangere-Hoody 400 kV D/C line at Hiryur with associated bays under System Strengthening Scheme-II in Southern Region. PGCIL.

497/TT/2014

Approval of transmission tariff for Asset-I 1X100 MVA, 220/132 kV, 3-phase spare ICT at Dimapur Sub-station (COD 1.4.2013) and Asset-II 1X5 MVA, 132/33 kV 1-phase spare ICT at Ziro Sub-station (COD 1.4.2013) under provision of spare transformers and reactors in North-Eastern Region form actual 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 Condition) Regulations, 2009. PGCIL.

98/TT/2013

Approval of transmission tariff for Spare ICT at Bhiwadi in Northern Region under provision of Spare ICTs and Reactors for Northern, Eastern, Southern and Western Region from COD to 31.3.2014 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. Power Grid Corporation of India Limited.

296/TT/2013

Approval of transmission tariff for Asset-1: Aurangabad-Aurangabad (MSETCL) 400 kV D/C (Quad) line and shifting of 400 kV D/C Akola-Aurangabad (MSETCL) line to Aurangabad along with associated bays at both ends, Asset-2: 400/220 kV 315 MVA ICT-I along with associated bays at Aurangabad Sub-station and Asset-3: 400/220 kV 315 MVA ICT-II along with associated bays at Aurangabad Sub-station under Transmission System associated with MUNDRA UMPP in Western 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 . Power Grid Corporation of India Limited.

31/TT/2014

Approval of transmission tariff for two nos. of 63 MVAR 400 kV Line Reactor at 400 kV Balia (PG) Sub-station (Extension) (actual DOCO: 1.2.2014) under Northern Region System Strengthening Scheme-XXIV (NRSS-XXIV) in Northern 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.

217/TT/2013

Approval under Regulation 86 of CERC (conduct of Business) Regulations’ 1999 and CERC (Terms and Conditions of Tariff) Regulations’2009 for determination of Transmission Tariff for the EHV Lines belonging to the Petitioner, for inclusion of these Assets in computation of Point of Connection, Transmission charges & Losses under CERC (sharing of Inter-State Transmission Charges and Losses), Regulations, 2010. Madhya Pradesh Power Transmission Company Limited (MPPTCL).

232/TT/2013

Determination of tariff in respect of KSEB 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. Kerala State Electricity Board (KSEB).

35/TT/2013

Approval of transmission tariff for 400 kV D/C Kishenpur-Samba transmission line along with bays at both ends, 1 no. 315 MVA, 400/220 kV ICT-I along with associated bays at Samba and 3 nos. 220 kV line bays under the Northern Region System Strengthening Scheme-XXII in Northern 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 Condition) Regulations, 2009. PGCIL.

60/TT/2013

Approval of transmission tariff for part of 400 kV D/C Vapi-Navi Mumbai transmission line (from Vapi Gantry till 1st M/C point at location AP-18) along with bay at Vapi under WRSS-V Transmission System (executed in contingency arrangement to make it Vapi-Navsari Transmission line) 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, 2009. PGCIL.

151/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 Asset-1 "400 kV Gandhar-Padge S/C transmission line with associated bays and 400 kV Gandhar-Gandhar S/C transmission line" and Asset-2 "220 kV Gandhar-Bharuch D/C transmission line with associated bays and 400 kV Gandhar-Dehgam D/C transmission line with sub-station at Dehgam" associated with Gandhar Gas Power Station (Stage-I) in Western Region. PGCIL.

155/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 fixed and Thyristor controlled series compensation for 400 kV D/C Raipur- Rourkela line at Raipur in Western Region. PGCIL.

154/TT/2014

Approval under regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 400/220 kV Khandwa S/S and LILO of 400 kV D/C Itrasi Dhule transmission line at Khandwa in Western Region. PGCIL.

160/TT/2014

Approval under regulation-86 of CERC (Conduct of Business) Regulations’1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 400 kV Raipur-Chandrapur (Bhadrawati) transmission line in Western Region. PGCIL.

161/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 400 kV D/C Kolhapur-Mapusa transmission line (Ckt. I & Ckt. II) in Western Region. PGCIL.

162/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 Korba-Budhipadar Transmission System in Western Region. PGCIL.

152/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 50 MVAR Reactor along with the associated equipment at Chandrapur Sub-Station in Western Region. PGCIL.

163/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 400 kV Raipur – Rourkela transmission line along with Raipur & Rourkela extension under Eastern – Western Inter-regional link. PGCIL.

159/TT/2014

Approval under regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 combined assets of Tarapur transmission System associated with Tarapur Atomic Station Stages 3 & 4 in Western Region. PGCIL.

153/TT/2014

Approval under Regulation-86 of CERC (Conduct of Business) Regulations’1999, CERC (Terms and Conditions of Tariff) Regulations, 2009 and CERC (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 Bhadrawati-Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (PowerGrid) switching station (extensions) and Chandrapur (MSEB) switchyard in Western Region. PGCIL.

112/TT/2013

Determination of transmission tariff of 9 nos. of assets under Transmission System for Phase-I Generation Projects in Orissa-Part-A 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.

212/TT/2013

Determination of tariff in respect of TANTRANSCO 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. Tamil Nadu Transmission Corporation Limited (TANTRANSCO).

240/TT/2013

Determination of fees and charges for fibre optic communication system in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in Northern 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.

174/TT/2015

Approval of transmission tariff for Asset I: 1 No. of 1x125 MVAR Bus Reactor and associated bays at 400 kV Indravati Sub-station and Asset II: 1 No. of 1x125 MVAR Bus Reactor and associated bays at 400 kV Jeypore Sub-station under transmission system for “Eastern Region Strengthening-VIII” in Eastern Regionunder 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 anticipated COD to 31.3.2019. Power Grid Corporation of India Limited.

288/TT/2013

Approval of date of commissioning of LILO of 400 kV D/C Nathpa Jhakri-Nalagarh (Triple Snowbird) line at Rampur under transmission system associated with Rampur HEP under Regulation 3(12)(c) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 and transmission tariff of the said asset in Northern Region for tariff block 2009-14 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 read with Regulations 24 and 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999.Power Grid Corporation of India Limited.

320/GT/2013 with208/GT/2014

Revision of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise based on actual additional capital expenditure for the years 2009-12 and projected additional capital expenditure for the period 2012-14.NTPC Limited.

109/TT/2012

Revision of the Commission's order dated 1.8.2013 in Petition No. 109/TT/2012 in the light of the judgment of the Appellate Tribunal for Electricity dated 12.9.2014 in Appeal No. 257 of 2013. Power Grid Corporation of India Limited, Gurgaon.

31/TT/2013

Approval of transmission tariff for Combined Assets for transmission system associated with Northern Region Bus Reactor Scheme (Group-II) in Northern 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. Power Grid Corporation of India Limited.

54/TT/2013

Determination of transmission tariff for 125 MVAR Bus Reactor at Manesar associated with Northern Region System Strengthening Scheme-XIII of Northern 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. Power Grid Corporation of India Limited.

300/TT/2013

Approval of transmission tariff of 400 kV D/C Agra-Sikar line along with bays under System Strengthening scheme in Northern Region for Sasan & Mundra UMPPs 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. Power Grid Corporation of India Limited.

59/MP/2014

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (l) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the inter-connected Indian grid. Eastern Regional Load Despatch Centre.

43/TT/2013

Approval of transmission tariff for Spare ICTs and Reactors under provision of Spare ICTs and Reactors for Eastern 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, 2009. Power Grid Corporation of India Limited.

137/TT/2015

Approval of transmission tariff for LILO of 2ndcircuit of 400 kV Nathpa Jhakri-Nalagarh (Triple Snowbird) Line at Rampur under Transmission System associated with Rampur HEP 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. Power Grid Corporation of India Limited.

139/TT/2015

Approval of transmission tariff for Bay Extension at 765/400 kV, 2X1500 MVA GIS at Vadodara under Transmission System Strengthening in North/West Part of Western Region for IPP Projects in Chhattisgarh 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, 2014. Power Grid Corporation of India Limited.

290/TT/2013

Approval of transmission tariff of 400 KV D/C Chamera Pooling station-Jalandhar T/L alongwith bays and Line Reactor of Jalandhar under Transmission System associated with Chamera- III HEP 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 Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Limited.

267/2010 & 227/TT/2013

Determination of transmission tariff for Barh-Balia 400 kV D/C (Quad) line under Transmission System associated with Barh Generation Project (3X660 MW) in Eastern Region from the date of commercial operation 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 2009.Power Grid Corporation of India Limited.

162/TT/2013

Approval for determination of transmission tariff for (1) 400 kV, D/C Raipur (Existing)-Raipur PS (Durg)) T/L with associated bays, (2) 400 kV, D/C Raigarh PS (Near Kotra)-Raigarh (Existing) Sub-station T/L with associated bays and (3) ICTs and Reactors at Raigarh (Kotra) and Raipur (Durg) with associated bays under Establishment of Pooling stations at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chhattisgarh (set “A”/DPR-I) in Western 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. Power Grid Corporation of India Limited.

475/TT/2014 476/TT/2014 498/TT/2014 530/TT/2014

Approval of transmission tariff 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 (Anticipated DOCO: 31.12.2014), Asset-II: 125 MVAR Bus Reactor-I Muzaffarpur Sub-station along with bays (Anticipated DOCO: 1.1.2015) and Asset-III: 125 MVAR Bus Reactor-II replacing existing 63 MVAR Bus Reactor at Muzaffarpur along with bays (Anticipated DOCO: 1.2.2015) under Transmission System for “Eastern region strengthening Scheme-VIII” in Eastern Region from DOCO 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.

540/TT/2014

Approval of transmission tariff for Asset-I: 9.292 km of Fibre Optic Communication system (Central Sector) (Actual DOCO: 1.2.2014) and Asset-II: 392.393 km of Fibre Optic Communication system (State Sector) (Actual DOCO: 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.Power Grid Corporation of India Limited.

532/TT/2014

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 of transmission tariff.Power Grid Corporation of India Limited.

477/TT/2014

Approval of transmission tariff for 80 MVAR Bus Reactor at Kotputli Sub-station under Northern Region System Strengthening Scheme-XV in Northern Region (Actual DOCO: 10.9.2014) 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.

62/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 of transmission tariff and Regulation 4(3)(ii) for approval of DOCO for.Power Grid Corporation of India Limited.

531/TT/2014

Approval of transmission tariff for Shifting of 50 MVAR Line Reactor from Rengali to Baripada end (Actual DOCO: 1.3.2014) under “Transmission System associated with Teesta (Stage-V) HEP” in Eastern Region from DOCO to 31.3.2014 and from 1.4.2014 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, 2009 as well as Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

66/TT/2015

Approval of transmission tariff for 765 kV Line Bay & 3X80 MVAR line reactor at 765 kV Vadodara GIS for Vadodara–Dhule T/L (IPTC) under “Line bays and Reactor Provisions at PowerGrid Sub-stations associated with System Strengthening for Western Region” 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.Power Grid Corporation of India Limited.

534/TT/2014

Approval of transmission tariff for A) Kurnool-Thiruvalam 765 kV D/C line, B) Extension of 765 kV Substation at Kurnool and upgradation of 400 kV Sub-station at Thiruvalam to 765/400 kV with 2x1500 MVA, 765/400 kV transformers and C) 1x240 MVAR line reactor at both ends of each circuit of Kurnool-Thiruvalam 765 kV D/C line under “System StrengtheningXIX in SouthernRegional 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 DOCO to 31.3.2019.Power Grid Corporation of India Limited.

58/TT/2015

Approval of transmission tariff for Asset-I:765 kV D/C Wardha-Aurangabad transmission line 1 and associated bays along with 765 kV, 3X80 MVAR line reactor at Aurangabad Sub-station, Asset-II:765/400 kV, 1500 MVA ICT-1 with bays and equipments at Aurangabad Sub-station, Asset-III:400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Aurangabad Sub-station, Asset-IV: 400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Aurangabad S/s, Asset-V:400/220 kV, 500 MVA ICT-3 with bays and equipments at Boiser, Asset-VI:400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Boiser Sub-station,Asset-VII: 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 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.

61/TT/2015

Approval of transmission tariff for “Asset-I:Narendra (New, Kudgi)-Narendra (Existing) 400 kV D/C Quad transmission line along with New 765/400 kV GIS Sub-station at Narendra (New, Kudgi) and Bay extensions at Narendra (Existing) and Asset-II:Narendra (New, Kudgi)-Kolhapur (New) 765 kV D/C transmission line 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 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 DOCO to 31.3.2019.Power Grid Corporation of India Limited.

71/TT/2015

Approval of transmission tariff for (6) Nos. assets under Vindhyachal-IV &Rihand-III (1000MW) Generation Projects in Western & Northern Regionunder 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.

118/TT/2014

Approval of transmission tariff for Assets (07 Nos.) under transmission system for "Transfer of power from Generation Projects in Sikkim to NR/WR Part-B" 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 from DOCO to 31.3.2019.Power Grid Corporation of India Limited.

51/TT/2015

Approval of transmission tariff for (a) LILO of 2nd Circuit of Neyveli-Trichy 400 kV D/C line at Nagapattinam pooling station along with associated bays and (b) Strengthening of Neyveli TS-II-TS-I Exp link with higher capacity conductor under “Transmission System associated with contingency plan for evacuation of power from IL&FS (2x600 MW) in Southern Region” from DOCO 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.

65/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 of transmission tariff.Power Grid Corporation of India Limited.

33/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 of transmission tariff.Power Grid Corporation of India Limited.

120/TT/2013

Approval for determination of Transmission Tariff of 240 MVAR Switchable line Reactor along with associated bays at Bilaspur Pooling Station (DOCO: 1.11.2012), 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 Western Region for tariff block 2009-14 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. NHPC Limited.

45/TT/2013

Approval for determination of transmission tariff for Asset-I: 400 kV D/C Balipara-Bongaigaon (Quad) Transmission line along with 2 nos. 63 MVAR line Reactor at both ends and 30% FSC at Balipara Sub-station (Anticipated DOCO: 1.4.2013) and Asset-II: 80 MVAR 420 kV Bus Reactor at Bongaigaon Sub-station along with associated bays (Anticipated DOCO: 1.4.2013) under North East/Northern Western Interconnector-I and Transmission System of Kameng Hydro Electric Project in North 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. Power Grid Corporation of India Limited.

42/TT/2013

Determination of transmission tariff of 2 nos. 400 kV line bays along with 2 nos. 80 MVAR switchable line reactors at 400 kV Siliguri Sub-station and 2 nos. 400 kV line bays at Bongaigaon Sub-station (Anticipated DOCO: 1.2.2013) under Transmission Schemes for enabling import of NER/ER surplus power by NR 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.Power Grid Corporation of India Limited.

61/TT/2013

Approval for determination of transmission tariff of 400 kV 80 MVAR Bus Reactor along with associated bays at 400/220 kV Sikar Sub-station under System Strengthening scheme in Northern Region for Sasan & Mundra UMPPs 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. Power Grid Corporation of India Limited.

259/TT/2013

Determination of transmission tariff in respect of 400 kV single Circuit Kolaghat-Baripada transmission line (portion owned by WBSETCL) and 220 kV single Circuit Santaldih-Chandil transmission line (portion owned by WBSETCL) for the period 1.4.2011 to 31.3.2014 as per the Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No.15/Suo-Motu/2012, for inclusion in POC Transmission charges in accordance with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.West Bengal State Electricity Transmission Company Limited (WBSETCL).

185/TT/2013

Petition under Section 62(1)(c) of the Electricity Act, 2003 for determination of wheeling charges in respect of Transmission System of Odisha Power Transmission Corporation Limited (OPTCL) comprising the 220 kV D/C Rourkela-Tarkera-Budhipadar-Korba (Odisha Portion) line and associated substation bays with effect from 1.4.2009 to 31.3.2014 for transmission of surplus power from NTPC power stations in Eastern Region (ER) to Western Region (WR). Odisha Power Transmission Corporation Limited.

197/TT/2012

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, 2009 for determination of transmission tariff for the tariff block 2009-14 for (i) LILO of 220 kV Tanakpur- Bareilly Transmission Line (Ckt-II) at Sitarganj along with associated bays (DOCO: 1.3.2009) (ii) 220/132 kV ICT-I at Sitarganj along with associated bays (DOCO: 1.3.2009) under System Strengthening Scheme in Uttaranchal in Northern Region. Power Grid Corporation of India Limited.

91/TT/2012

Approval of transmission tariff for Combined Assets for transmission system associated with Parbati-III-HEP in Northern 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. Power Grid Corporation of India Limited.

109/TT/2013

Approval of transmission tariff for 240 MVAR Bus Reactor at Agra (DOCO: 1.1.2013) 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 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. Power Grid Corporation of India Limited.

97/TT/2011

Revision of transmission tariff of (i) 400 kV Parli Switching Station (New) with Bus Reactor and Bhadrawati- Parli 400 kV D/C Line Parli (POWERGRID)-Parli (MSETCL) first circuit , (ii) Combined Assets of 400 kV Parli Switching Station (New) with Bus Reactor and Bhadrawati-Parli 400 kV D/C Line, 400 kV Parli (POWERGRID)-Parli (MSETCL) 1st circuit & 400 kV Parli (POWERGRID)-Parli (MSETCL) 2nd Circuit, (iii) Combined Assets of (ii) & 400 kV D/C Wardha-Parli line along with associated bays under WRSS-II, Set A Scheme of Western Region for tariff block 2009-14 allowed vide order dated 27.1.2014 in terms of Appellate Tribunal for Electricity judgement dated 30.1.2015.Power Grid Corporation of India Limited.

106/TT/2013

Approval of transmission tariff for Assets (3 nos.) after approval of revised cost estimate under Transmission System for start-up power to DVC and Maithon Right Bank Generation Projects 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.Power Grid Corporation of India Limited.

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 Par-A1(a)” in Southern Region from DOCO 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.

201/TT/2012

Approval of tariff for Transmission assets (Group-3) associated with 765 kV system for Central Part of Northern Grid Part-II in Northern Region for tariff block 2009-14 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. Power Grid Corporation of India Limited.

78/TT/2012

Approval of transmission tariff for 765 kV S/C Seoni- Wardha T/L (Anticipated date of commercial operation 1.3.2012) under WRSS-II, Set A Scheme of Western Region from date of commercial operation to 31.3.2014under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Limited.

001/RP/2015 In 79/TT/2012

Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 17 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 31.1.2014 in Petition No. 79/TT/2012. Power Grid Corporation of India Limited.

105/TT/2012

Approval of transmission tariff for (a) Kalpakkam PFBR-Sirucheri 230 kV D/C Line (Anticipated DOCO: 1.11.2011) (b) Kalpakkam PFBR-Arani 230 kV D/C Line (Anticipated DOCO: 1.3.2012) (c) Kalpakkam PFBR-Kanchipuram 230 kV D/C Line (Anticipated DOCO: 1.3.2012) under Transmission System associated with Kalpakkam PFBR (500 MW) in Southern 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. Power Grid Corporation of India Limited.

224/TT/2012

Interlocutory Application No.14/2014 for splitting of tariff granted to Asset III, viz. Byrnihat-Bongaigaon 400 kV Twin Moose Palatana-Bongaigaon Transmission Line of North East Transmission Company Limited into (i) Byrnihat-Azara and (ii) Azara-Bongaigaon sections.North East Transmission Company Limited.

99/TT/2012

Approval of transmission tariff for transmission assets associated with 765 kV systems for Central Part of Northern Grid Part-III in Northern Region for the period from date of commercial operation 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, 2009. Power Grid Corporation of India Limited.

497/TT/2014

Approval of transmission tariff for Asset-I: 1x100 MVA, 220/132 kV, 3-phase Spare ICT at Dimapur Sub-station (Actual DOCO: 1.4.2013) and Asset-II: 1x5 MVA, 132/33 kV, 1-phase Spare ICT at Ziro Sub-station (Actual DOCO: 1.4.2013), under Provision of Spare transformers and reactor in North-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. Power Grid Corporation of India Limited.

246/TT/2013

DeterminationDetermination of tariff in respect of HVPNL 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-Motu/2012, for inclusion in POC charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Haryana Vidyut Prasaran Nigam Limited (HVPNL).

257/TT/2013

Determination of tariff for natural inter-State transmission lines of DVC as per the directive of Central Electricity Regulatory Commission’s order dated 14.3.2012 in Petition No.15/Suo-Motu/2012. Damodar Valley Corporation.

213/TT/2013

Determination of tariff in respect of RVPNL 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-Motu/2012, for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPNL).

187/TT/2011

Approval of Transmission Tariff of Combined Elements for combined assets (part) for Asset-1: 400 kV D/C Lucknow (New)-Lucknow (Old) line with associated bays at both end (Anticipated DOCO: 1.1.2012), Asset-2: 765 kV, S/C Balia-Lucknow line along with associated bays at both ends (Anticipated DOCO: 1.1.2012), Asset-3: 765/400 kV, 1500 MVA ICT-I at Balia Sub-station along with associated bays (Anticipated DOCO: 1.1.2012), Asset-4: 765/400 kV, 1500 MVA ICT-I at Lucknow Sub-station along with associated bays(Anticipated DOCO: 1.1.2012) and Asset-5: Associated bays at Biharshariff and Sasaram end (for Biharshariff-Sasaram 400 kV quad T/L under Supplementary transmission system for DVC Maithon Right Bank project) (Anticipated DOCO: 1.1.2012), 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 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. Power Grid Corporation of India Limited.

TT/37/2014

Approval of transmission tariff for Asset-I : Kurnool- Raichur 2nd 765 kV S/C line and extension of Kurnool 765 kV/400 kV & Raichur 765/400 kV sub-stations Asset-II :1500 MVA, 765/400 kV ICT#2 and 240 MVAR Reactor along with associated bays at 765/400 kV Nellore PS Asset-III :1500 MVA, 765/400 kV ICT#3 and 240 MVAR Bus Reactor along with associated bays at 765/400 kV Nellore PS under "Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region for tariff block 2009-14 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,

Review Petition No. 01/RP/2015 in Petition No. 79/TT/2012

Review under Regulation 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 31.1.2014 in Petition No. 79/TT/2012 in the matter of approval of transmission tariff for determination of transmission for Asset II-A: 500 MVA 400/220 kV ICT I at Manesar along with associated bays (DOCO: 1.6.2012) and Asset II-B: 500 MVA 400/220 kV ICT II at Manesar along with associated bays (DOCO: 1.8.2012) associated with Northern Region System Strengthening-XIII (NRSS-XIII) of Northern Region, for tariff block 2009-14 in Northern Region. Power Grid Corporation of India Limited.

200/TT/2012

Determination of transmission tariff for 765 kV S/C Fatehpur-Agra Transmission Line (DOCO: 1.6.2012) associated with supplementary Transmission System under DVC and Maithon right bank project in Northern 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.Power Grid Corporation of India Limited.

151/TT/2011

Approval of transmission tariff for I) 1x500 MW HVDC back to back station at Sasaram (DOCO: 1.12.2002), II) Associated AC switchyard at Sasaram and Allahabad and Auxiliary System including 400 kV Sarnath-Allahabad line with associated bays etc. (DOCO: 1.12.2002) under Eastern-Northern Inter Regional HVDC Transmission System 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.Power Grid Corporation of India Limited.

CORRIGENDUM In 242/2009

Approval of final transmission tariff upto DOCO to 31.3.2009 for 315 MVA ICT-II at Bhattapara Sub-station under Sipat-II transmission System of Western Region from DOCO to 31.3.2009 under Central Electricity Regulatory Commission (Terms and Conditions) Regulations, 2004.Power Grid Corporation of India Limited.

87/TT/2012

Approval of transmission tariff for assets 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 Eastern Region for the period from the respective dates of commercial operation 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, 2009.Power Grid Corporation of India Limited.

39/TT/2013

Approval of transmission tariff of spare ICT at Hissar and spare ICT at Lucknow under Provision of Spare interconnecting Transformers (ICTs) and Reactors for Northern, Eastern, Southern and Western Region 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 Conditions of Tariff) Regulations, 2009.Power Grid Corporation of India Limited.

105/TT/2013

Approval of transmission tariff for (i) 1x80 MVAR, 420 kV, 3 phase Bus Reactor at 400 kV Balipara Sub-station under transmission system associated with North East/Northern Western Interconnector-I and Transmission System of Kameng Hydro Electric Project in North Eastern Region (Actual DOCO-1.10.2012) 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.Power Grid Corporation of India Limited.

165/TT/2013

Approval of transmission tariff for LILO of existing Bangalore-Salem 400 kV S/C at Hosur (anticipated DOCO: 1.11.2013) under System Strengthening-XVIII in Southern Regional Grid 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.Power Grid Corporation of India Limited.

239/2010

Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff of 400 kV D/C Jhajjar-Mundka Transmission Line of Indira Gandhi Super Thermal Power Project for the period from the commercial operation date of Transmission Line 1.3.2011 to 31.3.2014.Aravali Power Company Private Limited.

89/TT/2012

Approval of transmission tariff for (a) 2X500 MVA ICTs at Jaipur-South (anticipated DOCO: 1.6.2012), (b) 2X315 MVA ICTs at Sohawal (anticipated DOCO: 1.7.2012) and (c) Combined Tariff of LILO of 400 kV D/C Agra-Jaipur Line at Jaipur-South (anticipated DOCO: 1.7.2012) and LILO of 400 kV D/C Balia-Lucknow Line at Sohawal (anticipated DOCO: 1.7.2012) under Northern Regional Transmission Strengthening Scheme in Northern Region for tariff block 2009-14 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, 2009 Power Grid Corporation of India Limited

70/TT/2012

Approval of transmission tariff for assets associated with Supplementary Transmission System under DVC and Maithon Right Bank project in Northern Region for the period from date of commercial operation 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 2009 for determination. Power Grid Corporation of India Limited.

215/TT/2012

Approval of transmission tariff for (i) 765 kV S/C Satna-Bina Ckt-2 transmission line along with associated bays at Satna and Bina Sub-station, (ii) 765 kV, 3x80 MVAR Bus Reactor at Satna, (iii) 765 kV, 4x333 MVA, ICT-1 at Satna along with associated bays of 765 kV and 400 kV and (iv) Upgradation of the existing Seoni-Bina Transmission Line at 765 kV level along with associated bays at Seoni Sub-station and Bina Sub-station under Sasan UMPP transmission system in Western Region (Notional DOCO-1.7.2012) 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. Power Grid Corporation of India Limited.

100/TT/2012

Approval of transmission tariff of transmission assets (Group-2) associated with 765 kV System for Central Part of Northern Grid Part-II in Northern Region for the period from date of commercial operation 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, 2009.Power Grid Corporation of India Limited.

214/TT/2012

Approval of transmission tariff of (i) 765kV, 4X333 MVA ICT-I at Bina along with associated bays of 765kV & 400kV (Anticipated DOCO: 01.10.12) (ii) 765kV, 3X333 MVA ICT-II at Satna along with associated bays of 765kV & 400kV (Anticipated DOCO: 1.10.12) (iii) 400kV, D/C Bina-Bina (MPPTCL) Ckt 3 & 4 Transmission Line along with associated bays at Bina (MPPTCL) Sub-Station (Anticipated DOCO: 1.10.12) and (iv) Up-gradation of existing Bina-Gwalior Ckt 2 Transmission Line at 765kV level along with associated bays at Bina Sub-Station & Gwalior Sub-Station (Notional DOCO: 1.10.12) under Sasan UMPP Transmission System in Western 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, 2009Power Grid Corporation of India Limited.

207/TT/2012

Approval of transmission tariff for six Assets. (6 Nos. Bus Reactors Part-IV) 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 the period from date of commercial operation 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, 2009.Power Grid Corporation of India Limited.

67/TT/2012

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms & Conditions of tariff) Regulations 2009 for determination of transmission tariff for 400 kV D/C (Quad) Koderma-Gaya Transmission Line and associated bays at Gaya Sub-station associated with Supplementary Transmission System under DVC and Maithon right bank project in Eastern Region from the date of commercial operation to 31.3.2014.Power Grid Corporation of India Limited.

199/TT/2012

Approval of transmission tariff for Asset-I: LILO of both circuits of 400 kV D/C Bamnouli-Mundka/Bawana at Jatikalan 765/400 kV Sub-station (anticipated DOCO: 1.9.2012), Asset-II: Agra-Jatikalan 765 kV S/C T/L (anticipated DOCO: 1.1.2013) and Asset-III: Agra-Meerut 765 kV S/C T/L (anticipated DOCO: 1.12.2012) under 765 kV system for Central Part of Northern Grid Part-I in Northern 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..Power Grid Corporation of India Limited.

80/TT/2012

Approval of transmission tariff 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, from DOCO to 31.3.2014 for 50% series compensation at Meerut (Extension) on Tehri Pooling Point (Koteshwar) – Meerut 765 kV 2* S/C Lines (Charged at 400 kV) under Transmission System associated with Koteshwar HEP, for Tariff block 2009-14 in Northern Region.Power Grid Corporation of India Limited.

106/TT/2012

Determination of transmission tariff for LILO point Jhanor (Gandhar)-Dehgam Line to 400 kV Sub-station of PGCIL at Pirana (Kamod) with LILO at 400 kV Pirana Sub-station of TPL (Phase-III) for the period from 1.4.2011 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, 2009Torrent Power Grid Limited (TPGL).

113/TT/2012

Approval of transmission tariff for Spare interconnecting transformers (ICTs) for 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, 2009 for tariff block 2009-14. Power Grid Corporation of India Limited.

206/TT/2012

Approval of transmission tariff of Asset I: 160 MVA Transformer (1st) and associated bays at Malda Sub-station, Asset II: 160MVA Transformer (2nd) and associated bays at Malda Sub-station, Asset III: 01 no. 400 kV bay at Malda Sub-station, Asset IV: 160 MVA Transformer and associated bays at 220/132 kV Birpara Sub-station, Asset V: 160 MVA Transformer and associated bays at 220/132 kV Siliguri Sub-station under ERSS-IV in Eastern Region from anticipated DOCO (1.12.2012) to 31.3.2014 for tariff block 2009-14 under Regulation-86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Limited.

95/TT/2012

Approval for determination of transmission tariff for Asset-1: LILO of 400 kV D/C Vindhyachal-Jabalpur Ckt-3 & 4 TL at Sasan, Asset-2: 765 kV S/C Sasan-Satna Ckt-1 TL (initially charged at 400 kV level) along with associated bays at Satna (under contingency plan for power evacuation of NTPC-VSTPP #4 Generation Project), Asset-3: 765 kV S/C Satna-Bina Ckt-1 TL (initially charged at 400 kV level) along with associated bays at Satna & Bina S/S (under contingency plan evacuation of NTPC-VSTPP #4 Generation Project), Asset-4: 765 kV S/C Bina-Indore TL (initially charged at 400 kV level) along with associated bays at Bina S/S (Bypassing Indore (new-POWRGRID) SS {under contingency plan for evacuation of NTPC-VSTPP #4 Generation Project}) and Asset-5: 400 D/C kV (quad) Indore (New)-Indore (MPPTCL) TL along with associated bays at Indore (MPPTCL) S/S Bypassing Indore (New POWERGRID) S/S for interconnection with Bina-Indore Line {under contingency plan for power evacuation of NTPC-VSTPP #4 Generation Project} associated with Sasan UMPP TS in Western Region for tariff block 2009-14 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 2009. Power Grid Corporation of India Limited.

53/TT/2013

Approval of transmission tariff for 400 kV D/C Raipur – Wardha T/L alongwith FSC at Wardha under WRSS-II Set-A Scheme of Western 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.Power Grid Corporation of India Limited.