::: Central Electricity Regulatory Commission :::

Interim Order 2011

Renewable Tariff

Pet. No.	Subject	Date of Hearing	Date of Order
142/2011 Suo-motu	Determination of Forbearance and Floor Price for the REC framework to be applicable from 1st April 2012.	-	13-06-2011

Thermal

Pet. No.	Subject	Date of Hearing	Date of Order
272/2010	Determination of deferred elements tariff for the period from 1.4.2006 to 31.3.2009. Damodar Valley Corporation, Kolkata	15-9-2011	30-9-2011
11/2011	Review of order dated 28.4.2011 passed by the Commission in Petition No.150/2009 for revision of fixed charges on account of additional capital expenditure incurred during the years 2006-07, 2007-08 and 2008-09 in respect of Farakka STPS (1600 MW). NTPC Ltd, New Delhi	09-08-2011	19-08-2011
Review 46/2010 in 146/2008	Review of order dated 5.1.2010 in Petition No.146/2008 relating to determination of impact of additional capitalization during the period 2004-08 in respect of Talcher STPS, Stage-II (2000 MW). NTPC Ltd, New Delhi	27-07-2010	06-07-2011
Review 6/2011 in 230/2009	Review of Order dated 31.8.2010 in Petition No.230/2009 pertaining to fixation of tariff in respect of for NLC TPS-I Expansion (2 X 210 MW), for the period from 1.4.2009 to 31.3.2014. Neyveli Lignite Corporation Ltd, Chennai	28-06-2011	01-07-2011
240/2009	Grant of Provisional Tariff in respect of the generating stations and transmission assets of Damodar Valley Corporation (DVC) for the period 2009-14. Damodar Valley Corporation, Kolkata	-	23-06-2011

Hydro

Pet. No.	Subject	Date of Hearing	Date of Order
R.P. 24/2011 in 108/2010	Review of Order dated 14.6.2011 in Petition No.108/2010 regarding approval of generation tariff of Loktak Hydroelectric project, (105 MW) for the period from 1.4.2009 to 31.3.2014 .NHPC Ltd, Faridabad	15-12-2011	26-12-2011
R.P.20/2011 in P.No.74/2010	Review of Order dated 16.6.2011 in Petition No.74/2010 regarding approval of generation tariff of Uri Hydroelectric project, (4 x 120 MW) for the period from 1.4.2009 to 31.3.2014.NHPC Ltd, Faridabad	01-11-2011	17-11-2011
R.P.19/2011 in P.No.90/2010	Review of Order dated 15.6.2011 in Petition No.90/2010 regarding approval of generation tariff of Bairasiul Hydroelectric project, (198 MW) for the period from 1.4.2009 to 31.3.2014. .NHPC Ltd, Faridabad	01-11-2011	14-11-2011
R.P.18/2011 in P.No. 84/2010	Review of Order dated 12.7.2011 in Petition No.84/2010 regarding approval of generation tariff of Chamera-I Hydroelectric project, (540 MW) for the period from 1.4.2009 to 31.3.2014. .NHPC Ltd, Faridabad	01-11-2011	14-11-2011
RP 15/2011 in 104/2010	Review of Order dated 27.6.2011 in Petition No.104/2010 regarding fixation of generation tariff of Salal Hydroelectric Project (6 x 115 MW) for the period from 1.4.2009 to 31.3.2014. NHPC Ltd, Faridabad	18-10-2011	02-11-2011
RP 14/2011 in 75/2010	Review of Order dated 10.5.2011 in Petition No.75/2010 regarding fixation of generation tariff of Tanakpur Hydroelectric Project (3 x 31.4 MW) for the period from 1.4.2009 to 31.3.2014. NHPC Ltd, Faridabad	18-11-2011	02-11-2011

Transmission

Pet. No.	Subject	Date of Hearing	Date of Order
280/2010	Section 41 of the Electricity Act, 2003 – intimation of the proposal to engage in other business for optimum utilization of the assets Power grid Corporation of India Ltd., New Delhi	16-12-2010	08-03-2011
107/2011	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Jabalpur Transmission Company Limited, New Delhi. Jabalpur Transmission Company Limited, New Delhi	26-07-2011	05-09-2011
110/2011	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Bhopal-Dhule Transmission Company Limited, New Delhi. Bhopal-Dhule Transmission Company Limited, New Delhi	26-07-2011	02-09-2011

Licensing

Pet. No.	Subject	Date of Hearing	Date of Order
7/2004	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008 Venergy International Private Limited	-	30-09-2011
14/2011	Gaming by M/s Gujarat Fluorochemicals Ltd., NOIDA and misuse of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009 Rajasthan Rajya Vidyut Prasaran Nigam Ltd. (RRVPNL)	19-05-2011	08-06-2011
221/2010 (Suo-motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Department of Power, Government of Meghalaya. Department of Power, Government of Meghalaya, Shillong	12-05-2011	30-05-2011
223/2010 (Suo-motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Department of Power, Government of Nagaland. Department of Power, Government of Meghalaya, Shillong	12-05-2011	30-05-2011
221/2010 ( Suo Motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the schedule. Department of Power, Govt. of Meghalaya, Shillong	18-01-2011	25-04-2011
223/2010 ( Suo Motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule. Department of Power, Govt. of Nagaland, Kohima	18-01-2011	25-04-2011
290/2010 (Sou Motu)	Injection of power by LANCO Amarkantak Thermal Power Station into the regional grid as Unscheduled Interchange in contravention of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Western Regional Load Despatch Centre	Suo Motu	15-02-2011

UI/RLDC

Pet. No.	Subject	Date of Hearing	Date of Order
159/2011	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Tamil Nadu Electricity Board, Chennai. 1. Tamil Nadu Electricity Board, Chennai 2. Chairman-cum-Managing Director, Tamil Nadu Electricity Board, Chennai	26-7-2011	21-10-2011
195/ MP/2011	Maintaining grid security of the entire North East West (NEW) grid by cubing overdrawlas and effecting proper load management by Northern Region constituents in terms of the Indian Electricity Grid Code and electricity Act 2003. .Northern Regional Load Despatch Centre, 18/A, Qutab Institutional Area, New Delhi – 110016	13-10-2011	14-10-2011
158/2011 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Department of Power, Government of Mizoram, Aizwal. 1. Department of Power, Government of Mizoram, Aizwal 2. Secretary, Department of Power, Government of Mizoram, Aizwal	26-07-2011	27-09-2011
155/2011 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Power Development Department, Jammu and Kashmir. 1. Power Development Department, Jammu and Kashmir 2. Shri B.R. Sharma, Principal Secretary, Power Development Department, Jammu and Kashmir	26-07-2011	27-09-2011
157/2011 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Bihar State Electricity Board, Patna 1. Bihar State Electricity Board, Patna 2. Chairman-cum-Managing Director, Bihar State Electricity Board, Patna	26-07-2011	19-08-2011
155/2011 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Power Development Department, Jammu and Kashmir. 1. Power Development Department, Jammu and Kashmir 2. Secretary, Power Development Department, Jammu and Kashmir	-	12-07-2011
156/2011 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Power Department, Chandigarh Administration, Chandigarh. 1. Power Department, Chandigarh Administration, Chandigarh 2. Secretary, Power Department, Chandigarh Administration, Chandigarh	-	12-07-2011
159/2011 (Suo-motu)	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in access of the drawn schedule by Tamil Nadu Electricity Board, Chennai. 1. Tamil Nadu Electricity Board, Chennai 2. Chairman-cum-Managing Director, Tamil Nadu Electricity Board, Chennai	-	12-07-2011
14/2011	Gaming by M/s Gujarat Fluorochemicals Ltd., NOIDA and misuse of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009 Rajasthan Rajya Vidyut Prasaran Nigam Ltd. (RRVPNL)	19-05-2011	08-06-2011
221/2010 (Suo-motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Department of Power, Government of Meghalaya. Department of Power, Government of Meghalaya, Shillong	12-05-2011	30-05-2011
223/2010 (Suo-motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Department of Power, Government of Nagaland. Department of Power, Government of Meghalaya, Shillong	12-05-2011	30-05-2011
221/2010 ( Suo Motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the schedule. Department of Power, Govt. of Meghalaya, Shillong	18-01-2011	25-04-2011
223/2010 ( Suo Motu)	Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule. Department of Power, Govt. of Nagaland, Kohima	18-01-2011	25-04-2011
290/2010 (Sou Motu)	Injection of power by LANCO Amarkantak Thermal Power Station into the regional grid as Unscheduled Interchange in contravention of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009. Western Regional Load Despatch Centre	Suo Motu	15-02-2011

General

Pet. No.	Subject	Date of Hearing	Date of Order
177/2011 179/2011	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 .BSES Rajdhani Power Limited, New Delhi	05-01-2012	06-01-2012
209/2011 (Suo-Motu)	Implementation of Renewable Regulatory Fund mechanism in compliance of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 .	22-12-2011	30-12-2011
177/2011 with IA 25/2011 & 179/2011 with IA 26/2011	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 . BSES Rajdhani Power Limited, New Delhi, BSES Yamuna Power Limited, New Delhi	29-12-2011	30-12-2011
205/2011	Appropriate directions to be passed on the Southern Regional Load Despatch Centre and Power System Operation Corporation Limited to recognize the 1000 MW project being developed as an independent generating station and to treat the thermal power projects developed by the petitioner and by Simhapuri Energy Private Limited as separate and independent generating stations for the purpose of scheduling and dispatch, metering, energy accounting including UI computation.	-	5-12-2011
Adjudication Case No. 6/2010	Maintaining grid security of the entire North East West (NEW) grid by curbing overdrawal and effecting proper load management Punjab State Electricity Board.Northern Regional Load Despatch Centre	28-11-2011	08-12-2011
172/2011	Petition under Regulation 44 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for waiver of interest portion against payable arrears/dues by APDISCOMs/APTRANSCO to NLC TPS-II (Stage-I & Stage-II) for the period from 1.4.2009 to 31.5.2011 as per Commission's order dated 27.6.2011 in Petition No. 231/2009 filed by NLC .1. Transmission Corporation of Andhra Pradesh Ltd, Hyderabad 2. AP Eastern Power Distribution Company Ltd, Visakhapatnam 3. AP Southern Power Distribution Company Ltd, Tirupati 4. AP Northern Power Distribution Company Ltd, Warangal 5. AP Central Power Distribution Company Ltd, Hyderabad	22-11-2011	29-11-2011
289/2010(Suo Motu) & 290/2010 (Suo Motu)	Injection of power by LANCO Amarkantak Thermal Power Station into the regional grid as Unscheduled Interchange in contravention of Central Electricity Regulatory Commission(Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009.M/s LANCO Power Limited, Gurgaon Western Regional Load Despatch Centre, Mumbai	17-03-2011	09-11-2011
209/2011	Implementation of the Renewable Regulatory Funds mechanism under Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.	-	30-11-2011
191/2011 (Suo-Motu)	Compliance with the Regulation 5.2.(f) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding restricted governor mode of operation by the generating stations.	-	04-10-2011
32/2011	Miscellaneous petition for approval of implementation of expansion/replacement of SCADA/EMS system for SLDCs in Northern Region.Power Grid Corporation of India Limited, Gurgaon	8-9-2011	-
176/2011 (Suo-motu)	Tariff of Western Region System Strengthening Scheme-II (Project B and C) after concession period of 25 years. Western Region Transmission (Maharashtra) Pvt. Ltd., Mumbai Western Region Transmission (Gujarat) Pvt. Ltd., Mumbai	-	14-09-2011
123/2011 Suo-motu	Compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 Manikaran Power Limited, Kolkata	-	10-06-2011
131/2011 Suo-motu	Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008. Maheshwary Ispat Limited, Kolkata	-	08-06-2011
114/2011	Non-compliance of the provisions of Central Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2010. National Energy Trading and Services Ltd., New Delhi	-	20-04-2011
Adjudication Case No. 7/2010	Inquiry under Section 143 of the Electricity Act, 2003 for curbing overdrawals and effecting proper load management by Northern Region Constituents and Maintenance of grid security of the entire North East West (NEW) grid Northern Regional Load Despatch Centre	-	11-02-2011
Adjudication Case No. 6/2010	Inquiry under Section 143 of the Electricity Act, 2003 for curbing overdrawals and effecting proper load management by Northern Region Constituents and Maintenance of grid security of the entire North East West (NEW) grid Northern Regional Load Despatch Centre	-	11-02-2011
Adjudication Case No. 5/2010	Inquiry under Section 143 of the Electricity Act, 2003 for curbing overdrawals and effecting proper load management by Northern Region Constituents and Maintenance of grid security of the entire North East West (NEW) grid Northern Regional Load Despatch Centre	-	11-02-2011
Adjudication Case No. 4/2010	Inquiry under Section 143 of the Electricity Act, 2003 for curbing overdrawals and effecting proper load management by Northern Region Constituents and Maintenance of grid security of the entire North East West (NEW) grid Northern Regional Load Despatch Centre	-	11-02-2011
Adjudication Case No. 3/2010	Inquiry under Section 143 of the Electricity Act, 2003 for curbing overdrawals and effecting proper load management by Northern Region Constituents and Maintenance of grid security of the entire North East West (NEW) grid Northern Regional Load Despatch Centre	-	11-02-2011
Adjudication Case No. 2/2010	Inquiry under Section 143 of the Electricity Act, 2003 for curbing overdrawals and effecting proper load management by Northern Region Constituents and Maintenance of grid security of the entire North East West (NEW) grid Northern Regional Load Despatch Centre	-	11-02-2011