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.

5/SM/2014

Non-compliance of Regulation 5.4.2 (d) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. UP Power Corporation Ltd.

101/TT/2014

Determination of transmission tariff for 2009-14 block in respect of 2 Nos. 80MVAR line reactor for 400kV D/C Wardha-Aurangabad TL Ckt#1 & 2 charged as bus reactor 1 & 2 at 400/220kV Aurangabad S/s under Mundra UMPP 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 2009. Power Grid Corporation of India Ltd.

192/TT/2014

Determination of transmission tariff for 2009-14 block in respect of 3*80 MVAR,765kV Line Reactor along with associated bays at GWALIOR S/S only (to be used as Bus Reactor under interim contingency scheme, till readiness of 765 S/C Gwalior-Jaipur Transmission Line) associated with Vindhyachal IV & Rihand III (1000MW) Generation Project (under interim/contingency arrangement for power evacuation) in Western regionunder 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.

307/TT/2013

and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of transmission tariff for (i) 765/400kV, 3*500 MVA ICT-2 at Raigarh PS (Near Tamnar) along with associated bays, (ii) 765/400 kV, 3*500 MVA ICT-3 at Raigarh PS (near Tamnar) along with associated bays and (iii) 765 kV S/C Champa Pooling Station-Dharamjaygarh S/s TL and bays at Dharamjaygarh S/s only under establishment of pooling stations at Champa and Raigarh (Near Tamnar) for IPP generation projects in Chhattisgarh (Set “B”/WRI-IPPB) in Western region for 2009-14 tariff period. Power Grid Corporation of India Ltd.

358/TT/2014

transmission tariff for 2014-19 tariff block for 400 kV S/C Vindhyachal-Korba Ckt. II transmission line along with associated bay equipment at Vindhyachal and Korba (DOCO: 1.6.2007) under Korba-Vindhyachal 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. Power Grid Corporation of India Ltd.

34/TT/2014

Determination of transmission tariff for 2009-14 tariff period for (a) Asset I: Balance portion of 400 kV D/C Jamshedpur-Baripada Transmission Line and associated bays at Jamshedpur, (b) Asset II: 02 Nos. 400 kV bays at Durgapur Sub-station under ERSS-I in Eastern Region under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2009.. Power Grid Corporation of India Ltd.

513/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Singrauli Trandsmission 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.

531/TT/2014

Determination of transmission tariff for 2009-14 and 2014-19 tariff period for shifting of 50 MVAR Line Reactor from Rengali to Baripada end under transmission system associated with Teesta (Stage-V) HEP 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.

156/TT/2015

Approval of transmission tariff for section of 400 kV (Quad) 2 x S/C Parbati-Koldam Transmission Line, starting from Parbati-II HEP to LILO point of Parbati (Banala) Pooling Station for Circuit-I and from Parbati-II HEP to LILO Point of Parbati-III HEP for Circuit-II for control period of 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. Parbati Koldam Transmission Company 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.

202/TDL/2015

Application for grant of inter-State trading licence to Phillip Commodities India Pvt. Ltd Phillip Commodities India Pvt. Ltd

22/RP/2015

Review of the order dated 2.7.2013 in Petition No. 177/SM/2012 regarding non-compliance of the Commission`s directions and the provisions of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Indian Grid Code) Regulations, 2010. Power Transmission Corporation of Uttarakhand

298/MP/2015

Application for up-gradation of inter-State trading licence in electricity from Category III to Category IV. Solar Energy Corporation of India

220/GT/2013 132/GT/2014

Revision of tariff of Bhilai Expansion Power Project (2 x 250 MW) for the period from 21.10.2009 to 31.3.2014 after truing-up exercise based on the actual additional capital expenditure incurred for the years 2009-10 (21.10.2009 to 31.3.2010), 2010-11 and 2011-12 and projected additional capital expenditure for 2012-14. NTPC-SAIL Power Company Ltd

27/TT/2014

Determination of transmission tariff for (A) LILO of N`Sagar- Gooty 400kV S/C line at Kurnool (New) substation, (B) Kurnool (New) – Kurnool (APTRANSCO) 400kV D/C quad line, (C) Establishment of new 765/400kV substation at Kurnool with 2x1500 MVA transformers, (D) Extension of Kurnool (APTRANSCO) substation and (E) 1x240 MVAR bus reactor at Kurnool (new) substation under “Transmission System associated with Krishnapatnam UMPP part C1” in Southern 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. 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

18/SM/2015

Declaration of commercial operation of Units 20 to 50 of the Mundra Ultra Mega Power Project developed by Coastal Gujarat Power Limited. -

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.

203/TT203/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.

118/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period. Sasan Power Limited.

17/SM/2015

Determination of Benchmark Capital Cost Norm for Solar PV power projects and Solar Thermal power projects applicable during FY 2016-17.

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.

282/MP/2015

Seeking permission for injection of infirm power for testing including full load testing of DB Power's Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization. DB Power Limited.

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. .

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.

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. .

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. .

16/SM/2015

Difficulty encountred in implementation of the Commission order dated 5.10.2015 in Petition No. 310/MP/2014 regarding scheduling of unscheduled Surplus Power from the Inter-State Generating Stations. Southern Regional Load Despatch Centre. .

135/TT/2012

Approval of annual fixed cost and of transmission tariff for 400 kV JPL Tamnar-Raipur D/C line and 2 nos. 315 MVA, 400/220 kV Transformer along with 4 nos. of 400 kV bays and 2 nos. of 220 kV bays for tariff block 2009-14 under Section 61, 62 of the Electricity Act, 2003 and Regulation-79(1)(a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009. Jindal Power Limited. .

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

Approval of transmission tariff for Asset I: 01 No of 50 MVA, 132/66 KV 3-PH ICT at Gangtok S/S under provision of spare ICTs and Reactors for Eastern, Northern, Southern and 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. .

33/TT/2013

Approval of transmission tariff form COD to 31.3.2014 for Sasan UMPP TS (Group 1) in Northern Region, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Condition) Regulations, 2009. PGCIL. .

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

Petition for the relinquishment of the long term open access under the Bulk Power Transmission Agreement dated 13.5.201 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited. .

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 .

008/SM/2014

Non-compliance of Section 29 of the Electricity Act, 2003 and Regulations 5.2 (r), 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 (c) (g) (iv) and 4.6.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Regulatory Commission (Technical Standards for connectivity to the grid ) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010. State Load Despatch Centre .

008/SM/2014

Non-compliance of Section 29 of the Electricity Act, 2003 and Regulations 5.2 (r), 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 (c) (g) (iv) and 4.6.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Regulatory Commission (Technical Standards for connectivity to the grid ) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010. State Load Despatch Centre .

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.

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.

185/MP/2015

Application by Albina Power Trading Limited (formerly Indiabulls Power Trading Limited) under Chapter V: Regulation 14 (2) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Albina Power Trading 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.

223/MP/2013

Petition under Sections 12,14 and 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for clarification on the Transmission Licence No. 9/Transmission/CERC, dated 16.6.2009 for 400 k V D/C Twin-Moose Palatana-Bongaigaon Transmission line granted to North East Transmission Company Ltd issued by the Commission vide CERC letter reference No. 16/2009, dated 16.7.2009. North East Transmission Company Ltd.

198/MP/2015

Petition seeking the Commission`s permission to allow extension of the period for injection of infirm power for testing including full load testing of Unit-V (660 MW) of Barh STPP (Stage-II, 2X660 MW), beyond six months from initial synchronization. NTPC Limited.

301/GT/2014

Revision of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2009 to 31.3.2014-Truing up of tariff determined by Commission’s order dated 14.6.2012 in Petition No.224 /2009 and 16.7.2013 in Petition No.16/GT/2013. NTPC 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.

378/MP/2014

Permission to introduce Two Day Ahead Spot (2-D Spot) and Extended Evening Day Ahead Spot (EVE-DAS) in Power Exchange India Limited. Power Exchange India Limited.

6/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 for cancellation of transmission licence dated 9.5.2011 granted by this Hon’ble Commission to Respondent No 1. Chhattisgarh State Power Distribution Co 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.

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.

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. PGCIL.

15/SM/2015

Calculation of Average Power Purchase Cost (APPC) at the national level.

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.

250/MP/2015

Seeking permission to allow extension of period of injection of infirm power for testing including full load trial operation of Unit-1 (250 MW) of Bongaigaon TPP (3X250MW), beyond six months from initial synchronization. NTPC.

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.

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.

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.

60/MP/2014

Petition under Section 94(f) of the Electricity Act, 2003 read along with part-7(4) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking time extension for implementation of the Commission’s order dated 19.12.2013 in Petition No.263/MP/2012 filed by SRLDC before CERC in the matter of SCADA visibility of AUFR and df/dt protection scheme in Kerala System. Kerala State Electricity Board 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.

122/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework for tariff-based competitive bidding for transmission service and 765 kV S/C transmission line from Jabalpur-Bhopal, 765 kV S/C transmission line from Bhopal-Indore, 400 kV D/C transmission line from Bhopal-Bhopal, 765 kV S/C transmission line from Aurangabad-Dhule, 765 kV S/C transmission line from Dhule-Vadodara, 400 D/C transmission line from Dhule-Dhule, 2x1500 MVA 765/ 400 kV sub-station at Bhopal and 2x1500 MVA 765 / 400 kV sub-station at Dhule, being implemented by the Petitioner. Bhopal Dhule Transmission Company Limited.

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.

228/MP/2015 with IA 30/2015

Petition under Section 38(2) of the of the Electricity Act, 2003 read with Section 79 (1)(c) and Section 79(1)(k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 for Grant of Regulatory Approval for execution of the Transmission System associated with 750MW Ultra Mega Solar Power Project in Rewa, Madhya Pradesh. Power Grid Corporation of India Limited.

123/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Vandana Vidyut Limited and default in opening of Letter of Credit towards the non-payment of UI and DSM charges. Western Regional Load Despatch Center.

37/2015 in 116/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Essar Power MP Limited and default in opening of Letter of Credit towards the non-payment of UI and DSM charges. Essar Power MP 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.

219/ADP/2015

Application under Section 63 of the Electricity Act, 2003 for adoption of Transmission Charges with respect to the Transmission System being established by the Maheshwaram Transmission Limited. Maheshwaram Transmission Limited.

• Corrigendum (Dated: 12.06.2017)

218/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission licence to Maheshwaram Transmission Limited. Maheshwaram Transmission Limited.

23/MP/2014

Petition under Regulation 44 “power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 24 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Limited.

283/GT/2014

Petition under Section 62 and Section 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 for the Kahalgaon Super Thermal Power Station, Stage II (1500 MW) for the period 1.4.2014 to 31.3.2019. NTPC Limited.

402/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to Change in Law impacting revenues and costs during the Operating Period. Sasan Power Limited.

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.

136/SM/2013

Default in opening of Letter of Credit in accordance with the Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) Regulations, 2009 . Power Development Department, Jammu and Kashmir.

04/RP/2015 In 102/TT/2013

Review Petition under Regulation 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 26.12.2014 in Petition No. 102/TT/2013 . PGCIL.

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.

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.

14/SM/2015

Notice under Section 19 of the Electricity Act, 2003 for revocation of the inter-State transmission licence granted to Talcher II Transmission Company Ltd. Talcher II Transmission Company Ltd.

13/SM/2015

Notice under Section 19 of the Electricity Act, 2003 for revocation of the inter-State transmission licence granted to North Karanpura Transmission Company Ltd. North Karanpura Transmission Company Ltd.

197/MP/2015

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, long Term Open Access and Medium Term Open Access in the inter-State Transmission and related matters) Regulations, 2009. The Indian Railways.

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.

195/RC/2015

Regulatory Compliance Application for change of name of inter-State transmission licence of Raichur Sholapur Transmission Company Ltd. Raichur Sholapur Transmission Company Ltd.

194/SM/2013

Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Power Development Department, Jammu and Kashmir.

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.

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.

74/MP/2014

Petition under Section79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the 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 Bhushan Power & Steel Limited.

17/SM/2014 155/MP/2015

Default in payment of Unscheduled interchanges (UI) charges/Deviation Settlement Charges for the energy drawn in excess of the drawal schedule by Uttar Pradesh Power Corporation Limited. Uttar Pradesh Power Corporation Ltd.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of October to December, 2015 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

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.

L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period October to December 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto . National Load Despatch Centre.

12/SM/2015

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 . Pune Power Development Private Limited.

218/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission license to Maheshwaram Transmission Limited. .

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 .

12/SM/2015

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.

210/MP/2015

Seeking permission to allow extension of period of injection of infirm power for testing including full load trial operation of Unit-3 (195 MW) of Muzaffarpur Thermal Power Station (MTPS) Stage-II (2x195 MW) of KUBNL, beyond six months from initial synchronization. Kanti Bijlee Utpadan Nigam.

302/MP/2013

Endangering the secured grid operation on Southern region (SR) through inadequate/ non-performance of Restricted Governor Mode Operation (RGMO)/ Free Governor Mode Operation (FGMO) with Manual Intervention (MI) and Noncompliance of Regulation 5.2(f), (g), (h), (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010 read along with 5(2) of the Central Electricity Regulatory Commission (Indian Electricity Grid code) (First Amendment), Regulations 2012 by the Generators in Southern region. Southern Regional Load Despatch Centre.

199/TT/2015

Approval of transmission tariff of (A) One Ckt of 400 KV D/C Sikar-Ratangarh line with associated bays (B) Second Ckt of 400 KV D/C Sikar-Ratangarh line with associated bays (C) 125 MVAR bus reactor at Ratangarh SS(RRVPNL) with associated bays under "System Strengthening for Sasan and Mundra UMPP" 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.

394/TDL/2014

Application for grant of inter-State trading licence to Gita Power & Infrastructure Private Limited. Gita Power & Infrastructure Private Limited (FPIPPL).

202/TT/2013

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

320/GT/2013 with 208/GT/2014

Corrigendum to order dated 26.8.2015 in Petition No. 320/GT/2013 with Petition No. 208/GT/2014. NTPC Limited.

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.

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.

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.

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).

73/MP/2014

Petition under Sections 61, 63 and 79 (1) (f) of the Electricity Act, 2003 read with the Statutory framework for tariff-based competitive bidding for transmission service and in the matter of 765 kV 1X D/C transmission line from Dharamjaygarh-Jabalpur and 765 kV S/C transmission line from Jabalpur pool-Bina being implemented by Jabalpur Transmission Company Ltd. Jabalpur Transmission Company Limited.

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

Petition under Section79 (1) (c) of the Electricity Act, 2003 read with Regulation 35 of Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004. AD Hydro Power Limited.

Corrigendum in 146/GT/2015

Corrigendum to order dated 6.10.2015. Neyveli Lignite Corporation Limited.

8/MP/2014

Petition for evolving a mechanism for grant of an appropriate adjustment/compensation to offset financial/commercial impact of change in law during construction and operating period. EMCO Energy Limited.

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

Petition under section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreements dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Ltd /Dakshin Haryana Bijli Vitran Nigam Ltd. and Adani Power Ltd. Adani Power Limited .

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.

135/GT/2015

Grant of interim tariff for NLC Tamil Nadu Power Ltd Thermal Power Station (2 x 500 MW) for the period from the COD of Unit-I and Unit-II to 31.3.2017. NLC Tamil Nadu Power Limited.

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).

10/SM/2015

Investigation of Line Outage due to Tower Collapse in Northern Region on during April 2015 to June 2015 (1st Qtr. of 2015-16) . Power Grid Corporation of India Limited.

11/SM/2015

Roadmap to operationalise Reserves in the country.
Annexure.

7/TT/2011

Revision of the Commission's order dated 22.4.2013 in Petition No. 7/TT/2011 in the light of the judgment of the Appellate Tribunal for Electricity dated 24.9.2013 in Appeal Nos. 107 of 2012 and 43 of 2012. Power Grid Corporation of India Limited.

187/MP/2013

Non-compliance of Regulations 6.4.6, 6.4.9, 2.3.1.5 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 7.2 of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) (Second Amendment) Regulations, 2012 endangering the secured grid operation in Southern Region by consistent under injection of power by Meenakshi Energy Private Limited, Nellore. Southern Regional Load Despatch Centre.

482/TDL/2014

Application for grant of inter-State trading licence to Nydel Resources Private Limited. Nydel Resources Private 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.

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.

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. Power Grid Corporation of India Limited.

6/SM/2014

Non-compliance of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for ensuring security of the Northern regional grid as well as the interconnected Indian grid. Punjab State Transmission Corporation Ltd.

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.

24/MP/2014

Petition under section 79 of the Electricity Act, 2003 to evolve a mechanism/adjust tariff on account of subsequent events rendering petitioners power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including enactment of new coal pricing regulation by Indonesian Government and depreciation of Indian Rupee vis-a-vis US Dollar and levy MAT as per amendment of section 115 JB of I.T Act, 1961. Adani Power Limited.

124/RC/2015

An application seeking direction to comply with the order dated 30.10.2014 in Petition No. 123/MP/2011 for the payment of UI bills for the period 3.5.2010 to 31.5.2011 and 1.6.2011 to 30.9.2013 under Section 142 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

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.

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.

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.

454/GT/2014

Revision of tariff for the period 2009-14 after truing-up exercise with respect to capital expenditure including additional capital expenditure incurred during the financial years 2009-10 to 2013-14 in respect of Khandong Hydro Electric Project (50 MW) of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Ltd .

146/GT/2015

Approval of tariff of Circulating Fluidized Bed Combustion (CFBC) Technology based Thermal Power Station-II (Expansion) (2 x 250 MW) for the period from the date of commercial operation (COD) of Unit-II i.e. 22.4.2015 and from the anticipated COD of Unit-I (30.6.2015) to 31.3.2019. Neyveli Lignite Corporation Limited.

163/MP/2015

Petition for approval under Section 17 (3) and (4) of Electricity Act, 2003 for creation and continuation of securities in favor of the IDBI Trusteeship Services Limited (Security Trustee) for the benefit of Consortium Lenders and in favor of ICICI Bank Limited (Working Capital Lender) by way of Hypothecation and/or mortgage of Movable and Immovable Assets of Jaypee Powergrid Limited comprising of LILO of 400 kV D/C Baspa-Nathpa Jhakri transmission line at Wangtoo, 400 kV D/C Karcham-Wangtoo-Abdullapur transmission line (Quad conductor) and 400/200 kV sub-station (Extension) (PGCIL/CTU) at Abdullapur. Jaypee Powergrid Limited.

310/MP/2014

Petition for regulation /directive for scheduling Un-requisitioned Power of Sasan Ultra Mega Power Project and direction to Load Despatch Centres to schedule Un-requisitioned Power. Sasan Power Limited.

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

Petition under Section 79 (1) (c) of the Electricity Act, 2003. Udupi Power Corporation Limited.

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).

458/GT/2014

Revision of tariff for the period 2009-14 based on truing-up of the capital expenditure including additional capital expenditure incurred during the period 2009-14 in respect of Doyang Hydro Electric Project (75 MW) of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Ltd .

457/GT/2014

Revision of tariff for the period 2009-14 based on truing-up of the capital expenditure including additional capital expenditure incurred during the financial years 2009-10 to 2013-14 in respect of Ranganadi Hydro Electric Project (405 MW) of North Eastern Electric Power Corporation Limited. North Eastern Electric Power Corporation Ltd .

94/MP/2015

Downgrading of inter-State trading licence of Reliance Energy Trading Limited from Category ‘I’ to Category ‘IV’. Reliance Energy Trading Ltd.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of July to September, 2015 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period July to September 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

126/MP/2013

Petition under section 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. M/s Tata Motors Limited.

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.

192/MP/2015

Approval under Regulation 54 ‘Power to Relax’ and Regulation 55 “Power to Remove Difficulty’ of the Central Electricity Regulatory Commission (Terms and conditions of Tariff) Regulations, 2014 for reimbursement of additional expenditure towards deployment of special security forces (CISF) at Wagoora Sub-Station for the year 2014-15 in Northern Region. Power Grid Corporation of India Limited.

159/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Everest Power Private Limited and default in opening of Letter of Credit towards the non-payment of Deviation (DSM) charges. Northern Regional Load Despatch Center

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

Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking permission for allowing injection of infirm power for testing including full load testing for Unit-4 of 4x600 MW power plant beyond 30.9.2015. Jindal Power Limited

176/MP/2015

Petition for assignment of Transmission Licence granted to Petitioner No. 2 and Petitioner No. 3 in favour of Petitioner No. 1 in view of the amalgamation of Petitioner No.2 and 3 with Petitioner No. 1. Reliance Infrastructure Limited,Western Region Transmission (Maharashtra) Private Limited,Western Region Transmission (Maharashtra) Private Limited,SBICAP Trustee Co. 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.

169/MP/2015

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for substitution of lenders by the Borrower and to take on record appointment of the SBICAP Trustee Company Limited, the Security Trustee/Petitioner No. 3, acting on behalf of and for the benefit of (i) L&T Infrastructure Finance Company Limited and (ii) IndusInd Bank Limited, in connection with the Package B of Western Region System Strengthening Scheme-II (WRSS-II) in Maharashtra and Karnataka. Reliance Infrastructure Limited.

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.

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.

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.

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.

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.

53/MP/2014

Petition under Section 79 (1) (b) read with Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, and Article 8 and Article 14 of the Power Purchase Agreement dated 21.03.2013 executed between EMCO Energy Limited and Electricity Department Dadra and Nagar Haveli for recovery of Capacity Charges arising due to non-scheduling of power as per the terms of the Power Purchase Agreement. EMCO Energy Limited.

394/TDL/2014

Application for grant of inter-State trading licence to Gita Power and Infrastructure Private Limited. Gita Power and Infrastructure Private Limited (FPIPPL).

105/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and related matter) Regulations, 2009. NTPC 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.

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.

116/MP/2015

Default in payment of Unscheduled interchanges (UI) charges and Deviation charges in excess of the drawal schedule by Essar Power MP Limited and default in opening of Letter of Credit towards the non-payment of UI and DSM charges. Western Regional Load Despatch Cente.

526/MP/2014

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Open Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking Long Term Access in terms of LTA Application No. P-90G/112 dated 10.12.2013 for importing power from inter-State sources. Noida Power Company Limited.

78/MP/2014

CERC order dated 3.2.2014 in Petition No. 78/MP/2013-Prayer for further directions to the Respondent beneficiaries/DICs to perform the obligations under the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010. Power Grid Corporation of India Limited.

214/MP/2015

Petition under Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of connectivity, Long-term Access and Medium-term Open access in inter-State transmission and related matters) Regulations, 2009 for seeking extension of period for injection of infirm power from the Tripura Gas Based Power project (TGBP) beyond six months from the date of initial synchronization. North Eastern Electric Power Corporation 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.

209/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of connectivity, Long-term Access and Medium-term Open access in inter-State transmission and related matters) Regulations, 2009 and clause 6.4 of the procedure for drawl of start-up power for new generating station, 2014. R.K.M. Powergen Pvt. Ltd.

194/SM/2013

Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Power Development Department, Jammu and Kashmir. Power Development Department, Jammu and Kashmir.

156/2008

Wilful disobedience of order dated 28.11.2008 in Petition No. 147/2008 by Karnataka Power Transmission Corporation Ltd./ Karnataka State Load Despatch Centre, (ii) Violation of regulation 8 (3) of the CERC (Open Access in inter-State Transmission) Regulations, 2008. Reliance Energy Trading Ltd., New Delhi.

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.

332/2010

Revision of the Commission's order dated 21.2.2014 in Petition No. 332/2010 in the light of the judgment of the Appellate Tribunal for Electricity dated 5.5.2015 in Appeal No. 129 of 2014. Power Grid Corporation of India Limited.

19/MP/2013 & 20/MP/2013

Application under Section 79 (1) (c) read with Section 19 of the Electricity Act, 2003 for revocation of licence and for vesting of the project in the Central Transmission Utility. Power Grid Corporation of India Limited.

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

Petition under Section 20 “Power to Remove Difficulty” of Central Electricity Regulatory Commission (Regulation of Power Supply) Regulations, 2010 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 in the matter of non-payment of transmission charges by the beneficiaries to the petitioner. Power Grid Corporation of India Limited.

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.

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.

196/MP/2015

Miscellaneous petition under Sections 61,62, 64 and 86 (1)(e) of the Electricity Act, 2003 read with Section 178 (2) (s) and Regulation 8 (1) of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff Determination from Renewable Energy Sources) Regulations, 2012 praying for the Hon`ble Commission to use its suo-motu powers for enacting suitable regulations for terms and conditions for the fixation of the norms for determination of generic tariff for electricity generation from Rankine Cycle Combustion Based Power Plants utilizing MSW that shall be considered to include Municipal Solid Waste (MSW) and its derivatives, including Refused Dervied Fuel (RDF) as fuel. . Waste Management Association.

18/RP/2015 in 197/GT/2013

Review of Commission’s order dated 10.7.2015 in Petition No.197/GT/2013 regarding approval of generation tariff for Circulating Fluidized Bed Consumption (CFBC) Technology based Barsingsar Thermal Power Plant (2 X 125 MW) of Neyveli Lignite Corporation Limited for the period from the COD of Units-I and II till 31.3.2014. Neyveli Lignite Corporation.

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.

L-7/44/2010-CERC

Nomination of National Load Despatch Center as Implementing Agency. National Load Despatch Center.

177/MP/2015

Approval under Regulations 54 and 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 "Power to Relax" and “Power to Remove Difficulty” for reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Salakati and Bongaigaon sub-stations for the year 2014-15 in Eastern and North Eastern Region. Power Grid Corporation of India Ltd.

19/RP/2015 in 91/TT/2012

Petition for review of the order dated 26.5.2015 in Petition No. 91/TT/2012 under Section 94 of the Electricity Act, 2003. Power Grid Corporation of India Limited.

10/RC/2013

Petition under Section 142 of the Electricity Act, 2003. Shamanur Sugars Limited .

90/MP/2015

Petition for seeking declaration that the commissioning of the first asset of the Kudgi Transmission System was delayed due to reasons beyond the control of the petitioner and declaration that the petitioner is entitled to a day for day extension for non availability of inter-connection facility. Kudgi Transmission Ltd.

92/MP/2015

Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with I.A. Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition Nos.376/MP/2014, Petition Nos. 382/MP/2014, Petition Nos. 393/MP/2014 and Review Petition No. 25/RP/2014. 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.

85/TT/2015

Approval of transmission tariff for 08 nos. Assets under Eastern Region Strengthening Scheme-III in (ERSS-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, 2014.Power Grid Corporation of India Limited.

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

Petition for review of the order dated 26.6.2015 in I.A No.20/2015 in Petition No. 341/SM/2013.Financial Technologies (India) Limited.

111/MP/2014

Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and medium term Open Access in inter-State transmission and related matters) Regulations, 2009.Hindustan Electricity Generation Company Pvt. Limited.

161/TT/2015

Approval of transmission tariff for Kurnool-Raichur 2nd 765 kV S/C line, Extension of Kurnool 765/400 kV Sub-station and Extension of Raichur 765/400 kV Sub-station (actual DOCO: 21.6.2014) under Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern 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.

87/TT/2015

Approval of transmission tariff of Meerut-Moga 765 kV S/C transmission line alongwith associated bays at Meerut & Moga 765/400 kV Sub-stations with 02 Nos. 240 MVAR line Reactors (01no. Switchable & 01 no. non switchable line Reactor) each at Meerut & Moga under "Northern Regional Strengthening Scheme-XXVI" 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.

86/MP/2014

Petition under Section 94 (f) of the Electricity Act, 2003 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 inter-connected Indian grid.Kerala State Electricity Board Limited.

171/MP/2015

Petition under Section 79 (1) (b) and (c) read with Regulations 4, 5 and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Lanco Kondaplli Power 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.

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.

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009

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.

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

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated Power Ltd. and Jharkhand SEB and 17 others for compensation due to 'Change in Law' during the Construction Period. Jharkhand Integrated Power Ltd.

29/MP/2015

Petition under Section 38(2) read with Section 79(1)(c) and Section 79(1)(k) of the Electricity Act, 2003 along with (i) the Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999; (iii) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010; and grant of regulatory approval for execution of the transmission system for Ultra Mega Solar Power Park (UMSPP) having capacity of 1000 MW in Anantpur district, Andhra Pradesh. Power Grid Corporation of India Limited.

254/GT/2013

Revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW) for the period from 1.4.2009 to 31.3.2014.Truing-up of Commission’s order dated 25.5.2012 in Petition No. 279/2009. NTPC Ltd.

200/TT/2013

Determination of tariff of inter-State transmission lines connecting two States for inclusion in POC Transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Bhakra-Beas Management Board (BBMB).

521/MP/2014

Adoption of corporate tax for grossing up Return on Equity for the financial year 2012-13 and to claim Return on Equity with grossed up corporate tax rate for financial year 2012-13 (assessment year 2013-14) considering the implied disallowance of contribution towards superannuation fund under Section 43B of IT Act in Financial year 2011-12 and allowance of the same in Financial year 2012-13. Neyveli Lignite Corporation.

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.

52/RC/2015

Approval of name of inclusion in the panel for appointment as Independent Directors on the Board of Power Exchange of India Limited. Power Exchange of India Limited.

283/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding, including the PPA. Coastal Andhra Power Limited.

126/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence to Gadarwara (A) Transco Limited. POWERGRID Warora Transmission Limited.

009/SM/2015

Following up actions on the recommendations of CAC Sub-Committee on Congestion in Transmission.

011/SM/2014

Non- compliance of Sections 38 and 39 of the Electricity Act, 2003.

8/SM/2015

Non-compliance of Regulation 5.2(o) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.

112/MP/2014

Petition under Section 79 (1) (c) Read with Section 142 of the Electricity Act, 2003 for compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company 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.

163/TT/2013

Approval for determination of transmission tariff of 500 MVA, 400/220 kV ICT at Moga (COD: 1.7.2013) under Augmentation of transformation capacity in Northern Region-Part A 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.

295/TT/2013

Approval of transmission tariff for assets associated with Vindhyachal IV & Rihand III (1000 MW) Generation Project (group-3) in Western & 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 Power Grid Corporation of India Limited.

92/MP/2015

Corrigendum to order dated 3.7.2015 in Petition Nos. 92/MP/2015 and 99/MP/2015. Power Grid Corporation of India Limited.

006/SM/2015

Extended Market Session on Power Exchanges. Shri Kapil Dev, PXIL.

138/RC/2015

Extended Market Session on Power Exchanges. Indian Energy Exchange.

No. L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period of May and June 2015 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. 1. National Load Despatch Centre, New Delhi.

No. L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period May and June 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto. National Load Despatch Centre.

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 .

285/MP/2013

Petition under Section 79 (f) of Electricity Act, 2003 for adjudicating the dispute on secondary fuel oil consumption rate adopted in the revised energy charge bills of NTPC station violating the provisions of the regulation 21(6) (a) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Kerala State Electricity Board.

128/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence to Gadarwara (B) Transmission Limited. Gadarwara (B) Transmission Limited.

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.

157/MP/2013

Petition under Regulation 22(3) of CERC (Terms & Conditions of Tariff) Regulations, 2009 for revision of Declared Capacity for a day (in MW) for the generating stations. THDC India Ltd.

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.

1/SM/2015

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Suryachakra Power Corporation 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.

13/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Gemac Engineering Services Private 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.

132/TT/2015

Approval of transmission tariff for Asset I: Balance portion of 400 kV D/C Kodarma- Gaya T/L CKT-II including multi circuit portion, Asset II: Balance portion of 400 kV D/C Kodarma-Gaya T/L CKT-I including multi circuit, and Asset III: 400 kV D/C Bokaro TPS Extension- Kodarma TPS Line and PLCC Equipment for Kodarma TPS- Bokaro TPS line associated with Supplementary Transmission System under DVC and Maithon Right Bank Project in 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.

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.

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

Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with I.A. Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 and 59/2014, Petition Nos.376/MP/2014, Petition Nos. 382/MP/2014, Petition Nos. 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India Limited.
and
Petition for directions in regard to the allocation and operationalization of Long Term Open Access by Power Grid Corporation of India Limited, CTU for the applications received in the month of November, 2013. KSK Mahanadi Power Company Limited.

142/TT/2015

Approval of transmission tariff for 1 no. 125 MVAR Bus Reactor and associated bays at 400 kV Rourkela Sub-station under Transmission System for “Eastern Region Strengthening Scheme-VIII” in 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.

99/TT/2013

Approval for determination of transmission tariff for Asset-1: 400 kV Line Bays at Biharsharif Sub-station along with 80 MVAR Switchable Line Reactors for the 400 kV D/C Purnea-Biharsharif transmission line and Asset-2: 400 kV Line Bays at Purnea Sub-station for the 400 kV D/C Purnea-Biharsharif transmission line under Transmission Schemes (in Eastern Region) for enabling import of NER/ER surplus power by NRfor 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.

136/TT/2015

Approval of transmission tariff forAsset-I: Split Bus Arrangement at Durgapur Sub-station, and Asset-IISplit Bus Arrangement at Maithon Sub-station under Split Bus Arrangement for various sub-stations in Eastern Regionfor tariff block 2014-19under 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.

140/TT/2015

Approvalof transmission tariff for Establishment of 765/400 kV, 2X1500 MVA GIS at Vadodara under Transmission System for IPP Generation Projects in MP & Chhattisgarh inWestern Region for tariff block 2014-19under 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.

170/MP/2015

Anticipated delay in the declaration of commercial operation date (COD) of Unit-I of the 2x250 MW NLC-Thermal Power Station-II Expansion.Neyveli Lignite Corporation Limited.

267/Suo motu/2012

Filing of application for determination of tariff for generation of electricity from the generating stations and inter-state transmission system of electricity through the transmission system of Sardar Sarovar Narmada Nigam Ltd (SSNNL).Sardar Sarovar Narmada Nigam Ltd.

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.

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

Regulatory oversight of the management and governance of Indian Energy Exchange Limited.Indian Energy Exchange Limited.

L-1/44/2010-CERC

Approval of slab rates for POC Charges and losses for the period May and June 2015, under the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 and amendments thereto.National Load Despatch Centre.

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.

128/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of transmission licence to Gadarwara (B) Transmission Limited.Gadarwara (B) Transmission Limited.

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

Approval of transmission tariff for 400 kV Salem PS-Salem 400 kV D/C quad line alongwith new 765/400 kV PS at Salem (initially charged at 400 kV) and bay extensions at Salem 400/220 kV existing sub-station under common system associated with Coastal Energen Private Ltd & Ind-Bharat Power (Madras) Ltd. LTOA Generation Projects in Tuticorin area/Part B in Southern Region.Power Grid Corporation of India Limited.

8/RP/2015
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.

242/GT/2013
218/GT/2014

Revision of tariff of Rajiv Gandhi Combined Cycle Power Project, Kayamkulam, Stage-I (359.58 MW) from 1.4.2009 to 31.3.2014 after truing up exercise, based on actual capital expenditure incurred for the period 2009-12 and projected capital expenditure for 2012-14.
Revision of tariff of Rajiv Gandhi Combined Cycle Power Project, Kayamkulam, Stage-I (359.58 MW) from 1.4.2009 to 31.3.2014 after truing up exercise, based on the actual capital expenditure incurred for the period 2009-14.NTPC Ltd.

125/ADP/2015

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Gadarwara (A) Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited).Gadarwara (A) Transco Limited.

127/ADP/2015

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Gadarwara (B) Transmission Limited.Gadarwara (B) Transmission Limited.

104/TL/2015

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 for grant of transmission license to DGEN Transmission Company Limited.DGEN Transmission Company Limited .

126/TL/2015

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 and read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of transmission license to Gadarwara (A) Transco Limited. Gadarwara (A) Transco Limited.

314/MP/2014

Petition under Section 79 (1) (c) and 79 (1) (k) of the Electricity Act, 2003 seeking appropriate directions for operationalisation/scheduling of the LTA dated 20.12.2013. D.B.Power 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.

129/GT/2015

Grant of interim tariff for Block-II of Palatana Combined Cycle Gas Turbine Power Project (2 x 363.3 MW) of ONGC Tripura Power Company Ltd from 1.4.2014 till 31.3.2016. ONGC Tripura Power Company Ltd, Tripura.

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. Power Grid Corporation of India Limited.

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.

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.

89/TL/2015

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission License to the Vindhyachal Jabalpur Transmission Limited POWERGRID Jabalpur Transmission Limited

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.

103/ADP/2015

Application for Adoption of Transmission Charges under Section 63 of the Electricity Act, 2003 to establish ‘Transmission System associated with DGEN TPS (1200 MW) of Torrent Power Limited’ on build, own, operate and maintain basis. DGEN Transmission Company 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.

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.

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.

7/RC/2014

Permission to introduce flexible block bids in the Day Ahead Market Contract in Power Exchange India Limited. Power Exchange India Limited.

117/2010

Revision of the Commission's order dated16.3.2012 in Petition No.117/2010 in the light of the judgment of the Appellate Tribunal for Electricity dated 24.9.2013 in Appeal No.107 of 2012. 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).

No. L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period April, 2015 in accordance with Regulation 17 (2) of Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 as amended from time to time. National Load Despatch Centre, New Delhi

72/MP/2015

Petition for assignment of transmission license in favour of Reliance Infrastructure Limited under Section 17 (3) of the Electricity Act, 2003. Reliance Infrastructure Limited.

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.

146/MP/2014

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 for declaring the commissioning of Pune-Aurangabad line on 30.11.2013. Western Region Transmission (Maharashtra) Pvt. Ltd.

64/MP/2014

Petition under Regulations 3 (4) and 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable energy generation) Regulations, 2010 for directions and orders as considered appropriate to National Load Despatch Centre, on the issue of Renewable Energy Certificates. M/s Shreekanth Mhaskoba Sakhar Karkhana Ltd.

110/TT/2015

Determination of transmission tariff from DOCO to 31.3.2014 for LILO of 2nd circuit of 220 kV Jalandhar-Hamipur transmission line under “Strengthening Scheme in Northern Region" 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.

88/ADP/2015

Application under Section 63 of the Electricity Act, 2003 for Adoption of Transmission Charges with respect to the Transmission System being established by the Vindhyachal Jabalpur Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Vindhyachal Jabalpur Transmission Limited.

104/TL/2015

Application under Section 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 for grant of transmission license to DGEN Transmission Company Limited. DGEN Transmission Company 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.

257/2010

Approval of tariff of Pragati-III Power Plant (1371 MW) of Pragati Power Corporation Limited for the period from date of commercial operation of Block-I & II (First and Second Block) upto 31.3.2014 . Pragati Power Corporation 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.

260/GT/2013

Revision of tariff of National Capital Thermal Power Station, Dadri Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014 -Truing up of tariff determined by Commission’s order dated 6.7.2012 in Petition No. 255/2009. NTPC Ltd.

89/TL/2015

Application under Section 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 for grant of transmission license to Vindhyachal Jabalpur Transmission Limited.Vindhyachal Jabalpur Transmission Limited.

1/2011

Revision of the Commission's order dated 4.10.2011 in Petition No. 1/2011 in the light of the judgment of the Appellate Tribunal for Electricity dated 24.9.2013 in Appeal No.43 of 2012.Power Grid Corporation of India Limited.

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

Regulatory oversight of the management and governance of Indian Energy Exchange Limited (IEX).Financial Technologies (India) Limited.

337/2010

Petition under Regulation 21 (Sharing of Inter-State transmission charges and losses) Regulations, 2010 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 to remove the difficulties arising on account of billing, collection and disbursement of transmission charges activity entrusted to the petitioner.Power Grid Corporation of India Ltd.

256/TT/2013

Determination of tariff in respect of Maharashtra State Electricity Transmission Company Limited (MSETCL) owned Transmission Lines/System conveying electricity to other States as per Central Electricity Regulatory Commission’s order dated 14.3.2012 against Petition No 15/SM/2012, for inclusion in the PoC transmission charges in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Maharastra State Electricity Transmission Company Limited.

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).

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.

65/MP/2013

Petition for increase in Operation and Maintenance expenses incurred by NLC`s Mines on account of wage revision with effect from 1.1.2007 to 31.3.2009 and other pay hikes to employees (Executives and Workmen), linked to NLC's Power Stations, namely NLC TPS –I (600 MW), NLC TPS-II, Stage-I (3x210 MW), NLC TPS II-Stage-II (4x210 MW) NLC TPS-I Expansion (2x210 MW) and Pay revision of CISF personnel posted in NLC Mines with effect from 1.1.2006 to 31.3.2009.Neyveli Lignite Corporation 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

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period April, 2015 in accordance with Regulation 17 (2) of Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 as amended from time to time.National Load Despatch Centre, New Delhi.

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.

37/TT/2011

Petition under Sections 79(1)(c) and (d) read with Section 2(36)(ii) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of transmission tariff for Transmission System associated with evacuation of power from Karcham Wangtoo Hydro Electric Project for tariff block 2009-14 period.Jaypee Powergrid Limited.

13/RP/2011 in 9/MP/2011

Review of Commission's order dated 28.6.2011 in Petition No. 9/2011 for Exemption from and Extension of time for implementation of Restricted Governor Mode Operation (RGMO) of various Thermal and Hydroelectric generating stations operated by the Andhra Pradesh Power Generation Corporation Ltd (APGENCO). Andhra Pradesh Power Generation Corporation Ltd.

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.

229/2010

Approval of tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3 x 500 MW) for the period from date of commercial operation of Unit-I to 31.3.2014. Aravali Power Company Private Limited.

68/MP/2013

Petition for revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14. Neyveli Lignite Corporation 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.

158/MP/2013

Petition under Regulation 63 and 64 of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for removal of difficulty arising due to present method of Transmission Corridor Allocation to Power Exchanges for Collective Transactions. Power Exchange India Limited.

77/MP/2014

Application under Regulation 5 read with Regulation 14 of the Central Electricity Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking clarification of the order dated 18.9.2013 in Petition No.246/MP/2012. Timarpur-Okhla Waste Management 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.

10/MP/2014

Petition under Section 79 (1) (c ) of the Electricity Act, 2003 and Regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 read with Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Shamanur Sugars Limited

007/SM/2015

Review of Power Exchanges

126/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with Regulations 2 (8), 2 (34) and 3 of the Central Electricity Authority (Technical Standards for Connectivity to the Grid) Regulations, 2007, as amended from time to time, and Regulations 24 and 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999.Tamil Nadu Electricity Consumers Association.

007/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 .Power Grid Corporation of India Limited.

520/MP/2014

Petition under Regulation 7 read with Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking issuance of Renewable Energy Certificates for the 4 MW and 10.4 MW projects of the petitioner based in Tamil Nadu.Vish Wind Infrastructure LLP.

04/RP/2015 in 102/TT/2013

Review under Regulation 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 31.1.2014 in Petition No. 102/TT/2013 in the matter of approval of transmission tariff for Thermal Powertech Corporation India Limited-Nellore Pooling Station Transmission Line with associated bay extensions for the period from DOCO to 31.3.2014 in Southern Region for tariff block 2009-14.Power Grid Corporation of India Limited.

95/MP/2015

Petition under Regulation 111 read with Regulation 116 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking extension of time for implementing the Commission`s order dated 19.12.2013 in Petition No. 146/MP/2013.Transmission Corporation of A.P. Limited.

MP/463/2014

Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of Rs 0.439/kWh for the balance period of PPA.M/s GMR Vemagiri Power Generation Ltd.

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009.

108/MP/2015

Petition for extension of three months beyond the prescribed period for inter-change of power, and for relaxation of the norms pertaining to trial run and trial operation of Unit-1 (685 MW) of the petitioner’s power plant in Raikheda, District Raipur, Chhattisgarh.GMR Chhattisgarh Energy Limited.

109/MP/2015

Petition under considering injection of energy from Unit-I of the petitioner company as infirm power by seeking a relaxation under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanisms and related matters) Regulations, 2014 read with Section 79 (1) (k) of the Electricity Act, 2003.Jindal India Thermal Power Limited.

113/RC/2015

Regulatory Compliance Application for change of name of inter-State transmission licence of Vizag Transmission Limited.Vizag Transmission Limited.

22/TT/2015

Approval of transmission tariff for 765 kV D/C Wardha-Aurangabad Line 2 along with bays and equipment at both ends under System Strengthening in Wardha-Aurangabad Corridor for IPP Projects in Chhattisgarh (IPP-G) 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.

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.

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

Petition for adjustment of generation tariff and other consequential reliefs.Godavari Green Energy Limited.

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.

78/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 for Asset-A: 80 MVAR line reactor of Barh-I (charged as bus reactor) at Gorakhpur extension (DOCO: 4.11.2014) and Asset-B: 80 MVAR line reactor of Barh-II (charged as bus reactor) at Gorakhpur extension under (DOCO: 2.11.2014) under “Barh-TPS II” in Northern Region from actual DOCO to 31.3.2019.Power Grid Corporation of India Limited.

IA.10/2015 in 341/SM/2013

Regulatory oversight of the management and governance of Indian Energy Exchange Limited.Indian Energy Exchange Limited.

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.

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.

121/MP/2011

Petition under Regulation 44 of the CERC (Terms and Conditions of tariff) Regulation, 2009 read with Regulation 111 and other related Regulations of CERC (Conduct of Business) Regulation, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations.NTPC Ltd.

5/RP/2015 in Petition No. 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.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period April, 2015 in accordance with Regulation 17 (2) of Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 as amended from time to time. National Load Despatch Centre, New Delhi.

006/SM//2015

Extended Market Session on Power Exchanges.

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

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..Power Grid Corporation of India Ltd.

Petition No. 451/MP/2014

Application for approval under Section 17 (3) of the Electricity Act, 2003 for creating security in favour of Security Trustee pursuant to unattested Deed of hypothecation, by way of hypothecation on project assets for benefit of the lenders/security trustee to the project, for the transmission system for “Eastern Region System Strengthening Scheme-VII”.Purulia & Kharagpur Transmission Company Limited.

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.

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.

452/MP/2014

Application for approval under Sections 17 (3) of the Electricity Act, 2003 for creating security in favour of Security Trustee pursuant to unattested Deed of hypothecation, by way of hypothecation on project assets for benefit of the lenders/security trustee to the project, for the transmission system for “Part ATS of RAPP U-7 & 8 in Rajasthan.RAPP Transmission Company Limited and SBICAP Trustee Company Limited

97/MP/2015

Anticipated delay in the declaration of commercial operation date (COD) of Unit-I of the 2x250 MW NLC-Thermal Power Station-II Expansion. Neyveli Lignite Corporation Limited .

1/Suo-Motu/2015

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Suryachakra Power Corporation Limited.

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.

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.

95/RC/2014

Regulatory Compliance Application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Indian Energy Exchange 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.

06/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2(b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to “Change in Law” impacting revenues and costs during the Operating Period. Sasan Power Limited.

26/GT/2013

Approval of generation tariff of Chamera Hydro Electric Project–III (3 x 77 MW) of NHPC for the period 1.9.2011 to 31.3.2014 . NHPC Ltd.

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.

92/MP/2015

Petition seeking directions with regard to difficulties in implementing some of the directions given in the order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with IA Nos. 43/2014, 41/2014, 52/2014, 54/2014, 56/20114 and 59/2014, Petition Nos. 376/MP/2014, 382/MP/2014 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India 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.

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.

54/MP/2015

Petition under Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of certificates from the date of commissioning of the petitioner`s member of association of solar power projects and extend the benefit of Vintage based Multiplier as such projects accredited and commissioned prior to the notification of the REC (Third Amendment) Regulations, 2014.Solar Power Society .

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.

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.

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).

13/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. Gemac Engineering Services Private Limited.

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.

84/MP/2013

Petition for registration under REC mechanism and Section 86 (1) (e) of Electricity Act, 2003. Shree Renuka Sugars Ltd.

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

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,

91/MP/2015

Seeking permission for drawl of start-up power for Unit-2 under DSM and for extension of the period for injection of infirm power for testing including full load testing of DB Power's Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization. DB Power Limited

49/MP/2014

Petition seeking direction to declare additional transfer capability to the extent of upto 350 MW in the ER-SR corridor arising out of injection of GRIDCO power in south Odisha in ER and direct POSOCO to permit of open access in ER-SR corridor for additional transfer capacity by the constituents of Southern Region for the period from February 2014 to onwards. Tamil Nadu Generation and Distribution Corporation Ltd.

3/SM/2015

Transmission charges for power generated from solar generating stations. Power Grid Corporation of India Limited .

568/RC/2014

Approval of panel for appointment as Independent Directors on the Board of Indian Energy Exchange. Indian energy Exchange 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.

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

Corrigendum of order dated 16.2.2015 in Petition No. 92/MP/2014 and other related petitions.Kerala State Electricity Board.

91/TT/2012

Approval of transmission tariff from DOCO to 31.3.2014 for combined assets of transmission system associated with Parbati-III-HEP 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.

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

Interlocutory Application for in-principle approval to the work of 400 kV Bus Sectionaliser and capitalization of the associated expenditure for the purpose of tariff for safe and reliable operation of the grid.NTPC Ltd.

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

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulations-32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009, 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Kerala State Electricity Board.

567/MP/2014

Seeking permission for drawl of start-up power for Unit-2 under DSM and for extension of the period for injection of infirm power for testing including full load testing of DB Power's Chhattisgarh Plant-Unit-2 (600 MW), beyond six months from initial synchronization.DB Power Limited.

304/MP/2013

Petition for adjustment of generation tariff and other consequential reliefs.Godavari Green Energy 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.

107/TT/2012

Approval under Regulation-86 for Transmission Tariff for (i) one ckt of Part of 400 kV Korba - Birsinghpur D/C line (from Koran Gantry to LILO point) Loc.-179/2 of BALCO TPS (Ant. DOCO : 01.08.2011), (ii) combined Assets of (i) & One ckt of Part of 400 kV Korba-Birsinghpur D/C line (from Korba Gantry to LILO point) Loc.-179/2 along with bay at Korba and D/C line from Loc 179/2 to 176/0 of Vandana TPS (Notional DOCO:01.12.2011) and (iii) combined Assets of (ii) & Balance portion of 400 KV D/C Korba-Birsinghpur TL [from LILO point 176/0 (take off for Vandana Vidyut ) to Birsinghpur (MP)] (Notional DOCO : 01.03.2012) under WRSS-II , set D scheme of Western Region for Tariff Block 2009-14 period.Power Grid Corporation of India Limited.

8/MP/2015

Petition under Regulation 3 (12) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for seeking confirmation of COD on 31.3.2014 or alternatively under Regulation 8 (7) of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access in inter-State Transmission and Related matters) Regulations, 2009 and its amendments for allowing injection of infirm power from 1x600 MW Unit-I for a period up to June 2015.Korba West Power Company Limited.

355/TDL/2014

Application for grant of inter-State trading licence to IPCL Power Trading Private Limited (IPTPL).IPCL Power Trading Private 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.

21/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the Procurers for compensation due to “Change in Law” during the Construction Period.Sasan Power 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.

64/MP/2013

Petition under Section 79(1)(f) read with 79(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.

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.

195/GT/2013

Approval of final tariff of Tehri Hydroelectric Power Project (HPP), Stage-I (4 X 250 MW) for the period from 1.4.2009 to 31.3.2014. THDC India LTD.

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

385/TDL/2014

Application for grant of inter-State trading licence to Provestment Services Limited (PSL).. Provestment Services Limited.

184/GT/2014

Approval of generation tariff of Rampur Hydroelectric Project (412 MW) for the period from the anticipated date of commercial operation of Unit-I till 31.3.2019 SJVN Limited

1/Suo-Motu/2015

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. .

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

3/GT/2013

Approval of generation tariff of Chutak Hydroelectric Project (4 X 11 MW) of NHPC for the period from 1.9.2011 to 31.3.2014. NHPC 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.

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.

RP/06/2014

Review Petition under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 effective from 17.2.2014..Tripura State Electricity Corporation 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.

311/MP/2013

Corrigendum to order dated 5.1.2015 in Petition No. 311/MP/2013.East Coast Energy Limited.

131/MP/2014

Anticipated delay in the declaration of commercial operation date (COD) of Unit-I of the 2x250 MW NLC-Thermal Power Station-II Expansion.Neyveli Lignite Corporation Limited.

169/Suo Motu/2012

Signing of Connection Agreements by old and existing generating stations.Central Transmission Utility.
1. Draft Connection Agreement.

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).

421/MP/2014

Petition under Section 17 (3) read with Section 79 (1) (e) of the Electricity Act, 2003 for Assignment of Transmission Licence (No. 20/Transmission/2013/CERC) of Adani Power Limited to Adani Transmission (India) Limited.1. Adani Power Limited.

54/MP/2014

Petition under section 17 (3) of the Electricity Act, 2003 for amalgamation/ merger of Petitioner No 2 (WRTML) and Petitioner No 3 (WRTGL) with Petitioner No 1 (RInfra). Reliance Infrastructure Limited

209/MP/2014

Petition under Section 17 (3) of the Electricity Act, 2003 Torrent Energy Limited .

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.

12/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2009. Karam Chand Thapar and Bros Ltd.

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

Review of the order dated 2.7.2014 passed by the Commission in Petition No. 71/MP/2014 titled as “Power Grid Corporation of India Limited Vs Western Region Transmission (Maharashtra) Private Limited”. Western Region Transmission (Maharashtra) Private Limited.

242/2009

Revision of the Commission's order dated 18.6.2010 in Petition No. 242/2009 in the light of the judgment of the Appellate Tribunal for Electricity dated 3.5.2013 in Appeal No. 118 of 2012. Power Grid Corporation of India Limited.

355/TDL/2014

Application for grant of inter-State trading licence to IPCL Power Trading Private Limited (IPTPL). IPCL Power Trading Private Limited.

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

Review of order dated 18.12.2013 passed in Petition No.208/SM/2011 on implementation of the Automatic Demand Management Scheme. State Load Despatch Centre.

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.

311/MP/2013

Petition under Section 79 (1) (f) and (c) read with Section 38 (2) (c) and (d) of the Electricity Act, 2003 and proviso to Regulation 8.8 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking a direction against the respondent to construct the associated transmission system for evacuation of power from 2640 MW, Bhavanapadu Thermal Power Project in Srikakulam district of Andhra Pradesh. East Coast Energy 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.

L-1/44/2010-CERC

Determination of Point of Connection (PoC) rates and transmission losses for the period January to March, 2015 in accordance with Regulation 17(2) of Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 as amended from time to time. National Load Despatch Centre, New Delhi.