::: Central Electricity Regulatory Commission :::

Interim Orders 2013

Renewable Tariff

Pet. No.	Subject	Date of Hearing	Date of Order
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Thermal

Pet. No.	Subject	Date of Hearing	Date of Order
11/RP/2013	Review of order dated 28.05.2013 in Petition No 269/2009 for Talcher Super Thermal Power Station, Stage-II (2000 MW) for determination of tariff of the period 1.4.2009 to 31.3.2014.NTPC Ltd., New Delhi.	27-08-2013	04-09-2013
274/2010	Approval of capital cost and determination of generation tariff of 2 x 525 MW generating units of Maithon Power Limited, for the period from the anticipated date of commercial operation of Unit-I and Unit-II to 31.3.2014 Maithon Power Ltd, Noida.	16-05-2013	08-06-2013
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Hydro

Pet. No.	Subject	Date of Hearing	Date of Order
1/GT/2013	Review of order dated 16.1.2013 in Petition No. 27/2011 regarding determination of generation tariff for Nathpa Jhakri Hydroelectric Power Station (6 x 250 MW) for the period from 1.4.2004 to 31.3.2009.SJVN Ltd.	09-04-2013	16-04-2013
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Transmission

Pet. No.	Subject	Date of Hearing	Date of Order
10/RP/2013 272/2010	Review of Order dated 08.05.2013 in Petition No.272/2010 filed by Damodar Valley Corporation (DVC) for determination of deferred elements of tariff for generation and inter-State transmission of electricity in respect of Damodar Valley Corporation for the period 1.4.2006 to 31.3.2009.Damodar Valley Corporation, Kolkata.	17-09-2013	18-09-2013
Petition No 127/2012 With I.A. No.9/2013 and Petition No. 128/2012 With I.A.No.6/2013	Application under Section 63 of the Electricity Act’2003 for adoption of Transmission Charges with respect to the Transmission System being established by the Vemagiri Transmission System Limited ( a 100% wholly owned subsidiary of Power Grid Corporation of India Ltd. ) Vemagiri Transmission System Ltd., New Delhi. Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Vemagiri Transmission System Limited. Vemagiri Transmission System Ltd., New Delhi.	09-04-2013	09-05-2013
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Licensing

Pet. No.	Subject	Date of Hearing	Date of Order
193/TL/2013	Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission license to Vizag Transmission Limited.Vizag Transmission Limited.	15.10.2013	21-11-2013
191/TL/2013	Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Kudgi Transmission Limited (KTL), New Delhi.Kudgi Transmission Limited.	15.10.2013	21-11-2013
169/TL/2013	Application for grant of Transmission Licence to Aravali Power Company Private Limited, New Delhi.Aravali Power Company Private Limited, New Delhi	24-09-2013	30-09-2013
9/TDL/2013	Application for grant of inter-State trading licence to Pan India Network Infravest Private Limited.Pan India Network Infravest Private Limited.	25-06-2013	19-09-2013
88/TDL/2013	Application for grant of inter-State trading licence to Vedprakash Power Private Limited. Vedprakash Power Private Limited, Mumbai.	18-07-2013	23-07-2013
123/TL/2012	Application under Section 14 (a) of the Electricity Act, 2003 for Grant of Transmission Licence to Torrent Energy Limited (“TEL”) . Torrent Energy Limited, Ahmadabad .	16-05-2013	08-06-2013
44/TL/2012	Application for grant of transmission licence under Section 14 read with Section 15 (1) (a) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission licence and other related matters) Regulations, 2009 Adani Power Limited.	16-05-2013	08-06-2013
192/TDL/2012	Application for grant of inter-State trading licence to Newfields Advertising Private Limited, New Delhi. Newfields Advertising Private Limited, New Delhi.	26-03-2013	03-04-2013
116/TDL/2012	Application for grant of inter-State trading licence to HMM Infra Limited. HMM IFRA LIMITED, Chandigarh.	31-01-2013	08-02-2013
116/TDL/2012	Application for grant of inter-State trading licence to HMM Infra Limited. HMM IFRA LIMITED, Chandigarh.	31-01-2013	08-02-2013
44/TL/2012	Application for grant of transmission licence under Section 14 read with Section 15 (1) (a) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission licence and other related matters) Regulations, 2009. Adani Power Limited, Ahmedabad	-	18-01-2013
123/TL/2012	Application under Section 14 (a) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of transmission licence and other related matters) Regulations, 2009 with respect to transmission licence to Torrent Energy Limited. Torrent Energy Limited, Ahmedabad.	-	16-01-2013
223/TDL/2012	Application for grant of inter-State trading licence to Green Field Power Service Pvt. Ltd., Hyderabad.Green Field Power Service Pvt. Ltd., Hyderabad.	20-12-2012	26-12-2012

General

Pet. No.	Subject	Date of Hearing	Date of Order
160/MP/2013	Petition under section 62,79 (1) (a) (b) and (f) and other applicable provisions of the Electricity Act, 2003 read with the Indian Electricity Grid Code notified by Central Commission in scheduling and dispatch of electricity from the Indira Gandhi Super Thermal Power Project (STPP) of the petitioner at Jhajjar.Aravali Power Company (P) Limited.	26.11.2013	26-12-2013
321/SM/2013	Empanelment of Compliance Auditor in the area of Renewable Energy Certificate Mechanism..	-	10-12-2013
331/SM/2013	Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009.Raichur Sholapur Transmission Company Limited.	-	10-12-2013
84/MP/2013	Petition for registration under REC mechanism and Section 86(1) (e) of the Electricity Act, 2003.Shree Renuka Sugars Ltd.	23.07.2013	02-12-2013
126/MP/2013 With IA No. 14/2013	Petition under Sections 66 and 79 of the Electricity Act, 2003 read with Regulations 3(4), 5, 6, 14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.Tata Motors Limited.	16.07.2013	02-12-2013
246/MP/2012	Petition under Regulation 14 read with Regulation 5 (4) of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 in relation to non-grant of registration to Timarpur-Okhla Waste Management Company Private Limited, a company engaged in generation of electricity from renewable sources for issuance of and dealing in renewable energy certificates by the National Load Despatch Centre under Clause 5 (3) of the CERC (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulation, 2010.M/s Timarpur-Okhla Waste Management Company Private Limited.	09-07-2013	18-09-2013
171/SM/2013	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Uttar Pradesh Power Corporation Ltd.Uttar Pradesh Power Corporation Ltd., Lucknow.	-	09-09-2013
64/MP/2013	Petition under Section 79(1)(f) read with 79(1)(a), (b) and (c) of the Electricity Act, 2003 in respect of Power Supply related disputed issues raised by Jharkhand State Electricity Board.Damodar Valley Corporation, Kolkata.	08-08-2013	11-09-2013
Petition No. 6/RP/2013 in Petition No. 184/2009	Review petition against Order dated 3.9.2012 and Corrigendum dated 2.4.2013 in Petition No 184 of 2009 in the matter of approval of revised fixed charges of Talcher Thermal Power Station (460 MW) for the period 2004-09 due to additional capital expenditure incurred during 2007-08 and 2008-09.NTPC Ltd., New Delhi.	13-08-2013	26-08-2013
136/SM//2013	Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009.	-	18-07-2013
4/MP/2012	Petition under section 79 (I) (c) and (f) and 142 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Short-term Open Access in inter-State Transmission) Regulations, 2008. M/s Aarti Steel Ltd, Cuttack.	20-03-2013	09-05-2013
156/MP/2012	Misc. Application for termination of Bulk Power Transmission Agreement / Long Term Access Agreement dated 24 December 2010 & Tri-partite Transmission Service Agreement dated 15 December 2011. Spectrum Power Generation Ltd, Hyderabad.	09-04-2013	09-05-2013
163/MP/2012	Petition under section 79(1) (f) of the Electricity Act, 2003 read with Regulation 20 of the CERC (Open Access in Inter-State Transmission) Regulations, 2008 towards unpaid unscheduled Inter-change charges for the period ranging from 28.8.2005 to 31.12.2006. Bhushan Power and Steel Limited, New Delhi.	10-01-2013	09-05-2013
162/MP/2011	Petition under Section 62 read with Section 63 of the Electricity Act, 2003 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by the Commission through order dated 28.10.2010 for transmission system being established by petitioner as there is a change/addition in the scope of work of the project. East North Interconnection Company Limited, New Delhi.	29-01-2013	05-05-2013
251/MP/2012	Maintaining security of the inter-connected power system of India in terms of Regulation 5.2 of the Central Electricity Regulatory Commission (Indian Electricity grid Code) Regulations, 2010 (Grid Code) and compliance of Regulations 5.4.2 and 6.4.8 of the Grid Code read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Eastern Regional Load Despatch Centre , Kolkata	-	29-01-2013
118/MP/2012	Petition filed under Regulation 32 of CERC (Grant of Connectivity, Long-term Access and Medium-term Open access in Inter-State transmission and related matters) for keeping the Long Term Access for Phase-II under abeyance and reduction of Long Term Access quantum from 1600 MW to 800 MW for Lanco Babandh Power Limited (LBPL). Lanco Babandh Power Limited, Gurgaon.	-	22-01-2013
259/2010	Issue of consequential order in Petition No.259/2010 in compliance with the directions of the Appellate Tribunal for Electricity in judgement dated 2.1.2013 in Appeal No.81/2011(Allain Duhangan Hydro Power Limited V Everest Power Private Limited & Others). Everest Power Private Limited .	-	18-01-2013
237/SM/2012	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Meghalaya Energy Corporation Ltd, Shillong.1. Meghalaya Energy Corporation Ltd, Shillong.	08-01-2013	15-01-2013
181/2011	Determination of tariff of the generating stations and transmission systems of Bhakra Beas Management Board .	-	10-01-2013
249/MP/2012	Maintaining security of the inter-connected power system of India in terms of Regulation 5.2 of the Central Electricity Regulatory Commission (Indian Electricity grid Code) Regulations, 2010 (Grid Code) and compliance of Regulations 5.4.2 and 6.4.8 of the Grid Code read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999Northern Regional Load Despatch Centre.	-	14-01-2013

UI/RLDC

Pet. No.	Subject	Date of Hearing	Date of Order
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