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Final Orders 2011

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

32/MP/2011
08-09-2011 28-12-2011

213/MP/2011
28-11-2011 26-12-2011

151/2010
28-09-2010 21-12-2011

116/2011
21-07-2011 19-12-2011

154/ MP/2011 & IA No. 17/2011
13-09-2011 13-12-2011

68/2010
23-11-2010 08-12-2011

192/MP/2011
15-11-2011 05-12-2011

210/2011
- 01-12-2011

208/2011
- 01-12-2011

193/MP/2011
17.11.2011 30-11-2011

118/MP/2011
- 30-11-2011

126/MP/2011
21-07-2011 28-11-2011

90/MP/2011
08-09-2011 28-11-2011

153/MP/2011
28-07-2011 11-11-2011

109/2011
26-07-2011 28-10-2011

21/2011
22/2011

Miscellaneous petition under Regulation 24 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 and Regulations 44, “Power to Relax” CERC (Terms and Conditions of Tariff) Regulations, 2009 for Relaxation of Regulation-19(g) i.e. Operation and Maintenance Expenses of CERC (terms and Conditions of Tariff) Regulations, 2009 to allow billing and reimbursement of Licence Fee. Power Grid Corporation of India Ltd., Gurgaon

Miscellaneous petition under Regulation 24 read with Regulation 111 of CERC(Conduct of Business) Regulations 1999 and Regulations 12 & 13, “Power to Relax” CERC (Terms and Conditions of Tariff) Regulations, 2004 for Relaxation of Regulation-56 (iv) i.e. Operation and Maintenance Expenses of CERC (Terms and Conditions of Tariff) Regulations, 2004 to allow billing and reimbursement of Licence Fee for the year (partly) 2008-09. Power Grid Corporation of India Ltd., Gurgaon
5-5-2011 25-10-2011

106/2011
28-06-2011 21-10-2011


L-1/50/2010

Empanelment of Designated Independent Agencies/Individual Experts for the Purpose of Vetting of Capital Cost of Hydro Electric Project. .
-
27-9-2011


5/2010

Maintaining grid security of the entire North East West (NEW) grid by curbing overdrawals and effecting proper load management by Northern Region constituents. .Power Transmission Corporation of Uttarakhand Limited., Dehradun
11-4-2011
27-9-2011


108/2009

Determination of transmission tariff for the transmission system associated with Auraiya Gas Power project in Northern Region for the period from 1.4.2009 to 31.3.2014.Power Grid Corporation of India Limited, Gurgaon
9-6-2011
15-9-2011


131/2011
(Suo motu)

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2008.Maheshwary Ispat Limited, Kolkata
7-7-2011
19-9-2011

181/2011
(suo motu)

Determination of tariff for generation and inter-State transmission of electricity from Bhakra-Nangal and Beas Projects of Bhakra Beas Management Board. Bhakra Beas Management Board, Chandigarh
-
15-09-2011

68/2011

Approval under regulation-86 of CERC (Conduct of Business) Regulation, 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission tariff for 220/132 kV, 160 MVA ICT at Baripada under ERSS-II in Eastern Region from anticipated DOCO (01.04.11) to 31.03.2014 Power Grid Corporation of India Limited, Gurgaon
07-07-2011
05-09-2011

46/2011

Seeking reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora sub-station for the year 2009-10 in Northern Region. Power Grid Corporation of India Ltd
18-08-2011
02-09-2011

175/2011
(Suo-motu)

Liquidation of arrear payments in installments in respect of provisional orders / final orders passed by the Commission granting / determining the annual fixed charges for the period 2009-14 for Central Generating Stations namely, National Hydro Power Corporation Ltd, NEEPCO Ltd, NTPC Limited and Transmission licensee namely Power Grid Corporation of India Ltd.
-
26-08-2011

164/MP/2011

Implementation of Wide Area Measurement Systems (WAMS) projects in Western Region-approval of slight modification in the project implementation mechanism. Western Regional Load Despatch Centre, Mumbai
04-08-2011
19-08-2011

L-1/44/2010

Determination of POC rates and transmission losses in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
1. National Load Despatch Centre, New Delhi
2. Central Transmission Utility, New Delhi
-
29-06-2011

L-1/44/2010

Removal of difficulties for giving effect to certain provisions of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
1. National Load Despatch Centre 2. Northern Regional Power Committee
-
29-06-2011

L-1/44/2010

Approval of Transmission Service Agreement, Revenue Sharing Agreement, Billing, Collection and Disbursement Procedure under Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses), Regulations, 2010. Power Grid Corporation of India Ltd. (PGCIL)
-
29-06-2011

9/2011

Exemption from and extension of time for implementation of Restricted Governor Mode Operation(RGMO) of various Thermal and Hydel Generating Stations operated by the Andhra Pradesh Power Generation Corporation Ltd (APGENCO) Andhra Pradesh Power Generation Corporation Ltd, Hyderabad
09-06-2011
28-06-2011

237/2010

Application for granting exemption for operating 7 Nos. LMW units in RGMO and extension of time for operating 5 Nos KWU units in RGMO in the Thermal Power Stations of Tamil Nadu Electricity Board. Tamil Nadu Electricity Board, Chennai
25-11-2010
21-06-2011

L-1/44/2010

Approval of Transmission Service Agreement, Revenue Sharing Agreement, Billing, Collection and Disbursement Procedure under Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses), Regulations, 2010. Power Grid Corporation of India Ltd. (PGCIL)
-
15-06-2011

L-1/44/2010

Removal of difficulties for giving effect to certain provisions of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010.
1. Central Transmission Utility (CTU) 2. APTRANSCO
-
02-06-2011

259/2011
alongwith
IA.4/2011 &
5/2011

Petition under Sections 60 and 79 of the Electricity Act,2003 for issuance of appropriate /necessary directions to the respondents. Everest Power Private Limited
29-03-2011
01-06-2011

IA.7/2011
in
240/2009

Application under Section 61, 62, 79 and 94 of the Electricity Act, 2003 for Interim/Provisional Tariff Pending Determination of tariff for the tariff period 2009-14 Damodar Valley Corporation, Kolkat
-
24-05-2011

308/2010

Reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2009-10 in Eastern Region. Power Grid Corporation of India Ltd., Gurgaon
24-02-2011
28-04-2011

26/2011

Application for approval under Section 17 (3) of Electricity Act, 2003, for creating security in favour of Security Agent pursuant of Security agent agreement for the benefit of the lenders/security agent to the project, through execution of Indenture of Mortgage, Deed of Hypothecation, Deed of Pledge and assignment of ROW on the land, project documents and all clearances and approvals for the project of Essar Power Transmission Company Limited.
1. Essar Power Transmission Company Ltd., New Delhi
2. Rural Electrification Corporation Limited, New Delhi
21-04-2011
27-04-2011

207/2010

Re-determination of generation tariff for the period from 1.4.2008 to 31.3.2009 after considering the impact of additional capitalization as on 31.3.2009 for Indira Sagar Power Station (8 x 125 MW). Narmada Hydroelectric Development Corporation Ltd, Bhopal
11-01-2011
19-04-2011

No.
L-1/44/2010

Removal of difficulties for giving effect to certain provisions of the CERC (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
-
04-04-2011

No.
L-1/44/2010

Extension of the date of operation of the CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010
-
31-03-2011

338/2010

Application for approval under Section 17 (3) of Electricity Act, 2003, for creating security in favour of Security Trustee A greement, by way of Mortgage on project assets for benefit of the Lenders/security Trustee to the project, through execution of Indenture of Mortgage for “Transfer of surplus power from North Eastern Region and Eastern Region to Northern Region by setting up two 400 kV transmission lines from Bongaigaon to Siliguri and Purnea to Biharshariff extending to over 417 kms . 1 East North Interconnection Company Ltd., New Delhi
2 SBICAP Trustee Company Ltd., Mumbai
08-03-2011
17-03-2011

312/2010

Reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Bongaigaon sub-station for the year 2009-10 in North-Eastern Region. Power Grid Corporation of India Ltd., Gurgaon
24-02-2011
17-03-2011

185/2010

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 400kV S/C Meramundali-Jeypore Transmission Line along with extension of Meramundali and Jeypore Sub-Station in Eastern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Limited, Gurgaon
21-10-2010
15-03-2011

299/2009

Fixation of tariff in respect of sale of power from Agartala Gas Turbine Power Project (84 MW) of North Eastern Electric Power Corporation Ltd, Shillong for the period from 1.4.2009 to 31.3.2014. North Eastern Electric Power Corporation Ltd, Shillong
28-10-2010
11-03-2011

249/2010

Miscellaneous Petition for issuing orders by the CERC to NTPC to submit FERV computations for 07-08 & 08-09 for the amounts as mentioned in the fillings before the CERC in Petition No.149/2009 in respect of Simhadri Power Project Stage-I 1. Transmission Corporation of Andhra Pradesh Limited, Hyderabad
2. Andhra Pradesh Central Power Distribution Company Ltd, Hyderabad
3. Andhra Pradesh Southern Power Distribution Company Ltd, Tirupati
4. Andhra Pradesh Eastern Power Distribution Company Ltd, Vishakapatnam
5. Andhra Pradesh Northern Power Distribution Company Ltd, Warangal
10-02-2011
25-02-2011

L-1/18/2010

Approval of detailed “Procedure for the Implementation of the Mechanism of Renewable Regulatory Fund” under Regulation 6.1 (d) of Central Electricity Regulatory Commission (Indian Electricity Grid Code), Regulation 2010.
-
18-02-2011

292/2010

Application for approval under Section 17 (3) of Electricity Act, 2003, for creating security in favour of Security Agent pursuant of Security agent agreement, by way of (a) Mortgage on all immovable assets, (b) Hypothecation of all movable assets, (c) assignments of all project documents, clearance, notification, Govt. approvals, orders etc and (d) Pledge of share of the company to the tune of 51% for the benefit of lenders/lenders agent/security agent to the project through execution of (i) Indenture of Mortgage, (ii) Deed of Hypothecation and (iii) Deed of pledge, for the project associated with Parbati-II (HEP) and Koldam (HEP) Transmission System.
1. Parbati Koldam Transmission Co. Ltd., New Delhi
2. Power Finance Corporation Ltd., New Delhi
20-01-2011
17-02-2011

47/2010

Non-compliance of Commission's order dated 31.3.2009, 7.1.2010 and 27.1.2010 (Commission's direction to TNEB to clear the income tax dues and excess rebate availed with interest). Neyveli Lignite Corporation Ltd
11-01-2011
04-02-2011

133/2010
(Suo motu)

Over-drawal from the Grid in Violation of the Statutory Provisions by TNEB during 25.3.2010 to 18.4.2010 Tamil Nadu Electricity Board, Chennai
22-06-2010
03-02-2011