656

27/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Raipur Pooling Station-Wardha 765 kV D/C second line along with bay extension and equipment at 765 kV Raipur Pooling station & Wardha Sub-station under “System Strengthening in Raipur-Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F)” in Western Region. Power Grid Corporation of India Limited

655

471/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 28.06.2016 and 04.01.2017, executed between Tata Power Renewable Energy Limited and NTPC Ltd., for seeking compensation on account of Change in Law events viz. introduction/ enactment of Central and State Specific Laws for implementing Goods & Services Tax. Tata Power Renewable Energy Limited

654

80/IA/2021
In
Petition No. 405/MP/2019

An Application under Section 94 of the Electricity Act, 2003 read with Regulation 103A and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Section 152 of Code of Civil Procedure Code, 1908 for clarification/ rectification of order dated 22.3.2021. Haryana Power Purchase Centre

653

317/MP/2019

Petition under Section 79 (1) (b), 79 (1) (f) and 79 (1)(k) of the Electricity Act 2003, read with Articles 21.1.2 of the PSA dated 26.12.2014 executed between the Petitioner and the Respondent No. 1/ KSEBL, seeking appropriate directions upon the Respondent for releasing the outstanding payment accrued in favour of the Petitioner on account of non-payment of the fixed charge and transmission losses in terms of the Power Supply Agreement dated 26.12.2014. Bharat Aluminium Company Limited

652

679/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) along with Bay extensions at Salem Pooling Station and Tuticorin Pooling Station and 80 MVAR Line Reactors at each end of both circuits of Tuticorin Pooling Station-Salem Pooling Station 765 kV D/C line (initially charged at 400 kV) under Common System Associated with Coastal Energen Private Limited and Ind-Barath Power (Madras) Limited LTOA Generation Projects in Tuticorin Area (Part-B) in Southern Region. Power Grid Corporation of India Limited

651

150/MP/2021

Petition under Sections 79(1)(c) of the Electricity Act, 2003for implementation of Ministry of Power’s Order No. 3/7/2017-Trans-Pt (6) dated 25.3.2021 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 read with the application provisions of Transmission Service Agreement dated 26.1.2016. Warora Kurnool Transmission Limited

650

40/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 50 MVAR Line Reactor at Jaipur (South) in 400 kV D/C Kota - Jaipur (South) line (Part of 400 kV D/C Rapp- Jaipur TL) utilized as Bus Reactor at Jaipur (South) Sub-station and Asset-II: 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur (South) (Part of RAPP-Jaipur (S) 400 kV D/C line with one Ckt LlLO at Kota) under “Transmission System associated with RAPP 7 & 8, Part-B”. Power Grid Corporation of India Limited

649

6/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2009-14 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Combined Asset comprising of Asset-1& 2: Combined Assets of 500 MVA 400/220 kV ICT-III & 500 MVA 400/220 kV ICT-IV along with associated bay at Maharanibagh Sub-station; Asset-3: 500 MVA, 400/220 kV ICT-II along with associated bays at Lucknow; Asset-4: 400/220 kV ICT along with associated bays at Bahadurgarh Sub-station covered under the Transmission System associated with “Northern Region System Strengthening Scheme- XXIII” in the Northern Region. Power Grid Corporation of India Limited

648

75/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from COD to 31.3.2019 for 400 kV Transmission Line for reconfiguration of Biharsharif Ckt III and IV from present location to the Stage II side of Kahalgaon Switchyard of NTPC under “Split Bus arrangement for various Sub-stations in Eastern Region”. Power Grid Corporation of India Limited

647

135/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Combined Asset associated with “Western Region Strengthening Scheme VI” in Western Region. Power Grid Corporation of India Limited

646

72/GT/2021

Petition for determination of tariff of the generating stations operated and managed by Bhakra Beas Management Board (BBMB) for the 2019-24 tariff period. Bhakra Beas Management Board

645

368/GT/2019

Petition for determination of project specific levelised tariff for 100 MW Floating Solar Photo Voltaic Plant at water reservoir of Ramagundam Super Thermal Power Station (RSTPS), Ramagundam, Telangana NTPC Limited

644

211/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for 400 kV D/C Kolhapur- Mapusa transmission line (Ckt. I and Ckt. II) in Western Region. Power Grid Corporation of India Limited

643

171/MP/2021

Petition under Section 79 of the Electricity Act 2003 for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No.1/2011-Customs dated 06.01.2011 vide Notification No. 7/2021-Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12 of the Power Purchase Agreements dated 13.08.2019 between M/s ReNew Sun Waves Private Limited and Solar Energy Corporation of India Limited. ReNew Sun Waves Private Limited (RSWPL)

642

148/MP/2021
with
Interlocutory Application No.87/IA/2021

Petition under Section 38(2) read with Section 79(1)(c) and Section 79(1)(k) of the Electricity Act, 2003 and the Regulation 3 and 4 of the Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010, Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 for grant of regulatory approval for execution of Transmission System for evacuation of power from Pakaldul Hydro Electric Plant in Chenab Valley. Central Transmission Utility of India Limited

641

168/MP/2021

Petition under Section 79 of the Electricity Act, 2003 for (i)approval of ‘Change in Law’ and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules and rescission of Notification No. 1/2011-Customs dated 6.1.2011 vide Notification No. 7/2021- Customs dated 1.2.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, in terms of Article 12of the Power Purchase Agreement dated 18.11.2019 between ReNew Solar Energy (Jharkhand Three) Private Limited and Solar Energy Corporation of India Limited. ReNew Solar Energy (Jharkhand Three) Private Limited

640

I.A. No. 66/IA/2021 in
Petition No. 588/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Combined Asset comprising of Asset A-1: Siliguri-Purnea 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-2: Purnea-Muzaffarpur (New) 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-3: Muzaffarpur (New)-Gorakhpur 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-4: Gorakhpur-Lucknow 400 kV D/C (Twin Conductor) Transmission Line, Asset A-5: Bareily-Mandola 400 kV D/C (Twin Conductor) Transmission Line and Asset A-6: Muzaffarpur (New)-Muzaffarpur (BSEB) 220 kV (Twin Conductor) transmission line under Tala inter-State Transmission System associated with Tala Hydro Electric Project in Eastern Region, Eastern-Northern Inter-Region and Northern Region. Powerlinks Transmission Limited

639

213/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 400 kV Talcher Transmission System in Eastern Region. Power Grid Corporation of India Limited

638

208/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence in electricity. Shell Energy Marketing and Trading India Private Limited

637

533/MP/2020
and
538/MP/2020

Petition under Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 seeking compensation/ relief for increased construction cost due to certain events of Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.6.2015. Raipur-Rajnandgaon-Warora Transmission Limited
Corrigendum date:- 23.03.2022

636

Corrigendum to Petition No. 588/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset A-1: Siliguri-Purnea 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-2: Purnea-Muzaffarpur (New) 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-3: Muzaffarpur (New)-Gorakhpur 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-4: Gorakhpur-Lucknow 400 kV D/C (Twin Conductor) Transmission Line, Asset A-5: Bareily-Mandola 400 kV D/C (Twin Conductor) Transmission Line and Asset A-6: Muzaffarpur (New)-Muzaffarpur (BSEB) 220 kV (Twin Conductor) transmission line under Tala inter-State Transmission System associated with Tala Hydro Electric Project in Eastern Region, Eastern-Northern Inter-Region and Northern Region. Powerlinks Transmission Limited

635

249/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for procurement of aggregated power of 2500 MW under Pilot Scheme-II for three years (covered under medium term) as notified by Government of India. PTC India Limited

634

25/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Up-gradation of Transfer Capacity of Talcher-Kolar HVDC Bipole in Southern Region. Power Grid Corporation of India Limited

633

178/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 970 MW Wind Power Projects (Tranche-IX) [with option of blending solar power] connected through inter-State Transmission System and selected through Competitive Bidding Process as per the Guidelines dated 25.6.2020 of Ministry of New and Renewable Energy, Government of India. Solar Energy Corporation of India Limited

632

118/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 02 numbers of 400 kV line bays at Neemrana Sub-station for termination of 400 kV D/C Neemrana-Dhanonda Transmission Line under “ ICTs and Bays Associated with Northern Region System Strengthening Scheme (NRSS-XXXVIII)”. Power Grid Corporation of India Limited

631

49/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 2X240 MVAR 765 kV Bus Reactors along with associated bays at Thiruvalam Sub-station under “Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam in Southern Region. Power Grid Corporation of India Limited

630

298/GT/2019

Petition for revision of tariff of Assam Gas Based Power Plant (291 MW) of North Eastern Electric Power Corporation Ltd for the period from 1.4.2014 to 31.3.2019 North Eastern Electric Power Corporation Limited

629

179/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the 1110 MW Wind-Solar Hybrid Power Projects (Tranche-III) connected to the Inter-State Transmission System (ISTS) and selected through Competitive Bidding Process as per the Guidelines dated 14.10.2020 of Ministry of New and Renewable Energy, Government of India. Solar Energy Corporation of India Limited

628

210/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff discovered through Competitive Bidding Process for procurement of power from 190 MW Grid-Connected Solar PV Power Project at Nokh Solar Park (Under Open Category) in Rajasthan as per the Standard Bidding Guidelines of Ministry of Power, Government of India dated 3.8.2017 and its amendments thereof. NTPC Limited

627

199/MP/2020

Determination of fees and charges payable to the Petitioner which has been designated as the Settlement Nodal Agency by the Ministry of Power, Government of India under the Guidelines for Import/Export (Cross Border) of Electricity, 2018 to undertake various activities for settlement of grid operation related charges as enumerated in the Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019. NTPC Vidyut Vyapar Nigam Limited

626

226/MP/2021
and
227/MP/2021

Petition under section 79 of the Electricity Act 2003 for approval of Change in Law and seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law event on account of rescission of Notification No. 1/2011 - Customs dated 06.01.2011 vide Notification No. 7/2021 - Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on solar inverters imported into India, in terms of Article 12 of the Power Purchase Agreements. 1. Azure Power Forty One Private Limited
2. Azure Power India Private Limited

625

157/MP/2015
along with IA No.53/2021
And
Petition No: 121/MP/2017
along with IA No. 64/2021

Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 22.4.2007 (as amended from time to time) seeking adjustment of tariff for increase/ decrease in revenues/ costs of Coastal Gujarat Power Limited due to “Change in Law” during the Operating Period for the Financial Years 2011-12, 2012-13 and 2013-14. Coastal Gujarat Power Limited

624

448/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Jeypore-Talcher Transmission System in Eastern Region. Power Grid Corporation of India Limited

623

214/MP/2021

A petition under section 79 of the Electricity Act 2003 before the Central Electricity Regulatory Commission for (i) approval of “Change in Law” and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law event on account of rescission of Notification No. 1/2011 – Customs dated 06.01.2011 vide Notification No. 7/2021 – Customs dated 01.02.2021, which has resulted in increase in rate of basic customs duty on import of solar inverters, increase in quantum of social welfare surcharge and IGST in terms of Article 12 of the Power Purchase Agreement dated 10.08.2020 between M/s ReNew Solar Urja Private Limited and Solar Energy Corporation of India Limited. M/s ReNew Solar Urja Private Limited

622

18/RP/2021
in
Petition No. 33/TT/2019

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 7.2.2021 in Petition No. 33/TT/2019. Power Grid Corporation of India Ltd. (PGCIL)

621

108/GT/2020

Petition for truing-up of tariff of combined cycle gas based Palatana Power Project of ONGC Tripura Power Company Limited (726.6 MW) for the 2014-19 tariff period. ONGC Tripura Power Company Limited

620

15/RP/2020
in
281/GT/2018

Review of Commission’s order dated 5.2.2020 in Petition No.281/GT/2018 regarding revision of tariff of Sewa-II Power Station (120 MW) after truing-up of the capital expenditure incurred for the period from 29.6.2010 to 31.3.2014. NHPC Limited

619

333/MP/2018

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 6.3A and 6.3B of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 regarding the validity of the Commercial Operation Dates of Units I and II of Nabinagar Thermal Power generating station as declared by Bhartiya Rail Bijlee Company Limited. East Central Railway

618

626/MP/2020 with IA No. 20/2021 & IA No. 42/2021
and
156/MP/2021 with IA No. 59/2021
and
176/MP/2021

Petition under Sections 79(1)(a) and 79(1)(b) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 05.07.2018 between the Petitioner and NTPC Limited seeking relief on account of Change in Law event, viz., the imposition of Safeguard Duty by Notification No. 01/2018 Customs (SG) dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, Government of India. SB Energy Solar Private Limited
Ayana Anathapuramu Solar Private Limited
Sprng Agnitra Private Limited

617

207/MP/2021

Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s)/ direction(s)/declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Hon’ble Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. Eden Renewable Cite Private Limited

616

41/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset-1: LILO of one circuit of Tuticorin JV-Madurai 400 kV (Quad) Line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1x80 MVAR, 400 kV Bus Reactor at Tuticorin Pooling Station and Asset-2: LILO of 2nd circuit of Tuticorin JV-Madurai 400 kV (Quad) Line at Tuticorin Pooling Station under Transmission System associated with Common System associated with Coastal Energen Private Limited and Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area-Part-A in Southern Region. Power Grid Corporation of India Limited

615

251/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: 315 MVA 400/220 kV Auto Transformer at Hyderabad and Asset-II: 50 MVAR Reactor at Cuddapah under Central Transmission Project Augmentation in Southern Region. Power Grid Corporation of India Limited

614

217/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 in respect of: (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 on 400 kV lines in Southern Region” . Power Grid Corporation of India Limited

613

214/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission of tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission system associated with Kopili Hydroelectric Stage-I extension project (2x50 MW) in the North Eastern Region. Power Grid Corporation of India Limited

612

44/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Combined Assets consisting of Asset-1: 765/400 kV, 1500 MVA (3x500) ICT-II along with 765 and 400 kV bays at Moga Sub-station (COD 01.06.2012), Asset-2: 765 kV Moga-Bhiwani line bays along with 240 MVAR Line Reactor at Moga Sub-station (COD 01.06.2012), Asset-3: 765 kV 240 MVAR (3x80) Bus Reactor-I along with associated bays at Moga Sub-station (COD 01.06.2012), Asset-4: 765 kV 240 MVAR (3x80) Bus Reactor-II along with associated bays at Moga Sub-station (COD 01.06.2012), Asset-5: 765/400 kV, 1500 MVA (3x500) ICT-I along with 765 and 400 kV bays at Moga Sub-station (COD 01.09.2012) ,Asset-6: combined assets of 1500 MVA 765/400/33 kV ICT-I, ICT-II, ICT-III and ICT-IV along with associated bays at Jhattikara 765/400 kV new Sub-station (COD 01.10.2012), Asset- 7: Combined assets of 1500 MVA 765/400/33 kV ICT-I and ICT-II along with associated bays at Meerut Sub-station (COD 01.06.2013), Asset-8: Associated bays for LILO of both circuits of 400 kV D/C Bamnouli-Mundka/Bawana at Jhattikara 765/400 kV New Sub-station (COD 01.10.2012), Asset-9: One no. 765 kV line bay for 765 kV Agra- Jhattikara line including 765 kV 240 MVAR switchable line reactor as bus reactor operation mode at 765/400 kV Jhattikara (New) Sub-station (COD 01.05.2013), Asset-10: Associated line bays for 765 kV S/C Agra –Jhattikara Transmission Line at Agra Sub-station (COD 01.05.2013), Asset-11: One No. 765 kV line bay for 765 kV Agra-Meerut line along with 765 kV 240 MVAR switchable line reactor under bus reactor operation mode at 765/400/220 kV Meerut Sub-station (COD 01.06.2013), Asset-12: Associated line bays for 765 kV S/C Agra – Meerut Transmission Line at Agra Sub-station (COD 01.06.2013), Asset-13: 765 kV 240 MVAR Bus Reactor along with associated bays at 765/400/220 kV at Meerut Sub-station (COD 01.02.2013), Asset-14: 765 kV 240 MVAR Bus Reactor along with associated bays at 765/400/220 kV at Jhattikara Sub- station (COD 01.10.2012), and Asset-15: Associated bays at Jhattikara for 765 kV Jhattikara – Bhiwani Line (COD 01.10.2012), covered under “765 kV System for Central Part of Northern Grid- Part-II” in Northern Region. Power Grid Corporation of India Limited

611

438/GT/2020

Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-II (420 MW) for the 2019-24 tariff period NTPC Limited

610

175/MP/2021

Petition under Section 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Clause 6.4.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking approval for scheduling of power for Chuzachen Hydro Electric Power Plant from Eastern Regional Load Dispatch Centre. Gati Infrastructure Private Limited

609

174/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of usage charges for 1,692 MW Solar Photovoltaic (PV) Power Station (Tranche-I & II) connected to the Inter-State Transmission System and selected through competitive bidding process under Central Power Sector Undertaking (CPSU) Scheme Phase-II dated 5.3.2019 as per the Standard Bidding Guidelines of Ministry of Power dated 3.8.2017. NTPC Limited

608

215/MP/2021

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 (SPL)

607

167/MP/2021

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 inter alia seeking compensation on account of occurrence of ‘Change in Law events’ relating to Power Purchase Agreements dated 18.12.2013 and 19.12.2013 entered into between the Petitioner and the Respondents. Adhunik Power and Natural Resources Limited

606

20/RP/2021
in
IA No. 64/IA/2020 in Petition No.614/MP/2020
along with
IA No. 63/IA/2021 in IA No. 64/IA/2020 in Petition No. 614/MP/2020

Petition under Section 94(1)(f) read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 103(1) of the CERC (Conduct of Business) Regulations, 1999 for Review of Order dated 28.6.2021 of the Central Electricity Regulatory Commission in IA No. 64/IA/2020 in Petition No. 614/MP/2020filed by Adani Power (Mundra) Limited. Gujarat Urja Vikas Nigam Limited

605

12/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 periods, truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Special Energy Meters in Northern Region. Power Grid Corporation of India Limited

604

646/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-1: Replacement of existing 01 Number 50 MVA, 220/132 kV ICTs by 160 MVA, 220/132 kV ICT at Balipara Sub-Station along with replacement of 132 kV equipment under North Eastern Region Strengthening Scheme-III (NERSS-III) in North Eastern Region. Power Grid Corporation of India Limited

603

15/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: 2 numbers 400 kV Line Bays at Samba Sub-station and 2 numbers 400 kV Line Bays at Jallandhar Sub-station and Asset-2: 2 numbers 400 kV Line Bays at Samba Sub-station and 2 numbers 50 MVAR Line Reactor at Samba Sub-station under Northern Region System Strengthening Scheme – XXIX in the Northern Region. Power Grid Corporation of India Limited

602

668/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: 1x500 MVA 400/230 kV ICT along with associated bays and equipment at Arasur Sub-station; Asset-2: 1x500 MVA 400/230 kV ICT along with associated bays and equipment at Karaikudi Sub-station; Asset-3: 1x500 MVA 400/230 kV ICT along with associated bays and equipment at Tirunelveli Sub-station; Asset-4: 1x500 MVA 400/230 kV ICT along with associated bays and equipment at Pondicherry Sub-station; Asset-5: 1x500 MVA 400/230 kV ICT along with associated bays and equipment at Kozhikode Sub-station under “Augmentation of transformation capacity” in Southern Region. Power Grid Corporation of India Limited

601

180/MP/2020

Petition seeking directions against the Respondent, National Load Despatch Centre in the matter of issuance of the Renewable Energy Certificates to the Petitioner for the specified period. TATA MOTORS LIMITED

600

475/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 400 kV D/C (Quard) Circuit-I of Dehradun- Abdullahpur Transmission Line along with associated bays at Dehradun and Abdullahpur Sub-station; Asset-II: 400 kV D/C (Quard) Circuit-II of Dehradun-Abdullahpur Transmission Line along with associated bays at Dehradun and Abdullahpur Sub-station; Asset-III: 400 kV D/C (Quard) Dulhasti-Kishenpur single circuit strung along with associated bays at Kishenpur; and Asset-IV: Two nos. of 63 MVAR 400 kV Line Reactor at Balia (PG) Sub-station (Extn) under “Northern Region System Strengthening Scheme-XXIV” in the Northern Region. Power Grid Corporation of India Limited

599

I.A No.15/IA/2018
in
Petition No. 92/MP/2018

Application under Section 79(1)(f) read with Section 158 of the Electricity Act, 2003 seeking a direction to refer the disputes raised in Petition No. 92/MP/2018 to arbitration. Shiga Energy Pvt. Limited

598

228/MP/2021

Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 28.12.2018 seeking issuance of appropriate order(s) / direction(s) / declaration from this Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.7.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval of the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology provided by this Commission vide its order dated 20.8.2021 in Petition No. 536/MP/2020. Mahindra Renewables Private Limited

597

19/RP/2020
in
Petition No.284/RC/2019

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for review of the order dated 30.12.2019 in Petition No. 284/RC/2019. NTPC Limited

596

222/MP/2021

Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Cross Border Contracts at Indian Energy Exchange Limited Indian Energy Exchange Limited

595

165/TD/2021

Application for grant of inter-State trading licence in electricity to SJVNL Limited. SJVNL Limited

594

218/MP/2021

Application in compliance of Regulation 19 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of amendments in Business Rules of the Indian Energy Exchange (IEX). Indian Energy Exchange Ltd

593

514/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: LILO of 2nd circuit of Neyveli-Trichy 400 kV D/C line at Nagapattinam Pooling Station along with associated bays; Asset-2: Strengthening of Neyveli TS-II-TS-I expansion link with higher capacity conductor under “Transmission system associated with Contingency plan for evacuation of power from IL&FS (2x600 MW)” in Southern Region. Power Grid Corporation of India Limited

592

195/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset comprising of 400 kV D/C Ranchi - Sipat Transmission Line with associated bays at Ranchi and Sipat Sub-stations and 40% FSC on 400 kV Ranchi - Sipat Transmission Line at Ranchi Sub-station under Kahalgaon -II, Phase II Transmission System in the Western Region. Power Grid Corporation of India Limited

591

134/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-1: 765 kV D/C Srikakulam-Angul Transmission Line under Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area-Part-A in Southern Region and Eastern Region. Power Grid Corporation of India Limited

590

188/MP/2021

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking compensation on account of events pertaining to Change in Law events, read with Article 10 of the Power Purchase Agreement dated 19.12.20213 executed between the Petitioner and the Respondent No. 1. Coastal Energen Private Limited

589

122/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset-I: 220 kV D/C Faridabad-Samaypur Transmission Line with associated bays and Asset-II: 200 kV D/C Faridabad-Palla Transmission Line with associated bays under Transmission System associated with Faridabad Gas Based Combined Cycle Power Project in Northern Region. Power Grid Corporation of India Limited

588

211/MP/2018

Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and NTPC Vidyut Vyapar Nigam Limited dated 10.01.2011 seeking relief on account of a 'Change in Law' viz. the introduction of Goods and Services Tax Laws at the Central level and change in the rate of Service Tax, resulting in additional recurring expenditure in the form of an additional tax burden to be borne by the Petitioner after the Effective Date of the Power Purchase Agreements. Azure Power (Rajasthan) Private Limited

587

691/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset-I consisting of (i): 765 kV S/C Bina-Gwalior Transmission Line; (ii) 315 MVA, 400/220/33 kV ICT-I along with associated bays at Gwalior Sub-station; (iii): LILO of 400 kV S/C Korba-Raipur line at Bhatapara Sub-station along with associated bays; (iv): 400 kV Khandwa Rajgarh Circuit-II along with associated bays and 765/400 kV ICT-III at Seoni Sub-station; (v): 400 kV Khandwa-Rajgarh Circuit-I along with associated bays and 63 MVAR Bus Reactor at Bina Sub-station, Asset-II: 400 kV ICT-II at Gwalior Sub-station; and Asset-III: 400/220 kV ICT-II at Bhatapara Sub-station under Sipat-II Transmission System in the Western Region. Power Grid Corporation of India Limited

586

661/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 2 numbers of 765 kV line bays and 1 number of 240 MVAR Switchable Line Reactor on each circuit of Chilakaluripeta - Cuddapah 765 D/C line at Cuddapah (2 numbers of 240 MVAR Switchable Line Reactors) under ''Sub-station Works Associated with Strengthening of Transmission System beyond Vemagiri'' in Southern Region. Power Grid Corporation of India Limited

585

324/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2009-14 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, truing-up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-1: 400 kV S/C Uri-I-Uri-II inter connector transmission line along with Bays at NHPC, Asset-2: 400 kV S/C Uri-II-Wagoora Transmission line along with Bays at Wagoora Sub-station and Asset-3: 400 kV 80 MVAR Bus reactor at Kishenpur Sub-station under “URI-II HEP Transmission System” in Northern Region. Power Grid Corporation of India Limited

584

289/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-a: 400 kV D/C Dulhasti-Kishenpur Transmission Line with associated bays; Asset-b 400 kV Kishenpur-Wagoora Transmission Line along with associated bays at Kishenpur and Wagoora Sub-stations; and Asset-c: ICTs at Kishenpur under Dulhasti Combined Transmission System associated with the Dulhasti Hydroelectric Project (3x130 MW) in Jammu and Kashmir, Northern Region. Power Grid Corporation of India Limited

583

712/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Transmission System associated with Bairasuil in Northern Region. Power Grid Corporation of India Limited

582

667/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 400 kV D/C Surjyamaninagar (Tripura)-Indo-Bangladesh Border Transmission Line (operated at 132 kV) and Asset-I(A): 2 Nos. of 132 kV line bays of 400 kV D/C Surjyamaninagar-Indo-Bangladesh border TL at Surjyamaninagar (operated at 132 kV) under “Radial Interconnection between India (NER) and Bangladesh-Indian Portion” in North-Eastern Region. Power Grid Corporation of India Limited

581

75/MP/2019

Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioner and Solar Energy Corporation of India Limited dated 31.10.2018 seeking relief on account a 'Change in Law' viz. the Notification Nos. 24 and 27 of 2018- Central Tax (Rate) and 25 and 28 of 2018 Integrated Tax (Rate) dated 31.12.2018 issued by the Ministry of Finance, Government of India, inter alia effectively amending the Goods and Services Tax rates relating to setting of solar power projects, resulting in additional non-recurring expenditure in the form of an additional tax burden to be borne by the Petitioner with effect from 1.1.2019. Azure Power India Private Limited

580

198/TD/2021

Application for grant of an inter-State trading licence in electricity to ReNew Energy Markets Private Limited. ReNew Energy Markets Private Limited

579

328/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for assets covered under “Common Transmission Scheme associated with ISGS in Nagapattinam/Cuddalore area of Tamil Nadu Part A1(a)” in the Southern Region. Power Grid Corporation of India Limited

578

200/MP/2019

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) Regulation 111 & 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 execution of the Transmission System for 18.5 GW of Solar and Wind Energy Zones in Southern Region. Power Grid Corporation of India Limited

577

719/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset-1(a): 400 kV Meja-Allahabad Line-I alongwith 01 number 400 kV Allahabad bay and Asset-1(b): 400 kV Meja-Allahabad Line-II alongwith 01 number 400 kV Allahabad bay under Transmission System Associated With Meja TPS in Northern Region. Power Grid Corporation of India Limited

576

463/TT/2020

Approval of tariff in respect of PTCUL 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-State Transmission Charges and Losses) Regulations, 2010 in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 2019-24 period and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Transmission Corporation of Uttarakhand Limited

575

598/MP/2020

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to Change in Law as per Article 34 of the Power Supply Agreement dated 26.12.2014 read with Article 39.1 of the Power Supply Agreement. Bharat Aluminium Company Limited (BALCO)

574

321/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset-I: 400 kV Vindhyachal-Korba S/C Transmission Line, Asset-II: 400 kV Itarsi-Indore S/C Transmission Line-1, Asset-III: 400 kV Vindhyachal-Jabalpur D/C Transmission Line-1, Asset-IV: 400 kV Jabalpur-Itarsi D/C Transmission Line-1 and Asset-V: 400 kV Indore-Asoj S/C Transmission Line-2 under Vindhyachal Super Thermal Power Station Stage-I Transmission System in Western Region. Power Grid Corporation of India Limited

573

235/MP/2019

Petition for recovery of the impact of wage revision of employees’ and deputed employees of Kendriya Vidyalaya (KV) and Central Industrial Security Force (CISF), in respect of Chamera-I Hydroelectric Project of NHPC during the period from 1.1.2016 to 31.3.2019. NHPC Limited

572

Corrigendum to Petition No. 704/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset A1: 02 Numbers Line bays along with 2 Numbers 50 MVAR Line Reactors (charged as bus reactor) at Jabalpur Pooling station and Asset B1: MB TPS (Anuppur)-Jabalpur Pooling Station 400 kV D/C (triple Snowbird) Line under “Transmission System for connectivity of MB Power (M.P.) Limited” in the Western Region. Power Grid Corporation of India Limited

571

162/MP/2021

Petition for approval for creation of security interest under Section 17(3) and (4) of the Electricity Act, 2003 over the Petitioner No.1’s assets in favour of the Petitioner No.2 (including its assignees, transferees, novatees) for the purpose of Petitioner No.1`s Transmission Project. Vapi-II North Lakhimpur Transmission Limited

570

196/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV D/C Mohindergarh-Bhiwani Transmission Line under along with communication equipment at both ends and OPGW in place of one earth wire under “Northern Region System Strengthening Scheme (NRSSS)-XXXV” in Northern Region. Power Grid Corporation of India Limited

569

50/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 periods, truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset-I under System Strengthening Scheme for Eastern Region (Formerly part of Tala Supplementary Scheme) and Asset-II: Conversion of 50 MVAR Line Reactor into Switchable Line Reactor at Subhashgram end of 400 kV S/C Sagardighi-Subhasgram Transmission Line under ERSS XV, now tariff is being claimed under “System Strengthening Scheme for Eastern Region (Formerly part of Tala Supplementary Scheme)” as per Central Electricity Regulatory Commission’s order dated 12.9.2018 in Petition No. 259/TT/2018 in the Eastern Region. Power Grid Corporation of India Limited

568

208/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (P0rocedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence in electricity. Shell Energy Marketing and Trading India Private Limited

567

215/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: 400 kV Raipur-Rourkela D/C Transmission Line along with extension of Raipur and Rourkela Sub-stations under Eastern-Western inter-regional link. Power Grid Corporation of India Limited

566

241/MP/2021

Petition seeking permission to continue interchange of infirm power including drawl of start-up power under Deviation Settlement Mechanism (DSM) beyond the prescribed period of six months from the date of first synchronization i.e beyond 9.7.2021 till declaration of commercial operation date of KAPP-3 or up to 9.7.2022, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

565

714/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset-I comprising of Combined Elements of (a) 30% FSC on 400 kV Bareilly-Mandola Ckt. 1 and Ckt. 2 at Bareilly, (b) 45% FSC on 400 kV D/C Unnao-Bareilly Ckt. 1 and Ckt. 2 at Unnao and (c) 30% FSC on 400 kV Gorakhpur-Lucknow Ckt. 1 at Lucknow and Asset-II: 30% FSC on 400 kV Gorakhpur-Lucknow Ckt. 2 at Lucknow under system associated with Enhancement of Transmission Capacity of East-West Corridor of Northern Region. Power Grid Corporation of India Limited

564

05/SM/2020

Determination of Forbearance and Floor Price for the REC framework

563

444/GT/2020

Petition for approval of tariff of Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited

562

501/MP/2019
502/MP/2019
66/MP/2020
267/MP/2020
414/MP/2020
496/MP/2020
499/MP/2020
501/MP/2020
510/MP/2020
545/MP/2020
and
553/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on account of installation of various Emission Control Systems at Rihand Super Thermal Power Station Stage-II (1000 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC Limited

561

400/GT/2020

Petition for approval of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited

560

452/MP/2019
&
173/MP/2020

Petition seeking approval of revision of lignite transfer price of Neyveli mines for the period from 1.4.2014 to 31.3.2019, on account of truing up on additional capitalization for 2014-19, O&M expenses, overburden removal and consequent depreciation and return on equity as per Ministry of Coal guidelines dated 2.1.2015 on fixation of transfer price of lignite. NLC India Limited

559

221/MP/2019

Petition for recovery of the impact of wage revision of employees’ and deputed employees of Kendriya Vidyalaya (KV) and Central Industrial Security Force (CISF), in respect of Dulhasti Hydroelectric Project of NHPC during the period from 1.1.2016 to 31.3.2019. NHPC Limited

558

224/MP/2021
225/MP/2021
233/MP/2021

Petition under section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, seeking release of the Connectivity Bank Guarantee No. 007GM07182250003, amounting INR 5,00,00,000/- issued on 13.08.2018 by the Petitioner to the Respondent No. 1/ CTUIL Adani Wind Energy Kutch One Limited

557

468/MP/2019

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by the respective states, in terms of Article 17 of the Power Purchase Agreement dated 17.04.2017 between Mahindra Renewables Private Limited and M.P. Power Management Company Limited and the Power Purchase Agreement dated 17.04.2017 between Mahindra Renewables Private Limited and Delhi Metro Rail Corporation. Mahindra Renewables Private Limited

556

Corrigendum to 06/SM/2021 (Suo-Motu)

A mechanism to determine Compensation on account of installation of Emission Control System by the generating companies in compliance with the Revised Emission Standards issued by Ministry of Environment, Forest & Climate Change (MoEF&CC), Government of India, vide Environment (Protection) Amendment Rules, 2015 on 07.12.2015 in respect of the Thermal Generating stations whose tariff is determined through competitive bidding under Section 63 of the Electricity Act, 2003.

555

231/MP/2021

Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, seeking release of the Connectivity Bank Guarantee No. 007BG07192980001, amounting Rs. 5,00,00,000/-issued on 18.12.2020 by the Petitioner to PGCIL/CTUIL. Adani Wind Energy Kutch Three Limited

554

197/MP/2018

Petition under Sections 79 (1) (b) and 79 (1) (f) of the Electricity Act, 2003 seeking recovery of the escalable energy charges due to rectification in escalation rates of domestic coal falling within the scope of the Power Purchase Agreement dated 8.3.2013 (PTC-PPA) executed between the Petitioner and the Respondent No. 2 and as per the terms of the back to back Power Purchase Agreement executed by PTC with Kerala State Electricity Board (KSEB-PPA) dated 13.6.2013. Bharat Aluminum Company Limited (BALCO)

553

92/MP/2020
along with
IA No. 5 of 2020
and
IA No. 66 of 2020

Petition under Section 79(1)(c), Section 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and Medium-term Open Access inter-State Transmission and related matters) Regulations, 2009, seeking quashing of the letter & invoice dated 7.11.2019 and the letter dated 8.11.2019 issued by Power Grid Corporation of India Limited (PGCIL) for claiming transmission charges. Raigarh Energy Generation Limited

552

214/MP/2019

Petition under Sections 79(1)(c) and 79(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 impugning the wrongful rejection of open access. Tata Power Trading Company Limited

551

80/TT/2016

Approval under Sections 61, 62 and 79(1)(c) & 79(1)(d) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for financial years 2015-16, 2016-17, 2017-18 and 2018-19 for 400 kV Srinagar Sub-station as per Central Electricity Regulatory Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012. Power Transmission Corporation of Uttarakhand Limited

550

265/TT/2019

Petition for determination of tariff of the Inter-Sate transmission lines connecting two States along with the bays for the Transmission Corporation of Andhra Pradesh Limited (APTRANSCO) owned transmission lines/system for the period from 1.4.2019 to 31.3.2024 for inclusion in PoC mechanism in accordance with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019. Transmission Corporation of Andhra Pradesh Limited (APTRANSCO)

549

616/MP/2020

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)Central Electricity Regulatory Commission (Planning, Coordination and Development of Economic and Efficient Inter-State Transmission System by Central Transmission Utility and other related matters) Regulations, 2018 (iii) Regulation 111 & 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and (iv) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 for execution of the Transmission System for Evacuation of power from potential Solar and Wind Energy Zones in Gujarat (13.5GW) and Madhya Pradesh (4GW). Central Transmission Utility of India Limited

548

288/GT/2020

Petition for revision of tariff of Dadri Gas Power Station (829.78 MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise NTPC Limited

547

141/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Combined Asset comprising of Asset-I: LILO of both circuits of 400kV D/C Gazuwaka-Vijayawada Transmission Line at Vemagiriand Asset-II: Extension of 400/220 kV sub-station at Vijayawada under System Strengthening-VI of Southern Region Grid in Southern Region. Power Grid Corporation of India Limited

546

533/MP/2020

Petition under Section 79(1)(d) and (f) of the Electricity Act, 2003 read with Regulation 5(3) of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 seeking compensation/relief for increased construction cost due to certain events of Change in Law as per the applicable provisions of Transmission Service Agreement dated 24.6.2015. Raipur-Rajnandgaon-Warora Transmission Limited

545

8/SM/2021

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 National Energy Trading and Services Limited (NETSL)

544

9/SM/2021

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations 2020, by Atria Energy Services Private Limited. Atria Energy Services Private Limited (AESPL)

543

588/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset A-1: Siliguri-Purnea 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-2: Purnea-Muzaffarpur (New) 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-3: Muzaffarpur (New)-Gorakhpur 400 kV D/C (Quad. Conductor) Transmission Line, Asset A-4: Gorakhpur-Lucknow 400 kV D/C (Twin Conductor) Transmission Line, Asset A-5: Bareily-Mandola 400 kV D/C (Twin Conductor) Transmission Line and Asset A-6: Muzaffarpur (New)-Muzaffarpur (BSEB) 220 kV (Twin Conductor) transmission line under Tala inter-State Transmission System associated with Tala Hydro Electric Project in Eastern Region, Eastern-Northern Inter-Region and Northern Region. Powerlinks Transmission Limited
Corrigendum date:- 22.12.2021

542

95/MP/2021

Petition filed under Section 79(1) (f) and 79(1)(k) of the Electricity Act, 2003 along with Regulation 68 of CERC Conduct of Business Regulations 1999 read with terms of Power Purchase Agreement dated 08.04.2019 and Power Sale Agreement dated 25.03.2019 (along with supplementary agreements) inter alia seeking directions qua extension of timelines for fulfilment of Conditions Precedent along with interim relief from any coercive / precipitative action by Respondents against the Petitioner. M/S SB Energy Six Private Limited

541

183/MP/2020
333/MP/2020
342/MP/2020
508/MP/2020
517/MP/2020
and
522/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Barh Super Thermal Power Station Stage-II (2x660 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC Limited

540

669/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under “Installation of Bus reactors at Cuddapah, Nellore PS, Kurnool, Raichur and Thiruvalam” in Southern Region. Power Grid Corporation of India Limited

539

708/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: Replacement of 1X100 MVA, 220/132 kV ICT-II by 1X200 MVA, 220/132 kV ICT-II at Raebareli Sub-station, Asset-II: Replacement of 1X100 MVA, 220/132 kV ICT-III by 1X200MVA, 220/132 kV ICT-III at Raebareli Sub-station under “Augmentation of Transformation Capacity at Raebareli and Sitarganj 220/132 kV Sub-stations” in the Northern Region. Power Grid Corporation of India Limited

538

131/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 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. Power Grid Corporation of India Limited

537

610/MP/2020

Petition under Section 63 and Sections 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relief under Force Majeure, (Article 11) and Change in Law, (Article 12) of the Transmission Service Agreement dated 19.11.2014, for Transmission System Strengthening associated with Vindhyachal-V. Powergrid Jabalpur Transmission Limited

536

133/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 tariff under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of one circuit of existing Neyveli-Trichy 400 kV D/C line at Neyveli TPS-I Expansion Transmission System associated with “Neyveli TS-I” in Southern Region. Power Grid Corporation of India Limited

535

391/MP/2018
&
100/MP/2019

Petition for procurement of power vide PPA dated 13.4.2016 between Northern Railways for Uttar Pradesh and Jindal India Thermal Power Limited read with the Supplementary Agreement dated 8.11.2017. Indian Railways & Jindal India Thermal Power Limited

534

380/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2009-14 and 2014-19 tariff periods under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 respectively and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset comprising of Asset-I: 765 kV S/C Agra-Gwalior Transmission Line Circuit-II along with 400 kV bays at Agra and Gwalior Sub-stations and Asset-II: 400 kV D/C Zerda-Kankroli Line along with associated bays under Transmission System Associated with North-West Transmission Corridor Strengthening Scheme in both Western and Northern Regions. Power Grid Corporation of India Limited

533

128/MP/2021

Petitioner under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulations 11, 27, and 28 of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2020 for clarification and directions in regards to the computation and levy of transmission charges for collection transactions. Indian Energy Exchange Limited

532

410/GT/2020

Petition for approval of tariff of Ratnagiri Power Station (1967.08 MW) for the period from 1.4.2019 to 31.3.2024 Ratnagiri Gas and Power Private Limited

531

704/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset comprising of Asset A1: 02 Numbers Line bays along with 02 Numbers 50 MVAR Line Reactors (charged as Bus Reactor) at Jabalpur Pooling Station and Asset B1: 400 kV D/C (Triple Snowbird) MB TPS (Anuppur)-Jabalpur Pooling Station Transmission Line under Transmission System for connectivity of MB Power (M.P.) Limited in Western Region. Power Grid Corporation of India Limited
Corrigendum date:- 22.11.2021

530

560/MP/2020

Petition under Section 79(1) (b) and (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 23.8.2013 and in terms of the liberty granted by the Commission in its order dated 13.12.2017 passed in Petition No. 189/MP/2016 for recovery of additional expenditure incurred due to the occurrence of various change in law events. Jindal Power Limited

529

18/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Article 17 of the PPA dated 23.3.2007 between Coastal Andhra Power Limited and Distribution licensees of States of Andhra Pradesh, Telangana, Maharashtra, Karnataka and Tamil Nadu seeking reference of disputes between CAPL and Procurers to Arbitration. 1. Coastal Andhra Power Limited
2. Reliance Power Limited

528

156/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with Article 13 of the Power Purchase Agreement dated 7.8.2008 (PPA) executed between Uttar Haryana Bijili Vitan Nigam Limited/ Dakshin Haryana Bijili Vitran Nigam Limited and Adani Power Limited. Adani Power (Mundra) Limited

527

347/MP/2020

Petition under section 94 of the Electricity Act, 2003 read with regulations 79 and 111 of CERC (Conduct of Business) Regulations, 1999 and Regulation 54 & 55 of CERC (Terms & Conditions of Tariff) Regulations, 2014 for recovery of impact of wage revision of employees, Impact of GST, Minimum Wages and Security expenses (CISF) in Tehri HPP (1000MW) during the period from 01.01.2016 to 31.03.2019. THDC India Limited

526

3/RP/2020
in
Petition No.309/GT/2015

Petition seeking review of Commission’s order dated 19.11.2019 in Petition No. 309/GT/2015 pertaining to revision of tariff of Pragati-III Combined Cycle Power Station (1371.2 MW) for the period from COD of GT-1 to 31.3.2014 after truing up exercise. Pragati Power Corporation Limited

525

191/MP/2021

Petition for seeking approval under Section 17(3) and (4) of the Electricity Act, 2003 for creation/ extension of security interest by way of charge, hypothecation or assessment over all the movable and immovable assets of Kohima-Mariani Transmission Ltd. and for approval of documents creating security and of other documents in relation to the financing of working capital requirements of the transmission project build, owned, operated and maintained by Kohima Mariana Transmission Limited. 1. Kohima-Mariani Transmission Limited
2. Axis Trustee Services Limited

524

184/MP/2021

Petition for approval under Section 17(3) and (4) of the Electricity Act, 2003 for creation of security interest over the Petitioner’s Assets in favour of Respondent No. 14 (acting for the benefit of the lender) in respect of the Petitioner’s Transmission Project. Udupi Kasargode Transmission Limited

523

177/MP/2021

Approval under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with clause 11.6 of the Security Trustee Agreement dated 28.12.2020 along with Article 15 of the Transmission Service Agreement dated 22.09.2015 for grant of approval in relation to change of the constitution of the consortium of existing lenders already approved by the Commission vide order dated 10.4.2018 in Petition No. 86/MP/2018. Alipurduar Transmission Limited

522

104/MP/2017

Petition under Section 79 of the Electricity Act, 2003 read with Article 13 (“Change in Law”) of the Power Purchase Agreements dated 7.8.2008 executed between Uttar Haryana Bijli Vitran Nigam Limited/ Dakshin Haryana Bijli Vitran Nigam Limited and Adani Power Limited. Adani Power (Mundra) Limited

521

129/MP/2021

Petition under Section 79(1) (c), 79(1) (f) and 79(1) (k) of the Electricity Act, 2003 before this Commission seeking extension of scheduled date of operationalization of 96 MW LTA granted to Petitioner vide Agreement for long term access without system strengthening dated 17.06.2020 executed between the Petitioner and the Respondent, on account of events beyond the control of the Petitioner. Madhya Bharat Power Corporation Limited

520

198/TD/2021

Application for grant of an inter-State trading licence in electricity to ReNew Energy Markets Private Limited. ReNew Energy Markets Private Limited

519

174/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding (‘Competitive Bidding Guidelines’) and Article 10 of the Power Purchase Agreements dated 17.3.2010, 21.3.2013 and 27.11.2013 executed between GMR Warora Energy Limited and the Distribution Companies in the States of Maharashtra, Dadra and Nagar Haveli and Tamil Nadu respectively for compensation due to levy of charges for transportation of fly ash. GMR Warora Energy Limited (GWEL)

518

604/MP/2020

Application for Amendment under Section 18 of the Electricity Act 2003 of Transmission Licence No. 30/Transmission/2014/CERC dated 4.9.2014 of NRSS XXXI (A) Transmission Limited granted under Section 14 of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009. NRSS XXXI (A) Transmission Limited

517

585/MP/2020

Petition under Section 79(1) (c) of the Electricity Act, 2003 and regulation 33A 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 return of Bank Guarantee bearing no. A25BG07191780002 for an amount of Rs. 10,00,00,000/- furnished by the Petitioner pursuant to the revoked Stage-II Connectivity dated 25.5.2019 against the Letter of Award dated 25.1.2019 issued by Solar Energy Corporation of India for development of 450 MW ISTS connected Wind-Solar Hybrid Power Project SBE Renewables Ten Private Limited

516

371/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Combined Asset comprising of Asset-I: LILO of 220 kV Tanakpur-Bareilly Transmission Line (Ckt.-II) at Sitarganj along with associated bays, Asset-II: 220/132, 100 MVA ICT-I at Sitarganj along with associated bays, Asset-III: 220/132, 100 MVA ICT-Il at Sitarganj along with associated bays, Asset-IV: 220/132, 100 MVA ICT-I at Pithoragarh along with associated bays, Asset-V: 220/132, 100 MVA ICT-II at Pithoragarh along with associated bays and Asset-VI: LILO of one circuit of Dhauliganga-Bareilly Transmission Line at Pithoragarh along with associated bays associated with System Strengthening Scheme in Uttaranchal in Northern Region. Power Grid Corporation of India Limited

515

547/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset comprising of Asset-A: 400 kV, 125 MVAR Bus Reactor at Gorakhpur, Asset-B: 400 kV, 125 MVAR Bus Reactor at Allahabad, Asset-C: 400 kV, 125 MVAR Bus Reactor at Manipuri, Asset-D: 400 kV, 125 MVAR Bus Reactor at Kankroli, Asset-E: 400 kV, 125 MVAR Bus Reactor-I at Vindhyachal, Asset-F: 125 MVAR Bus Reactor-II at Vindhyachal, Asset-G: Extension of 400/220 kV Jalandhar (POWERGRID), Asset-H: Extension of 400/220 kV Amritsar (POWERGRID) Sub-station 400 kV, 80 MVAR Bus-Reactor, Asset-I: Extension of 400/220 kV Hissar (POWERGRID) Sub-station 400 kV, 125 MVAR Bus Reactor, Asset-J: Extension of 400/220 kV Nalagarh (POWERGRID) Sub-station 400 kV, 125 MVAR Bus-Reactor under the scheme “Provision of Bus Reactors in the Northern Region”. Power Grid Corporation of India Limited

514

Corrigendum to Petition No. 146/MP/2021

Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Day Ahead Contract in Day Ahead Market segment at Indian Energy Exchange Limited. Indian Energy Exchange Limited

513

Corrigendum to Petition No. 143/MP/2021

Petition under Sections 66 and Section 178 (2) (y) of the Electricity Act, 2003 read with the Regulation 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for introduction and approval of Integrated Day Ahead Market at Power Exchange India Limited. Power Exchange India Limited

512

IA No. 69/2021
in
Petition No. 160/MP/2021

Petition under Regulation 21 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010, as amended or substituted, for grant of registration to establish and operate a Power Exchange and permit the Petitioner to commence the operation of power exchange. Pranurja Solutions Limited

511

323/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 400 kV Transmission System associated with Farakka-I and II STPS in Eastern Region. Power Grid Corporation of India Limited

510

658/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset comprising of Asset-I: STATCOM System (+/-) 300 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor), cooling system and STATCOM protection/ controller etc. at Rourkela Sub-station, Asset-II: STATCOM System (+/-) 200 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR Capacitor), cooling system and STATCOM protection/ controller etc. at Jeypore Sub-station, Asset-III: STATCOM System (+/-) 300 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor), cooling system and STATCOM protection/ controller etc. at Ranchi Sub-station and Asset-IV: STATCOM System (+/-) 200 MVAR complete in all respect including Coupling transformer, Mechanically switched compensation (2x125 MVAR reactor and 2x125 MVAR Capacitor), cooling system and STATCOM protection/ controller etc. at Kishanganj Sub-station under Eastern Region Strengthening Scheme-XI in Eastern Region. Power Grid Corporation of India Limited

509

351/TT/2020

Approval under Regulation-86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: LILO of 400 kV D/C Baspa-Nathpa Jhakri Transmission Line at Wangtoo and Asset-II: 400 kV D/C Karcham-Wangtoo-Abdullapur Transmission Line (Quad Conductor) in Northern Region. Jaypee Powergrid Limited

508

I.A No. 62/2021
in
Petition No.21/GT/2021

Interlocutory Application seeking amendment of pleadings/prayer in Petition No.21/ GT/2021 Udupi Power Corporation Limited

507

353/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: 400 kV S/C line-2 Ramagundam-Hyderabad in Southern Region and Asset-II: Bhadrawati (Chandrapur) HVDC back-to-back station (2x500 MW) between Western Region and Southern Region associated with Chadrapur HVDC back-to-back project (2x500 MW). Power Grid Corporation of India Limited

506

119/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 periods, truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Asset-I: 220 kV S/C Unchahar- Raibareilly Transmission Line along with associated bays at Raibareilly, LILO of 220 kV D/C Unchahar-Lucknow Transmission Line at Raibareilly and 100 MVA, 220/132 kV ICT-III at Raibareilly along with associated bays and Asset-II: 100 MVA, 220/132 kV ICT-II at Raibareilly Sub-station along with associated bays under ‘Unchahar-III Transmission System’ in Northern Region. Power Grid Corporation of India Limited

505

55/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset-I: 400 kV line bays at Biharshariff Sub-station along with 1x80 MVAR Switchable Line Reactor (for 400 kV D/C Purnea- Biharshariff Transmission Line), 1x80 MVAR Switchable Line Reactor (at Biharshariff Sub-station) and 400 kV line bays at Purnea Sub-station (for 400 kV D/C Purnea-Biharshariff Transmission Line) and Asset-II: 02 numbers 400 kV line bays along with 02 numbers 80 MVAR Switchable Line Reactors at 400 kV Siliguri Sub-station and 02 numbers 400 kV line bays (for 400 kV D/C Siliguri-Bongaigaon Transmission Line) at Bongaigaon Sub-station under “Transmission Schemes for enabling import of NER/ER surplus power by NR” in Eastern Region. Power Grid Corporation of India Limited

504

64/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff of 2014-19 period and determination of transmission tariff of 2019-24 period in respect of the Combined Asset consisting of Asset-1: Two number of bays at Nalagarh Extension, Asset-2: Two number of bays at Kota Extension, Asset-3: 400 kV D/C Bahadurgarh-Sonepat Line along with its associated bays at Bahadurgarh and Sonepat, Asset-4: 315 MVA ICT-II at Sonepat, Asset-5: 315 MVA ICT-I at Sonepat, Asset-6: Two number of bays at Bhiwadi Extension and Asset-7: 125 MVAR 400 kV Bus-Reactor at Sonepat along with its associated bay covered under “Northern Region System Strengthening Scheme – XII” in the Northern Region. Power Grid Corporation of India Limited

503

103/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Additional Special Energy Meters in Northern Region. Power Grid Corporation of India Limited

502

146/MP/2021

Petition under Section 66 of The Electricity Act, 2003 read with the Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Green Day Ahead Contract in Day Ahead Market segment at Indian Energy Exchange Limited. Indian Energy Exchange Limited
Corrigendum date:- 20.10.2021

501

143/MP/2021

Petition under Sections 66 and Section 178(2)(y) of the Electricity Act, 2003 read with Regulations 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for introduction and approval of Integrated Day Ahead Market at Power Exchange India Limited. Power Exchange India Limited
Corrigendum date:- 20.10.2021

500

78/MP/2019

Petition filed under Section 79(1)(k) of the Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of the Central Electricity Regulatory Commission (Conduct of Business Regulations) 1999, and Regulations 3, 7 & 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking condonation of delay in complying with the procedure for issuance of renewable energy certificates (RECs) and to direct the Respondent to issue the certificates to the Petitioner. Shri Ambalika Sugar Private Limited

499

79/MP/2021

Petition under section 79(1)(f) of the Electricity Act, 2003 read with Regulation 8A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium-term Open Access in inter-State transmission and related matters) (Seventh Amendment) Regulations, 2019 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking directions to respondent to allow transfer of LTA and Connectivity from the Petitioner to its four 100% subsidiary SPVs in accordance with Regulation 8A of the aforesaid Regulations of 2019. Inox Wind Infrastructure Services Limited (IWISL)

498

IA No. 70 of 2021
in
Petition No.287/MP/2018

Interlocutory Application for grant of registration to establish and operate a Power Exchange. Pranurja Solutions Limited

497

470/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Transmission System Associated with URI Hydroelectric Project (4x120 MW) in Northern Region. Power Grid Corporation of India Limited

496

78/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under “System Strengthening-XXIII” in Southern Region. Power Grid Corporation of India Limited

495

7/RP/2021
in
Petition No. 77/TT/2020

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of the order dated 16.8.2020 in Petition No. 77/TT/2020 Power Grid Corporation of India Limited

494

21/MP/2019
with
IA No. 14/2019 and I.A No. 74/2021

Petition under Section 79(1)(c) and 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking extension of SCoD of the Project due to occurrence of force majeure events covered under Article 11 of the TSA dated 10.1.2018 executed between the Petitioner and Respondent No. 1 FBTL; and further seeking extension of LTA operational time under the LTAAs dated 22.9.2016 executed between the Petitioner and the Respondent No. 2, PGCIL on account of ‘Change in Law’ as covered under Clause 5.7 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects issued by Govt. of India on 3.8.2017 and as further amended on 14.6.2018. Adani Renewable Energy Park Rajasthan Limited

493

12/RP/2020
in
Petition No.249/GT/2016

Review of Commission’s order dated 9.1.2020 in Petition No. 249/GT/2016 pertaining to the determination of tariff of Teesta-III Hydroelectric Project (1200 MW) for the period from actual COD (28.2.2017) till 31.3.2019 Teesta Urja Limited

492

467/MP/2019
64/MP/2020
520/MP/2020
612/MP/2020
613/MP/2020
and 730/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at Simhadri Super Thermal Power Station Stage-II (2x500 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC Limited

491

109/MP/2021 along with IA No. 37/2021

Clarification Petition under Section 79 (1) (f) and Section 94 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Section 151 of Code of Civil Procedure seeking clarification of Order dated 05.02.2019 passed by this Commission in Petition No. 187/MP/2018 and 193/MP/ 2018 M/s Renew Wind Energy (TN2) Private Limited

490

342/MP/2019
with I.A. Nos. 35 of 2021

Petition invoking Regulation 1.5(iv) read with Regulation 5.2(u) and Regulation 6.5(11) of the CERC (Indian Electricity Grid Code) Regulations, 2010 for enforcement of ‘must run’ status granted to solar power project and Regulation 111 of the CERC (Conduct of Business) Regulations, 1999 seeking direction to State Load Dispatch Centre to stop issuing backing down instructions to the Petitioner. Prayatna Developer Private Limited

489

648/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Meerut-Moga 765 kV S/C Transmission Line along with associated bays at Meerut and Moga 765/400 kV Sub-stations with 02 Numbers 240 MVAR line reactors (01 Number switchable and 01 Number non-switchable line reactor) each at Meerut and Moga under Northern Regional Strengthening Scheme-XXVI in Northern Region. Power Grid Corporation of India Limited

488

581/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset-A comprising of Asset-I: 01 Number of 12ῼ Series Bus Reactor at Mandola 400/220 kV (POWERGRID) Sub-station along with associated bays and Asset-II: 01 Number of 12ῼ Series Bus Reactor at Ballabhgarh 400/220 kV (POWERGRID) Sub-station along with associated bays, 01 Number Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt.-I and 01 Number Series Line Reactor of 12ῼ in Dadri-Mandola 400 kV, Ckt.-II under the scheme Provision of Series Reactors in Northern Region. Power Grid Corporation of India Limited

487

687/TT/2020

Approval under Regulation - 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 9 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with sections 62 and 79 of the Electricity Act, 2003 for determination of transmission tariff of 2019-24 tariff period for 400 kV Mandaula-Bawana D/C Transmission Line and 400 kV Ballabhgarh-Bamnauli D/C Transmission Line. Delhi Transco Limited

486

597/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of additional expenditure on installation of various Emission Control Systems at NSPCL Bhilai Expansion Plant (2x250 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC SAIL Power Company Limited

485

116/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Combined Asset comprising of Asset-a: 400 kV D/C Kanpur-Auraiya transmission line along with bays at Auraiya, Asset-b: Two Numbers 400 kV bays at Kanpur Sub-station associated with 400 kV Kanpur-Auraiya transmission line, Asset-c: LILO of 400 kV D/C Bareilly-Mandola transmission line at Bareilly and Bus Reactor at Bareilly, Asset-d: LILO of 400 kV S/C Lucknow-Moradabad transmission line at Bareilly, Asset-e: LILO of 400 kV Lucknow (UPPCL)-Sultanpur (UPPCL) at Lucknow, Asset-f: 80 MVAR, 420 kV Bus Reactor at Lucknow Sub-station and Asset-g: 400 kV Bareilly-Moradabad transmission line along with associated bays under Northern Region System Strengthening Scheme-I in Northern Region. Power Grid Corporation of India Limited

484

322/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 50 MVAR Reactor along with associated equipment at Chandrapur Sub-station in Western Region. Power Grid Corporation of India Limited

483

11/SM/2021

Extension of Pilot on Security Constrained Economic Dispatch (SCED)

482

208/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset comprising of Asset-I: Narendra (New Kudgi)-Narendra (Existing) 400 kV D/C Quad Transmission Line along with associated bays and equipment at Narendra (New Kudgi) Sub-station and Narendra (Existing) Sub-station, Asset-II: One Circuit of Narendra (New Kudgi)-Kolhapur (New) 765 kV D/C Transmission Line (initially charged at 400 kV) along with new 765/400 kV GIS sub-station at Narendra (New Kudgi) (initially charged at 400 kV) and extension of Kolhapur (New) Sub-station associated bays at Narendra (New Kudgi) and Kolhapur (New), Asset-III: Second Circuit of Narendra (New Kudgi)-Kolhapur (New) 765 kV D/C Transmission Line (initially charged at 400 kV) along with associated bays and equipment at Narendra (New Kudgi) and Kolhapur (New) and Asset-IV: LILO of 400 kV D/C Kolhapur-Mapusa at 400 kV Kolhapur GIS (New) along with associated bays and 125 MVAR Bus Reactor along with associated bays at 400 kV Kolhapur GIS (New) under the Transmission System associated with System Strengthening-XVII in Southern Region. Power Grid Corporation of India Limited

481

150/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of existing Neyveli TS-II–Pondicherry 400 kV Single circuit at NNTPS generation switchyard under “Transmission system for evacuation of power from 2X500 MW Neyveli Lignite Corporation Ltd. TS-1 (Replacement) (NNTPS)” in Southern Region. Power Grid Corporation of India Limited

480

305/TT/2020

Approval under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 for truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2019 of Transmission lines connecting between Uttarakhand and neighbouring state Uttar Pradesh (Natural Inter State Transmission Lines) pertaining to H.P. Power Transmission Corporation Limited (HPPTCL) namely, 1) 220 kV S/C Jassure- Ranjitsagar transmission line, 2) 220 kV D/C Majri- Khodri transmission line, 3) 220 kV D/C Kunihar- Panchkula transmission line. H.P. Power Transmission Corporation Limited (HPPTCL)

479

179/MP/2019

Petition under Section 79 of the Electricity Act read with Article 13 of the PPA dated 22.04.2007 seeking appropriate directions from this Commission for adequately compensating Coastal Gujarat Power Limited (by adjustment in tariff or by prescribing any other appropriate compensatory mechanism) on account of increased transportation cost of fuel due to occurrence of Change in Law events. Coastal Gujarat Power Limited

478

220/GT/2020

Petition for revision of tariff of Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up exercise NTPC Limited

477

503/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of transmission assets (a) Neelamangala-Somanahally 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. Power Grid Corporation of India Limited

476

190/MP/2021

Petition under Regulation 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. Nabinagar Power Generating Company Limited

475

100/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 7 assets under the Eastern Region Strengthening Scheme VIII in the Eastern Region. Power Grid Corporation of India Limited

474

207/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of 400 kV D/C Bonaigaon- Malda Transmission Line at Purnea and Sub-station at Purnea (New) in Eastern Region. Power Grid Corporation of India Limited

473

326/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for assets under Korba-Budhipadar Transmission System in Western Region. Power Grid Corporation of India Limited

472

39/TT/2021

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for in respect of Asset-1: Splitting of Dharamjaygarh Pool 765 kV Bus with necessary switching arrangement, installation of 765 kV 1x330 MVAr Bus Reactor along with associated bay at 765 kV Bus Section B of Dharamjaygarh Pool and installation of 420 kV 1x125 MVAr Bus Reactor along with associated bay at 400 kV Bus of Dharamjaygarh Pool, Asset-2: Splitting of Raigarh (Kotra) Pool 765 kV and 400 kV Bus with necessary switching arrangement, installation of 765 kV 1x240MVAr Bus Reactor along with associated bay at 765 kV Bus Section A of Raigarh (Kotra) Pool and installation of 765 kV Bus Reactor Bay at 765 kV Bus Section A of Raigarh (Kotra) Pool and installation of 420 kV, 1x125 MVAr Bus Reactor along with associated bay at 400 kV Bus Section A of Raigarh (Kotra) Pool & Asset-3: Installation of 765 kV 1X240 MVAr Bus Reactor along with associated bay at 765 kV Bus Section A of Champa Pool under Western Region System Strengthening Scheme (XVIII) in the Western Region. Power Grid Corporation of India Limited

471

697/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Jhajjar-Mundka 400 kV Double Circuit ISTS Line in Northern Region. Aravali Power Company Private Limited

470

418/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset I & II comprising of Asset-I (a) 765 kV S/C Seoni-Wardha Transmission Line with associated bays and Assset-I (b) 400 kV D/C Wardha-Akola Transmission Line with associated bays Asset-II: 400 kV D/C Akola-Aurangabad Transmission Line with associated bays at Akola and Aurangabad and 400 kV Bus Reactor at Wardha-Sub-station; and Combined Asset-III & IV comprising of Asset-III: 400/220 kV ICT-I at Wardha Sub-station with associated bays and Asset-IV: 400/220 kV ICT-II at Wardha Sub-station under Sipat-II Supplementary Transmission System in Western Region. Power Grid Corporation of India Limited

469

94/MP/2019
459/MP/2019
460/MP/2019
461/MP/2019
462/MP/2019
463/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 14(3)(ii) and Regulation 8(3)(ii) of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for approval of expenditure on installation of various Emission Control Systems as detailed in this Petition at Durgapur Steel Thermal Power Station (2x500 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 7.12.2015. Damodar Valley Corporation

468

716/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset comprising of Asset-A: 400 kV D/C Kishenpur-Samba Transmission Line along with bays at both ends, 01 number 315 MVA, 400/220 kV ICT-I along with associated bays at Samba and 03 numbers 220 kV line bays; and Combined Asset-B consisting of Asset-B1: 400/220 kV, 315 MVA ICT-II at Samba Sub-station along with associated bays and three numbers 220 kV line bays and Asset-B2: 01 number 400 kV, 80 MVAR Bus Reactor at Samba Sub-station along with associated bays under the Transmission System associated with Northern Region Strengthening Scheme-XXII in Northern Region. Power Grid Corporation of India Limited

467

524/MP/2020

Petition under Section 79 of the Electricity Act, 2003 seeking relaxation of Orders passed by this Commission pursuant to directions issued by the Delhi Electricity Regulatory Commission. BSES Yamuna Power Limited

466

30/GT/2020

Petition for determination of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024. SJVN Limited

465

182/MP/2021

Petition under Regulation 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 extension of time for interchange of power of Unit-I (660 MW) of Barh Super Thermal Power Station, Stage-I (3X660 MW) till 24.3.2022. NTPC Limited

464

126/MP/2016

Petition under Section 79(1)(b) and 79 (1)(f) of the Electricity Act, 2003 for claiming compensation on account of event pertaining to Change in Law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 (PPA) executed between the Petitioner and the Respondent. Bharat Aluminium Company Limited

463

17/RP/2020
in
Petition No. 368/TT/2018

Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 22.1.2020 in Petition No. 368/TT/2018. Teestavalley Power Transmission Limited

462

172/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I : Conversion of Fixed Line Reactors (FLR) to Switchable Line Reactors (SLR) - (a) at Madurai end of Madurai-Karaikudi line, (b) at Madurai end of Madurai-Trichy line, (c) at Salem end of Salem-Hosur II line, (d) at Udumulpet end of Udumulpet-Salem II line, (e) at Thiruvalam end on both circuits of Nellore-Thiruvalam & II, (f) at Trichy end of Trichy-Nagapattinam-I line, (g) at Trichy end of Trichy-Nagapattinam-II line, (h) at Sriperumbadur end of Sriperumbadur-Chitoor line, (i) at Sriperumbadur end of Sriperumbadur-SV Chatram line; Asset-II : Conversion of 63 MVAR Fixed Line Reactor at Kochi end on both circuits of Kochi Trinulveli I & II into Switchable Line Reactor and Asset-III: (i) Hyderabad end for Gajwel-Hyderabad II, (ii) Nellore end for Nellore-Thiruvalem I & II, (iii) Gooty end for Kurnool-Gooty line under “Conversion of fixed line Reactors to Switchable Line Reactors” in Southern Region. Power Grid Corporation of India Limited

461

43/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: 400 kV D/C Mauda-Wardha line (Ckt.-I) along with bays at Wardha and Asset-II: 400 kV D/C Mauda-Wardha line (Ckt.-II) along with bays at Wardha under Mauda Transmission system in Western Region. Power Grid Corporation of India Limited

460

148/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for 2004-09, 2009-14 periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 220 kV Dimapur-Misa Transmission Line, LILO 220 kV D/C Kopili-Samaguri Transmission Line and LILO 132 kV D/C Mariani-Dimapur Transmission Line and Asset-Il: 132 kV D/C Doyang-Dimapur Transmission Line, 132 kV S/C Dimapur-lmphal Transmission Line with associated bays for Transmission System associated with Doyang HEP in the North Eastern Region. Power Grid Corporation of India Limited

459

81/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset comprising of Asset-I: 400 kV Ramagundam-Hyderabad D/C Transmission Line, Asset-II: 400 kV S/C Hyderbad-Kurnool-Gooty Transmission Line, Asset-III: 400 kV Khammam-Nagarjunasagar Transmission Line along with associated bays and equipment and Asset-IV: 400 kV S/C Gooty-Neelmangla Transmission Line associated with Ramagundam Stage-III Transmission System in Southern Region. Power Grid Corporation of India Limited

458

Corrigendum to Petition No. 213/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 22.06.2016 executed between Yarrow Infrastructure Private Limited and National Thermal Power Corporation Limited for seeking approval of Change in Law events due to enactment of the GST Laws. Yarrow Infrastructure Private Limited

457

Corrigendum to Petition No. 211/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 27.06.2016 executed between Rattan India Solar 2 Private Ltd. and Solar Energy Corporation of India Ltd. for seeking approval of Change in Law events due to enactment of the GST Laws RattanIndia Solar 2 Private Limited

456

715/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 400/220 kV 315 MVA ICT-I and ICT-II under Chamera II System and 400 kV S/C Chamera II Pooling Station Transmission Line, 400/220 kV GIS Pooling Station at Rajera with 80 MVAr Bus Reactor at Pooling Point under Chamera II System in Northern Region. Power Grid Corporation of India Limited

455

683/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: Moga-Hissar D/C transmission line alongwith 220 kV Hissar-Hissar (BBMB) D/C line and 400 kV S/C Hissar-Bhiwani Ckt.-I transmission line alongwith associated bays at Hissar and Bhiwani Sub-stations and Asset-II: One bay at Bhiwani Sub-station for termination of one Ckt. of 400 kV Bawana-Bhiwani transmission line and 400 kV Bawana Bhiwani transmission line and 400 kV S/C of Hissar-Bawana transmission line upto Bhiwani alongwith associated bays at Hissar under Moga-Hissar-Bhiwani Transmission System in Northern Region. Power Grid Corporation of India Limited

454

706/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Transmission System associated with Auraiya Gas Power Project in Northern Region. Power Grid Corporation of India Limited

453

696/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, CERC (Terms and Conditions of Tariff) Regulations, 2014 and CERC (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff for 2014-19 tariff period and determination of transmission tariff for 2019-24 tariff period in respect of the Combined Asset consisting of Asset-I: LILO of 400 kV Hissar-Bassi transmission line at Bhiwadi along with associated bays; Asset-II: 400 kV D/C Agra-Bhiwadi transmission line along with associated bays; Asset-III: 400 kV D/C Bhiwadi-Moga transmission line along with associated bays at Moga and Bhiwadi end including 02 numbers of 63 MVAR line reactors at Moga end and Asset-IV: 80 MVAR Bus Reactor at Bhiwadi Sub-station under Northern Region System Strengthening Scheme-V in Northern Region. Power Grid Corporation of India Limited

452

506/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset comprising of Asset-1: 80 MVAR bus reactor along with Nellore 400 kV bay extension; Asset-2: 315 MVA ICT with Cuddapah 400 kV bay extension; Asset-3: 315 MVA ICT with Gooty Extension and IInd 3X167 MVA auto transformer at Kolar and switching arrangement for reactor at Somanahalli; Asset-4: 315 MVA ICT with Gazuwaka Sub-station bay extension; Asset-5: 315 MVA ICT with Munirabad Sub-station bay extension and Asset 6: 315 MVA ICT with Khammam Sub-station bay extension under System Strengthening Scheme-V in Southern Region. Power Grid Corporation of India Limited

451

498/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 132 kV S/C Ranganadi-Ziro Transmission System in North Eastern Region. Power Grid Corporation of India Limited

450

472/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of 400 kV Bongaigaon-Malda transmission line at Siliguri and sub-station at Siliguri (New) in Eastern Region. Power Grid Corporation of India Limited

449

86/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for assets under Kahalgaon Stage-II, Phase-I Transmission system in the Eastern, Northern Region and Inter-regional link between the Northern and Western Region. Power Grid Corporation of India Limited

448

60/MP/2019

In the matter of seeking relief against scheduling of suo-motu power to Maharashtra State Electricity Distribution Company Limited by Western Regional Load Despatch Centre. Maharashtra State Electricity Distribution Company Limited

447

46/TT/2014

Approval 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 for determination of Transmission Tariff of five no. of assets 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 scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Western Region for tariff 2009-14 period. Power Grid Corporation of India Limited

446

137/MP/2019

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 27 and 33 (A) 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 for granting time extension as provided in this petition including to achieve financial closure required under Clause 9.3.2 of the detailed procedure issued by the Central Electricity Regulatory Commission for “Grant of Connectivity to Projects based on renewable energy sources To Inter-State Transmission System” dated 15.5.2018. Torrent Power Limited

445

62/MP/2021

Petition under Section 79(1)(f) and Section 79(1)(c) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in seeking submission of construction phase bank guarantee under the Agreement for Long Term Access with system strengthening dated 8.10.2020 in contravention of the provisions of the Detailed Procedures of Central Transmission Utility under Regulation 27 (1) 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 dated 31.12.2009 Altra Xergi Power Private Limited

444

13/RP/2021
in
Petition No 348/MP/2018

Petition seeking review of the Commission’s order dated 4.2.2021 in Petition No 348/MP/2018. NHPC Limited

443

14/RP/2021
in
Petition No 328/MP/2018

Petition seeking review of the Commission’s order dated 9.2.2021 in Petition No 328/MP/2018. NHPC Limited

442

9/RP/2021 in Petition No. 210/MP/2019
And
10/RP/2021 in Petition No. 209/MP/2019

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of Commission’s order dated 18.5.2020 in Petition No. 210/MP/2019. 1. Southern Power Distribution Company of Telangana Limited
2. Northern Power Distribution Company of Telangana Limited

441

126/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for inter-State Transmission System connected 1200 MW, ISTS Connected Solar PV Power Projects under open category and selected through competitive bidding process as per the Standard Bidding Guidelines issued by Ministry of Power dated 3.8.2017. NTPC Limited

440

377/MP/2019

Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondents, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of ‘Electrostatic Precipitators’ (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment, Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003 and before 31.12.2016. D.B. Power Limited

439

31/GT/2020

Petition for revision of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up exercise SJVN Limited

438

504/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: Re-conductoring of lmphal (POWERGRID)-Yurembam (Imphal Sub-station-Manipur) 132 kV S/c line with high capacity conductor [HTLS of capacity equivalent to that of Single ACSR Moose: 798 A] and Upgradation/ modification of 132 kV line bay equipment for Imphal (POWERGRID) - Yurembam (Imphal Sub-station- Manipur) 132 kV S/c (HTLS) line, Asset-2: 315 MVA, 400/132kV, ICT-III along with associated bays in GIS bays at 400kV Silchar Sub-station, Asset- 3: 200 MVA, 400/132kV Spare ICT at 400kV Silchar Sub-station, Asset 4: 31.5MVAR, 220 kV, Bus Reactor along with associated bay at Mokokchung (POWERGRID) Sub-station, Asset 5: 160 MVA, 220/132kV, lCT (Spare) at Kopili Sub-station and 50MVA, 132/33kV, lCT (Spare) at Nirjuli Sub-station, Asset- 6: lX80MVAr, 420 kV Reactor (Spare) and 1X63 MVAr 420 kV Reactor (Spare) at Bongaigaon Sub-station), Asset-7: 315MVA, 400/220kV, ICT (Spare) at Misa Sub-station under “North Eastern Region Strengthening Scheme-VII (NERSS-VII)” in North-Eastern Region. Power Grid Corporation of India Limited

437

53/TT/2015

Truing up of transmission tariff of the 2009-14 period and determination of transmission tariff of the 2014-19 period of the Transmission System associated with Kudankulam Atomic Power Project in Southern Region (SR) Power Grid Corporation of India Limited

436

518/MP/2020

Petition filed under Section 66 and Section 79 (k) of Electricity Act, 2003 read with Regulations 14 and 15 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and directing the respondents to give accreditation and registration of the Petitioner under Renewable Energy Certificate mechanism and grant/issue the RECs for the period 26.1.2014 to 28.10.2017 SLS Power Corporation Limited

435

142/MP/2019

Petition under Section 94 (1) (f) of the Electricity Act, 2003 read with Regulation 103 of the CERC (Conduct of Business) Regulations, 1999 for review of the Order dated 06.02.2019 passed by the Commission in Petition No. L-1/44/2010-CERC KSK Mahanadi Power Limited (KSK)

434

492/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for the Combined Asset comprising of Asset-I: Extension of 400/220 kV Kolhapur (MSEB) Sub-station, Asset-II: 220 kV D/C Vapi-Magarwada Transmission Line along with associated bays and Asset-III: 220 kV D/C Vapi-Khardpada Transmission Line along with associated bays) under WRSS-III Transmission System in Western Region. Power Grid Corporation of India Limited

433

383/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Transmission system constructed, maintained and operated by Torrent Power Grid Limited vide License No. 2/Transmission/CERC dated 16.5.2007. Torrent Power Grid Limited (TPGL)

432

193/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Assets consisting of Asset-I: 400 kV 125 MVAr Bus Reactor with associated bays at Abdullapur and Asset-II: 400 kV D/C Abdullapur-Sonepat Transmission Line alongwith 400 kV associated bays at Abdullapur and Sonepat Sub-station under “System Strengthening in Northern Region Grid for Karcham Wangtoo HEP” in the Northern Region. Power Grid Corporation of India Limited

431

300/GT/2020

Petition for revision of tariff of Feroze Gandhi Unchahar Thermal Power Station, Stage-II (420 MW) for the 2014-19 tariff period, after truing-up exercise NTPC Limited

430

48/MP/2021

Petition under Section 79(1)(b) and (k) of the Electricity Act, 2003 read with Regulation 49(C)(a) and (b) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval of Station Heat Rate, on actual basis, of Thermal Power Plant (270 MW) located at Village Kasaipali, District Korba, Chhattisgarh. ACB (India) Limited

429

105/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff from dates of commercial operation to 31.3.2019 in respect of Asset-I: LILO of Agra-Bharatpur 220 kV S/C Line at Agra (POWERGRID) Sub-station along with line bays, Asset-II: 1X315 MVA 400/220 kV ICT (Shifted from Ballabhgarh Sub-station) along with ICT bays at Agra (POWERGRID) Sub-station, Asset-III: 1X315 MVA, 400/220 kV ICT along with associated bays at Kaithal Sub-station (Spare ICT from Ballabhgarh) and Asset-IV: 2 numbers 220 kV bays at Kaithal Sub-station under Northern Region System Strengthening Scheme-XXXIV in Northern Region. Power Grid Corporation of India Limited

428

326/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff for 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission project consisting of Asset-I: Tala-Siliguri Transmission System and Asset-II: Remaining part of Tala-Siliguri Transmission System in the Eastern Region. Power Grid Corporation of India Limited

427

22/RP/2020 alongwith IA No. 48 of 2020
in
Petition No. 69/MP/2019

Review petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of Order dated 04.10.2019 passed by this Hon’ble Commission in Petition No. 69/MP/2019. Phelan Energy India RJ Pvt. Limited

426

355/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing-up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 2nd 315 (3X105) MVA, 400/220 kV Transformer at Indravati (OHPC) Switchyard in Eastern Region. Power Grid Corporation of India Ltd.

425

121/TT/2019

Approval under regulation 86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from COD to 31.3.2019 for 400 kV D/C Kameng - Balipara Transmission Line along with associated bays at Balipara Sub-station under “North East - Northern / Western Interconnector-I” in North Eastern Region. Power Grid Corporation of India Limited

424

135/MP/2021

Petition seeking approval under Sections 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 6.1.2016 for creation of security interest in the transmission project assets and other relevant documents of Warora Kurnool Transmission Limited in favour of new Security Trustee. Warora Kurnool Transmission Limited

423

Review Petition No. 7/RP/2020
in
Petition No. 222/MP/2017

Petition seeking review of Commission’s order dated 23.7.2019 in Petition No.222/MP/2017 pertaining to adjudication of disputes under Section 79(1) (b) read with Section 79 (1) (f) and other provisions of the Electricity Act, 2003, with the Respondent with regard to the tariff payable under the Power Purchase Agreement dated 27.11.2013 KSK Mahanadi Power Company Limited

422

58/MP/2021

Petition under Section 66 of the Electricity Act, 2003 read with 79(1)(c) read with Regulations 6 and 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 for approval of introduction of the Hydro Two Day Ahead Contracts, Hydro Green Term Ahead Contracts, Weekly Uniform Price Contracts and Uniform Price Auction to contracts in Term Ahead Market, Green Term Ahead Market as well as in Hydro Green Term Ahead Market in Power Exchange India Limited. Power Exchange India Limited (PXIL)

421

Corrigendum to 366/MP/2019

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of “Electrostatic Precipitators” (ESP), installation of Flue Gas De-sulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment, Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003 and before 31.12.2016. D.B. Power Limited (DBPL)

420

315/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff for 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for “ATS of Kopili-Khandong (additional transmission Gohpur-Itanagar)” in the North Eastern Region. Power Grid Corporation of India Limited

419

136/TL/2021
141/AT/2021
137/TL/2021
138/AT/2021
139/TL/2021
140/AT/2021

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Fatehgarh Bhadla Transco Limited. Fatehgarh Bhadla Transco Limited
Sikar New Transmission Limited
Sikar-II Aligarh Transmission Limited

418

Corrigendum to 22/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 2 Numbers 765 kV line Bays along with 2 Numbers 330 MVAr Line Reactor at Vindhyachal Pooling Station and 2 Numbers 765 kV line Bays along with 2 Numbers 330 MVAr Line Reactor at Jabalpur Pooling Station for 765 kV D/C Vindhyachal Pooling Station-Jabalpur Pooling Station Transmission Line (TBCB) under Sub-station Extensions for Transmission System associated with Vindhyachal-V Project of NTPC (Part-B) in the Western Region. Power Grid Corporation of India Ltd.

417

223/TT/2020 and 488/TT/2019

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 for determination of transmission tariff for tariff block 2014-19 for installation of 1x250 MVA, 400/220 kV ICT at Bhadrawati HVDC back to back station under “Installation of Transformer & Procurement of Spare convertor Transformer at Bhadrawati Back to Back Station” in Western Region. Power Grid Corporation of India Limited

416

Corrigendum to Petition No. 269/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Chukka Transmission System in Eastern Region. Power Grid Corporation of India Ltd.

415

536/MP/2020 along with IA No. 71/2020, IA No. 73/2020 and IA No. 2/2021 158/MP/2020 along with IA No. 35/2020 373/MP/2020 454/MP/2019 along with IA No. 19/2020 457/MP/2019 along with IA No. 18/2020 500/MP/2019 along with IA No. 20/2020

Petition under Section 79(1) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for clarification and modification of the GST/ Safeguard Duty Orders, issuance of directions to the Buying utilities/ Distribution Utilities for immediate payment and application of the orders commonly to all the similar placed project developers and Buying Utilities/ Distribution Companies. Solar Energy Corporation of India Limited

414

455/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-1 : LILO of both circuits of Bamnauli-Samaypur 400 kV line at Tughlakabad along with associated bays; Asset-2 : 400/220 kV, 2x500 MVA ICT-I and II at 400/220 kV GIS at Tughlakabad Sub-station alongwith associated bays & 400 kV, 125 MVAR Bus reactor at GIS Tughlakabad Sub-station alongwith associated bays, Asset-3 : 400/220 kV, 500 MVA ICT-III at 400/220 kV GIS at Tughlakabad Sub-station alongwith associated bays and Asset-4 : 400/220 kV, 500 MVA ICT-IV at 400/220 kV GIS at Tughlakabad Sub-station alongwith associated bays under “Creation of 400/220 kV Sub-stations in NCT of Delhi during 12th plan period (Part-B1)”in Northern Region. Power Grid Corporation of India Ltd.

413

468/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-I: 400/220 kV Ludhiana Sub-station: (+) 600 MVAR/ (-) 400 MVAR SVC, Asset-II: 400/220 kV Kankroli Sub-station: (+) 400 MVAR/ (-) 300 MVAR SVC, Asset-III: 400/220 kV New Wanpoh Sub-station: (+) 300 MVAR/ (-) 200 MVAR SVC under “Static VAR Compensator (SVCs)” in Northern Region. Power Grid Corporation of India Limited

412

104/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and determination of transmission tariff for the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for Asset-I: Extension of Kota 400/220 kV Sub-station (POWERGRID)-Shifting of 400 kV, 50 MVAR line reactor from Merta to Kota Sub-station for its use as Bus Reactor and 400 kV Bus reactor bay; Asset-II: Extension of Koteshwar 400/220 kV Sub-station (THDC)-installation of 400 kV, 125 MVAR bus reactor along with associated bay at Koteshwar; Asset-III: Extension of Dehar 400/220 kV Sub-station (BBMB)-installation of 400 kV, 1x63 MVAR bus Reactor-II through a single 400 kV hybrid GIS bay and Asset-IV: Replacement of 250 MVA ICT with 4x105MVA, 1-Phase ICT & retrofitting of associated 400/220 kV bay equipment and protection relays at Dehar under “Strengthening Scheme in Northern Region”. Power Grid Corporation of India Limited

411

30/RP/2020
in
Petition No. 168/MP/2019

Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of the Code of Civil Procedure (“CPC”) and Regulation 103 of CERC (Conduct of Business) Regulations, 1999 for seeking review of this Commission’s Order dated 22.06.2020 in Petition No. 168/MP/2019. Coastal Gujarat Power Limited

410

70/TD/2021

Application for grant of licence for Category ‘V’ inter-State trading in electricity. Saini Power Transactor

409

I.A No. 48/2021
in
Petition No. 178/GT/2017

Interlocutory Application to rectify the arithmetical error/accidental slip which has crept in the Order dated 6.1.2020 in Petition No. 178/GT/2017 NTPC Limited

408

161/MP/2020

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of events pertaining to Change in Law as per Article 10 of the Power Purchase Agreement dated 23.8.2013 and Article 10 of the Addendum PPA dated 10.12.2013. Bharat Aluminium Company Limited (BALCO)

407

06/SM/2021

A mechanism to determine Compensation on account of installation of Emission Control System by the generating companies in compliance with the Revised Emission Standards issued by Ministry of Environment, Forest & Climate Change (MoEF&CC),Government of India, vide Environment (Protection) Amendment Rules, 2015 on 07.12.2015 in respect of the Thermal Generating stations whose tariff is determined through competitive bidding under Section 63 of the Electricity Act, 2003.
Corrigendum (II) date:- 12.09.2023
Corrigendum (I) date:- 11.11.2021

406

18/RP/2020
in Petition No. 10/TT/2019

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 5.2.2020 in Petition No. 10/TT/2019 Transmission Corporation of Andhra Pradesh Limited

405

45/MP/2019 along with
IA No. 24/2021

Petition under Section 79 (1) (b) & (f) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements dated 02.08.2016, executed between the Petitioner and Solar Energy Corporation of India Ltd., for seeking approval of Change in Law events due to enactment of the GST Laws Talettutayi Solar Projects One Pvt. Limited

404

530/MP/2020
along with I.A. No. 45/IA/2020

Petition under Sections 79(1)(c),79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking directions against the Respondents in relation to wrongful rejection of the application for Short Term Open Access for transfer of power from Western Region to Southern Region. KSK Mahanadi Power Company Limited

403

86/MP/2021

Petition under Section 79 (1) (b) and (f) of the Electricity Act, 2003 read with applicable Regulations against the unilateral surrender of 150 MW power by Damodar Valley Corporation. Maithon Power Limited

402

269/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Chukka Transmission System in Eastern Region. Power Grid Corporation of India Ltd. Corrigendum date:- 24.08.2021

401

162/MP/2020

Petition under Section 79(1) (f) of the Electricity Act, 2003, read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 seeking appointment of Sole Arbitrator for adjudication of disputes between the parties herein terms of clause 3.13 (b) of the Agreement dated 31.10.2014. Shree Cement Limited

400

203/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Article 16.3.1 of the Power Purchase Agreements dated 02.05.2016 executed between the Petitioner and NTPC Limited, seeking extension of the Scheduled Commissioning Date for two 70 MW solar power projects established under the National Solar Mission Phase-II, Batch-II, Tranche-I and seeking refund of the amount wrongfully and forcibly collected by NTPC Limited purportedly as liquidated damages for delay in commencement of supply of power Solaire Surya Urja Private Limited

399

9/RP/2019
in
2/SM/2019

Application under Section 94(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and principles of order 47 of CPC seeking review of order dated 31.1.2019 in Petition No. 2/SM/20219. Coastal Gujarat Power Limited

398

8/RP/2021
in
191/MP/2019

Petition for review of order dated 27.1.2021 in Petition No. 191/MP/2019 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. North East Transmission Company Ltd.

397

109/MP/2019

Petition under Section 79(1)(c) read with Section 79(1)(f) 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 matters) Regulations, 2009. ACME Phalodi Solar Energy Private Limited, ACME Raisar Solar Energy Private Limited, ACME Solar Holdings Limited

396

10/SM/2021

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Essar Electric Power Development Corporation Limited

395

108/MP/2019

Petition under Section 79(1)(c) read with Section 79(1)(f) 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 matters) Regulations, 2009. ACME Deoghar Solar Power Pvt. Limited, ACME Dhaulpur Powertech Pvt. Limited, ACME Solar Holdings Limited

394

356/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset 1: Combined Asset of WRSS-II Set A (Part 1), Asset 2: Combined Asset of WRSS-II Set A (Part 2), Asset 3: Combined Asset of WRSS-II Set B, Asset 4: Combined Asset of WRSS-II Set C, Asset 5: Combined Asset of WRSS-II Set D (Part 1) and Asset 6: Combined Asset of WRSS-II Set D (Part 2) under Western Regional System Strengthening Scheme-II in Western Region. Power Grid Corporation of India Ltd.

393

176/MP/2020

Petition under Section 79 (1) (b) read with Section 79 (1) (f) of the Electricity Act, 2003 for allowing the claim of the Petitioner of increase/change in Central Excise Duty on account of changes in individual components as a Change in Law event relating to Power Purchase Agreement dated 18.12.2013 and 19.12.2013. Adhunik Power and Natural Resources Limited

392

147/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff 2004-09 tariff period, 2009-14 tariff period and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset consisting of Asset-i: 400 kV S/C Jalandhar-Amritsar line along with associated bays at Amritsar and Jalandhar, ICT-I along with associated bays at Amritsar Sub-station and 220 kV Verpal feeder bays I and Il at Amritsar Sub-station; Asset-ii: 315 MVA 400/220 kV ICT-II at Gorakhpur S/S along with associated bays (includes 2 Number 220 kV Line Bays) and Asset-iii: LILO of Bawana- Bhiwani line along with associated bays at Bahadurgarh, 315 MVA ICT-I along with associated bays at Bahadurgarh Sub-station and 220 kV Nuna Majra Feeder Bays at Bahadurgarh Sub-station under Transmission System associated with System Strengthening Scheme (Formerly Tala Supplementary Scheme) in the Northern Region. Power Grid Corporation of India Ltd.

391

260/MP/2020

Petition under Regulation 35(3)(c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for approval and recovery of security expenses from 1.4.2019 to 31.3.2024. Power Grid Corporation of India Limited

390

29/RP/2020 alongwith IA No. 59 of 2020

Review Petition under Section 79 read with 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of Order dated 04.10.2019 passed by this Commission in Petition No. 14/MP/2019. Renew Solar Power Pvt. Limited

389

20/RP/2020
and 25/RP/2020
in
Petition No. 446/MP/2019

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 23.4.2020 in Petition No. 446/MP/2019 Haryana Power Purchase Centre

388

155/MP/2021

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 injection of infirm power beyond 31.8.2021 in case of Parbati Hydroelectric Project-Stage-II. NHPC Limited

387

110/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of inter-State trading licence in electricity. Reneurja Power LLP

386

114/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading in electricity. Shubheksha Advisors Private Limited

385

127/TD/2021

Application for surrender of inter-State Trading Licence granted to Renew Solar Services Private Limited. Renew Solar Services Private Limited

384

1/RP/2021
in Petition No. 96/TT/2019

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 9.8.2020 in Petition No. 96/TT/2019. Teesta Valley Power Transmission Ltd.

383

5/RP/2021
in Petition No. 266/TT/2018
along with I.A. No. 18/2021 and IA No.19/2021

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 27.1.2020 in Petition No. 266/TT/2018. Maharashtra State Electricity Transmission Co. Limited

382

21/RP/2020
in Petition No. 446/MP/2019

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 23.4.2020 in Petition No. 446/MP/2019 Sasan Power Limited

381

152/TD/2021

Petition for down-gradation of trading licence under Regulation 15 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading e and other related matters) Regulations, 2020. Essar Electric Power Development Corporation Limited

380

16/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 periods and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 230 kV Neyveli-Bahoor transmission line in Southern Region. Power Grid Corporation of India Ltd.

379

67/MP/2020
and
515/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of ACE on installation of various Emission Control Systems at Sipat Super Thermal Power Station Stage-I (3x660 MW) in compliance of Ministry of Environment and Forests and Climate Change, Government of India Notification dated 7.12.2015. NTPC Ltd

378

146/MP/2019

Petition under section 79 of the Electricity Act, 2003 for execution of the Order dated 05.02.2019 passed in Petition no. 192/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Solar Energy Corporation of India Limited in relation thereto Phelan Energy India RJ Pvt. Limited

377

28/RP/2020 with I.A No. 53/IA/2020
in
Petition No. 308/GT/2018

Review of Commission’s order dated 5.2.2020 in Petition No. 308/GT/2018 pertaining to the determination of tariff of Uri-II Hydroelectric project for the period from 1.4.2014 to 31.3.2019 Punjab State Power Corporation Limited

376

635/RC/2020
&
59/MP/2021

Application in compliance of Regulation 7 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 and Ministry of Power Order dated 10.7.2020 for approval of introduction of additional Term Ahead Contracts and Green Term Ahead Contracts beyond T+11 days at Indian Energy Exchange Limited. Indian Energy Exchange Limited
Power Exchange India Limited

375

601/GT/2020

Determination of project specific tariff in respect of 50 MW solar PV Power Project of THDC India Limited at Paivalike village, Kasargod District, Kerala THDC India Limited

374

477/MP/2020

Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India Limited in directing the Petitioners to submit a fresh Bank Guarantee upon grant of Stage-II Connectivity against the Letter of Award dated 17.6.2019 issued by Solar Energy Corporation of India Limited for development of 300 MW ISTS connected Wind Power Projects in the State of Karnataka instead of utilising the Bank Guarantee bearing no. 002BG01190330001 for an amount of Rs. 5,00,00,000/- already submitted by the Petitioners pursuant to the revoked Stage-II Connectivity dated 7.1.2019. 1. Renew Power Private Limited
2. Auxo Solar Energy Private Limited
3. Ostro Energy Private Limited
4. Ostro Kannada Power Private Limited

373

650/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: Extension of 765/400 kV Bilaspur Pooling Station (near Sipat) alongwith LILO of Sipat-Seoni Ckt 2 with 240 MVAR Line Reactor and Asset-II: Installation of 765/400 kV, 1500 MVA ICT-3 at Bilaspur Pooling Station under WRSS XI Scheme in Western Region. Power Grid Corporation of India Ltd.

372

31/RP/2020
in
Petition No. 187/AT/2019

Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Order 47 Rule 1 of CPC and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 28.2.2020 passed by the Commission in Petition No. 187/AT/2019. Tata Power Delhi Distribution Limited

371

26/RP/2020 along with IA No.52/2020
In
IA No.69/2019 in Petition No. 202/MP/2018

Petition under Section 94 of the Electricity Act, 2003 read with Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 for review of order dated 9.6.2020 in Petition No. 202/MP/2018. Central Transmission Utility

370

140/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: 315 MVA, 400/220/33 kV 3-phase Spare ICT at Raipur Sub-station; Asset-II: 315 MVA, 400/220/33 kV 3-Phase Spare ICT at Pune Sub-station; Asset-III: 420 kV, 80 MVAR 3-Phase Shunt Reactor at Wardha Sub-station; Asset-IV: 315 MVA, 400/220/33 kV 3-Phase Spare Transformer at Dehgam Sub-station; Asset-V: 315 MVA, 400/220/33 kV 3-Phase Spare Transformer at Jabalpur; Asset-VI: 400 kV, 125 MVAR 3-Phase Spare Reactor at Itarsi under Provision of Spare ICTs and Reactors in the Western Region. Power Grid Corporation of India Ltd.

369

480/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Transmission System associated with Neyveli Lignite Corporation – II (NLC-II) Expansion Project in Southern Region. Power Grid Corporation of India Ltd.

368

123/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Madurai-Trivandrum 400 kV D/C Transmission System in Southern Region. Power Grid Corporation of India Ltd.

367

I.A No.68/IA/2018
and
I.A No.72/IA/2018
in
Petition No. 91/MP/2018

Application seeking impleadment of Power Grid Corporation of India as a party Respondent and for directions.
Application seeking adjudication of the issue relating to jurisdiction of the Commission to adjudicate the dispute.
Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.7.2012 as amended on 19.12.2014 and 23.1.2018 in regard to non-payment of tariff and unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSK Mahanadi Power Company Limited

366

22/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 2 Numbers 765 kV line Bays along with 2 Numbers 330 MVAr Line Reactor at Vindhyachal Pooling Station and 2 Numbers 765 kV line Bays along with 2 Numbers 330 MVAr Line Reactor at Jabalpur Pooling Station for 765 kV D/C Vindhyachal Pooling Station-Jabalpur Pooling Station Transmission Line (TBCB) under Sub-station Extensions for Transmission System associated with Vindhyachal-V Project of NTPC (Part-B) in the Western Region. Power Grid Corporation of India Ltd.
Corrigendum date: 24.08.2021

365

77/MP/2021

Petition under Section 79 of the Electricity Act, 2003 before the Central Electricity Regulatory Commission for (i) approval of ‘Change in law’ and (ii) seeking an appropriate mechanism for grant of an appropriate adjustment/compensation to offset financial/ commercial impact of change in law events on account of imposition of safeguard duty on solar cells/modules in terms of Article 12 of the Power Purchase Agreements dated 4.6.2019 between ReNew Solar Energy (Jharkhand Five) Pvt. Ltd. and Solar Energy Corporation of India Limited. ReNew Solar Energy (Jharkhand) Private Limited

364

194/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of asset (A) LILO of Nagarjunasagar- Gooty 400 kV S/C line at Kurnool (New) Sub-station, (B) Kurnool (New) – Kurnool (APTRANSCO) 400 kV D/C quad line, (C) Establishment of new 765/400 kV Sub-station at Kurnool with 2x1500 MVA transformers, (D) Extension of Kurnool (APTRANSCO) Sub-station and (E) 1x240 MVAR bus reactor at Kurnool (New) Sub-station under “Transmission System associated with Krishnapatnam UMPP Part-C1” in Southern Region. Power Grid Corporation of India Ltd.

363

Petition for approval of proposal for Reconstruction, Renovation and Modernization for life extension beyond the normal useful life in respect of Kopili Power Station (4x50 MW) of North Eastern Electric Power Corporation Limited, Shillong North Eastern Electric Power Corporation Limited

362

99/TL/2021

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Bikaner-II Bhiwadi Transco Limited. Bikaner-II Bhiwadi Transco Limited

361

Corrigendum to Petition No. 546/MP/2020

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of Petitioner No 1 in favour of Petitioner No. 2 / Security Trustee pursuant to the amended and restated Facility Agreement dated 12.10.2020 executed between Petitioner No. 1, REC Limited/ Lender’s Agent and the Lenders, by way of mortgage/ hypothecation/ assignment on project assets for benefit of the Lenders, and for their subsequent transferees, assignees, novatees thereof and any refinancing lenders to the Project, for development, construction and operation of the independent transmission project for “WRSS-21 (Part-B) – Transmission System strengthening for reliving over loadings observed in Gujarat Intra-state system due to RE injections in Bhuj-PS. 1. Lakadia-Vadodara Transmission Project Limited
2. Catalyst Trusteeship Limited

360

218/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Asset A: Procurement of 3 Numbers Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati HVDC Back to Back Station under “Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back to Back Station” in Western Region. Power Grid Corporation of India Ltd.,

359

1/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods and truing-up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 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 under System Strengthening in Southern Region. Power Grid Corporation of India Ltd.,

358

101/MP/2021

Petition under Section 17, read with Section 79(1)(c) of the Electricity Act, 2003 for creation of security interest by Western Transco Power Limited in favour of Catalyst Trusteeship Limited, acting on behalf of ICICI Bank Limited, and seeking approval of substitution of lenders, namely, IDFC First Bank Limited and NIIF Infrastructure Finance Limited (erstwhile IDFC Infrastructure Finance Limited). Western Transco Power Limited

357

494/MP/2020

Petition under Regulation 8(4) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, seeking prior approval of the Hon’ble Commission for incorporating a wholly owned subsidiary company of the Petitioner to undertake Telecommunications and Digital Technology Businesses. Power Grid Corporation of India Ltd.

356

106/TD/2021

Application under Regulations 9(4) and 15(3)(a) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for down-gradation of Licence from Category III to Category V in the Financial Year 2020-21. Shyam Indus Power Solutions Private Limited

355

IA No. 54/2020, 41/2021 and 55/2021
in
Suo Motu Petition No. 7/SM/2020

Interlocutory Applications for invoking power of relaxation clause under Regulation 76 of the 2019 Tariff Regulations, for extension of time to file tariff petitions for determination of tariff for the 2019-24 tariff period along with truing-up petitions for the 2014-19 tariff period in case of existing generating stations/units and transmission system/assets by relaxation of Regulation 9(2) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Kanti Bijlee Utpadan Nigam Ltd

355

487/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: Rangit-Melli Transmission Line of Rangit and Rangit-Rammam Transmission Line and Asset-II: 132 kV Rangit-Siliguri Transmission Line under Rangit Transmission System in Eastern Region. Power Grid Corporation of India Ltd.

354

9/SM/2021

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Atria Energy Services Private Limited

353

8/SM/2021

Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. National Energy Trading and Services Limited

352

383/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset comprising of Asset-I: 1 x315 MVA, 400/220 kV Transformer at Nalagarh; Asset-II: 1x315 MVA, 400/220 kV Transformer at Abdullahpur; Asset III: 1x500 MVA, 400/220 kV Transformer at Amritsar; and Asset IV: 4x105 MVA, 400/220 kV Single Phase Transformers at Kishenpur associated with Augmentation of Transformation Capacity (Part-I) in Northern and Eastern Region. Power Grid Corporation of India Ltd.

351

485/TT/2019

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 for determination of Transmission Tariff from COD to 31.3.2019 for 315 MVA, 400/220 kV ICT along with associated bays at Fatehabad Sub-station under “Augmentation of Transformation capacity at Fatehabad (PG)” in Northern Region. Power Grid Corporation of India Limited

350

290/GT/2019

Petition for determination of project specific levelised tariff for 180 kW Varanasi WtE Station at Karsara, District Varanasi NTPC Limited

349

358/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for 2001-04, 2004-09, and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Series Compensation on Panki- Muradnagar 400 kV S/C Line of UPPCL in the Northern Region Power Grid Corporation of India Ltd.

348

389/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset-1 comprising of 400/220 kV Damoh Sub-station along with bays and 400 kV 63 MVAR Bus Reactor along with associated 400 kV bay at Damoh Sub-station and Combined Asset-2 comprising of 400/220 kV ICT-I at Damoh Sub-station along with bays and 400/220 kV, 315 MVA ICT-II along with associated 400 kV and 220 kV bays at Damoh Sub-station under WRSS-IV Transmission Scheme in Western Region. Power Grid Corporation of India Ltd.

347

306/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for 400 kV D/C Bina-Nagda Transmission Line along with associated bay equipment at Nagda and Bina Sub-stations under “Transmission System associated with 400 kV Bina- Nagda D/C Line” in Western Region. Power Grid Corporation of India Ltd.

346

304/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 periods and truing-up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Bhadrawati-Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (Powergrid) Switching Station (Extensions) and Chandrapur (MSEB) Switchyard in Western Region. Power Grid Corporation of India Ltd.

345

I.A No.50/2021 In
Petition No. 484/MP/2020
And
Petition No. 484/MP/2020

Application seeking withdrawal of Petition pursuant to extension of milestones including Scheduled Commissioning Date granted by Solar Energy Corporation of India Limited and issuance of interim directions for maintenance of status quo. ACME Phalodi Solar Energy Pvt. Limited, ACME Raisar Solar Energy Pvt. Limited, ACME Solar Holdings Limited

344

491/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 400 kV S/C Vindhyachal - Korba Ckt-II along with associated bay equipment at Vindhyachal and Korba under “Korba Vindhyachal Transmission System” in Western Region. Power Grid Corporation of India Ltd.

343

375/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-1: Angul–Jharsuguda (Sundargarh) 765 kV 02nd D/C line with line reactors (switchable) & termination bays at Angul Sub-station and line reactors at Jharsuguda Sub-station, Asset-2: Jharsuguda (Sundargarh) – Dharamjaygarh 765 kV 02nd D/C line with termination bays at Jharsuguda Sub-station and Asset-3: 765 kV, 02x330 MVAR Switchable Line Reactors charged as Bus Reactors at Dharamjaygarh Sub-station (for both Ckts of Jharsuguda (Sundargarh) Dharamjaygarh 765 kV 02nd D/C line) under “East Coast Energy Pvt. Ltd. and NCC Power Projects Ltd. LTOA Generation Projects in Srikakulam Area Part-B” in Eastern and Western Region. Power Grid Corporation of India Ltd.

342

461/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission asset NLC-Karaikal 230 kV D/C Line (through LILO of the 230 kV Neyveli-Bahour S/C line at Karaikal) under NLC-Karaikal 230 kV D/C line in Southern Region. Power Grid Corporation of India Limited

341

60/MP/2021 along with IA No. 12/2021
And
65/MP/2021 along with IA No. 31/2021 and IA No. 33/2021

Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 seeking adjudication of disputes with NTPC Limited and Northern Regional Load Despatch Centre. BSES Yamuna Power Limited

340

I.A No.49/2021
In
Petition No. 483/MP/2020
And
Petition No. 483/MP/2020

Application seeking withdrawal of Petition pursuant to extension of milestones including Scheduled Commissioning Date granted by Solar Energy Corporation of India Limited and issuance of interim directions for maintenance of status quo. ACME Deoghar Solar Power Pvt. Ltd.,
ACME Dhaulpur Powertech Pvt. Ltd. , ACME Solar Holdings Ltd.

339

495/MP/2020

Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020, intimating the Hon’ble Central Electricity Regulatory Commission about continuation of Telecommunications and Digital Technology Businesses in accordance with the approvals granted by the Hon’ble Commission under Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2007and other relevant orders. Power Grid Corporation of India Ltd

338

439/MP/2019

Petition under Section 79(1) of the Electricity Act, 2003 seeking clarification of order dated 12.2.2019 in Petition No. 205/MP/2018. JSW Hydro Energy Limited

337

659/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 63 MVAR, 400 kV Switchable Line Reactor along with 500 Ohms NGR at Rajgarh (POWERGRID) end of Khargone TPS-Rajgarh (POWERGRID) 400 kV line under “POWERGRID Works associated with Transmission System Strengthening in WR associated with Khargone TPS” in Western Region. Power Grid Corporation of India Ltd.

336

5/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for 400 kV D/C Ranchi–Chandwa–Gaya line along with associated bays at Ranchi, Chandwa (GIS) and Gaya Sub-stations and 2X125 MVAR 400 kV Bus Reactor along with associated bays at Chandwa (GIS) under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1” in the Eastern Region. Power Grid Corporation of India Ltd.

335

105/TD/2021

Application under Section 15 of the Electricity Act, 2003 read with Regulation 15(3) and Regulations 3 and 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 seeking down-gradation of trading licence of Atria Energy Services Private Limited from Category ‘IV’ to Category ‘V’ trading licence. Atria Energy Services Private Limited

334

358/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Transmission assets under “Transmission system for development of pooling station in Northern part of West Bengal and transfer of power from Bhutan to NR/WR. Power Grid Corporation of India Ltd.

333

415/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV D/C Raipur-Chandrapur (Bhadrawati) Transmission Line including bay extensions at Raipur and Bhadrawati Sub-stations in the Western Region. Power Grid Corporation of India Ltd.

332

405/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset comprising of Asset-A1: 765 kV Line Bays and 3x80 MVAR line reactor at 765 kV Vadodara GIS for Vadodara-Dhule transmission line (IPTC); Asset-B1: 765 kV Line Bays and 3x80 MVAR Switchable line reactor at 765 kV Jabalpur Pooling Sub-station (for 765 kV S/C Jabalpur-Bhopal line); Asset-B2: 765 kV Line Bays and 3x80 MVAR line reactor at 765 kV Indore Sub-station (for 765 kV S/C Bhopal-Indore line); and Asset-B3: Extension of 765 kV Aurangabad Sub-station for 765 kV S/C line bay under “Line bays and Reactor Provisions at POWERGRID Sub-stations associated with System Strengthening for Western Region”. Power Grid Corporation of India Ltd.

331

4/RP/2021 in Petition No. 68/MP/2017

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 21.1.2020 in Petition No. 68/MP/2017. Central Transmission Utility (CTU)

330

IA No.64/2020 In Petition No. 614/MP/2020

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Article 3.2.4 of the Supplementary Power Purchase Agreement dated 5.12.2018 and Article 17.3 of the Power Purchase Agreement dated 6.2.2007 seeking adjudication of disputes qua unilateral amendment of the approved PPA/SPPA provisions and non-payment of actual cost incurred by Adani Power (Mundra) Limited to supply power to Gujarat Urja Vikas Nigam Limited. Adani Power (Mundra) Limited

329

114/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading in electricity. Shubheksha Advisors Private Limited

328

110/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of inter-State trading licence in electricity. Reneurja Power LLP

327

27/RP/2020 in 57/AT/2020

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 the order dated 24.2.2020 passed in Petition No. 57/AT/2020. Punjab State Power Corporation Limited

326

351/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 periods, truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 315 MVA ICT-III at Nagarjunasagar Sub-station with associated bay equipment in Southern Region. Power Grid Corporation of India Limited

325

271/GT/2019

Petition for revision of tariff of Tripura Gas Based Power Plant (TGBP) (101 MW) based on truing-up exercise for the period 24.12.2015 to 31.3.2019 North Eastern Electric Power Corporation Limited

324

589/TT/2020
and
590/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Section 79 of the Electricity Act 2003, truing up of transmission tariff of 2014-19 tariff period under Regulation 8 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Regulation 8 (1) under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Double Circuit Siliguri-Purnea Transmission Line, 400 kV Double Circuit Purnea-Muzaffarpur Transmission Line and 220 kV Double Circuit Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) Transmission Line, in Eastern Region associated with Tala Hydro Electric Project, East-North Interconnector and Northern Region Transmission System. Powerlinks Transmission Limited

323

42/TD/2021

Application for down-gradation of licence under Regulations 9(4) and 15(3)(a) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. National Energy Trading and Services Limited

322

472/GT/2014
474/GT/2014

Petition for truing up of capital expenditure and tariff of NLC TPS-I (600) MW for the period 1.4.2009 to 31.3.2014. Neyveli Lignite Corporation Limited, Chennai

321

23/RP/2020 in Petition No. 188/AT/2020

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 the order dated 18.3.2020 passed in Petition No. 188/AT/2020. Punjab State Power Corporation Limited

320

211/MP/2011

Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses), Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch Centre by loading transmission losses on the 220 KV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. Steel Authority of India Limited

319

22/RP/2019 in Petition No. 255/TT/2018

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 4.10.2019 in Petition No. 255/TT/2018. Power Grid Corporation of India Limited

318

I.A No.43/2021 In Petition No. 626/MP/2020

Application seeking direction for extension of time to comply with the directions issued by the Commission in its Record of Proceedings dated 26.3.2021 passed in Petition No. 626/MP/2020. NTPC Limited

317

386/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Fixed and Thyristor Controlled Series Compensation for 400 kV D/C Raipur-Rourkela Transmission Line at Raipur in the Western Region. Power Grid Corporation of India Ltd.

316

181/MP/2020 alongwith IA No. 14 of 2021

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the PPAs dated 27.04.2018 and Clause 5.7 of the Bidding Guidelines seeking relief under the 'Change in Law' provision viz. the introduction of Safeguard Duty on the import of solar modules after the Bid Deadline (i.e., 05.12.2017) resulting in substantial increase in the cost of project to be borne by the Petitioner and seeking an appropriate mechanism for grant of a suitable adjustment/ compensation to offset commercial impact of such Change in Law event. Clean Solar Power (Bhadla) Pvt. Ltd.

315

502/GT/2020

Petition for approval of tariff of Adhunik Power and Natural Resources Limited Coal based Thermal Power Project (540 MW) for the period from 1.4.2019 to 31.3.2024. Adhunik Power and Natural Resources Limited

314

399/MP/2019

Application under subsection (4) of section 28 of Electricity Act, 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the ERLDC Charges for the control period 01.04.2019-31.03.2024. Eastern Regional Load Despatch Centre (ERLDC)

313

93/MP/2021

Petition under Section 79(1) (c) of the Electricity Act, 2003 and Regulation 33A 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 extension of the time-period of three (3) months as stipulated under Clause 1.0(c) of the Agreements for Long Term Access for furnishing Construction Phase Bank Guarantee. 1. ReNew Surya Aayan Private Limited
2. ReNew Surya Vihaan Private Limited

312

263/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 315 MVA Transformer at Jeypore Sub-station along with associated bays in Eastern Region. Power Grid Corporation of India Ltd

311

465/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and revision of transmission tariff of 2004-09 and 2009-14 periods, truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 03 number of assets under Transmission System associated with Teesta (Stage-V) HEP in Eastern Region. Power Grid Corporation of India Ltd.

310

453/MP/2019

Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Transmission Service Agreement dated 24.6.2015 entered into between the Petitioner and the Respondents seeking Change in Law compensation. Sipat Transmission Limited

309

555/MP/2020

Petition under Section 79 OF The Electricity ACT, 2003 read with the Regulations 49, 76 and 77 of the Central Electricity Regulatory Commission (terms and conditions for determination of tariff) Regulations, 2019 and Regulations 111-115 of the Central Electricity Regulatory Commission (conduct of business) Regulations, 1999 for relaxation of the Normative Station Heat Rate Ratnagiri Gas and Power Private Ltd

308

81/TT/2016

Approval under Sections 61, 62 and 79(1)(c) and 79(1)(d) of the Electricity Act, 2003 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Annual Fixed Cost and determination of tariff for the licensed transmission business for the financial years 2015-16, 2016-17, 2017-18 and 2018-19 for 400 kV Srinagar-Srinagar PH line as per the Commission’s order dated 31.1.2013 in Petition No. 133/MP/2012. Power Transmission Corporation of Uttarakhand Ltd.

307

493/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, truing up of transmission tariff of 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset comprising of Asset-I: 400 kV D/C Gorakhpur-Lucknow transmission line along with its associated bays; and Asset-II: 30% FSC on 400 kV D/C Gorakhpur-Lucknow transmission line at Lucknow along with bays under “Northern Region System Strengthening Scheme-X” in the Northern Region. Power Grid Corporation of India Ltd

306

116/MP/2021

Petition under Regulation 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. Nabinagar Power Generating Company Limited

305

98/AT/2021

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system being established by Bikaner-II Bhiwadi Transco Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Bikaner-II Bhiwadi Transco Limited

304

366/MP/2019

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 and Article 10 of the Power Purchase Agreements both dated 01.11.2013 entered into between the Petitioner and the Respondents, seeking approval of the cost to be incurred by the Petitioner on account of change in law, for installation/retrofit of ‘Electrostatic Precipitators’ (ESP), installation of Flue Gas Desulphurisation (FGD), installation of low NOx burners, providing Over Fire Air (OFA) and any other measures for compliance of the notification dated 07.12.2015 issued by the Ministry of Environment, Forests and Climate Change, Government of India in respect of Thermal Power Plants installed/commissioned after 01.01.2003 and before 31.12.2016. D.B. Power Limited (DBPL),
Corrigendum date:- 27.08.2021

303

376/MP/2019

Application under subsection (4) of section 28 of Electricity Act, 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NERLDC Charges for the control period 01.04.2019-31.03.2024. North Eastern Regional Load Despatch Centre (NERLDC)

302

Corrigendum to Petition 378/MP/2019

Application under subsection (4) of section 28 of Electricity Act, 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the SRLDC Charges for the control period 01.04.2019-31.03.2024. Southern Regional Load Despatch Centre (SRLDC)

301

490/GT/2020

Petition for approval of tariff of Darlipalli Super Thermal Power Station Stage-I (1600 MW) for the period from anticipated COD of Unit-I (i.e. 1.3.2020) to 31.3.2024. NTPC Limited

300

10/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset under “System Strengthening–VII in Southern Regional Grid” in Southern Region. Power Grid Corporation of India Ltd

299

471/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 220 kV Kishenganga-Amargarh D/C line on M/C tower under the scheme “Transmission System associated with Kishenganga HEP” in the Northern Region. Power Grid Corporation of India Ltd.

298

651/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 400 kV D/C Neemrana-Sikar Transmission Line along with its associated bays under “Northern Region System Strengthening Scheme – XVII” in Northern Region. Power Grid Corporation of India Ltd.

297

125/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV D/C Meerut-Kaithal (Quad) Transmission Line along with associated bays under “Northern Region System Strengthening Scheme-XI”. Power Grid Corporation of India Ltd.

296

115/MP/2021

Petition seeking permission to allow interchange of infirm power including drawl of start-up power from the grid under Deviation Settlement Mechanism (DSM) beyond the prescribed period of six months from the date of first synchronization i.e beyond 9.7.2021 till declaration of commercial operation date of KAPP-3 or upto 9.1.2022, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

295

559/MP/2020

Petition under Section 79(1)(b) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 63 and 64 of Power Market Regulations 2010 seeking intervention of this Commission for devising suitable mechanism/guidelines for participation of Thermal Power Plants without long-term Power Purchase Agreement which have implemented FGD in accordance in compliance of existing law i.e. Ministry of Environment, Forest and Climate Change Notification dated 7.12.2015 in power markets and uniformity in price discovery and level playing for sale of power on Power Exchange and Deep E-Bidding Portal during the implementation period of FGD i.e. till 2022. Sembcorp Energy India Limited

294

400/MP/2019

Application under subsection (4) of section 28 of Electricity Act, 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the WRLDC Charges for the control period 01.04.2019-31.03.2024. Western Regional Load Despatch Centre (WRLDC)

293

464/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-1: 400 kV D/C Koteshwar HEP – Koteshwar Pooling Station Circuit – I&II alongwith associated bays, Asset-2: LILO of Circuit-I of 765 kV Tehri-Meerut Line at Koteshwar Pooling Station along with associated bays, Asset-3: LILO of Circuit-II of 765 kV Tehri-Meerut Line at Koteshwar Pooling Station along with associated bays and Asset-4: 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” in the Northern Region. Power Grid Corporation of India Ltd.

292

458/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination as well as truing up of transmission tariff from COD to 31.3.2019 for 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 400/220 kV, 500 MVA ICT-III alongwith 400 kV AIS bay and 220 kV GIS bay at Gaya Sub-station under Eastern Region Strengthening Scheme XVII- Part- B in Eastern Region. Power Grid Corporation of India Ltd.

291

101/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 400 kV S/C Kankroli-Jodhpur Transmission Line along with associated bays under “System Strengthening Scheme in South-Western Part of Northern Grid (Part-B)” in Northern Region. Power Grid Corporation of India Ltd

290

61/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 2 No. 400 kV line bays at Fatehpur 400/220 kV Sub-station under “Provision of 400 kV bays at Fatehpur for ATS under Unchahar TPS” in Northern Region. Power Grid Corporation of India Ltd

289

273/GT/2019

Petition for revision of tariff of Ranganadi Hydro Electric Project (405 MW) for the period 1.4.2014 to 31.3.2019 after truing-up exercise North Eastern Electric Power Corporation Limited

288

99/TL/2021

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to Transmission Licence to Bikaner-II Bhiwadi Transco Limited. Bikaner-II Bhiwadi Transco Limited

287

23/RP/2019 in Petition No. 171/TT/2018

Review petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 30.9.2019 in Petition No. 171/TT/2018. Power Grid Corporation of India Limited

286

546/MP/2020

Petition for approval under Section 17 (3) and (4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of Petitioner No 1 in favour of Petitioner No. 2 / Security Trustee pursuant to the amended and restated Facility Agreement dated 12.10.2020 executed between Petitioner No. 1, REC Limited/ Lender’s Agent and the Lenders, by way of mortgage/ hypothecation/ assignment on project assets for benefit of the Lenders, and for their subsequent transferees, assignees, novatees thereof and any refinancing lenders to the Project, for development, construction and operation of the independent transmission project for “WRSS-21 (Part-B) – Transmission System strengthening for reliving over loadings observed in Gujarat Intra-state system due to RE injections in Bhuj-PS. 1. Lakadia-Vadodara Transmission Project Limited
2. Catalyst Trusteeship Limited
Corrigendum Order dated:- 15.07.2021

285

108/MP/2021

Petition seeking permission to continue drawal of start-up power from the Grid as per Deviation Settlement Mechanism (DSM) till first synchronization of RAPP-7 or 30.6.2022, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

284

29/GT/2020

Petition for revision of generation tariff of Rampur Hydro Power Station (412 MW) for the period from actual COD of first Unit (i.e. 13.5.2014) to 31.3.2019-Truing-up of tariff determined by the Commission’s order dated 26.6.2019 in Petition No. 315/GT/2018 SJVN Limited

283

I.A. No. 32/2021 in Petition No. 92/MP/2021

Interlocutory application on behalf of Petitioner Essar Power Transmission Company Limited for interim relief of payment of Provisional Tariff for the Stage-1 assets from the PoC pool from July, 2020 with interest. Essar Power Transmission Company Limited

282

132/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the period from 1.4.2019 to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the Combined Asset consisting of Asset-I: 400/220 kV, 315 MVA, ICT-1 along with associated bays, 400 kV 80 MVAR Bus Reactor along with associated bays, LILO of one circuit of 400 kV D/C Parbati-Amritsar Transmission Line at Hamirpur along with associated bays and Line reactor at Hamirpur GIS Sub-station; and Asset-II: 1 number of 400/220 kV, 315 MVA ICT-II along with associated bays at Hamirpur Sub-station under “Northern Region System Strengthening Scheme-XX” (NRSSS-XX) in Northern Region Power Grid Corporation of India Ltd

281

721/AT/2020

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for the ISTS Grid connected Solar Photo Voltaic Projects of 2000 MW selected through Competitive Bidding Process as per the Guidelines issued by Ministry of Power, Govt. of India on 3.8.2017 and its amendments thereof. NHPC Limited

280

422/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 2 numbers 765 kV Line bays along with 2x240 MVAR Switchable Line reactors each at Srikakulam & Angul for termination of both circuit of 765 kV D/C Srikakulam-Angul Transmission line, and 1x330 MVAR 765 kV Bus Reactor at Srikakulam under Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA generation projects in Srikakulam Area-Part-C in the Southern Region and Eastern Region. Power Grid Corporation of India Limited

279

356/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09, 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for LILO of one circuit of 132 kV D/C Siliguri-Rangit Transmission Line at Gangtok in Eastern Region. Power Grid Corporation of India Limited

278

89/TL/2021

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Ramgarh New Transmission Limited. POWERGRID Ramgarh Transmission Limited

277

378/MP/2019

Application under subsection (4) of section 28 of Electricity Act, 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the SRLDC Charges for the control period 01.04.2019-31.03.2024. Southern Regional Load Despatch Centre (SRLDC)
Corrigendum Order dated:- 10.06.2021

276

374/MP/2019

Application under sub-section (4) of section 28 of Electricity Act, 2003 and Regulation 10 of the Central Electricity Regulatory Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for determining the NRLDC Charges for the control period 01.04.2019-31.03.2024. Northern Regional Load Despatch Centre (NRLDC)

275

264/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 400 kV D/C Talcher-Meramundali Transmission Line in Eastern Region. Power Grid Corporation of India Limited

274

380/MP/2018 With IA No.8/2020

Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 12.12.2013 executed between the Petitioner and the Respondent No. 1 for claiming compensation on account of events pertaining to Change in Law. IL&FS Tamil Nadu Power Company Limited

273

351/MP/2018 With IA No. 4/2020

Petition under Section 79(1) (b) and 79(1) (f) of the Electricity Act, 2003 read with Article 10 of the Power Purchase Agreement dated 19.12.2013 executed between the Petitioner and the Respondent No. 1 and in terms of the directions issued by the Central Government vide its Notification dated 27.8.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to Change in Law. Coastal Energen Private Limited

272

413/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Assets of Tarapur Transmission System associated with Tarapur Atomic Station Stages-3 and 4 in Western Region. Power Grid Corporation of India Limited

271

591/MP/2020

Petition for approval for creation of security interest under Sections 17(3) & 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Catalyst Trusteeship Limited for the benefit of Lenders and their assignees, transferees, novatees for the purpose of Petitioner No. 1’s Transmission Project. 1. NER II Transmission Limited
2. Piramal Trusteeship Services Private Limited
3. Catalyst Trusteeship Limited

270

469/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 400 kV S/C Meramundali-Jeypore Transmission Line along with extension of Meramundali and Jeypore Sub-stations in Eastern Region. Power Grid Corporation of India Limited

269

449/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: LILO of Patiala-Hissar line at Kaithal Sub-Station along with associated bays; Asset-II: 400 kV D/C Patiala-Ludhiana line along with associated bays at Patiala and Ludhiana Sub-station; Asset-III: LILO of 1st Circuit of 400 kV D/C Nathpa Jhakri-Nalagarh (Triple Snowbird) Line at Rampur and Asset IV: LILO of 2nd ckt. of 400 kV Natpha Jhakri-Nalagarh (Triple Snowbird) line at Rampur covered under “Transmission System associated with Rampur HEP” in the Northern Region. Power Grid Corporation of India Limited

268

7/SM/2021

Methodology for Computing the Escalation Rates and other Parameters for the Purpose of Bid Evaluation and Payment for Procurement of Power from Renewable Energy Projects Complemented with Firm Power from any other source through Competitive Bidding .
Addendum date:- 06.04.2022

267

476/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Transmission System associated with Farakka-III in Eastern Region. Power Grid Corporation of India Limited

266

84/TT/2019

Approval under regulation-86 of CERC (Conduct of Business) Regulations,1999 and CERC (Terms and Conditions of Tariff) Regulations, 2014 for determination of Transmission Tariff from COD to 31.3.2019 for Asset 1: 765 kV S/C Jaipur (RVPN)-Bhiwani TL (CKT-II) along with associated bays under “Northern Region system Strengthening Scheme XXV” in Northern Region in pursuance to direction of commission in Review Petition No. 41/RP/2017. Power Grid Corporation of India Limited

265

Corrigendum to Petition No.
335/MP/2020
519/MP/2020
509/MP/2020
516/MP/2020
338/MP/2020
521/MP/2020
526/MP/2020
512/MP/2020
339/MP/2020

Corrigendum to order dated 28.4.2021 in Petition No. Petition No. 335/MP/2020, Petition No. 519/MP/2020, Petition No. 509/MP/2020, Petition No. 516/MP/2020, Petition No. 338/MP/2020, Petition No. 521/MP/2020, Petition No. 526/MP/2020, Petition No. 512/MP/2020 and Petition No.339/TT/2020.

264

611/MP/2020

Petition under Section 79 of the Electricity Act, 2003 and the statutory framework governing the procurement of power through competitive bidding and Article 11 read with Article 13.5 and Article 4.5.3 of the Power Purchase Agreement dated 17.12.2019 executed between Solar Energy Corporation of India Limited and Rihand Floating Solar Private Limited seeking directions to restrain SECI from invoking the bank guarantees and for returning the bank guarantees. Rihand Floating Solar Private Limited

263

76/TD/2021

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of Category ‘V’ licence for inter-State trading in electricity. Altilium Energie Private Limited (AEPL)

262

361/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Special Protection Scheme for Rihand-Dadri HVDC Bi-pole and Gorakhpur-Muzzafarpur 400 kV line in the Northern Region. Power Grid Corporation of India Ltd.

261

387/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of 400/220 kV Khandwa Sub-station and LILO of 400 kV D/C Itarsi-Dhule Transmission Line at Khandwa in Western Region. Power Grid Corporation of India Ltd.

260

124/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for the Combined Asset: comprising of Asset-1: 315 MVA ICT-III at Ludhiana Sub-station; and Asset-2: Bay extension work at Wagoora Sub-station under Northern Region System Strengthening Scheme-VII (NRSS-VII). Power Grid Corporation of India Ltd.

259

14/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014, and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset consisting of Asset-a: 50 MVAR Bus reactor at Hisar Sub-station; Asset-b: LILO of 400 kV Moga-Hissar line, ICT-I at Fatehabad Sub-station, 4 nos. 220 kV line bays (feeders from Fatehabad-1 and Fatehabad-2) and 50 MVAR bus reactor bay along with associated bays at Fatehabad Sub-station; Asset-c: Total upstream system including Malerkotla-Ludhiana-Jalandhar transmission line along with associated bays at Ludhiana Sub-station and Malerkotla Sub-station; Asset-d: ICT-I along with associated bays at Ludhiana Sub-station; Asset-e: ICT-II along with associated bays at Ludhiana Sub-station; Asset-f: 315 MVA, 400/220 kV ICT-II along with associated bays at 400/220 kV Fatehabad Sub-station under Northern Region System Strengthening Scheme-III (NRSSS-III) in Northern Region. Power Grid Corporation of India Ltd.

258

312/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 and revision of transmission tariff of 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Transmission System associated with Loktak HEP in the North Eastern Region. Power Grid Corporation of India Ltd.

257

8/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset consisiting of Asset-I: 400 kV D/C Agra-Bassi Transmission Line with associated bays; Asset-II: 3x105 MVA 400/220/33 kV ICT-III along with associated bays at Wagoora Sub-station; Asset-III: 220 kV Zainkot III & IV bays at Wagoora Sub-Station and Asset-IV: 40% FSC on Allahabad-Mainpuri 400 kV D/C line at Mainpuri under Transmission System associated with Northern Region System Strengthening Scheme-II in Northern Region. Power Grid Corporation of India Ltd.

256

59/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing-up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 of Asset-I: a) Both circuits of one LILO D/C portion of Simhadri-Vijayawada 400 kV Line at Vemagiri-I (AP) shall be LILOed at Vemagiri-II (PG) (D/C Portion and multi-circuit Portion) along with associated bays at Vemagiri-II (PG); b) Both circuits of Second LILO D/C portion of Simhadri-Vijayawada 400 kV Line at Vemagiri-I (AP) shall be looped in at Vemagiri-II (PG). There shall be NO LOOP OUT. The open section of 400 kV D/C line from Vemagiri-I (AP) shall be used for termination of kV Kota Line along with associated bays at Vemagiri-II (PG); c) Shifting of 2 numbers of 63 MVAr reactors from Gazuwaka to Vemagiri-II (PG) for utilization on Simhadri-II-Vemagiri-II (PG) 400 kV D/C Line under Removal of Constraints in 400 kV Bays Extensions at 400 kV Vemagiri Sub-station in Southern Region. Power Grid Corporation of India Ltd.

255

495/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 220 kV D/C Unchahar-Kanpur transmission line-I with associated bays, Asset-II: 220 kV D/C Unchahar-Kanpur transmission line-II with associated bays, and Asset-III: LILO of one circuit of 220 kV D/C Panki-Mainpuri line-II of transmission system associated with Unchahar Stage-II in the Northern Region. Power Grid Corporation of India Ltd.

254

73/MP/2020 alongwith
IA No. 21 of 2021

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for (i) approval of ‘Change in Law’; and (ii) consequential relief to compensate for the increase in capital cost due to introduction of the Central Goods and Services Tax Act, 2017, the Integrated Goods and Services Tax Act, 2017 and the State Goods and Services Tax Acts enacted by respective states, and (b) imposition and introduction of Safe Guard Duty on the import of solar cells (whether or not assembled in modules or panels) by way of Notification No.01/2018- Customs SG dated 30.07.2018 issued by the Department of Revenue, Ministry of Finance, in terms of Article 12 read with Article 16.3.1 of the Power Purchase Agreements dated 06.10.2017 between SB Energy One Private Limited and Solar Energy Corporation of India Limited. SB Energy One Private Limited

253

354/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for LILO of both the circuit of Patratu-Hatia-Chandil 220 kV D/C line at Ranchi Sub-station associated with 220 kV Interconnection with Jharkhand State Electricity Board (JSEB) System at Ranchi Sub-Station in the Eastern Region. Power Grid Corporation of India Ltd.

252

509/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: 2 Nos. of 400 kV GIS line bays at Nizamabad (PG) for termination of Nizamabad-Yeddumailaram (Shankarpalli) 400 kV D/C line and Asset-II: 2 Nos. of 400 kV GIS line bays at Maheswaram (PG) for termination of Maheswaram (PG)–Mehboob Nagar 400 kV D/C Transmission Line under the "Provision of line bays for the Scheme-Connectivity lines for Maheshwaram (Hyderabad) 765/400 kV Pooling Station” in the Southern Region. Power Grid Corporation of India Ltd.

251

9/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Splitting of 400 kV Raipur Bus through bus sectionaliser into two sections at a point between existing line bays of Chandrapur-1 & Chandrapur-2 and shifting of Chandrapur-2 and Chandrapur-3 line bays from section Raipur-B to Raipur-A under “Split Bus Arrangement and Reconfiguration/Shifting of Terminating Lines at Raipur 400 kV Sub-station” in Western Region. Power Grid Corporation of India Ltd.

250

337/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 tairff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of 220 kV S/C Panki-Naubasta Transmission Line at Kanpur in the Northern Region. Power Grid Corporation of India Ltd.

249

142/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff for 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for combined elements of Talcher and Kolar (HVDC portion) (Combined Asset-I) consisting of Asset-1: Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines and Asset-6: HVDC terminal station at Talcher and Kolar with Pole II; and combined elements of Talcher and Kolar (AC Portion), (Combined Asset-II) consisting of Asset-2: LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays, Asset-3: 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur, Asset-4: 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays, Asset-5: 500 MVA 400/220 kV Auto-transformer (comprising of 4x167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays, Asset-7: 400 kV D/C Kolar-Hosur line along with associated bays at Kolar and Hosur and Asset-8: 400 kV S/C Salem-Udumalpet line along with associated bay extensions at Salem and Udumalpet under Transmission System associated with Talcher II project in the Southern Region. Power Grid Corporation of India Ltd.

248

350/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Special Energy Meters in the Southern Region. Power Grid Corporation of India Ltd.

247

287/MP/2018

Petition under Regulation 16 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 as amended, for grant of registration to establish and operate a Power Exchange in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Pranurja Solution Limited (PSL)

246

350/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Asset-A1: 400 kV, 125 MVAR Bus Reactor at Raipur Sub-station, Asset A2: 400 kV, 125 MVAR Bus Reactor at Seoni Sub-station, Asset A3: 400 kV, 63 MVAR Line Reactor at Raipur Sub-station, Asset B1: 1x125 MVAR Bus Reactor at 400 kV Damoh Sub-station, Asset B2: 1x125 MVAR Bus Reactor at 400 kV Bachau Sub-station, Asset B3: 1x125 MVAR Bus Reactor at 400 kV Pirana Sub-station, Asset B4: 1x125 MVAR Bus Reactor-1 at 400 kV Itarsi Sub-station, Asset B5: 1x125 MVAR Bus Reactor-2 at 400 kV Itarsi Sub-station, Asset B6: 1x125 MVAR Bus Reactor at 400 kV Gwalior Sub-station, Asset C1: 400 kV, 1x125 MVAR Bus Reactor at Parli Sub-station, Asset C2: Conversion of 50 MVAR Line Reactor (4 nos.) into switchable Line Reactors at 400/200 kV Pune Sub-station under “Installation of Reactors (Part-II) in Western Region”. Power Grid Corporation of India Ltd.

245

302/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for the 2001-04,, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of “Hathidah River Crossing Section of 220 kV Biharsharif–Begusarai Transmission Line” in the Eastern Region. Power Grid Corporation of India Ltd.

244

497/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for extension of Kudankulam APP-Tirunelveli 400 kV (Quad) D/C line to Tuticorin Pooling Station along with associated bays at Tuticorin Pooling Station under Connectivity for Kudankulam 3 & 4 (2X1000 MW) with Inter-State Transmission System” in the Southern Region. Power Grid Corporation of India Ltd.

243

315/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for 400/220 kV Bhiwadi Sub-station along with LILO of Ballabhgarh-Bassi 400 kV S/C line and ICT-I & ICT-II at Bhiwadi in the Northern Region. Power Grid Corporation of India Ltd.

242

155/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, revision of transmission tariff for 2001-04 tariff period, 2004-09 tariff period, 2009-14 tariff period and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of NLC II Transmission System in the Southern Region. Power Grid Corporation of India Ltd.

241

352/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff for 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for 132 kV S/C Mau-Balia Transmission System in the Northern Region. Power Grid Corporation of India Ltd.

240

621/MP/2020

Petition under Section 79(1) (b) read with Section 79(1) (f) of the Electricity Act, 2003 And Article 8.3 of Power Purchase Agreement dated 27.11.2013 between GMR Energy Trading Limited and TANGEDCO read with Power Purchase Agreement dated 03.05.2014 between GMR Energy Trading Limited and GMR Warora Energy Limited (as back-to-back arrangement for supply of power), for recovery of Late Payment Surcharge on account of delay in payment of Monthly Bills and Supplementary Bills (transmission charges) raised by GWEL on TANGEDCO. GMR Warora Energy Limited

239

90/AT/2021

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

238

489/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff for the 2004-09 tariff period, 2009-14 tariff period and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of Kolaghat–Renagli 400 kV S/C line at Baripada and establishment of new 400/220/132 kV Sub-station at Baripada in Eastern Region. Power Grid Corporation of India Ltd.

237

5/SM/2021

Determination of Fee and Charges payable under Regulation 11 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010.

236

81/MP/2021

Petition under section 79(1)(f) read with section 79(1)(k) of the Electricity Act, 2003 along with Regulation 68 and 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1994 seeking payment of Change in Law compensation from Solar Energy Corporation of India limited as a consequence of imposition of Safeguard Duty by the Central Government and the same being treated as an event of Change in Law under the terms of the Power Purchase Agreement dated 04.01.2019 read with Ministry of New and Renewable Energy directions dated 12.03.2020 and 23.03.2020. SBG Cleantech Projectco Five Private Limited

235

4/SM/2021

Determination of Fees and Charges payable under Regulation 12 of the Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Savings Certificates) Regulations, 2016.

234

61/MP/2021

Petition under Section 79 (1) (f) and (k) of the Electricity Act, 2003 for adjudication of disputes arising on account of termination of the Power Purchase Agreement dated 31.7.2012 by the Respondent Nos. 1 and 2. KSK Mahandi Power Company Ltd.

233

210/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for the 2001-04 tarif period, 2004-09 tariff period, 2009-14 tariff period and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for 315 MVA, 440/220 kV ICT-IV at Ballabgarh Sub-station with associated bay equipments in the Northern Region.Power Grid Corporation of India Ltd.

232

482/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2001-04, 2004-09, 2009-14 tariff periods, and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for combined asset consisiting of Asset I: 800 kV Kishenpur-Moga Transmission Line-I along with associated bays Asset II: 800 kV Kishenpur-Moga Transmission Line-II along with associated bays Asset III: 420 kV 63 MVAR Bus Reactor at Kishenpur Sub-station with associated bays and 420/220 kV, 250 MVA ICT III at Moga Sub-station with associated bays for transmission system associated with Kishenpur Moga Transmission System in the Northern Region.Power Grid Corporation of India Ltd.

231

420/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 for Combined Asset consisting of Asset-I: LILO of 400 kV S/C Singrauli-Kanpur Transmission Line-I at Allahabad; Asset-II: LILO of 400 kV S/C Singrauli-Kanpur Transmission Line-II at Allahabad; Asset-III: ICT-I at Allahabad along with associated bays; and Asset-IV: ICT-II at Allahabad along with associated bays in Northern Region Power Grid Corporation of India Ltd.

230

480/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 2 Nos. of 400 kV line bays at Srikakulam for termination of Srikakulam Pooling Station-Garividi 400 kV Quad D/C line under “Sub-station works associated with Strengthening of Transmission System beyond Vemagiri” in Southern Region. Power Grid Corporation of India Ltd.

229

89/TL/2021

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Transmission License to Ramgarh New Transmission Limited. Ramgarh New Transmission Limited

228

277/MP/2020

Petition under Section 79(1)(c), 79 (1) (f) and 79(1)(k) of the Electricity Act, 2003 seeking quashing of the letter and invoice dated 20.1.2020 issued by Power Grid Corporation of India Limited for claiming transmission charges. IL&FS Tamil Nadu Power Company Limited

227

38/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of the Asset-1: 2 Nos. 400 kV bays each at Nagapattinam Pooling Station and Salem New (Dharmapuri) for terminating Nagapattinam Pooling Station-Salem New (Dharmapuri) 765 kV D/C Line (Initially charged at 400 kV) being implemented under tariff based bidding and Asset-2: 1 No. 63 MVAR line reactor at Nagapattinam Pooling Station and Salem New (Dharmapuri) each for both circuits of Nagapattinam Pooling Station-Salem New (Dharmapuri) 765 kV D/C Line (Initially charged at 400 kV) under "Common Transmission scheme associated with ISGS projects in Nagapattinam/Cuddalore area of Tamil Nadu-Part-A1 (b)" in the Southern region. Power Grid Corporation of India Ltd.

226

417/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 02 Nos. 400 kV line Bays at Parli (POWERGRID) Switching Station (for Parli New (TBCB)-Parli (POWERGRID) 400 kV D/C (Quad) line under TBCB) and 2 Nos. 765 kV line Bays at Solapur (POWERGRID) Sub-station (for Parli New (TBCB)-Solapur (POWERGRID) 765 kV D/C line under TBCB route) under "POWERGRID works associated with Western Region Strengthening Scheme XV" in Western Region Power Grid Corporation of India Ltd.

225

348/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of Combined Asset of 1X125 MVAr Bus Reactor at Khandwa along with associated bays and 1X125 MVAr Bus Reactor at Dehgam along with associated bays under WRSS VII in Western Region. Power Grid Corporation of India Ltd.

224

459/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for replacement of 1x315 MVA, 400/220 kV ICT with 1x500 MVA, 400/220 kV ICT at 400/220 kV Lucknow Sub-station under Transmission System for “Northern Region System Strengthening Scheme-XL” in Northern Region Power Grid Corporation of India Ltd.

223

359/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff for the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 220 kV Anta Transmission System in the Northern Region. Power Grid Corporation of India Ltd.

222

332/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, revision of transmission tariff for the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff for the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for LILO of Siliguri-Gangtok section of 132 kV Rangit-Siliguri transmission line at Melli under “Integration of Sikkim Transmission System” in the Eastern Region. Power Grid Corporation of India Ltd.

221

416/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 220/132 kV 100 MVA ICT and associated bays at Raebareli under “Augmentation of 220/132 kV Transformation capacity at Raebareli by 1x100 MVA Transformer” in Northern Region. Power Grid Corporation of India Ltd.

220

256/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV Jamshedpur-Rourkela S/C (Ckt-II) Transmission Line in the Eastern Region. Power Grid Corporation of India Ltd.

219

335/MP/2020
519/MP/2020
509/MP/2020
516/MP/2020
338/MP/2020
521/MP/2020
526/MP/2020
512/MP/2020
339/MP/2020

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 29 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of ACE on account of installation of various Emission Control Systems at Vindhyachal Super Thermal Power Station Stage-I (6x210 MW)in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NTPC Ltd.
Corrigendum Order dated:- 26.05.2021

218

2/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Spare Converter Transformer at Rihand for Rihand-Dadri HVDC Bipole Terminal in the Northern Region. Power Grid Corporation of India Ltd.

217

325/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff for the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: LILO of Nagarjunasagar-Raichur 400 kV S/C at Mehboobnagar and Asset-II: LILO of Nellore-Sriperumbudur 400 kV D/C at Alamatti under “System Strengthening-IV” in the Southern Region. Power Grid Corporation of India Ltd.

216

246/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of LILO of Purnea-Dalkola 132 kV S/C line and extension at Purnea Sub-station in Eastern Region. Power Grid Corporation of India Ltd.

215

338/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods, truing up of transmission tariff of the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 400 kV D/C Kaiga-Sirsa transmission line in the Southern Region. Power Grid Corporation of India Ltd.

214

91/MP/2020
631/MP/2020
672/MP/2020

Petition under Clause 18 of the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution number 23/27/2017-R&R.) issued by the Ministry of Power, Government of India on 03.08.2017 under section 63 of the Electricity Act, 2003, seeking certain deviations from the Guidelines. 1. Rewa Ultra Mega Solar Limited
2. Madhya Pradesh Power Management Company Limited
3. West Central Railway

213

166/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and truing up of transmission tariff of 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Tanakpur Transmission System in the Northern Region. Power Grid Corporation of India Ltd.

212

357/TT/2019

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 in respect of 2nd 400 kV D/C Kahalgaon-Biharshariff transmission line in Eastern Region. Power Grid Corporation of India Ltd.

211

435/MP/2019

Truing up application under sub-section (4) of section 28 of Electricity Act, 2003 read with Regulation 8 of Central Electricity Regulatory Commission (Fees & charges of Regional Load Despatch Centre and other related matters) Regulations, 2015 for truing up of Eastern Regional Load Despatch Centre (ERLDC) fees and charges for control period 2014-19. Eastern Regional Load Despatch Centre (ERLDC)

210

620/MP/2020
along with IA. No. 25/2021

Petition under Section 79(1)(f) along with Section 79(1)(k) of the Electricity Act, 2003 read with Regulations 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access in inter-State Transmission and Related Matters) Regulations, 2009 seeking indulgence of the Commission and permission for extension of the period for completion of the Hero Solar Generation Switchyard-dedicated transmission line connecting the 250 MW Solar Power Plant in Jodhpur along with terminal bays at both end with 765/400/220 kV Bhadla Pooling Station. Clean Solar Power (Jodhpur) Private Limited, Hero Solar Energy Private Limited

209

474/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff for the 2004-09 period, the 2009-14 period and truing up of transmission tariff of 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 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 the Northern Region”. Power Grid Corporation of India Ltd.

208

516/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of transmission tariff of the 2001-04, 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: Additional bays at Kolar and Hosur for second circuit of Kolar-Hosur 400 kV D/C line and Asset-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 SRSS II in Southern Region Power Grid Corporation of India Ltd. (PGCIL)

207

460/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Thermal Powertech Corporation India Ltd. Switchyard to Nellore Pooling Station 400 kV D/C (quad) Line along with associated bay extensions at Nellore Pooling Station under “Transmission System for connectivity of Thermal Powertech Corporation India Ltd” in the Southern Region. Power Grid Corporation of India Ltd.

206

18/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff of the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Neelamangala-Mysore 400 kV D/C Transmission Line along with 2 X 315 MVA, 400/220 kV ICTs at Mysore Sub-station in the Southern Region Power Grid Corporation of India Ltd.

205

414/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and revision of transmission tariff of the 2004-09 and 2009-14 tariff periods and truing up of transmission tariff for the 2014-19 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset consisting of Asset-I: 40% FSC compensation package for 400kV D/C Khandwa-Seoni transmission line at Khandwa station & 400kV D/C Sipat-Raipur transmission line along with Sub-station bays at Raipur and Sipat and Asset-II: 315 MVA, 400/220 kV ICT with associated 220 kV bays associated with Itarsi (PG)-Itarsi (MPPTCL) Ckt-II and 220 kV bays associated with Itarsi (PG)-Bhopal (MPPTCL) Ckt-II under “WRSS-I Transmission System” in the Western Region. Power Grid Corporation of India Ltd.

204

554/MP/2019

Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with clauses 12 and 13 of the Central Electricity Regulatory Commission (Deviations, Settlement Mechanism and related matter) Regulations, 2014 to make necessary amendment/ relax/ review in clause 7(10) of the Central Electricity Regulatory Commission (Deviations, Settlement Mechanism and related matter) Regulations, 2014 as amended vide the Central Electricity Regulatory Commission (Deviations, Settlement Mechanism and related matter) (Fourth Amendment) Regulations, 2018 notified by the Commission on 20.11.2018 and came in the operation w.e.f. 1.1.2019 Uttar Pradesh Power Corporation Limited

203

390/GT/2020

Petition for determination of tariff of Tuirial Hydro Electric Power Plant (60 MW) for the period from 1.4.2019 to 31.3.2024. North Eastern Electric Power Corporation Limited

202

629/TD/2020

Application under Section 15(1) of the Electricity Act, 2003 read with Regulation 6(1) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Category V licence for inter-State trading in electricity. Amp Energy Markets India Private Limited