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All Orders - 2015

Pet. No.
Subject
Date of Order
Date of posting Order on website


216/TT/2014

30.12.2015

31.12.2015


270/TT/2015

31.12.2015

31.12.2015


5/SM/2014

31.12.2015

31.12.2015


101/TT/2014

31.12.2015

31.12.2015


192/TT/2014

31.12.2015

31.12.2015


307/TT/2013

31.12.2015

31.12.2015


358/TT/2014

31.12.2015

31.12.2015


34/TT/2014

31.12.2015

31.12.2015


513/TT/2014

31.12.2015

31.12.2015


531/TT/2014

31.12.2015

31.12.2015


156/TT/2015

30.12.2015

31.12.2015


535/TT/2014

30.12.2015

31.12.2015


202/TDL/2015

30.12.2015

31.12.2015


22/RP/2015

30.12.2015

31.12.2015


298/MP/2015

30.12.2015

31.12.2015


220/GT/2013 132/GT/2014

29.12.2015

31.12.2015


27/TT/2014

30.12.2015

30.12.2015


424/TT/2014

30.12.2015

30.12.2015


407/TT/2014

30.12.2015

30.12.2015


435/TT/2014

30.12.2015

30.12.2015


405/TT/2014

30.12.2015

30.12.2015


443/TT/2014

30.12.2015

30.12.2015


78/TT/2015

30.12.2015

30.12.2015


486/TT/2014

30.12.2015

30.12.2015


38/TT/2015

30.12.2015

30.12.2015


161/TT/2015

30.12.2015

30.12.2015


74/TT/2015

30.12.2015

30.12.2015


357/TT/2014

30.12.2015

30.12.2015


488/TT/2014

30.12.2015

30.12.2015


161/TT/2015

30.12.2015

30.12.2015


390/TT/2014

30.12.2015

30.12.2015


18/SM/2015

30.12.2015

30.12.2015


25/RP/2015 in 91/TT/2012

29.12.2015

30.12.2015


203/TT203/TT/2013

23.12.2015

30.12.2015


118/MP/2015

30.12.2015

30.12.2015


17/SM/2015

23.12.2015

23.12.2015


243/GT/2013

21.12.2015

23.12.2015


282/MP/2015

21.12.2015

22.12.2015


47/TT/2013

21.12.2015

22.12.2015


315/GT/2014

21.12.2015

22.12.2015


507/TT/2014

22.12.2015

22.12.2015


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. .

17.12.2015

21.12.2015


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. .

21.12.2015

21.12.2015


248/TT/2013

18.12.2015

21.12.2015


241/TT/2014

18.12.2015

21.12.2015


9/TT/2015

17.12.2015

21.12.2015


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. .

17.12.2015

21.12.2015


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. .

18.12.2015

21.12.2015


248/TT/2015 266/TT/2015

18.12.2015

21.12.2015


16/SM/2015

18.12.2015

21.12.2015


135/TT/2012

18.12.2015

18.12.2015


215/TT/2015 230/TT/2015 252/TT/2015 258/TT/2015 268/TT/2015

17.12.2015

18.12.2015


33/TT/2013

15.12.2015

18.12.2015


I.A.No.31/2015 in 55/MP/2015

16.12.2015

17.12.2015


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

17.12.2015

17.12.2015


267/TT/20154

17.12.2015

17.12.2015


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 .

17.12.2015

17.12.2015


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 .

17.12.2015

17.12.2015


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

17.12.2015

17.12.2015


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

17.12.2015

17.12.2015


008/SM/2014

14.12.2015

17.12.2015


008/SM/2014

14.12.2015

16.12.2015


560/TT/2014

14.12.2015

15.12.2015


216/TT/2013

11.12.2015

15.12.2015


364/TT/2014

11.12.2015

14.12.2015


537/TT/2014

11.12.2015

14.12.2015


433/TT/2014

11.12.2015

14.12.2015


215/TT/2013

11.12.2015

14.12.2015


235/GT/2013

11.12.2015

11.12.2015


185/MP/2015

07.12.2015

11.12.2015


102/TT/2013

07.12.2015

11.12.2015


223/MP/2013

09.12.2015

11.12.2015


198/MP/2015

07.12.2015

11.12.2015


301/GT/2014

07.12.2015

11.12.2015


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.

07.12.2015

11.12.2015


203/TT/2014

08.01.2015

09.12.2015


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.

08.12.2015

09.12.2015


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.

08.12.2015

09.12.2015


375/TT/2014

08.12.2015

09.12.2015


378/MP/2014

08.12.2015

09.12.2015


6/MP/2014

09.12.2015

09.12.2015


310/GT/2013 298/GT/2014

07.12.2015

08.12.2015


176/TT/2014

07.12.2015

07.12.2015


175/TT/2014

07.12.2015

07.12.2015
198/TT/2014

07.12.2015

07.12.2015


199/TT/2014

07.12.2015

07.12.2015


200/TT/2014

07.12.2015

07.12.2015


183/TT/2014

04.12.2015

07.12.2015


222/TT/2014

04.12.2015

07.12.2015


182/TT/2014

04.12.2015

07.12.2015


Corrigendum in 237/GT/2014

04.12.2015

07.12.2015


15/SM/2015

03.12.2015

04.12.2015


167/TT/2014

04.12.2015

04.12.2015


173/TT/2014

02.12.2015

04.12.2015


250/MP/2015

02.12.2015

03.12.2015


369/TT/2014

30.11.2015

30.11.2015


429/TT/2014

26.11.2015

30.11.2015


169/TT/2014

26.11.2015

30.11.2015


172/TT/2014

26.11.2015

30.11.2015


197/TT/2014

26.11.2015

30.11.2015


214/TT/2014

26.11.2015

30.11.2015


224/TT/2014

26.11.2015

30.11.2015


239/TT/2014

26.11.2015

30.11.2015


367/TT/2014

26.11.2015

30.11.2015


508/TT/2014

26.11.2015

30.11.2015


26/TT/2014

27.11.2015

27.11.2015


291/TT/2013

27.11.2015

27.11.2015


113/MP/2014

keeping them functional in terms of Regulation 5.2 (1) of the CERC (Indian Electricity Grid Code) (2nd Amendment) Regulations 2014 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays (UFRs) in the state systems of North Eastern Region, keeping them functional in terms of Regulation 5.2 (n) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes (SPS) in NER Grid to operate the transmission system closer to their limits and protect against situations like cascade tripping, tripping of critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid. North Eastern Regional Load Despatch Centre.

27.11.2015

27.11.2015


48/TT/2013

27.11.2015

27.11.2015


60/MP/2014

27.11.2015

27.11.2015


148/GT/2015

27.11.2015

27.11.2015


8/RP/2015 in 237/GT/2013

26.11.2015

27.11.2015


122/MP/2015

26.11.2015

27.11.2015


08/RP/2014 in 62/TT/2012

08.12.2014

27.11.2015


38/TT/2014

24.11.2015

27.11.2015


228/MP/2015 with IA 30/2015

24.11.2015

27.11.2015


123/MP/2015

24.11.2015

27.11.2015


37/2015 in 116/MP/2015

24.11.2015

27.11.2015


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.

24.11.2015

26.11.2015


219/ADP/2015

24.11.2015

26.11.2015


218/TL/2015

23.11.2015

26.11.2015


23/MP/2014

23.11.2015

26.11.2015


283/GT/2014

20.11.2015

20.11.2015


402/MP/2014

18.11.2015

18.11.2015


251/GT/2013

12.11.2015

16.11.2015


77/GT/2013

12.11.2015

16.11.2015


136/SM/2013

10.11.2015

12.11.2015


04/RP/2015 In 102/TT/2013

10.11.2015

10.11.2015


41/TT/2013

09.11.2015

10.11.2015


166/TT/2014

09.11.2015

10.11.2015


145/TT/2014

09.11.2015

09.11.2015


141/TT/2014

09.11.2015

09.11.2015


144/TT/2014

06.11.2015

06.11.2015


143/TT/2014

06.11.2015

06.11.2015


138/TT/2014

06.11.2015

06.11.2015


124/TT/2014

06.11.2015

06.11.2015


14/SM/2015

05.11.2015

06.11.2015


13/SM/2015

05.11.2015

06.11.2015


197/MP/2015

12.10.2015

05.11.2015


140/TT/2014

05.11.2015

05.11.2015


137/TT/2014

05.11.2015

05.11.2015


123/TT/2014

05.11.2015

05.11.2015


122/TT/2014

05.11.2015

05.11.2015


195/RC/2015

02.11.2015

05.11.2015


194/SM/2013

04.09.2015

03.11.2015


303/GT/2014

02.11.2015

03.11.2015


304/GT/2014

02.11.2015

03.11.2015


164/TT/2013

02.11.2015

03.11.2015


74/MP/2014

02.11.2015

03.11.2015


17/SM/2014 155/MP/2015

02.11.2015

03.11.2015


L-1/44/2010-CERC

03.11.2015

03.11.2015


497/TT/2014

02.11.2015

03.11.2015


L-1/44/2010-CERC

02.11.2015

02.11.2015


12/SM/2015

28.10.2015

02.11.2015


218/TL/2015

15.10.2015

30.10.2015


121/GT/2014

30.10.2015

30.10.2015


12/SM/2015

28.10.2015

29.10.2015


210/MP/2015

21.10.2015

26.10.2015


302/MP/2013

23.10.2015

23.10.2015


199/TT/2015

21.10.2015

22.10.2015


394/TDL/2014

20.10.2015

21.10.2015


202/TT/2013

20.10.2015

21.10.2015


320/GT/2013 with 208/GT/2014

16.10.2015

20.10.2015


208/TT/2015

16.10.2015

20.10.2015


296/TT/2013

15.10.2015

16.10.2015


98/TT/2013

15.10.2015

16.10.2015


31/TT/2014

15.10.2015

16.10.2015


217/TT/2013

16.10.2015

16.10.2015


73/MP/2014

16.10.2015

16.10.2015


210/MP/2014 With I.A. 47/2014

16.10.2015

16.10.2015


Corrigendum in 146/GT/2015

15.10.2015

16.10.2015


8/MP/2014

15.10.2015

16.10.2015


156/MP/2014 with I.A. No. 35/2014

13.10.2015

15.10.2015


89/GT/2013

13.10.2015

15.10.2015


135/GT/2015

13.10.2015

15.10.2015


232/TT/2013

13.10.2015

15.10.2015


10/SM/2015

12.10.2015

15.10.2015


11/SM/2015

13.10.2015

14.10.2015


7/TT/2011

13.10.2015

14.10.2015


187/MP/2013

13.10.2015

13.10.2015


482/TDL/2014

12.10.2015

13.10.2015


249/TT/2013

12.10.2015

13.10.2015


20/RP/2015 in 160/GT/2012

12.10.2015

13.10.2015


35/TT/2013

09.10.2015

12.10.2015


6/SM/2014

09.10.2015

12.10.2015


35/TT/2013

09.10.2015

09.10.2015


60/TT/2013

09.10.2015

09.10.2015


24/MP/2014

09.10.2015

09.10.2015


124/RC/2015

09.10.2015

09.10.2015


151/TT/2014

07.10.2015

08.10.2015


155/TT/2014

07.10.2015

08.10.2015


154/TT/2014

07.10.2015

08.10.2015


160/TT/2014

07.10.2015

08.10.2015


161/TT/2014

07.10.2015

08.10.2015


162/TT/2014

07.10.2015

08.10.2015


152/TT/2014

07.10.2015

08.10.2015


163/TT/2014

07.10.2015

08.10.2015


159/TT/2014

07.10.2015

08.10.2015


153/TT/2014

07.10.2015

08.10.2015


112/TT/2013

07.10.2015

08.10.2015


456/GT/2014

07.10.2015

08.10.2015


186/GT/2014

06.10.2015

08.10.2015


454/GT/2014

06.10.2015

07.10.2015


146/GT/2015

06.10.2015

07.10.2015


163/MP/2015

06.10.2015

07.10.2015


310/MP/2014

05.10.2015

06.10.2015


517/MP/2014 With I.A. No. 63/2014

05.10.2015

05.10.2015


212/TT/2013

28.09.2015

01.10.2015


458/GT/2014

28.09.2015

29.09.2015


457/GT/2014

28.09.2015

29.09.2015


94/MP/2015

28.09.2015

29.09.2015


L-1/44/2010-CERC

28.09.2015

28.09.2015


L-1/44/2010-CERC

24.09.2015

28.09.2015


126/MP/2013

23.09.2015

24.09.2015


550/TT/2014

23.09.2015

24.09.2015


192/MP/2015

23.09.2015

24.09.2015


159/MP/2015

23.09.2015

24.09.2015


220/MP/2015 With IA No. 27/2015

23.09.2015

24.09.2015


176/MP/2015

22.09.2015

24.09.2015


11/RP/2015 in 99/TT/2012

23.09.2015

24.09.2015


184/TT/2015

22.09.2015

24.09.2015


189/TT/2015

21.09.2015

24.09.2015


169/MP/2015

21.09.2015

22.09.2015


69/GT/2013

21.09.2015

22.09.2015


7/RP/2015 in 207/TT/2012

18.09.2015

18.09.2015


228/GT/2014

18.09.2015

18.09.2015


455/GT/2014

18.09.2015

18.09.2015


5/RP/2015
in
115/GT/2013

18.09.2015

18.09.2015


253/GT/2013
with
333/GT/2014

17.09.2015

18.09.2015


53/MP/2014

17.09.2015

18.09.2015


394/TDL/2014

17.09.2015

18.09.2015


105/MP/2015

17.09.2015

18.09.2015


246/TT/2013

17.09.2015

18.09.2015


257/TT/2013

17.09.2015

18.09.2015


174/TT/2015

15.09.2015

15.09.2015


116/MP/2015

14.09.2015

15.09.2015


526/MP/2014

15.09.2015

15.09.2015


78/MP/2014

14.09.2015

15.09.2015


214/MP/2015

14.09.2015

15.09.2015


237/GT/2014

04.09.2015

09.09.2015


209/MP/2015

07.09.2015

07.09.2015


194/SM/2013

04.09.2015

07.09.2015


156/2008

02.09.2015

07.09.2015


240/TT/2013

01.09.2015

05.09.2015


332/2010

03.09.2015

04.09.2015


19/MP/2013 & 20/MP/2013

02.09.2015

03.09.2015


142/MP/2012 with I.A. 7/2013

02.09.2015

03.09.2015


70/GT/2013
297/GT/2014

02.09.2015

03.09.2015


107/GT/2015

02.09.2015

03.09.2015


196/MP/2015

02.09.2015

03.09.2015


18/RP/2015 in 197/GT/2013

31.08.2015

02.09.2015


208/GT/2013
with
305/GT/2014

31.08.2015

31.08.2015


199/GT/2013

31.08.2015

31.08.2015


L-7/44/2010-CERC

27.08.2015

31.08.2015


177/MP/2015

27.08.2015

28.08.2015


19/RP/2015 in 91/TT/2012

27.08.2015

28.08.2015


10/RC/2013

28.08.2015

28.08.2015


90/MP/2015

27.08.2015

28.08.2015


92/MP/2015

28.08.2015

28.08.2015


288/TT/2013

25.08.2015

27.08.2015


320/GT/2013 with208/GT/2014

26.08.2015

27.08.2015


85/TT/2015

29.04.2015

26.08.2015


13/RP/2015 in I.A.No. 20/2015 in 341/SM/2013

24.08.2015

26.08.2015


111/MP/2014

24.08.2015

26.08.2015


161/TT/2015

21.08.2015

25.08.2015


87/TT/2015

20.08.2015

21.08.2015


86/MP/2014

18.08.2015

20.08.2015


171/MP/2015

17.08.2015

19.08.2015


300/TT/2013

13.08.2015

18.08.2015


109/TT/2012

17.08.2015

18.08.2015


12/SM/2014

13.08.2015

17.08.2015


31/TT/2013

07.08.2015

12.08.2015


54/TT/2013

10.08.2015

12.08.2015


172/MP/2013 with I.A. No. 14/2015

 

07.08.2015

10.08.2015


29/MP/2015

06.08.2015

10.08.2015


254/GT/2013

07.08.2015

10.08.2015


200/TT/2013

07.08.2015

10.08.2015


521/MP/2014

05.08.2015

09.08.2015


59/MP/2014

06.08.2015

07.08.2015


52/RC/2015

05.08.2015

06.08.2015


283/MP/2012

04.08.2015

06.08.2015


126/TL/2015

05.08.2015

06.08.2015


009/SM/2015

05.08.2015

06.08.2015


011/SM/2014

05.08.2015

06.08.2015


8/SM/2015

31.07.2015

03.08.2015


112/MP/2014

22.07.2015

23.07.2015


48/GT/2015

21.07.2015

22.07.2015


163/TT/2013

20.07.2015

21.07.2015


295/TT/2013

17.07.2015

21.07.2015


92/MP/2015

20.7.2015

21.07.2015


006/SM/2015

15.07.2015

16.07.2015


138/RC/2015

15.07.2015

16.07.2015


No. L-1/44/2010-CERC

14.07.2015

14.07.2015


No. L-1/44/2010-CERC

13.07.2015

14.07.2015


387/GT/2014

13.07.2015

14.07.2015


285/MP/2013

10.07.2015

13.07.2015


128/TL/2015

10.07.2015

13.07.2015


197/GT/2013

10.07.2015

13.07.2015


160/GT/2012

10.07.2015

13.07.2015


157/MP/2013

10.07.2015

13.07.2015


43/TT/2013

09.07.2015

13.07.2015


1/SM/2015

09.07.2015

09.07.2015


137/TT/2015

07.07.2015

09.07.2015


13/SM/2014

06.07.2015

09.07.2015


139/TT/2015

07.07.2015

09.07.2015


290/TT/2013

06.07.2015

09.07.2015


132/TT/2015

06.07.2015

07.07.2015


219/GT/2013

06.07.2015

07.07.2015


92/MP/2015 With I.A. No. 19/2015
and
99/MP/2015 with I.A. No. 11/2015

03.07.2015

03.07.2015


142/TT/2015

02.07.2015

03.07.2015


99/TT/2013

30.06.2015

03.07.2015


136/TT/2015

02.07.2015

03.07.2015


140/TT/2015

02.07.2015

03.07.2015


170/MP/2015

02.07.2015

02.07.2015


267/Suo motu/2012

30.06.2015

01.07.2015


267/2010 & 227/TT/2013

30.06.2015

01.07.2015


I.A. No. 20/2015 in 341/SM/2013

26.06.2015

26.06.2015


L-1/44/2010-CERC

26.06.2015

26.06.2015


523/GT/2014

25.06.2015

26.06.2015


128/TL/2015

17.06.2015

26.06.2015


TT/025/2014
TT/027/2014
TT/029/2014
TT/036/2014

23.06.2015

25.06.2015


8/RP/2015
237/GT/2013

25.06.2015

25.06.2015


242/GT/2013
218/GT/2014

24.06.2015

25.06.2015


125/ADP/2015

23.06.2015

24.06.2015


127/ADP/2015

23.06.2015

24.06.2015


104/TL/2015

24.06.2015

24.06.2015


126/TL/2015

19.06.2015

23.06.2015


314/MP/2014

17.06.2015

22.06.2015


162/TT/2013

18.06.2015

22.06.2015


129/GT/2015

17.06.2015

22.06.2015


120/TT/2013

18.06.2015

22.06.2015


235/GT/2014

17.06.2015

18.06.2015


45/TT/2013

15.06.2015

18.06.2015


89/TL/2015

15.06.2015

17.06.2015


12/SM/2014

12.06.2015

17.06.2015


103/ADP/2015

10.06.2015

12.06.2015


42/TT/2013

10.06.2015

12.06.2015


6/RP/2011 in 230/2009

10.06.2015

12.06.2015


61/TT/2013

09.06.2015

12.06.2015


7/RC/2014

08.06.2015

12.06.2015


117/2010

08.06.2015

08.06.2015


259/TT/2013

08.06.2015

08.06.2015


No. L-1/44/2010-CERC

05.06.2015

05.06.2015


72/MP/2015

03.06.2015

04.06.2015


185/TT/2013

29.05.2015

03.06.2015


146/MP/2014

28.05.2015

01.06.2015


64/MP/2014

29.05.2015

01.06.2015


110/TT/2015

28.05.2015

29.05.2015


88/ADP/2015

28.05.2015

29.05.2015


104/TL/2015

26.05.2015

27.05.2015


197/TT/2012

25.05.2015

27.05.2015


91/TT/2012

26.05.2015

27.05.2015


257/2010

26.05.2015

27.05.2015


109/TT/2013

20.05.2015

25.05.2015


260/GT/2013

20.05.2015

21.05.2015


89/TL/2015

18-05-2015

20.05.2015


1/2011

18-05-2015

20.05.2015


IA No. 18/2015 In 341/SM/2013

19-05-2015

19.05.2015


337/2010

18-05-2015

19.05.2015


256/TT/2013

18-05-2015

19.05.2015


83/MP/2015

Petition under Regulation 111 read with 116 of the Central Electricity Regulatory Commission conduct of business regulations, seeking time extension for implementing the Commission’s order dated 20.2.2014 in Petition No. 146/MP/2013 with I.A. 36/2013, in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (first amendment) Regulations, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practice of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the interconnected Indian grid.Transmission Corporation of Telangana Limited (TS TRANSCO).

14-05-2015

15.05.2015


97/TT/2011

13-05-2015

15.05.2015


106/TT/2013

13.05.2015

15.05.2015


416/TT/2014

12.05.2015

13.05.2015


65/MP/2013

12.05.2015

13.05.2015


236/GT/2014

12.05.2015

13.05.2015


L-1/44/2010-CERC

11.05.2015

13.05.2015


53/TT/2013

12.05.2015

13.05.2015


37/TT/2011

07.05.2015

11.05.2015


13/RP/2011 in 9/MP/2011

07.05.2015

07.05.2015


201/TT/2012

06.05.2015

07.05.2015


229/2010

06.05.2015

07.05.2015


68/MP/2013

07.05.2015

07.05.2015


78/TT/2012

30.04.2015

06.05.2015


001/RP/2015 In 79/TT/2012

30.04.2015

06.05.2015


158/MP/2013

30.04.2015

05.05.2015


77/MP/2014

30.04.2015

01.05.2015


105/TT/2012

29.04.2015

01.05.2015


10/MP/2014

29.04.2015

30.04.2015


007/SM/2015

29.04.2015

30.04.2015


126/MP/2014

29.04.2015

30.04.2015


007/RP/2015 In 207/TT/2012

27.04.2015

29-04-2015


520/MP/2014

27.04.2015

29-04-2015


04/RP/2015 in 102/TT/2013

27.04.2015

29-04-2015


95/MP/2015

27.04.2015

29-04-2015


MP/463/2014

27.04.2015

29-04-2015


12/SM/2014

23.04.2015

24-04-2015


108/MP/2015

22.04.2015

23-04-2015


109/MP/2015

22.04.2015

23-04-2015


113/RC/2015

21.04.2015

23-04-2015


22/TT/2015

22.04.2015

22-04-2015


66/GT/2012

20.04.2015

21-04-2015


377/TT/2014

-

21-04-2015


304/MP/2013 313/MP/2013 312/MP/2013 327/MP/2013 14/MP/2014 16/MP/2014 41/MP/2014 42/MP/2014

17.04.2015

20-04-2015


284/GT/2013

16.04.2015

20-04-2015


78/TT/2015

17.04.2015

18-04-2015


IA.10/2015 in 341/SM/2013

17.04.2015

17-04-2015


79/MP/2015

Application for approval under Sections 17 (3) and 17 (4) of the Electricity Act, 2003 for creation and enforcement of security interest by NRSS XXXI (B) Transmission Limited over (i) all the movable and immovable assets of the petitioner including all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) the Transmission Service Agreement executed by the petitioner on 2.1.2014 (iii) its transmission licence for development of inter-State Transmission System under “Northern Region System Strengthening Scheme NRSS-XXXI (Part B)” dated 25.1.2014, (iv) all project documents, cash flows, receivables, bank accounts, clearance, notifications, Government approvals, orders, including but not limited to any amendments, supplements to the existing project documents etc., in relation to “Northern Region System Strengthening NRSS-XXXI (Part B)”comprising of, amongst others in favour of IDBI Trusteeship Services Limited acting as the security trustee for the benefit of lenders, as security for the financial assistance provided agreed to be provided by such lenders for part financing the project envisaging establishment of inter-State transmission system under “Northern Region System Strengthening Scheme NRSS-XXXI (Part B)” comprising of, amongst others, (i) Kurukshetra-Malerkotla 400 kV D/C line and (ii) Malerkota-Amritsar 400 kV D/C line and associated works required for the successful commissioning thereof.NRSS XXXI (B) Transmission Limited.

15.04.2015

16-04-2015


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.

15.04.2015

16-04-2015


540/TT/2014

15.04.2015

16-04-2015


532/TT/2014

15.04.2015

16-04-2015


477/TT/2014

15.04.2015

16-04-2015


62/TT/2015

15.04.2015

16-04-2015


531/TT/2014

15.04.2015

16-04-2015


66/TT/2015

15.04.2015

16-04-2015


534/TT/2014

15.04.2015

16-04-2015


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.

15.04.2015

16-04-2015


61/TT/2015

15.04.2015

16-04-2015


71/TT/2015

15.04.2015

16-04-2015


118/TT/2014

15.04.2015

16-04-2015


51/TT/2015

15.04.2015

16-04-2015


65/TT/2015

15.04.2015

16-04-2015


33/TT/2015

15.04.2015

16-04-2015


121/MP/2011

10.04.2015

15-04-2015


5/RP/2015 in Petition No. 115/GT/2013

10.04.2015

15-04-2015


L-1/44/2010-CERC

13.04.2015

13-04-2015


006/SM//2015

06.04.2015

13-04-2015


127/2012 128/TL/2012 156/MP/2012

06.04.2015

09-04-2015


Petition No. 451/MP/2014

01.04.2015

08-04-2015


237/GT/2013

06.04.2015

08-04-2015


224/TT/2012

01.04.2015

08-04-2015


452/MP/2014

01.04.2015

01-04-2015


97/MP/2015

01.04.2015

01-04-2015


1/Suo-Motu/2015

31.03.2015

01-04-2015


222/GT/2013

31.03.2015

01-04-2015


SM/005/2015

31.03.2015

31-03-2015


SM/004/2015

31.03.2015

31-03-2015


95/RC/2014

25.03.2015

30-03-2015


99/TT/2012

24.03.2015

30-03-2015


06/MP/2013

30.03.2015

30-03-2015


26/GT/2013

24.03.2015

30-03-2015


89/GT/2011

20.03.2015

24-03-2015


92/MP/2015

20.03.2015

20-03-2015


226/GT/2013

19.03.2015

20-03-2015


497/TT/2014

19.03.2015

20-03-2015


54/MP/2015

18.03.2015

20-03-2015


3/RP/2015 in 230/GT/2013

18.03.2015

19-03-2015


2/RP/2015 in 17/GT/2013

18.03.2015

19-03-2015


548/MP/2014

Application for approval under Sections 17 (3) and 17 (4) of the Electricity Act, 2003 for creating security in favour of IDBI Security Trusteeship Service Ltd. over (i) all the movable and immovable assets of the petitioner including all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) on its transmission licence granted vide order dated 30.5.2014 in Petition No. 324/2013, (iii) the Transmission Service Agreement executed by the petitioner on 6.8.2013, (iv) all project documents, strengthening Scheme-VI comprising of, amongst others, (a) Muzaffarpur-Darbhanga 400 kV D/C line, (b) LILO of both Ckts of Barh-Gorakhpur 400 kV D/C line at Mothihari, (c) creation of 400/220 kV GIS sub-station of Darbhanga, and (d) creation of 400/132 kV GIS sub-station at Mothihari and associated works required for the successful commissioning thereof. Darbhanga- Motihari Transmission Company Limited.

18.03.2015

19-03-2015


213/TT/2013

18.03.2015

18-03-2015


13/SM/2014

17.03.2015

18-03-2015


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.

16.03.2015

18-03-2015


84/MP/2013

13.03.2015

17-03-2015


196/GT/2013

12.03.2015

16-03-2015


TT/37/2014

23.06.2014

16-03-2015


91/MP/2015

11.03.2015

11-03-2015


49/MP/2014

26.02.2015

11-03-2015


3/SM/2015

 

05-03-2015


568/RC/2014

20.02.2015

24-02-2015


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

19.02.2015

23-02-2015


Corrigendum in 92/MP/2014 376/MP/2014 382/MP/2014 with I.A. Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014

18-02-2015

20-02-2015


91/TT/2012

16-02-2015

20-02-2015


I.A. No. 64/2014 in Petition No. 283/GT/2014

06-02-2015

17-02-2015


92/MP/2014 376/MP/2014 382/MP/2014 with I.A. Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014

16-02-2015

16-02-2015


567/MP/2014

12-02-2015

16-02-2015


304/MP/2013

13-02-2015

13-02-2015


200/TT/2012

10-02-2015

13-02-2015


151/TT/2011

11-02-2015

13-02-2015


107/TT/2012

19-05-2014

13-02-2015


8/MP/2015

09-02-2015

13-02-2015


355/TDL/2014

10-02-2015

13-02-2015


CORRIGENDUM In 242/2009

10-02-2015

10-02-2015


87/TT/2012

03-02-2015

10-02-2015


21/MP/2013

04-02-2015

06-02-2015


39/TT/2013

03-02-2015

06-02-2015


64/MP/2013

29-01-2015

05-02-2015


105/TT/2013

03-02-2015

04-02-2015


165/TT/2013

29-01-2015

04-02-2015


239/2010

28-01-2015

04-02-2015


195/GT/2013

27-01-2015

28-01-2015


231/GT/2013

27-01-2015

28-01-2015


385/TDL/2014

27-01-2015

28-01-2015


184/GT/2014

27-01-2015

28-01-2015


1/Suo-Motu/2015

27-01-2015

28-01-2015


89/TT/2012

23-01-2015

28-01-2015


3/GT/2013

23-01-2015

28-01-2015


115/GT/2013

22-01-2015

27-01-2015


70/TT/2012

22-01-2015

23-01-2015


215/TT/2012

22-01-2015

23-01-2015


RP/06/2014

20-01-2015

22-01-2015


100/TT/2012

20-01-2015

22-01-2015


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.

20-01-2015

21-01-2015


311/MP/2013

19-01-2015

20-01-2015


131/MP/2014

19-01-2015

20-01-2015


169/Suo Motu/2012

19-01-2015

20-01-2015


207/TT/2012

16-01-2015

20-01-2015


67/TT/2012

15-01-2015

19-01-2015


199/TT/2012

09-01-2015

13-01-2015


80/TT/2012

09-01-2015

13-01-2015


106/TT/2012

09-01-2015

13-01-2015


421/MP/2014

08-01-2015

12-01-2015


54/MP/2014

07-01-2015

09-01-2015


209/MP/2014

07-01-2015

09-01-2015


113/TT/2012

06-01-2015

08-01-2015


12/SM/2014

05-01-2015

07-01-2015


23/RP/2014 in Petition No. 71/MP/2014

05-01-2015

07-01-2015


242/2009

05-01-2015

07-01-2015


355/TDL/2014

05-01-2015

07-01-2015


10/RP/2014 in Petition No. 208/SM/2011

05-01-2015

07-01-2015


206/TT/2012

05-01-2015

07-01-2015


311/MP/2013

05-01-2015

06-01-2015


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.

06-01-2015

06-01-2015


L-1/44/2010-CERC

31-12-2014

02-01-2015