631

8/TT/2022

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 the transmission asset: 2 Nos. 400 kV Line bays of 400 kV D/C Barmer (RRVPNL)- Bhinmal (PG) line at Bhinmal Sub-station under “Line bays associated with various Regional Strengthening Schemes in NR”. Power Grid Corporation of India Limited

630

628/MP/2020

Petition under Section 79(1)(C), Section 79(1)(F) and Section 79(1)(K) of the Electricity Act, 2003 seeking directions from this Commission to Power Grid Corporation of India Limited to extend the long term access start date and extend the deadline from completion of the dedicated transmission line and pooling Sub-station. 1. Azure Power India Private Limited, 2. Azure Power Forty-Three Private Limited, 3.Azure Power Forty-One Private Limited, 4. Azure Power Maple Private Limited

629

491/MP/2020

Petition seeking release of Bank Guarantee issued in favour of Respondent No. 1 owing to frustration of the Long-Term Access Agreement dated 01.11.2012 between the Petitioner No. 1 and Respondent No. 1 in exercise of powers under Regulation 33A of the CERC (Grant of Connectivity, Long-Term Access, And Medium-Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009, read with Section 79 (1) (c) of the Electricity Act, 2003.
M/s Sew Nafra Power Corporation Ltd.,
M/s Sew Green Energy Ltd.

628

154/MP/2021

Petition under Section 79(1)(a) of the Electricity Act, 2003 read with Regulation 76 and Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 praying for declaration of Deemed Availability for the period from 1.4.2020 to 30.4.2020, in respect of Ramagundam Super Thermal Power Station, Stage-III (500 MW). NTPC Limited

627

206/MP/2022

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 Hydropower Contracts in Green Contingency Contracts and Green Term Ahead Contracts and additional Term Ahead Contracts and Green Term Ahead Contracts beyond T + 11 days. Hindustan Power Exchange Limited (HPX)

626

261/MP/2020

Petition seeking release of Bank Guarantee issued in favour of Respondent No. 1 owing to frustration of the Long Term Access Agreement dated 19.10.2012 between the Petitioner No. 1 and Respondent No. 1 in exercise of powers under Regulation 33A of the CERC (Grant of Connectivity, Long-Term Access, And Medium-Term Open Access In Inter-State Transmission And Related Matters) Regulations, 2009. 1. M/s Dirang Energy Private Ltd., 2. M/s Patel Engineering Limited

625

166/MP/2021

Petition under Sections 79(1)(a) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for payment of compensation. NTPC Limited

624

229/MP/2019
along with
230/MP/2019
286/MP/2019
227/MP/2019
222/MP/2019
223/MP/2019
237/MP/2019
238/MP/2019

Petition for recovery of impact of wage revision of its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in TLDP-III Hydropower station during the period from 1.1.2016 to 31.3.2019. NHPC Limited

623

L-1/250/2019/CERC

Removal of difficulties to extend certain provisions of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020.

622

44/MP/2022

Petition under Sections 60, 61, 79(1)(f), 86(1)(e) and 29(5) of the Electricity Act, 2003 read with Regulation 17 of CERC (Terms and Conditions of Tariff), Regulations, 2019 seeking adjudication of dispute with NTPC Limited in terms of the Order dated 17.1.2022 passed in Writ Petition (Civil) No. 10026 of 2020 Tata Power Delhi Distribution Limited

621

17/SM/2022

Directions by the Commission to the Power Exchanges registered under the Power Market Regulations, 2021

620

Corrigendum to Petition No. 234/MP/2019
232/MP/2019
231/MP/2019
224/MP/2019
236/MP/2019
233/MP/2019
228/MP/2019
226/MP/2019

Petition under section 94 of the Electricity Act, 2003 read with regulations 79, III & 114 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 its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Salal Power Station during the period 01.01.2016 to 3l.03.2019. NHPC Limited

619

247/TL/2022

Application under Section 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Neemuch Transmission Limited. Neemuch Transmission Limited

618

705/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 in respect of Asset -I: Central Sector Portion of 1030.426 km, Asset-II: Central sector portion of 2186.339 km, Asset-III: BBMB portion of 208.438 km, Asset-IV: Central sector portion of 1646.039 km and Asset-V: BBMB portion of 2.35 km under “Establishment of Fibre Optic Communication System in Northern region”. Power Grid Corporation of India Limited

617

364/MP/2019

Increase in Operation and Maintenance expenses incurred by NLC TAMILNADU POWER LIMITED (NTPL) on account of Pay/Wage Revision to Executives w.e.f. 1.1.2017, Non Executives & workmen w.e.f. 1.1.2017 & CISF w.e.f. 1.1.2016 posted to NLC TAMILNADU POWER LIMITED (NTPL) and other hikes like gratuity ceiling increase & GST impact etc. and to allow the recovery of the same from the beneficiaries of NLC TAMILNADU POWER LIMITED (NTPL) Power Station for the period 1.4.2014 to 31.03.2019. NLC Tamilnadu Power Limited

616

279/MP/2019

Miscellaneous Petition under Regulation 55, “Power to Remove difficulties” and Regulation 54, "Power to Relax” of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, on account of additional cost incurred owing to revision of scales of pay for executives and non-executives from 1.1.2017 to 31.3.2019 consequent to implementation of pay revision and revision of gratuity amount with effect from 1.1.2017. Power Grid Corporation of India Limited

615

16/SM/2022

Directions in the interest of grid security, in pursuance of the provisions of the Electricity Act, 2003 and the provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2022

614

189/MP/2019

Petition under Section 79 (1) (b), Section 79(1 )(f) and Section 79(1) (k) of the Electricity Act, 2003 read with Article 11 of the power purchase agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfillment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner’s project. Parampujya Solar Energy Private Ltd.

613

285/TD/2022

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. VEH Global India Private Limited

612

384/GT/2020

Petition for approval of tariff for NLC Thermal Power Station (TPS-I Expansion) (420 MW) for the period from 1.4.2019 to 31.3.2024. NLC India Limited.

611

349/MP/2022 and 350/MP/2022

Petition under Section 79 of the Electricity Act, 2003 read with Section 11(2), along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking quashing of impugned letters dated 23.11.2022 and 30.11.2022 issued by TANGEDCO qua discontinuation of power procurement, contracted under long-term on pass through basis w.e.f. 1.12.2022, in contravention to the Directions issued by the Ministry of Power, Government of India. Coastal Energen Private Limited.

610

22/TT/2022

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and for determination of Transmission Tariff from COD to 31.3.2024 under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 765/400 kV, 333 MVA single phase auto transformer at Bhiwani Sub-station under “Spare Transformers in the Northern Region”. PGCIL.

609

16/RP/2022
in
108/GT/2020

Petition for review of the Commission’s order dated 18.12.2021 in Petition No. 108/GT/2020 (Truing up of annual fixed charges for the period 2014-19 in respect of the Palatana Combined Cycle Gas based Power Project (726.6 MW)). ONGC Tripura Power Company Limited

608

12/SM/2022

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 and the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Shyam Indus Power Solutions Private Limited

607

Corrigendum to Petition No. 20/RP/2022
in
283/GT/2020

Corrigendum Order to Petition No. 20/RP/2022 in 283/GT/2020 - Truing up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chutak Power Station (44 MW) NHPC Limited

606

48/RP/2022
in
673/TT/2020

Review Petition under Section 94(1)(f) Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 24.8.2022 passed in Petition No. 673/TT/2022. THDC India Limited

605

711/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: New EMS/SCADA at SLDCs of UPPTCL, RRVPNL, DTL, HVPNL, BBMB, PSPTCL, HPSEBL and J&K PDD, Asset-II: New EMS/SCADA at SLDCs of UPPTCL and J&K PDD under “Expansion and Replacement of existing SCADA/EMS System at SLDC’s of Northern Region (NR ULDC Phase-II)”. Power Grid Corporation of India Limited

604

606/MP/2020

Petition under Regulations 11, 26 and 29 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 read with other relevant provisions and Commission’s directions in the order dated 20.3.2017 in Petition No. 72/MP/2016 Maithon Power Limited (MPL)

603

361/MP/2022

Petition under Section 79 (1) (c) read with Section 79 (1) (f), Section 79 (1) (k) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium Terms Open Access in inter-State transmission and related matters) Regulations, 2009 Sprng Agnitra Private Limited

602

94/MP/2022

Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003, for seeking issuance of urgent directions upon the Respondents for making immediate payment of an amount of Rs. 39,50,89,662/- which has been illegally deducted by them from the monthly energy bills issued by the Petitioner for the period commencing from May’ 21 to October’ 21, and Rs. 26,50,88,621/- for the period November’ 21 to December’ 21 by unilaterally revising PAPP/ PPSA tariff on amount of a skewered and deliberate misinterpretation of the “Misdeclaration” provisions provided under the Article 11 of the Pilot Agreement for Procurement of Power (“PAPP”)/ Pilot Power Supply Agreement (“PPSA”) along with interest/ carrying cost, and consequent judicial command for adhering to the provisions of the PAPP/ PPSA in their letter and spirit. SKS Power Generation (Chhattisgarh) Limited

601

492/MP/2020

Petition under Section79 (1) (c),79 (1)(d), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, for adjudication of dispute arising out of the action of Power Grid Corporation of India in relation to Bill-3 raised in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulation, 2010 read with Billing, Collection, Disbursement (BCD) Procedure and interalia, seeking declaration that the Petitioner is entitled for complete offset of charges billed in Bill-1 as well as Bill-3, in the event the quantum of transmission corridor availed by the Petitioner in any region is, for the corresponding period, equal to or more than the target region LTA quantum and for refund of monthly POC charges paid under Bill-3. DB Power Limited

600

153/MP/2019
206/MP/2019
225/MP/2019
291/MP/2019

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 for refund of amounts wrongly recovered by Powergrid Corporation of India Limited under PoC Charges for the ISTS lines operated and maintained by BBMB. Rajasthan Urja Vikas Nigam Limited

599

233/GT/2020

Petition for determination of tariff for the 2019-24 tariff period in respect of Ranganadi Hydroelectric Project (405 MW) of NEEPCO Limited. North Eastern Electric Power Corporation Limited

598

728/MP/2020

Miscellaneous Petition under Regulations 24, 111 and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 76 (Power to Relax) and Regulation 77 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2019 for removal of difficulty with regard to tariff recovery for Unified Network Management System (U-NMS) project. Power Grid Corporation of India Limited

597

10/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 of 400/220/33 kV, 500 MVA ICT-4 along with associated bays at Amritsar (PG) Sub-station under Additional 1X500 MVA, 400/220 kV (4th) transformer at Amritsar (Balachak) Sub-station under ISTS. Power Grid Corporation of India Limited

596

144/MP/2019

Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 27 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 time for infusion of equity as provided under Clause 9.3.2 of the Detailed Procedure issued by the Central Commission for “Grant of Connectivity to projects based on Renewable sources to the Inter-State Transmission System” dated 15.5.2018. Airpower Windfarms Private Limited

595

33/RP/2022
in
367/GT/2020

Review of Commission’s Order dated 9.9.2022 in Petition No. 367/GT/2020 in respect of revision of tariff of Circulating Fluidized Bed Combustion Technology based NLC Thermal Power Station-II Expansion Units I & II (500 MW) for the period from their actual date of commercial operation till 31.3.2019. NLC India Limited

594

158/MP/2022

Petition under Section 79 of the Electricity Act, 2003 seeking execution/implementation of the Order dated 22.10.2021 passed by this Hon’ble Commission in Petition No. 174/MP/2020 and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Maharashtra State Electricity Distribution Company Limited and Tamil Nadu Generation and Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited

593

203/TD/2022

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. REL Power Trading LLP

592

4/RP/2022
In
408/GT/2020

Petition for review of the Commission’s order dated 8.1.2022 in Petition No. 408/ GT/ 2020 pertaining to truing-up of tariff for the 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Maithon Power Limited. Maithon Power Limited

591

15/SM/2022

Determination of Fee and Charges payable under Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2022.

590

Corrigendum to Petition No. 370/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 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 ... Power Grid Corporation of India Limited

589

320/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, 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 transmission assets under Nathpa-Jhakri Transmission System in Northern Region. Power Grid Corporation of India Limited

588

248/AT/2022

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

587

30/RP/2022
in
173/MP/2020

Petition for review of the Commission’s order dated 10.6.2022 in Petition No. 173/MP/2020 relating to Lignite Transfer Price on account of trued up in respect of Barsingsar Mines as per MoC guidelines for control period 2014-19. NLC India Limited

586

278/MP/2018
303/MP/2018
304/MP/2018
339/MP/2018

Petition under Section 79(1)(b), 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and the Detailed Procedure as envisaged under the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access, Medium term Open Access in inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited

585

374/MP/2020

Petition under 79(1)(f) of the Electricity Act, 2003 read with Article 17 of the Power Purchase Agreement dated 17.04.2017 executed by ACME Jaipur Solar Power Private Limited with M. P. Power Management Company Limited and Delhi Metro Rail Corporation Ltd and in terms of the directions issued by the Central Government vide its Notification bearing No. 23/43/2018-R&R dated 27.08.2018 for allowing pass through of additional expenditure incurred by the generator on account of events pertaining to 'Change in Law' along with this Hon’ble Commission order dated 09.10.2018. ACME Jaipur Solar Power Private Limited

584

22/RP/2022
in
486/GT/2020

Petition for review of the Commission’s order dated 21.4.2022 in Petition No. 486/GT/2020 relating to the determination of tariff for the period 2019-24 in respect of Korba STPS Stage-I&II (2100 MW). NTPC Limited

583

299/GT/2020

Petition for revision of tariff of Faridabad Gas Power Station (431.586 MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise. NTPC Limited

582

346/MP/2022

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 synchronisation i.e beyond 9.1.2023 till declaration of commercial operation date of KAPP-3 or up to 9.7.2023, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

581

23/RP/2022
in
451/GT/2020

Petition for the review of the Commission’s order dated 16.04.2022 in Petition No. 451/GT/2020 in the matter of truing up of tariff for the tariff period 2014-19 in respect of Korba STPS Stage-I&II (2100 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999 NTPC Limited

580

285/TD/2022

Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. VEH Global India Private Limited

579

19/TT/2022

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: Kalpakkam PFBR-Sirucheri 230 kV D/C Line; Asset-2: Kalpakkam PFBR-Arani 230 kV D/C Line under Transmission System associated with Kalpakkam PFBR (500 MW) and Asset-3: Kalpakkam PFBR– Kanchipuram 230 kV D/C Line under “Transmission system associated with Kalpakkam PFBR (500 MW) project” in the Southern Region. Power Grid Corporation of India Limited

578

169/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of transmission tariff of the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for “04 Nos. Line Bays (GIS) at (Hyderabad) Maheshwaram 765/400 kV SS, 02 Nos Line Bays at Warangal 400/220 kV SS and Balance items (PLCC, Telecom equipment and Line Terminal equipment such as LA, CVT & Wave Trap) at Kurnool 765/400 kV SS” under “Sub-station works associated with additional inter-regional AC link for import of power into Southern Region i.e., Warora-Warangal and Chilakaluripeta-Hyderabad-Kurnool 765 kV Link''. Power Grid Corporation of India Limited

577

36/TT/2021

Petition for approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for truing up of annual fees and charges for 2014-19 tariff period and determination of annual fees and charges for the period 2019-24 tariff period for Communication Scheme under National Load Despatch Centre (PowerGrid Portion). Power Grid Corporation of India Limited

576

76/MP/2022

Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 inter alia seeking directions against the Central Transmission Utility of India Limited to extend the commencement of the Petitioner’s Long-Term Access under the Long-Term Access Agreement dated 20.9.2018 to coincide with the revised Scheduled Commissioning Date under the Petitioner’s Power Purchase Agreement dated 4.9.2018. Vivid Solaire Energy Private Limited (VSEPL)

575

20/RP/2022
in
283/GT/2020

Review of Commission’s order dated 23.2.2022 in Petition No.283/GT/2020 pertaining to truing up of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chutak Power Station (44 MW) NHPC Limited
Corrigendum Order Date:- 19.12.2022

574

247/TL/2022

Application under Section 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of Transmission Licence to Neemuch Transmission Limited. Neemuch Transmission Limited

573

17/RP/2022
in
452/MP/2019

Petition for review of the order dated 24.3.2022 and corrigendum order dated 26.4.2022 in Petition No. 452/MP/2019 relating to approval for revision of Lignite Transfer Price of NLCIL Mines for the 2014-19 tariff period as per Ministry of Coal guidelines dated 2.1.2015. NLC India Limited

572

205/GT/2020

Petition for truing up of annual fixed charges for the 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Unit-4 of Mejia Thermal Power Station (210 MW). Damodar Valley Corporation

571

67/MP/2022

Petition under Section 142 read with Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 for seeking urgent direction(s) and action against Respondent No.1 – Madhya Pradesh Power Management Company Limited for being in non-compliance of the specific and express directions/orders of this Hon’ble Commission dated 20.08.2021 in Petition No. 373/MP/2020and the provisions of the Electricity Act, 2003, and seeking issuance of directions against the Respondent No. 1 to comply with the unequivocal directions of this Hon’ble Commission by virtue of the said Order. ACME Jaipur Solar Power Pvt Limited

570

293/MP/2018
294/MP/2018
150/MP/2019
471/MP/2019 alongwith IA 60/2020

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 Limited dated 19.04.2016 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 India Private Limited

569

709/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 199 9 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 transmission assets under “Transmission System for Phase-I Generation projects in Orissa- Part A” in Eastern Region. Power Grid Corporation of India Limited

568

92/TT/2022

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 (01 number) under “Split Bus arrangement for various Sub-station” in the Eastern Region. Power Grid Corporation of India Limited

567

145/GT/2020

Petition for revision of tariff for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Chamera-I Hydroelectric Power Station (540 MW). NHPC Limited

566

Corrigendum to Petition No. 287/GT/2020

Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW). NTPC Limited

565

247/MP/2021

Petition under Section 17(3) of the Electricity Act, 2003 read with the Regulation 62 of the Central Electricity Regulatory Commission (Terms and Conditions for determination of tariff) Regulations, 2019 seeking approval for providing on lease/licence basis the Land and/or space in Building of the Petitioner to its Wholly Owned Subsidiary Company (WOS) for undertaking Data Centre activities. Power Grid Corporation of India Limited

564

253/TT/2021

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 02 numbers 63 MVAR 400 kV Bus Reactor-I along with associated bays and equipment at Yelahanka GIS under “System Strengthening XXIII” in Southern Region. Power Grid Corporation of India Limited

563

191/GT/2020

Petition for revision of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise. NTPC Limited

562

213/TD/2022

Petition 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. Visual Percept Solar Projects Private Limited

561

12/MP/2019

Petition under Sections 79(1)(c), 79(1)(f), 79(1)(k) and other applicable provisions of the Electricity Act, 2003 in connection with the disputes and differences arising due to breach of Power Purchase Agreement dated 8.8.2005 entered between MPPMCL and Nuclear Power Corporation of India Limited and allow the claim for damages. M.P. Power Management Company Limited

560

80/MP/2019

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with applicable provisions of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. Chettinad Cement Corporation Private Limited

559

188/MP/2018
185/MP/2018
190/MP/2018
191/MP/2018
184/MP/2018
52/MP/2019
70/MP/2019

Petition under Section 79 the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreements executed between Petitioners and the Respondents, for seeking approval of Change in Law events due to enactment of the GST Laws. Azure Solar Private Limited
Azure Sunshine Private Limited
Azure Green Tech Private Limited
Azure Clean Energy Private Limited

558

202/MP/2019

Increase in O&M Expenses on account of Pay/Wage revision and other pay hikes to Employees (Executives w.e.f. 1.1.2017, Non Executives & workmen w.e.f. 1.4.2014) of NLCIL’s Power Stations & CISF security personnel w.e.f. 1.1.2016 including Gratuity ceiling limit increase- recovery from the beneficiaries of NLCIL Power Stations for the year 2014-19. NLC India Limited

557

341/MP/2020

Petition for recovery of impact of wage revision of employees, impact of GST, Minimum Wages, and Security Expenses (CISF) in respect of Koteshwar Hydroelectric Project during the period from 1.1.2016 to 31.3.2019. THDC India Limited

556

221/TL/2022

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 Power Grid Bhadla Transmission Limited (formerly Fatehgarh Bhadla Transco Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. Power Grid Bhadla Transmission Limited

555

243/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 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-1: Pugalur HVDC station-Edayarpalayam (TANTRANSCO) 400 kV (Quad) D/C transmission line along with associated bays at Pugalur HVDC Station and Edayarpalayam (TANTRANSCO)-Udumalpet 400 kV (Quad) D/C transmission line along with associated bays at Udumalpet Sub-station (Pugalur HVDC-Edayarpalayam line and Edayarpalayam-Udumalpet line are bypassed at Edayarpalayam Sub-station to make Pugalur HVDC-Udumalpet line as an interim arrangement) and Asset-2: Pugalur (HVDC Station)-Thiruvalam 400 kV (Quad) D/C Transmission line along with associated bays and equipment at both ends and 2 numbers 80 MVAR line Reactors at Pugalur (HVDC Station) and 2 numbers 63 MVAR line reactors at Thiruvalam (existing 63 MVAR Bus reactor at Thiruvalam shall be utilized as line reactor in one circuit and second circuit shall have new 63 MVAR Line Reactor) under “HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme-2 AC System strengthening at Pugalur end” in the Southern Regional Grid. Power Grid Corporation of India Limited

554

134/MP/2022

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with inter alia Articles 9 and 16 of the Power Purchase Agreement dated 21.07.2017 (PPA) and applicable laws seeking amongst others declaration that the unilateral reduction of tariff by the Respondent No. 1 is arbitrary, illegal, violative of the provisions of the PPA, and non-est and direction to the Respondent No. 1 to reinstate and make payment to the Petitioner at the tariff of Rs 3.46/- per unit, in terms of the PPA. Wind Five Renergy Limited

553

135/MP/2018

Petition seeking payment of transmission tariff between the date of commissioning and date of charging of Element 2 and Element 3 of transmission assets of Kudgi Transmission Ltd. Kudgi Transmission Limited
Corrigendum Order date:- 15.05.2023

552

40/RP/2022
in
192/GT/2020

Review of Commission’s Order dated 4.8.2022 in Petition No. 192/GT/2020 in respect of revision of tariff of Bhilai Expansion Power Plant (500 MW) for the Period from 1.4.2014 to 31.3.2019. NTPC SAIL Power Company Limited

551

424/MP/2019

Petition under Section 79 of the Electricity Act, 2003 for execution of order dated 22.7.2019 in Petition No. 117/MP/2017 and initiation of proceedings / appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 against the Respondents for noncompliance of the order dated 22.7.2019 in Petition No.117/MP/2017. D.B. Power Limited

550

259/MP/2022

Petition under Section 61(d), 79 & 94 of the Electricity Act, 2003 read with Regulations 79,111 & 114 of CERC (Conduct of Business) Regulations, 1999 and Regulation 3(9), 31(8), 42(2), 54 &55 of CERC (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 3(10),44(10),55(2),56,76 & 77 of CERC( Terms & Conditions of Tariff ) Regulations, 2019 for recovery of Service Tax on Free Power and Goods and Service Tax (GST) On Free Power and Water Usage Charges to be paid by NHPC Limited in respect of NHPC Hydro- Power Stations. NHPC Limited

549

110/MP/2019
along with IAs No. 37/IA/2019, 53/IA/2019 & 29/IA/2020

Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the power purchase of 200 MW of power by Haryana Power Purchase Centre from Teesta-III Hydroelectric Project of Teesta Urja Limited through PTC India Limited 1. PTC India Limited
2. M/s Teesta Urja Limited

548

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 the Combined Asset consisting of Asset-A: 400 kV Vadodra-Pirana transmission line along with associated bays at Pirana Sub-station (for direct inter connection with 400 kV D/C Vadodra-Asoj transmission line under interim contingency scheme), Asset-B1: 765 kV Indore-Vadodara transmission line (for direct inter-connection with 400 kV D/C Vadodara-Asoj transmission line) by-passing Vadodara Pooling Sub-station under Interim contingency scheme, Asset-B2: Extension of bays at 765/400 kV Indore Sub-station including Switchable Line Reactor (3*80 MVAR, 765 kV) at Indore (initially charged as Bus Reactor under Interim Contingency Scheme till readiness of 765 kV S/C Indore-Vadodara transmission line), Asset-C1: 765/400 kV ICT 1 at Vadodara GIS, 765 kV bay at Vadodara GIS along with 240 MVAR Line Reactor at Vadodara – Indore line, 400 kV GIS bay at Vadodara for Vadodara-Pirana Circuit–2, Asset-C2: 765/400 kV ICT 2 at Vadodara GIS, Asset-C3: 400 kV GIS bay at Vadodara for Vadodara Pirana Circuit 2 and Asset-C4: 240 MVAR Bus Reactor with spare unit at Vadodara GIS under “Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh in the Western Region”. Power Grid Corporation of India Limited

547

196/MP/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 765 kV Line Bays and 240 MVAr Switchable Line Reactor at Raichur and Sholapur Sub-stations Under “Line bays and reactor at POWERGRID sub-station for Raichur–Sholapur transmission line for Synchronous interconnection between SR and WR” Power Grid Corporation of India Limited

546

27/RP/2022
alongwith IA No. 51/IA/2022

Petition for review of order dated 14.3.2022 in Petition No. 145/TT/2018 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 read with Order 47 of the Civil Procedure Code, 1908. Mahan Energen Limited

545

137/TL/2022

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 for grant of separate Transmission License to POWERGRID Bikaner Transmission System Ltd. ( Formerly known as Bikaner-II Bhiwadi Transmission System) for “Implementation of 220 kV bays for RE generators and 400/220kV ICTs at Bikaner-II PS” through “Regulated Tariff Mechanism” (RTM) mode. POWERGRID Bikaner Transmission System Limited

544

427/MP/2019

Petition filed under Section 79(1)(f) read with Section 79(1)(k) of the Electricity Act, 2003 seeking indulgence of the Hon’ble Central Electricity Regulatory Commission to direct NTPC Vidyut Vyapar Nigam Limited to extend the SCOD Generation Project based on the Notifications dated 02.11.2011, 09.01.2013, 03.01.2014 and 17.12.2014 issued by Government of Andhra Pradesh, whereunder, the government has notified the project area as drought affected area for the period June 2011 – September 2011, June 2012 – September 2012, June 2013 – September 2013 and June 2014 – September 2014. M/s Megha Engineering & Infrastructures Limited

543

116/TT/2017

Reconsideration of the order dated 20.7.2018 in Petition No. 116/TT/2017 pursuant to the directions of Appellate Tribunal for Electricity in judgment dated 26.10.2021 in Appeal No. 182 of 2020. Power Grid Corporation of India Limited

542

84/MP/2022

Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against Respondent No. 1 to extend the start date of LTA, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 150 MW out of the total 300 MW, on the premise of the start date of LTA being taken as 23.04.2022, till the final disposal of the present proceedings. 1. Avaada Energy Private Limited
2. Avaada Sustainable RJ Project Private Limited

541

12/TT/2022

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 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 Combined Asset: (I) LILO of Korba-Raipur at Sipat, (II) 765 kV Sipat-Seoni Ckt-I & 765/400 kV ICT-I at Seoni and LILO of 400 kV Bhilai-Satpura line along with bay equipment at Seoni (III) 400/220 kV ICT-I along with two 220 kV line bays at Seoni (IV) Ckt-II of 400 kV Nagda-Dehgam Line, (V) Ckt-I of Nagda-Dehgam Line, (VI) 400 kV D/C Seoni-Khandwa T/L alongwith associated bays, 80 MVAR Bus Reactor, 765/400 kV ICT-II at Seoni S/S, LILO of Sardar-Sarovar-Nagda Line & 315MVA, 400/220 kV ICT-I at Rajgarh, (VII) 765 kV Sipat-Seoni Ckt-II and (VIII) 315 MVA, 400/220 kV ICT-II at Seoni Sub-station, ICT-I at Rajgarh and (IX) 315 MVA, 400/220 kV ICT-II at Rajgarh under “Sipat-I Transmission System” in Western Region. Power Grid Corporation of India Limited

540

266/MP/2022

Petition under Section 79 (1)(c) and (f) of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Article 4, 11, 12 and 16 of the Transmission Service Agreement dated 13.1.2016 seeking extension of the Scheduled Commercial Operation Date and account of occurrences of Force Majeure Events and Change in Law events which were beyond the control of the Petitioner. NRSS XXXVI Transmission Limited

539

437/GT/2020

Petition for approval of tariff of the Mauda Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited

538

203/TD/2022

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. REL Power Trading LLP

537

367/MP/2019
381/MP/2019

Petition for execution of order dated 30.4.2019 read with corrigendum dated 29.5.2019 in Petition No.255/MP/2017 and initiation of proceedings/appropriate action under Section 142 read with Section 149 of the Electricity Act, 2003 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations against the Respondents for non-compliance of the Order dated 30.4.2019 read with corrigendum dated 29.5.2019 passed by the Commission in Petition No. 255/MP/2017. Adhunik Power and Natural Resources Limited
West Bengal State Electricity Distribution Company Limited

536

222/AT/2022

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system being established by POWERGRID Bhadla Transmission Limited (formerly Fatehgarh Bhadla Transco Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited POWERGRID Bhadla Transmission Limited

535

289/MP/2022

Petition under Section 79(1)(b) & (f) of the Electricity Act, 2003 read with the provisions of the Power Purchase Agreement dated 22.4.2007 between the parties. Tata Power Company Limited

534

77/MP/2022

Petition under Section 79 (c) and Section 79 1(f) of the Electricity Act, 2003 seeking appropriate orders from the Commission directing the Respondent- Khargone Transmission Limited to pay operation and maintenance charges for the elements – bays that have been charged and in use in terms of the Transmission Service Agreement dated 14.3.2016 along with late payment surcharge to Bhopal Dule Transmission Company Limited. Bhopal Dhule Transmission Company Limited

533

2/RP/2022
in
468/TT/2020

Review Petition 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 and order 47 Rule 1 of the Code of Civil Procedure, 1908, seeking review and modification of the order dated 19.8.2021 in Petition No. 468/TT/2020. Power Grid Corporation of India Limited

532

234/MP/2019
232/MP/2019
231/MP/2019
224/MP/2019
236/MP/2019
233/MP/2019
228/MP/2019
226/MP/2019

Petition under section 94 of the Electricity Act, 2003 read with regulations 79, III & 114 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 its employees and deputed employees of Kendriya Vidyalaya (KV) & Central Industrial Security Force (CISF) in Salal Power Station during the period 01.01.2016 to 3l.03.2019. NHPC Limited
Corrigendum Order Date:- 28.12.2022

531

Corrigendum to Petition No. 284/GT/2020

Corrigendum to the order dated 18.8.2022 in Petition No. 284/GT/2020 NHPC Limited

530

247/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 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 in respect of (1) 400 kV K.V. Kota – Suryapet – I & II feeders for the period 2016-17 to 2018-19, (2) Part of PGCIL 400 kV VJA-NLR line (Nunna – Manubolu) to the extent of 18.405 km (Part of Nunna – Manubolu Ckt-3 from Loc. No: 532/15 to Loc. Nunna Sub-station + Part of VTPS – Manubolu Circuit from Loc. 532/16 to Loc. VTPS) for the period 2015-16 to 2018-19 pertaining to Transmission Corporation of Andhra Pradesh Limited (APTRANSCO) in Southern Region. Transmission Corporation of Andhra Pradesh Limited

529

14/SM/2022

Determination of levellised generic tariff for FY 2022-23 under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020.

528

272/TD/2022

Application on behalf of Gita Power & Infrastructure Private Limited under Regulation 3(4) and Regulation 15(3) read with Regulation 3(3) 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 license from Category ‘III’ to Category ‘V’. Gita Power & Infrastructure Private Limited,

527

111/GT/2020

Petition for approval of tariff for Circulating Fluidized Bed Combustion Technology based NLC Thermal Power Station-II Expansion Units-I & II (500 MW) for the period from 1.4.2019 to 31.3.2024. NLC India Limited

526

260/MP/2022

Petition for approval for creation of security interest under Section 17(3) & Section 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No. 1’s Transmission Project. 1. Nangalbibra-Bongaigaon Transmission Limited, 2. Catalyst Trusteeship Limited

525

153/MP/2022

Petition for approval for creation of security interest under Section 17(3) & Section 17(4) of Electricity Act, 2003 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No.1’s Transmission Project. 1. Khargone Transmission Limited
2. Catalyst Trusteeship Limited

524

168/TT/2022

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: Bhiwani-Hisar 400 kV D/C line along with associated bays at Bhiwani and Hisar; Asset-2: LILO of Moga- Bhiwadi 400 kV D/C line at Hisar along with associated bays and Asset-3: 765 kV S/C Jaipur (RVPN) - Bhiwani TL (CKT-II) along with associated bays under “Northern Region system Strengthening Scheme XXV” in the Northern Region. Power Grid Corporation of India Limited

523

93/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 under “Transmission system associated with System Strengthening- XII” in Southern Region. Power Grid Corporation of India Limited

522

20/TT/2022

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 for Asset 1: 1 number 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non-Switchable line reactor for Circuit-I of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line, Asset 2: 1 number 400 kV Line bay (at POWERGRID, Sikar end) along with 50 MVAR Non-Switchable line reactor for Circuit-II of 400 kV D/C Bikaner (RVPNL)- Sikar (PG) line and Asset 3: 2 Numbers 220 kV Line bays at 765/400/220 kV Fatehpur Sub-station under “Line bays associated with various Regional Strengthening Schemes in the Northern Region”. Power Grid Corporation of India Limited

521

205/MP/2021

Petition for recovery of additional expenditure incurred due to Ash transportation charges consequent to Ministry of Environment and Forest & Climate Change, Government of India Notification dated 3.11.2009 and Notification dated 25.1.2016 on a recurring basis. NTPC Ltd

520

148/MP/2022

Petition under Section 66 and Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as amended read with Regulations 5 & 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuing directions to the Respondent No.1 to permit trading in Renewable Energy Certificate (RECs) and issuance of RECs and other appropriate directions. SEI Sriram Power Private Limited

519

657/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 Transmission assets under “Transmission System Associated with Pallatana Gas Based Power Project (GBPP) and Bongaigaon Thermal Power Station (TPS)” in North Eastern Region. Power Grid Corporation of India Limited

518

221/TL/2022

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 Power Grid Bhadla Transmission Limited (formerly Fatehgarh Bhadla Transco Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited Power Grid Bhadla Transmission Limited

517

201/MP/2019

Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking directions against the respondents for payment of differential tariff for the period from January 2011 to May 2014 Weizmann Limited

516

208/MP/2019

Petition under Section 79 of the Electricity Act, 2003 for execution/implementation of the Order dated 16.5.2019 passed in Petition No. 8/MP/2014 and Petition No. 284/MP/2018; and initiation of proceedings under Section 142 of the Electricity Act, 2003 against Maharashtra State Electricity Distribution Company Limited and DNH Power Distribution Corporation Limited in relation thereto. GMR Warora Energy Limited

515

251/MP/2019

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 and Medium Term Open Access in Inter State Transmission and related matters) Regulations, 2009 seeking permission for extension of the period for submitting proof of release of 10% fund through equity towards execution of 25 MW Solar Power Project located at Jodhpur, Rajasthan for further period of five months i.e. from 25.8.2019 to 25.1.2020. Clean Solar Power (Jodhpur) Private Limited
Hero Solar Energy Private Limited

514

363/MP/2019

Petition under Section 79(1) (f) of the Electricity Act, 2003 and Article 18 of the Power Purchase Agreement (PPA) dated 7.8.2008 for approval of the amendment of the PPA. Jhajjar Power Limited (JPL)

513

Corrigendum to Petition No. 700/MP/2020
121/MP/2022

Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of the event pertaining to Change in Law as per Article 10 of the Power Purchase Agreement dated 29.6.2012 read with Addendum I to PPA dated 27.9.2017 executed between the Petitioner and TANGEDCO for 200 MW Medium term power supply (PPA-I) and as per the terms of the Power Purchase Agreement dated 23.8.2013 executed between the Petitioner and TANGEDCO for 400 MW long term power supply (PPA-II). Jindal Power Limited

512

270/TT/2021

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 400 kV S/C Tehri (Generation)-Tehri (Koteshwar) (Quad) line along with associated bays at both ends under “Transmission system associated with Tehri Pump Storage Plant (PSP)”. Power Grid Corporation of India Limited

511

213/TD/2022

Petition 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. Visual Percept Solar Projects Private Limited

510

693/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 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 Asset: (a) 400 kV Pugalur (HVDC Station)-Pugalur (Existing) (Quad) D/C Transmission Line along with associated bays at Pugalur (HVDC Station) & Pugalur (Existing) Sub-station and (b) 400 kV Pugalur (HVDC Station)-Arasur (Quad) D/C Transmission Line along with associated bays at Pugalur (HVDC Station) & Arasur station under “HVDC Bipole link between the Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)-Scheme-2 AC System Strengthening at Pugalur end” in the Southern Regional Grid. Power Grid Corporation of India Limited

509

14/RP/2022
in
652/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 and modification of the order dated 17.2.2022 in Petition No. 652/TT/2020. Power Grid Corporation of India Limited

508

548/GT/2020

Petition under Sections 62 and 79 (1) of the Electricity Act, 2003 read with related provisions of Regulations 48 (1)(a), 48 (1)(b), 54 and 55 under Chapter-10 (Miscellaneous Provisions), of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulations 66 (1), 66 (2), 76 and 77 under Chapter-15 (Miscellaneous Provisions) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations , 2019 for approval of tariff in respect of 110 MW Pare Hydro project for the useful plant life of 40 years. North Eastern Electric Power Corporation Limited

507

700/MP/2020
121/MP/2022

Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 for claiming compensation on account of the event pertaining to Change in Law as per Article 10 of the Power Purchase Agreement dated 29.6.2012 read with Addendum I to PPA dated 27.9.2017 executed between the Petitioner and TANGEDCO for 200 MW Medium term power supply (PPA-I) and as per the terms of the Power Purchase Agreement dated 23.8.2013 executed between the Petitioner and TANGEDCO for 400 MW long term power supply (PPA-II). Jindal Power Limited
Corrigendum Order Date:- 20.10.2022

506

172/MP/2022

Petition under Section 79(1) (b) and Section 79(1) (f) of Electricity Act, 2003 read with Article 22.4 of Pilot Agreement for Procurement of Power dated 26.10.2018 executed between IL&FS Tamil Nadu Power Company Ltd. and PTC India Ltd. for recovery of (i) outstanding Monthly Invoices (ii) Delayed Payment Interest (iii) compensation for under-scheduling (iv) charges for minimum guaranteed off-take of 55% against the deemed full availability and (v) O&M Expenses and interest on debt IL&FS Tamil Nadu Power Company Limited

505

118/MP/2022

Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and the revised procedure for “Grant of Connectivity to Projects based on Renewable Sources to inter- State Transmission System” dated 20.02.2021. 1. Viento Renewables Private Limited, 2. Evergreen Power Mauritius Private Limited

504

Corrigendum to Petition No. 244/GT/2020

Determination of tariff of Koteshwar Hydroelectric Project (400 MW) for the period from 1.4.2019 to 31.3.2024. THDC India Limited

503

42/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff from its COD to 31.3.2019 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-1: 765 kV D/C Bhuj Pool Sub-station-Banaskantha Transmission Line along with associated bays at both ends, 2x330 MVAR Switchable Line Reactors along with associated bays at both ends, 1 number 1500 MVA, 765/400 kV ICT-2 and 1 number 765 kV, 330 MVAR Bus Reactor along with associated bays at Bhuj Pooling Station, Asset-2: 1 number 1500 MVA, 765/400 kV ICT-1 along with associated bays at Bhuj Pooling Station, Asset-3: 1 number 400 kV, 125 MVAR Bus Reactor along with associated bays at Bhuj Pooling Station and Asset-4: 2 numbers 500 MVA, 400/220 kV ICTs along with associated bays at Bhuj Pooling Station covered under “Green Energy Corridors- Inter-State Transmission Scheme (ISTS)- Part-C” in the Western Region. Power Grid Corporation of India Limited

502

14/TT/2022

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 assets under “Eastern Region Strengthening Scheme-V (ERSS-V)” in Eastern Region. Power Grid Corporation of India Limited

501

12/RP/2022
in
308/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 order dated 28.2.2022 in Petition No. 308/TT/2020. North East Transmission Company Limited

500

210/MP/2022

Approval under Section 17(3) and Section 17(4) of Electricity Act 2003, for assignment of licence granted to Koppal-Narendra Transmission Limited pursuant to order dated 28.03.2022 bearing license No. 69/Transmission/2022/CERC (the “Transmission License”) by way of hypothecation for creation of security interest in favour of Axis Trustee Services Limited acting as the security trustee (“Security Trustee”), for the benefit of Axis Bank Limited (“Axis Bank”) (including their respective successors, transferees, novatees, and assigns) (collectively the “Lender”/ “Lenders”) and other secured parties (viz. Lenders’ Agent and the Security Trustee) and creation of other security by way of mortgage/ hypothecation/assignment of rights, title, interest, claims, demands, benefits of Koppal-Narendra Transmission Limited in the project under “Evacuation of power from RE sources in Koppal Wind Energy Zone (Karnataka) (2500MW)” on build, own, operate and maintain basis, as detailed in the schedule to the Transmission License (the “Project”), Project assets, clearances, project documents, agreements, approvals and rights, accounts, receivables of Koppal-Narendra Transmission Limited. Koppal-Narendra Transmission Limited

499

137/TL/2022

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 for grant of separate Transmission License to POWERGRID Bikaner Transmission System Ltd. ( Formerly known as Bikaner-II Bhiwadi Transmission System) for “Implementation of 220 kV bays for RE generators and 400/220kV ICTs at Bikaner-II PS” through “Regulated Tariff Mechanism” (RTM) mode. POWERGRID Bikaner Transmission System Limited

498

165/TT/2022

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 400 kV D/C Kameng-Balipara transmission line along with associated bays at Balipara Sub-station under “Transmission System associated with North East-Northern/Western Inter Connector-I” in North Eastern Region. Power Grid Corporation of India Limited

497

427/GT/2020

Petition for approval of tariff of the Feroze Gandhi Unchahar Thermal Power Station Stage-3 (210 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

496

431/GT/2020

Petition for approval of tariff of the Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited

495

244/GT/2020

Determination of tariff of Koteshwar Hydroelectric Project (400 MW) for the period from 1.4.2019 to 31.3.2024. THDC India Limited
Corrigendum Order Date:- 13.10.2022

494

287/GT/2020

Petition for truing up of annual fixed charges for the 2014-19 tariff period in respect of the Feroze Gandhi Unchahar Thermal Power Station Stage-III (210 MW). NTPC Limited
Corrigendum Order Date:- 30.11.2022

493

302/GT/2020

Petition for revision of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-I (420 MW) for the period from 1.4.2014 to 31.3.2019 after truing up NTPC Limited

492

Addendum Order in Petition No. 282/GT/2020

Petition for truing up of annual fixed charges for the 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Nimoo Bazgo Hydro Electric Power Station (45 MW). NHPC Limited

491

347/MP/2019

Petition under Section 79 (1) (f) along with Section 79 (1)(k) of 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 extension of the period for injection of infirm power for commissioning and testing of phase II (unit III) thermal power project of Meenakshi Energy Limited near Thaminapatnam, Chilakur (Mandalam), SPSR Nellore, State of Andhra Pradesh for further period of six months i.e. from 1.7.2019 to 31.12.2019. Meenakshi Energy Limited

490

429/MP/2019

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 NLCIL Thermal Power Station-II (Stage I-3 X 210 MW & Stage II-4 X 210 MW) and Thermal Power Station-I Expansion (2x210 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. NLC India Limited

489

40/MP/2022
47/MP/2022 along with IA No. 5/IA/2022

Petition under Section 79(1)(a) and (f) of the Electricity Act, 2003. NTPC Limited

488

365/GT/2020

Petition for revision of tariff for NLC Thermal Power Station Stage-I Expansion (420 MW) (420 MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise. NLC India Limited

487

685/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of ± 800 kV 6000 MW Raigarh (HVDC Station)-Pugalur (HVDC Station) HVDC Link along with ± 800 kV 1500 MW (Pole-I) HVDC terminals each at Raigarh (HVDC Station) & Pugalur (HVDC Station) under “ HVDC Bipole link between Western Region (Raigarh, Chattisgarh) and Southern Region (Pugalur, Tamil Nadu)-North Trichur (Kerala)- Scheme 1: Raigarh-Pugalur 6000 MW HVDC System” in the Southern Regional grid. Power Grid Corporation of India Limited

486

13/SM/2022

Directions by the Commission to the Power Exchanges registered under the Power Market Regulations, 2021

485

157/MP/2022

Petition under Regulation 40 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and Clause 8 of the Guidelines for Registration and Filing Application for Establishing and Operating Over the Counter (OTC) Platform, for grant of registration to establish and operate the OTC Platform. New Age Markets in Electricity Private Limited (NAME)

484

359/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 Combined Assets consisting of Asset-1: 80 MVAR Bus Reactor at Kaithal Sub-station, Asset-2: LILO of both circuits of 400 kV D/C (QUAD) Meerut -Kaithal 400 kV D/C transmission line and associated bays at Bagpat GIS Sub-station, 125 MVAR Bus Reactor at Bagpat GIS Sub-station and 500 MVA, 400/220 kV ICT-I at Bagpat GIS Sub-station along with 1 number 220 kV line bays, Asset-3:500 MVA 400/220 kV ICT-II at Bagpat GIS Sub-station along with associated bays , Asset-4: 2 Numbers 220 kV Line bays associated with Bagpat GIS, Asset-5: One Number 220 kV line Bay (Bay no. 205 ) associated with Bagpat GIS Sub-station , Asset-6: One Number 220 kV line Bay ( Bay No.210) associated with Bagpat GIS Sub-station , Asset-7: One Number 220 kV line Bay ( Bay No.206 ) associated with Bagpat GIS Sub-station, Asset-8: One Number 220 kV line Bay (Bay No.207) associated with Bagpat GIS Sub-station , Asset-9: One Number 220 kV line Bay (Bay No. 212) associated with Bagpat GIS Sub-station under “Northern Region System Strengthening Scheme-XIX” in Northern Region. Power Grid Corporation of India Limited

483

403/TT/2020
alongwith I.A. No. 14/IA/2022

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 of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset-A consisting of Asset-1: 400 kV D/C Mundra- Bachchau Transmission Line alongwith associated bays; Asset-2: 400 kV D/C Bachchau-Ranchoddpura Transmission Line; ... Power Grid Corporation of India Limited

482

396/GT/2020

Petition for determination of tariff of Bhilai Expansion Power Plant (500 MW) for the period from 1.4.2019 to 31.3.2024. NTPC-SAIL Power Company Limited

481

474/TT/2020

Approval for filing of petition under sub-section(4) of Section 28 and 79(1)(d) of Electricity Act, 2003 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for (i) truing up of fee and charges for the period 2014-19 block and (ii) determination of fee and charges for the period 2019-24 block in respect of Asset-1: 02 Nos. OPGW links under Central Sector (127 km) and Asset-2: 03 Nos. OPGW links under Central Sector (170.234 km) under “Fibre Optic communication system under Expansion of Wideband Communication Network” scheme in Eastern Region Power Grid Corporation of India Limited

480

254/TT/2021

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 02 Nos. of 220 kV equipped line bays at 400 kV Subhasgram Sub-station under Transmission System for “Eastern Region Strengthening Scheme-VIII” in Eastern Region. Power Grid Corporation of India Limited

479

61/MP/2022

Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of The Electricity Act, 2003, Regulations 54 and 55 of The Tariff Regulations, 2014 and Regulations 76 and 77 of The Tariff Regulations, 2019 in regard to the non-inclusion/ decapitalisation of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Power Grid Corporation of India Ltd.

478

149/TL/2022

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

477

90/MP/2022

Petition for change of Trading Licence Category from Category ‘III’ to Category ‘V’ Customized Energy Solutions India Private Limited

476

23/TT/2022

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 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for 2 numbers of 240 MVAR, 765 kV Switchable Line Reactors (6x80 MVAR, 765 kV, 1-Ph Shunt Reactor), along with Reactor Bays & 2 Nos. 765 kV Line Bays including PLCC, Telecom equipment and Line Terminal equipment such as LA, CVT & Wave Trap at 765/400 kV Kurnool Sub-station under “Sub-station works associated with additional inter-regional AC link for import of power into Southern Region i.e. Warora-Warangal and Chilakaluripeta-Hyderabad-Kurnool 765 kV Link”. Power Grid Corporation of India Limited

475

57/MP/2022

Petition for approval of Central Electricity Regulatory Commission for inclusion of 220 kV D/C Charor- Banala Transmission line of H.P. Power Transmission Corporation Limited under PoC mechanism for recovery of transmission charges under Central Electricity Regulatory Commission (Sharing of Inter- State Transmission Charges and Losses) Regulations, 2020 H.P. Power Transmission Corporation Limited

474

36/RP/2022
along with IA No. 57/2022

Petition seeking review of the order dated 28.8.2022 passed by this Commission in Petition No.182/MP/2020 titled as ‘OGPTL v. WBSEDCL & Ors.’ as per Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Odisha Generation Phase II Transmission Limited

473

489/GT/2020

Petition for approval of tariff of Indira Gandhi Super Thermal Power Project Stage-I (1500 MW) for the period from 1.4.2019 to 31.3.2024 Aravalli Power Company Private Limited

472

654/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 Asset-I: Conversion of 02 numbers 400 kV, 50 MVAR line reactors into switchable line reactors at Abdullapur Sub-station, Asset-II: Conversion of 63 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Balia (PG) and Conversion of 50 MVAR Fixed Line Reactor of 400 kV Balia (PG)-Sohawal (PG) Line Circuit -1 & 2 to Switchable Line Reactor at Sohawal (PG) and Asset-III: Conversion of 50 MVAR Fixed Line Reactor of 400 kV Kankroli-Zerda Line to Switchable Line Reactor at Kankroli Sub-station under “Conversion of Fixed Line Reactors into Switchable Line Reactors in the Northern Region” Power Grid Corporation of India Limited

471

157/GT/2020

Petition for truing up of tariff of Indira Gandhi Super Thermal Power Project, Stage- I (1500 MW) for the 2014-19 tariff period. Aravalli Power Company Private Limited

470

393/GT/2020

Petition for revision of tariff of Mauda Super Thermal Power Station-I (1000 MW) for the 2014-19 tariff period, after truing-up exercise. NTPC Limited

469

209/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 Asset-1: 2 numbers 400 kV line bays and 2 numbers 50 MVAR Switchable line reactors each at Cuddapah GIS and Madhugiri ends for terminating Cuddapah – Madhugiri 400 kV (quad) D/C line and Asset-2: 2 numbers 765 kV line bays and 1 number 240 MVAR Switchable line reactor on each circuit of Vemagiri II- Chilakaluripeta 765 kV D/C line at Vemagiri II Pooling Station (2 numbers 240 MVAR Switchable line reactors) under "Sub-station Works Associated with Strengthening of Transmission System beyond Vemagiri" in the Southern Region Power Grid Corporation of India Limited

468

179/MP/2022

Petition under Section 79(1)(b) and Section 79(1)(f) of the Electricity Act, 2003 for recall of the order dated 21st February, 2022 passed by the Commission in Petition No. 250/MP/2019 along with IA No.3/2022. Ravi Shanker Kapoor

467

62/MP/2020

Petition under Section 79 (1) (b), Section 79 (1) (f) and Section 79 (1) (k) of the Electricity Act, 2003 read with Article 11 of the Power Purchase Agreements dated 04.08.2016 entered into between the Petitioner – Parampujya Solar Energy Private Limited seeking directions to NTPC Limited to act in accordance with the said Article 11 of the Power Purchase Agreements and accepting the impact of Force Majeure events and thereby extend the Scheduled Commissioning Date of the Project of the Petitioner. Parampujya Solar Energy Private Limited

466

19/RP/2021
in
312/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 and modification of the order dated 2.2.2021 in Petition No. 312/TT/2020. Power Grid Corporation of India Limited

465

245/GT/2020

Petition for revision of tariff for the 2014-19 tariff period in respect of Koteshwar Hydro Power Station (400 MW). THDC India Limited

464

I.A. No. 50/2022
IN
128/MP/2022

Application under Section 94(2) of the Electricity Act, 2003 seeking urgent directions for compliance of order dated 17.6.2022 passed by the Commission Tata Power Company Limited

463

145/TL/2022

Application under Section 14 and Section 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of 80 MVAR reactor at 765 kV Warangal New sub-station through the Regulated Tariff Mechanism (RTM) mode to Warora Kurnool Transmission Limited. Warora Kurnool Transmission Limited

462

171/TL/2022

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

461

18/RP/2022
in
395/GT/2020

Review of Commission’s order dated 21.3.2022 in Petition No. 395/GT/2020 with regard to revision of tariff of Korba STPS Stage-III (500 MW) for the 2014-19 tariff period. NTPC Limited

460

22/RP/2022
in
486/GT/2020

NTPC Limited Petition for the review of the Commission’s order dated 21.4.2022 in Petition No. 486/GT/2020 in the matter of determination of tariff for the tariff period 2019-24 in respect of Korba STPS Stage-I&II (2100 MW), under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 103(1) of the CERC (Conduct of Business), Regulations, 1999 NTPC Limited

459

86/MP/2022

Petition under Section 79(1)(c) read with Section 79(1)(f) of the Electricity Act, 2003 for seeking a direction against direction against Respondent No. 1 to extend the start date of MTOA, as sought for by Petitioner No. 1 vide its letter dated 10.01.2022, and further restrain Respondent No. 1 from taking any coercive and precipitative measures, including but not limited to levying any penalty/ charges etc. for non-operationalisation of 114.25 MW out of the total 240 MW, on the premise of the start date of MTOA being taken as 01.02.2022, till the final disposal of the present proceedings. M/s Avaada Energy Private Limited

458

12/SM/2022

Non-compliance of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 and the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. Shyam Indus Power Solutions Private Limited

457

186/MP/2022

Petition seeking direction to approve and take on record the Supplementary Agreement executed between JPL and Haryana DISCOMs on 27.5.2022 amending the Power Purchase Agreement dated 7.8.2008 (as amended vide Amendment Agreement dated 17.9.2008) signed between JPL and Haryana DISCOMs in terms of Article 18.1 thereof; and to take on record the Supplementary Agreement to be executed between JPL and TPTCL in terms of Article 18.1 of the Power Purchase Agreement dated 20.01.2009 (as amended vide Amendment Agreement dated 21.10.2010) pursuant to the same getting executed. Jhajjar Power Limited

456

3/RP/2022
in
156/TT/2015

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 9.2.2021 in Petition No. 156/TT/2015. Parbati Koldam Transmission Company Limited

455

43/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for 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 Hot Line Speech Communication (Computer Dialling) System for Grid Operation” consisting of PABX & Associated items as installed and commissioned in NERLDC & 07 nos. SLDCs (Assam, Meghalaya, Tripura, Nagaland, Mizoram, Arunachal Pradesh, Manipur) of North Eastern Region under project- “Establishment of Fiber Optic Communication under Wide band Communication Expansion plan in the North Eastern Region.” Power Grid Corporation of India Limited

454

605/MP/2020

Petition under Sections 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 3.4.5 of the Power Purchase Agreement dated 22.11.2018 executed between the Solar Energy Corporation of India Limited and Arina Solar Power Limited seeking direction to restrain SECI from invoking the bank guarantees and for returning the bank guarantees. Arina Solar Private Limited

453

370/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 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 ... Power Grid Corporation of India Limited
Corrigendum Order Date:- 08.12.2022

452

173/MP/2019
along with IA No. 67/IA/2020

Petition under Section 79(1)(b), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, read with Articles 8.3.5, 8.4.3 and 8.4.11 of the Power Purchase Agreement dated 23.8.2013 and the amended Power Purchase Agreement dated 10.12.2013 executed between the Petitioner and the Respondent TANGEDCO seeking payment of outstanding amount on account of (i) late payment surcharge; (ii) additional interest, and for furnishing of Standby Letter of Credit as payment security mechanism. Bharat Aluminium Company Limited

451

15/TT/2022

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 for2x1500 MVA 765/400 kV ICTs along with associated bays at Srikakulam Pooling station 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

450

16/TT/2022

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 for 400 kV Dharmapuri (Salem New)–Somanahalli 400 kV D/C Quad Line along with Bay Extensions at Dharmapuri (Salem New) and Somanahalli Sub-stations” under Transmission System associated with “System Strengthening in Southern Region – XIV”. Power Grid Corporation of India Limited

449

261/TT/2015

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for determination of transmission tariff from the date of commercial operation(COD) to 31.3.2019 in respect of Asset-1:765 kV Line Bay and 240 MVAR Switchable Line Reactor at Jabalpur Pooling Sub-station for 765 kV S/C Jabalpur-Bina Circuit-III (IPTC); Asset-2: 765 kV Line Bay and 240 MVAR Line Reactor (Non-switchable) at Bina Sub-station for 765 kV S/C Jabalpur-Bina Circuit-III (IPTC); Asset-3: 765 kV Line Bay and 240 MVAR Line Reactor at Jabalpur PS and 765 kV Line Bay and 330 MVAR Switchable Line Reactor at Dharamjaygarh Sub-station for Circuit-3 of 765 kV D/C (Circuit-3 & 4) Dharamjaygarh-Jabalpur PS Transmission Line (IPTC); Asset-4: 765 kV Line Bay and 240 MVAR Line Reactor at Jabalpur PS and 765 kV Line Bay and 330 MVAR Switchable Line Reactor at Dharamjaygarh Sub-station for Circuit-4 of 765 kV D/C (Circuit-3 & 4) Dharamjaygarh-Jabalpur PS Transmission line (IPTC) under "Line Bays and Reactor Provisions at Powergrid Sub-stations associated with Common System Strengthening for Western Region and Northern Region" for tariff block 2014-19 in Western Region. Power Grid Corporation of India Limited

448

380/MP/2019
334/MP/2019

Petition under Section 29(5), 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulations 6.4.2(c)(iii), 7(1) and 7(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 seeking directions for shifting of Control Area from Eastern Load Despatch Centre to Odisha State Power Load Despatch Centre and operating the bus coupler between the Petitioner’s 2×660 MW Units (viz. Unit 3 and 4) in closed condition for the common bus mode operation. Odisha Power Generation Corporation Limited

447

32/MP/2022 along with IA Nos. 33/IA/2022 and 43/IA/2022
181/MP/2022

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 for recovery of amounts payable by the Respondent to the Petitioner against the Monthly Bills and the Late Payment Surcharge thereon under the Power Purchase Agreement dated 19.8.2013 entered into between the Petitioner and the Respondent. D.B. Power Limited

446

8/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for determination of transmission tariff from COD to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 201 9in respect of 240 MVAR Switchable line reactor along with 850 ohm NGR and 765 kV switchable line reactor bay (GIS) at 765/400 kV Pune (GIS) Sub-station under “Western Region System Strengthening Scheme XVII”. Power Grid Corporation of India Limited

445

152/MP/2022

Petition for approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission License and other related matters) Regulations, 2009 for creation of security interest by way of mortgage, hypothecation, charge or assignment over all the movable and immovable assets including over rights, title, interest, claims, demands, benefits under mortgaged properties, project assets, clearance, project documents, agreements and approvals of Kohima-Mariani Transmission Limited in favour of the Security Trustee, i.e., Axis Trustee Services Limited (Respondent No. 8) and for approval of documents creating security and of other documents in relation to the financing of long term loan requirements of the Transmission Project build, owned, operated and maintained by Kohima-Mariani Transmission Limited. Kohima-Mariani Transmission Limited

444

12/TT/2021

Approval for under sub-section(4) of Section 28 and under Section 79(1)(d) of Electricity Act, 2003 and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for (i) truing up of fees and charges for 2014-19 tariff period and (ii) fees and charges for 2019-24 tariff period in respect of Asset-1:17 number of OPGW links(759 km), Asset-2: 09 number of OPGW links (490 km), Asset-3:10 number of OPGW links (440 km) , Asset 4:01 number of OPGW links under WBSETCL-State Sector (78.26 km) under “Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links” scheme in Eastern Region, ... Power Grid Corporation of India Limited

443

20/RP/2022
in 283/GT/2020
along with IA No. 45/IA/2022

Petition for the review of the Commission’s order dated 23.2.2022 in the matter of truing up of tariff for the tariff period 2014-19 and determination of tariff for the period 2019-24 in respect of Chutak Power Station (44 MW). NHPC Limited

442

583/MP/2020
along with
I.A’s No. 68/IA/2021 and 76/IA/2021

Petition under Sections 79(1) (b), 79(1) (c) and 79(1) (f) of the Electricity Act, 2003 and other applicable permissions, approvals and legal and regulatory provisions. Saurya Urja Company of Rajasthan Limited

441

279/GT/2020

Petition for approval of tariff of Tripura Gas Based Power Plant 101 MW for the period from 1.4.2019 to 31.3.2024. North Eastern Electric Power Corporation Limited

440

182/MP/2020

Petition under Sections 79(1)(c), 79(1)(d), 79(1)(f) and 79(1)(f) of the Electricity Act, 2003 read with Articles 11 and 12 of the Transmission Service Agreement dated 20.11.2015, seeking monetary compensation on account of occurrence of force majeure and change in law events. Odisha Generation Phase II Transmission Limited

439

143/GT/2020

Petition for truing-up of tariff for the 2014-19 tariff period in respect of Bairasiul Hydroelectric Power Station (180 MW) NHPC Limited

438

16/RP/2022
in
108/GT/2020

Review of Commission’s order dated 18.12.2021 in Petition No. 108/GT/2020 with regard to truing-up of tariff of combined cycle gas based Palatana Power Project of ONGC Tripura Power Company Limited (726.6 MW) for the period 2014-19 ONGC Tripura Power Company Limited

437

23/RP/2022
in
451/GT/2020

Petition for review of the Commission’s order dated 16.4.2022 in Petition No. 451/GT/2020 in respect of truing up of tariff of Korba STPS Stage-I&II (2100 MW) for the period 2014-19. NTPC Limited

436

89/MP/2022

Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003, before this Hon’ble Commission, seeking revision of operationalization of the LTA, granted to Petitioner vide Agreement for long term access without system strengthening, dated 17.6.2020, and supplementary Agreement for long term access, dated 1.7.2021, executed between the Petitioner and the Respondent, with effect from 4.7.2021, on account of events beyond the control of the Petitioner. Madhya Bharat Power Corporation Limited

435

72/MP/2022

Petition under Section 79(1)(b) read with Section 79(1)(f) of the Electricity Act, 2003 read with Letter of Awards dated 10.01.2020 issued by TANGEDCO for supply of power from Sembcorp Energy India Limited, for recovery of Late Payment Surcharge on delayed payments including Tax Collection at Source (TCS). Sembcorp Energy India Limited

434

151/RC/2022

Regulatory Compliance Application on account of change of name of inter-State transmission licence of “Vapi-II North Lakhimpur Transmission Limited”. Vapi-II North Lakhimpur Transmission Limited

433

673/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, 2019in respect of Asset-I: Combined Assets of 1) Charging of Tehri Pooling-Meerut line Ckt-I at 765kV level along with associated bays at Koteshwar (Tehri Pooling Station) end and 240 MVAR switchable line reactor and associated bays at Meerut end; 2) 765/400kV 800 MVA ICT- II alongwith associated bays at Koteshwar (Tehri Pooling Station); 3) 765/400kV 800 MVA ICT- III alongwith associated bays at Koteshwar (Tehri Pooling Station); 4) 765/400kV 800 MVA ICT- IV alongwith associated bays at Koteshwar (Tehri Pooling Station); Asset-II: Combined Assets of 1) Charging of Tehri Pooling-Meerut line Ckt-II at 765kV level along with associated bays at Koteshwar end and 240 MVAR switchable line reactor and associated bays at Meerut end; 2) 765/400kV 800 MVA ICT- I alongwith associated bays at Tehri (Koteshwar) (GIS Pooling Station); 3) 765/400kV 1500 MVA ICT alongwith associated bays at Meerut Sub-station; 4) Modification of series capacitor at Meerut Sub-station for operation at 765 kV level 5) 765 kV 240 MVAR Bus Reactor along with associated bay at Tehri (Koteshwar) under “Transmission System associated with Tehri Pump Storage Plant (PSP)” Power Grid Corporation of India Limited

432

10/MP/2021

Petition under Section 79 of the Electricity Act, 2003 read with Article 16 of the Power Purchase Agreement dated 29th December 2017 entered into between the Petitioner and the Respondents seeking extension of Scheduled Date of Commissioning of the project without the levy of the penalty. Adani Green Energy (MP) Limited (AGEMPL)

431

Corrigendum to Petition No. 70/MP/2019

A petition before the Central Electricity Regulatory Commission 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 Goods and Service Tax Solar Edge Power and Energy Private Limited

430

52/MP/2019 along with IA 78 of 2022

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, in terms of Article 12 of the power purchase agreement dated 02.08.2016 between Solitaire Powertech Private Limited and Solar Energy Corporation of India Limited. Solitaire Powertech Private Limited

429

24/RP/2022
in
146/GT/2020

Review of Commission’s Order dated 9.5.2022 in Petition No. 146/GT/2020 in respect of truing-up of tariff for the 2014-19 tariff period and determination of tariff for the 2019-24 tariff period in respect of Dulhasti Power station (390MW). NHPC Ltd.

428

373/MP/2019

A petition under section 79 (1)(f) 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 read with Article 16.3.1 of the Power Purchase Agreements dated 27.04.2018 between SB Energy Four Private Limited and Solar Energy Corporation of India Limited SB Energy Four Private Limited

427

21/RP/2022
in
Petition No. 240/GT/2020

Review of Commission’s Order dated 14.4.2022 in Petition No. 240/GT/2020 in respect of determination of tariff for the Period from 1.4.2014 to 31.3.2019 of Sipat STPS Stage-I power station (1980 MW). NTPC Ltd.

426

349/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 theCombined Asset consisting of Asset-A:400 kV Vadodra-Pirana transmission line along with associated bays at Pirana Sub-station (for direct inter connection with 400 kV D/C Vadodra-Asoj transmission line under interim contingency scheme), Asset-B1:765 kV Indore-Vadodara transmission line (for direct inter-connection with 400 kV D/C Vadodara-Asoj transmission line) by-passing Vadodara Pooling Sub-station under Interim contingency scheme, Asset-B2:Extension of bays at 765/400 kV Indore Sub-station including Switchable Line Reactor (3*80 MVAR, 765 kV) at Indore (initially charged as Bus Reactor under Interim Contingency Scheme till readiness of 765 kV S/C Indore-Vadodara transmission line), Asset-C1:765/400 kV ICT 1 at Vadodara GIS, 765 kV bay at Vadodara GIS along with 240 MVAR Line Reactor at Vadodara – Indore line, 400 kV GIS bay at Vadodara for Vadodara-Pirana Circuit–2, Asset-C2: 765/400 kV ICT 2 at Vadodara GIS, Asset-C3: 400 kV GIS bay at Vadodara for Vadodara Pirana Circuit 2 and Asset-C4: 240 MVAR Bus Reactor with spare unit at Vadodara GIS under “Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh in the Western Region”. Power Grid Corporation of India Limited
Corrigendum Order Date:- 21.11.2022

425

19/RP/2022
in
296/GT/2020

Review of Commission’s Order dated 30.4.2022 in Petition No. 296/GT/2020 in respect of revision of tariff of Loktak power station (105 MW) for the Period from 1.4.2014 to 31.3.2019 NHPC Ltd.

424

8/RP/2022
in
691/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 for review and modification of the order dated 30.11.2021 in Petition No. 691/TT/2020. Power Grid Corporation of India Limited

423

284/GT/2020

Petition for revision of tariff for the 2014-19 tariff period and determination of tariff for the 2019-24 tariff period in respect of Dhauliganga Power Station (280 MW). NHPC Limited
Corrigendum Order Date:- 10.11.2022

422

259/MP/2021

Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003, seeking deferment of operationalization of Long-Term Access (LTA) granted by the Central Transmission Utility of India Limited to the Petitioner. SBSR Power Cleantech Eleven Private Limited

421

5/RP/2022

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 PoC order dated 6.3.2020 in Petition No. L-1/44/2010-CERC. Torrent Power Limited

420

23/RP/2021
in
132/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 and modification of the order dated 2.6.2021 in Petition No. 132/TT/2020. Power Grid Corporation of India Limited

419

282/GT/2020

Petition for truing up of annual fixed charges for the 2014-19 tariff period and for determination of tariff for the 2019-24 tariff period in respect of Nimoo Bazgo Hydro Electric Power Station (45 MW) NHPC Limited
Addendum Order Date:- 01.10.2022

418

27/RP/2021
in
30/GT/2020

Review of Commission’s Order dated 16.9.2021 in Petition No. 30/GT/2020 regarding determination of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024. SJVN Limited

417

16/RP/2021
in
36/TT/2020

Review Petition 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, seeking review and modification of the order dated 8.2.2021 in Petition No. 36/TT/2020. Power Grid Corporation of India Limited

416

11/SM/2022

Directions by the Commission to the Power Exchanges in accordance with the Regulation 27(1) of the Power Market Regulations, 2021.

415

15/RP/2021
in
84/TT/2020

Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 17 And 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 8.2.2021 in Petition No. 84/TT/2020. Power Grid Corporation of India Limited

414

514/MP/2020

Petition under Section 63 and Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 seeking reliefs due to occurrence of certain Force Majeure and Change in Law events under the Transmission Service Agreement dated 6.8.2009. East-North Interconnection Company Limited

413

217/MP/2021

Petition under Section 79 (1) (b) & (f) of the Electricity Act, 2003 read with Article 8 of the PPA dated 7.9.2016 Cosmos Hydro Power Private Limited (CHPPL)

412

70/MP/2019

A petition before the Central Electricity Regulatory Commission 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 Goods and Service Tax Solar Edge Power and Energy Private Limited
Corrigendum Order Date:- 24.08.2022

411

147/TD/2022

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. Powerfull Energy Trading Private Limited (PETPL)

410

154/MP/2022

Petition for approval for creation of security interest under Regulation 79 (1)(c) and (k) of the Electricity Act, 2003 read with Regulation 111 of the Conduct of Business Regulations 2004 and Article 15.2.4 of the Transmission Service Agreement dated 6.07.2021 over Petitioner No. 1’s Assets in favour of Petitioner No. 2 (including its assignees, transferees, novates) for the purpose of Petitioner No. 1’s Transmission Project. Nangalbibra-Bongaigaon Transmission Limited

409

170/AT/2022

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

408

192/GT/2020

Petition for revision of tariff of Bhilai Expansion Power Plant (500 MW) for the period 2014-19, after truing up exercise. NTPC-SAIL Power Company Limited

407

Corrigendum to Petition No. 9/TT/2021

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff for the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for transmission assets under "Transmission System for Solar Power Park at Bhadla" in the Northern Region. Power Grid Corporation of India Ltd.

406

208/MP/2022

Petition under Regulation 8 of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking permission to allow drawal of start-up power for Unit-I (800 MW) of Telangana Ph-I (2X800 MW) from the grid till 15.2.2023. NTPC Limited

405

70/MP/2018

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

404

145/TL/2022

Application under Section 14 and Section 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of 80 MVAR reactor at 765 kV Warangal New sub-station through the Regulated Tariff Mechanism (RTM) mode to Warora Kurnool Transmission Limited. Warora Kurnool Transmission Limited

403

11/RP/2022
in
401/GT/2020

Review of Commission’s order dated 31.1.2022 in Petition No. 401/GT/2020 in respect of truing-up of tariff of Vindhyachal Super Thermal Power Station Stage-I (1260 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Ltd.

402

171/TL/2022

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

401

158/MP/2021 along
with I.A. No. 61/2021

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with the statutory framework and Article 11, Article 12 and Article 16.3 of the Transmission Service Agreement dated 23.04.2019 executed between Lakadia-Vadodara Transmission Project Limited and its Long-Term Transmission Customers inter alia claiming compensation due to Change in Law events, extension to the scheduled commissioning date of the transmission project on account of the Force Majeure events adversely impacting its implementation and declaratory relief with respect to the Petitioner’s scope of work. Lakadia-Vadodara Transmission Project Limited

400

647/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 Asset-I: 400 kV D/C Manesar-Neemrana line along with associated bays, Asset-II: 500 MVA, 400/220 kV ICT-1 at Neemrana, Asset-III: 315 MVA, 400/220 kV ICT-2 at Neemrana, Asset-IV: 400 kV D/C Bhiwadi – Neemrana transmission line along with associated bays, Asset-V: 80 MVAR Bus Reactor at Neemrana Sub-station, Asset-VI: LILO of 400 kV S/C Bhiwadi-Bassi transmission line at Kotputli Sub-station, Asset-VII: 315 MVA 400/220 kV ICT-I & II with 02 number of 220 kV line bays at Kotputli Sub-station, Asset-VIII: 04 number of 220 kV line bays at Kotputli and Asset-IX: 80 MVAR Bus Reactor at Kotputli Sub-station under “Northern Region System Strengthening Scheme-XV” in Northern Region. Power Grid Corporation of India Limited

399

126/MP/2017

Petition for declaration and direction as to the status of the 400 kV D/C Transmission Line from India Gandhi Super Thermal Power Station (Aravalli Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). 1. Uttar Haryana Bijli Vitran Nigam Limited, 2. Dakshin Haryana Bijli Vitran Nigam Limited Vidyut Sadan, 3. Haryana Vidyut Prasaran Nigam Limited

398

133/MP/2021

Petition under Section 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the relevant provisions of the PPA, inter alia seeking extension/ deferment of Scheduled Commissioning Date for 45.6 MW out of the total 250 MW wind power project on account of Force Majeure events which delayed the Petitioner in performing its obligations under the Power Purchase Agreement dated 02.01.2018 (“PPA”); declaration that the Petitioner’s Termination Notice dated 20.06.2021 claiming discharge by way of termination of the PPA with respect to the limited un-commissioned capacity of 19.9 MW out of the Project, in accordance with Article 4.5.3 read with Article 13.5 of the PPA is valid and binding; and consequential reliefs in relation thereto. M/s ReNew Power Private Limited

397

Corrigendum to Petition No. 271/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 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 (a) 400 kV Meerut-Mandola Ckt-I along with associated bays at Meerut and Mandola Sub-stations, (b) 400 kV Meerut-Mandola Ckt-II along with associated bays at Meerut and Mandola Sub-stations, (c) ICT-II along with associated bays at Meerut Sub-station (COD: 1.4.2003), (d) ICT-III along with associated bays at Meerut Sub-station, (e) ICT-I along with associated bays at Meerut Sub-station, (f) 800 kV Tehri-Meerut Ckt-I along with associated bays, (g) 800 kV Tehri-Meerut Ckt-II and 400 kV S/C Meerut- Muzaffarpur transmission line, and (h) ICT at Muzaffarnagar along with one No. 400 kV and one No. 220 kV bay under Tehri Transmission System in Northern Region. Power Grid Corporation of India Ltd

396

33/TL/2022

Application under Section 14, Section 15 and Section 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission licence to Nangalbibra-Bongaigaon Transmission Limited. Nangalbibra - Bongaigaon Transmission Limited

395

10/SM/2022

Blending of imported coal with domestic coal to mitigate the domestic coal shortage

394

210/MP/2017

Petition under Section 79(1)(c), (d) and (f) of the Electricity Act, 2003. Kudgi Transmission Limited

393

731/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and determination of transmission tariff for 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 for Asset 1: OPGW link for Betul-Khandwa under Central Sector, Asset 2: OPGW link (125 km) for Mauda-Wardha under Central Sector, Asset 3: 6 numbers OPGW link (92.66 km) under State Sector, Asset 4A: 3 numbers OPGW link (656.926 km) under Central Sector, Asset 4B: OPGW link for Korba-Birsinghpur under Central Sector, Asset 5A: OPGW link (15.462 km) for 400 kV Xeldom-Madgaon under State sector, Asset 5B: OPGW link for 400 kV Vapi–Magarwada under Central Sector and Asset 6: 9 numbers of OPGW link under State Sector-OPGW link (169 km) for) associated with “Establishment of Fibre Optic Communication System in the Western Region under Master Communication Plan (Additional Requirement)”. Power Grid Corporation of India Limited

392

707/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 Madhugiri–Yelahanka 400 kV D/C (Quad) Line with a small portion to be strung on multi-circuit tower of SRSS-XII Scheme with high ampacity conductor in Bengaluru area along with associated bays & equipment at Madhugiri Sub-station and Yelahanka GIS under "Transmission System associated with System Strengthening-XIII” in the Southern Region. Power Grid Corporation of India Limited

391

630/MP/2020

Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 6.4 of CERC (Indian Electricity Grid Code Regulations), 2010 and 33A (Power to Relax) and Regulation 33B (Power to Remove Difficulties) of the CERC (Grant of Connectivity, Long-Term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009 for seeking appropriate dispensation and guidance in terms of the Minutes of Meeting dated 10.1.2020 between the Petitioner and the Respondents for implementation of closed bus operation of Unit 1 (connected to STU) and Unit 2 (connected to ISTS) at Petitioner’s 2×300 MW coal based thermal generating station located at Tadali, Chandrapur in the State of Maharashtra. Dhariwal Infrastructure Ltd

390

Corrigendum to Petition No. 482/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 “Existing Transmission and Distribution (T&D) System Network” of Damodar Valley Corporation in Eastern Region. Damodar Valley Corporation

389

150/AT/2022

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

388

76/MP/2019

Petition under section 79 (1) (f) of the Electricity Act 2003 for the recovery of dues from the Respondent. Rajasthan Rajya Vidyut Prasaran Nigam Limited

387

62/MP/2022

Petition under Section 142 of the Electricity Act, 2003 read with Regulations 111, 113 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 for execution of Order dated 19.3.2019 passed by the Commission and directions and initiation of appropriate action against the Respondent No.1 to 4 for non-compliance of the directions issued under Order dated 19.3.2019 in Petition No. 54/MP/2018. NLC India Limited

386

149/TL/2022

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

385

389/MP/2018

Petition for recovery of charges from PGCIL under Clause 6.0 (d) of the Bulk Power Transmission Agreement dated 24.02.2010 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. GMR Kamalanga Energy Limited

384

272/MP/2021
along with
IA No. 88/IA/2021

Petition under Section 79 of the Electricity Act 2003 read with Clause 9 and 10 of Billing, Collection & Disbursement Procedure dated 1.1.2021 seeking directions to quash and set aside the Bilateral Bills issued by Central Transmission Utility of India Limited on behalf of Power Grid Corporation of India Limited towards Bilateral Transmission Charges for the Connectivity Transmission Line (i.e., 400 kV Anuppur Jabalpur Transmission Line) for the Billing Months January 2021 to December 2021. MB Power (Madhya Pradesh) Limited

383

472/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 Combined Asset-A: (A1) Associated bays of 765 kV S/C Lucknow-Bareilly transmission line including 3×80 MVAR switchable line reactor at Lucknow (New) and line reactor at Bareilly (New) Sub-station, (A2): 2nd Circuit of 400 kV D/C (Quad) Bareilly (New)-Bareilly (Old) transmission line with associated bays and (A3) : 765/400 kV 1500 MVA ICT-I at Bareilly (New) Sub-station along with associated bays, Asset-B: 765 kV, 3x80 MVAR Bus reactors at Bareilly (New) Sub-station, Asset-C: Associated bays of 1st circuit of 400 kV D/C (Quad) Bareilly (New)- Bareilly (Old) Transmission Line, Asset-D: 765/400 kV 1500 MVA ICT-II at Bareilly (New) Sub-station along with associated bays, Asset-E: 1st circuit of 400 kV D/C (Quad) Bareilly (New)-Kashipur (PTCUL) Transmission Line and associated bays, Asset-F: 2nd circuit of 400 kV D/C (Quad) Bareilly (New)-Kashipur (PTCUL) Transmission Line and associated bays, Asset-G: 400 kV D/C Kashipur-Roorkee line along with associated bays, Asset-H: 400 kV D/C Roorkee-Saharanpur line along with associated bays, Asset-I: 125 MVAR Bus Reactor at Roorkee Sub-station, Asset-J: 765 kV S/C Bareilly-Lucknow Transmission Line at 400 kV level, Asset-K: One circuit of 400 kV D/C Bareilly (New)-Bareilly (Existing) Transmission Line under “Northern Region System Strengthening Scheme - XXI” in the Northern Region. Power Grid Corporation of India Limited

382

171/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 the date of commercial operation (COD) to 31.3.2019 in respect of Asset-1: Loop in Portion of LILO of Kadapa-Hindupur 400 kV Double Circuit (D/C) line (both circuits) at NP Kunta Sub-station along with associated bays, Asset-2: Loop out Portion of LILO of Kadapa-Hindupur 400 kV D/C line (both circuits) at NP Kunta Sub-station along with associated bays, Asset-3: 2 numbers of 220 kV line bays (Bay No. 217 & 218) at NP Kunta Sub-station and Asset-4: 4 Numbers of 220 kV line bays (Bay No. 213, 214, 219 & 220) at NP Kunta Sub-station under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh - Part B (Phase-II). Power Grid Corporation of India Limited

381

390/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 “Bihar Grid Strengthening Scheme” in the Eastern Region. Power Grid Corporation of India Limited

380

105/TL/2022

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 Gadag Transmission Limited. Gadag Transmission Limited

379

69/TL/2022

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of scope of work as detailed in the Petition through Regulated Tariff Mechanism (RTM) mode to Power Grid Southern Interconnector Transmission System Limited. POWERGRID Southern Interconnector Transmission System Limited

378

30/TL/2022
and IA No. 32/2022

Application under Section 14, Section 15 and Section 79 (1) (e) 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 Kallam Transmission Limited. Kallam Transmission Limited

377

146/TL/2022

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence to Powergrid Ramgarh Transmission Limited for implementation of scope of work as detailed in the Petition through RTM mode. POWERGRID Ramgarh Transmission Limited

376

191/MP/2022

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 31.7.2022 in case of Parbati Hydroelectric Project-Stage-II.NHPC

375

117/MP/2022

Petition under sub Section 79(1)(b) of Electricity Act, 2003 for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India.KSK Mahanadi Power Company Limited

374

49/MP/2021

Petition under Section 61, Section 63 and Section 79(1) (f) of the Electricity Act, 2003 read with the statutory framework and the Transmission Service Agreement dated 2.1.2014 executed between NRSS-XXIX Transmission Limited and its Long-Term Transmission Customers inter alia for seeking relief for certain Change in Law events that have impacted the Project and reimbursement of additional expenditure incurred towards necessary use of helicrane for implementation of the Project.NRSS-XXIX Transmission Limited

373

379/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: 80 MVAR line reactor of Barh-I Line (charged as bus reactor) at Gorakhpur Sub-station, Asset A2: 80 MVAR line reactor of Barh-II Line (charged as bus reactor) at Gorakhpur Sub-station, Asset B:Barh-II TPS-Gorakhpur 400 kV D/C (Quad) line alongwith 400 kV line bays at Gorakhpur Sub-station (excluding switchable line reactor), Asset C: 125 MVAR Bus Reactor at Gorakhpur Sub-station, Asset D: Converting 2X80 MVAR Line Reactors at Gorakhpur end of 400 kV Barh – Gorakhpur (Quad) transmission line to 2X80 MVAr Switchable Line Reactors under “Immediate Evacuation System associated with Barh-II TPS” in Northern Region.PGCIL

372

154/TT/2020

Approval under Regulation 86 of 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 of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Transmission System associated with 400 kV Central Transmission Project-I in the Southern Region.PGCIL

371

189/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, 2019 for determination of transmission tariff from COD to 31.3.2024 for Asset-1: URTDSM Systems (PDCs & its associated parts) supplied and installed at NERLDC and SLDCs of Assam, Meghalaya and Tripura and PMUs along with 51 PMUs & its associated items (in 14 stations) and Asset-2: URTDSM System (Control Center Equipment, PMU’s and associated equipment’s) integrated and commissioned at WRLDC, Mumbai & SLDCs of Madhya Pradesh and Gujarat under “Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)”.PGCIL

370

199/MP/2021

Petition under Section 79(1)(f) of the Electricity Act, 2003 and Article 8 of the Power Purchase Agreements dated 29.6.2012 and 23.8.2013 entered into between the Petitioner and the Respondent, for recovery of Late Payment Surcharge on the monthly bills of the Petitioner.JPL

369

254/TT/2019

Approval under Regulation 86 of 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 the date of commercial operation (COD) to 31.3.2019 in respect of Unified Real Time Dynamic State Measurement (URTDSM) System (Control Center Equipment, PMUs and associated equipment) integrated and executed at SRLDC and SLDCs of Southern Region under “Phase-I- Unified Real Time Dynamic State Measurement” in Southern Region.PGCIL

368

486/TT/2019

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 the date of commercial operation (COD) to 31.3.2019 in respect of "Unified Real Time Dynamic State Measurement (URTDSM)" for NRLDC and SLDCs of Northern Region under “Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)” in Northern Region.PGCIL

367

80/MP/2022 With IA No. 11/2022

Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulations 27 and 28 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2020 and provisions of the Transmission Service Agreement dated 13.02.2019, Long Term Access Agreement dated 26.11.2019 and the Supplementary Long-Term Access Agreement dated 31.08.2021 executed between Central Transmission Utility (erstwhile, Power Grid Corporation of India Limited) and Mahindra Susten Private Limited, seeking directions to Central Transmission Utility of India Limited, to extend the start date of long-term access for Mahindra Susten Private Limited and align the same with Scheduled Commercial Operation Date of the project as extended by Solar Energy Corporation of India Limited, or with further extensions as may be granted as per the terms of the PPA.Mahindra Susten Private Limited

366

678/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: Unified Real Time Dynamic State Measurement (URTDSM) System (Control Center Equipment, PMU’s and associated equipment) integrated and commissioned at ERLDC Kolkata, SLDCs WBSETCL & DVC, Asset-II: URTDSM System (Control Center Equipment, PMU’s and associated equipment) integrated and commissioned at SLDCs of OPTCL of the Eastern Region under “Phase-I- Unified Real Time Dynamic State Measurement (URTDSM)”. PGCIL

365

1/MP/2012 124/MP/2012 82/MP/2013 10/MP/2014

Levy of UI Charges in violation of Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009 and Back-up Supply Charges under the Karnataka Electricity Regulatory Commission (Open Access) Regulations, 2004 for an inter-State Open Access transactions. Sadashiva Sugars Limited and others

364

200/MP/2021 & 201/MP/2021

In the matter of application filed for relaxation of time limit and for issuance of Renewable Energy Certificates. Grace Infrastructure Private Limited

363

125/TD/2022

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6(1) 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. SPT

362

147/TD/2022

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. PETPL

361

662/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 Asset 1: Installation of +/- 200 MVAR Dynamic Compensation (STATCOM) along with 2x125 MVAR Mechanically Switched Reactor (MSR) and 1x125 MVAR Mechanically Switched Capacitor (MSC) and co-ordinated control mechanism of MSCs and MSRs at 400 kV Hyderabad Sub-station, Asset 2: Installation of +/- 200 MVAR STATCOM along with 2x125 MVAR Mechanically Switched Reactor (MSR) and 1x125 MVAR Mechanically Switched Capacitor (MSC) and co-ordinated control mechanism of MSCs and MSRs at 400/230 kV Udumalpet Sub-station, Asset 3: Installation of +/- 200 MVAR STATCOM along with 2x125 MVAR Mechanically Switched Reactor (MSR) and 1x125 MVAR Mechanically Switched Capacitor (MSC) and co-ordinated control mechanism of MSCs and MSRs at 400/230 kV Trichy Sub-station under “System Strengthening in Southern Region XXI” in Southern Region.. PGCIL

360

192/MP/2019

Petition for grant of exemption from Technical Minimum operation for NLCIL TPS-II Expansion (2 x 250 MW) CFBC Units till 31.3.2020. NLC India Limited

359

26/RP/2021
in
Petition No.560/MP/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 order dated 24.10.2021 passed by the Central Electricity Regulatory Commission in Petition No. 560/MP/2020 titled as Jindal Power Limited v. Tamil Nadu Generation and Distribution Corporation Limited. Jindal Power Limited

358

129/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 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-1: SCADA/EMS systems for Main and backup SLDC of Chhattisgarh (CSPTCL); Asset-2: SCADA/EMS systems for Main and backup SLDC of Goa Electricity Department (GED); Asset-3: SCADA/ EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Gujarat (GETCO); Asset-4: SCADA/EMS system up-gradation of Main and backup SLDCs and Sub-LDCs of Madhya Pradesh (MPPTCL); Asset-5: SCADA/EMS system upgradation of Main and backup SLDCs of Daman and Diu (DDED) and Asset-6: SCADA/EMS system upgradation of Main and backup SLDCs and Sub-LDCs of Dadar and Nagar Haveli (DNHED) under “Expansion/Upgradation of SCADA/EMS System of SLDC of the Western Region” in Western Region. Power Grid Corporation of India Limited

357

23/TT/2021

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 of 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 under “System Strengthening-XX” in Southern Region. Power Grid Corporation of India Limited

356

09/SM/2022

Directions by the Commission to the Power Exchanges registered under the Power Market Regulations, 2021

355

I.A. No.23 of 2022 in 95/MP/2022

Application under Section 94(2) of the Electricity Act, 2003 seeking interim relief in the nature of directions restraining the Respondents from taking coercive actions against the Petitioner. 1. Inox Green Energy Services Pvt. Limited.,
2. Haroda Wind Energy Pvt. Limited,
3. Khatiyu Wind Energy Pvt. Limited.,
4. Ravapar Wind Energy Pvt. Limited.,
5. Vigodi Wind Energy Pvt Limited.

354

543/MP/2020

Petition under Section 79(1) (b) of the Electricity Act, 2003 read with Article 12.2 of the Power Purchase Agreement dated 09.08.2016 executed between the Petitioner and NTPC for seeking approval of Change in Law events due to enactment of Telangana Tax on Entry of Goods into Local Areas Act, 2001 read with Judgment dated 11.11.2016 titled Jindal Stainless Limited & Anr. Vs. State of Haryana & Ors. and Batch (Civil Appeal Nos. 3453 of 2002) read with Show Cause Notice dated 02.01.2020 issued by Commercial Taxes Department, Government of Telangana and Assessment Order dated 11.02.2020 pronounced by Commercial Tax Officer, Mahboobnager Circle, Nalgonda Division, Telangana read with Hon’ble Telangana High Court Order dated 04.03.2020. ACME Yamunanagar Solar Power Private Limited

353

423/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 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 transmission assets under “Expansion/Upgradation of SCADA/EMS System of SLDCs of the North Eastern Region”. Power Grid Corporation of India Limited

352

269/MP/2021

Petition under section 79(1) (b), (c) and (k) of the Electricity Act, 2003 seeking approval of the terms of the Tripartite Power Sale Agreement dated 01.12.2021 between SECI, APDISCOMS and GoAP, for purchase of 7000 MW Solar Power with an annual ceiling quantum of 17000 MU for 25 years. 1. Southern Power Distribution Company of Andhra Pradesh Limited,
2. Eastern Power Distribution Company of Andhra Pradesh Limited,
3. Andhra Pradesh Central Power Distribution Corporation Limited,
4. Government of Andhra Pradesh

351

12/RP/2022
in Petition No. 308/TT/2020

Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 17 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 28.2.2022 in Petition No. 308/TT/2020. North East Transmission Company Limited

350

159/MP/2022

Petition under Regulation 28 of Central Electricity Regulatory Commission (Power Market) Regulations 2021 for approval of the technology to be used by the Petitioner. The Petition is being filed in accordance with the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Hindustan Power Exchange Limited

349

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

348

42/TT/2020

Miscellaneous petition for approval under Sub-section 4 of Section 28 of the Electricity Act, 2003 for (i) truing up of fees and charges for 2014-19 tariff period and (ii) fees and charges for 2019-24 tariff period for Unified Load Despatch and Communication Scheme (ULDC) (Powergrid Portion i.e. Communication System Portion and State Load Despatch Centers (SLDCs) System retained by Powergrid after formation of Powergrid System Operation Corporation Limited (POSOCO) in Southern Region. Power Grid Corporation of India Limited

347

164/MP/2019

Petition for recovery of due amount for the power supply made to the Respondents, namely non-payment of surcharge, recovery of rebate deducted by Respondents despite making delayed payment violating the terms of the agreement to pay within time. Anrak Aluminium Limited

346

17/RP/2022
in
Petition No. 452/MP/202019

Petition for review of order dated 24.3.2022 and corrigendum order dated 26.4.2022 in Petition No. 452/MP/2019 relating to approval of revision of Lignite Transfer Price in respect of NLCIL Mines for the 2014-19 tariff period as per Ministry of Coal guidelines NLC India Limited

345

186/MP/2021

Petition under Section 79(1)(c) read with Sections 142 and 146 of the Electricity Act, 2003 regarding non-compliance of the order dated 8.6.2013 in Petition No. 245/MP/2012 passed by the Commission and for consequential directions. Dakshin Gujarat Vij Company Limited

344

187/MP/2021

Petition under Section 94(1)(g) of the Electricity Act, 2003 read with Regulation 76 and 77 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 and read with Regulation 111, 112 and 113 of the CERC (Conduct of Business) Regulations, 1999 seeking directions from the Commission to Respondent IPP’s for providing rebate in fixed charges, interest free deferment of capacity charges and reduced late payment surcharge on account of Covid-19 pandemic in view of the Ministry of Power Notification dated 15.5.2020/16.5.2020. Maharashtra State Electricity Distribution Company Limited

343

676/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 Asset-1: Combined asset of 500 MVA, 400/220/33 kV ICT-I along with associated bays at Moga Sub-station; 500 MVA, 400/220/33 kV ICT-II along with associated bays at Moga Sub-station; 500 MVA 400/220 kV Spare Transformer for Northern Region at Neemrana; Asset-2: ICT 500 MVA 400/220 kV Bassi Extension Sub-station; Asset-3: ICT 315 MVA 400/220 kV Allahabad Extension Sub-station; Asset-4: ICT 500 MVA 400/220 kV Meerut Extension Sub-station ; Asset 5: 400/220 kV, 105 MVA ICT along with associated bays at Wagoora Sub-station; Asset-6: 500 MVA ICT along with associated bays at Ludhiana Sub-station; Asset-7: 2 no. of 220 kV bays at Ludhiana Sub-station; Asset 8: 02 No. 220 kV Line Bays at Moga under “Augmentation of Transformers in Northern region Part-A" in Northern Region. Power Grid Corporation of India Limited

342

159/TT/2021

Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for seeking determination of tariff for the Inter-State transmission lines of the Petitioner for 2019-24 tariff period. Haryana Vidyut Prasaran Nigam Limited (HVPNL)

341

99/MP/2022

Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner’s Assets in favour of the Respondent No.2 (as the Security Trustee acting for the benefit of the Lenders) in respect of the Petitioner’s Transmission Project. Lakadia Banaskantha Transco Limited

340

122/MP/2019

Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of dispute arising out of the action of Power Grid Corporation of India in raising Bill-3 in contravention of Regulation 11 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010. Essar Power (MP) Limited

339

100/MP/2022

Petition under Section 17(3) and Section 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the Petitioner`s assets in favour of Respondent No. 6 (as the Security Trustee acting for the benefit of the lenders) in respect of the Petitioner`s transmission Project. WRSS XXI (A) Transco Limited

338

128/MP/2022

Petition under Section 11(2) of the Electricity Act, 2003 read with 79 of the Electricity Act, 2003, along with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 inter alia seeking directions to Respondent Nos. 1 to 8 to procure the power generated and supplied by the Petitioner from 6.5.2022 onwards in terms of directions as issued by Ministry of Power on 5.5.2022 under Section 11 of the Electricity Act, 2003 and also seeking a declaration/direction with regard to rate/compensation at which such supply of power to Respondent Nos. 1 to 8 for the period between being 6.5.2022 to 31.10.2022, or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited

337

107/TL/2022

Application under Section-14, 15, 79(1)(e) 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 Grant of Transmission License to Khavda-Bhuj Transmission Limited Khavda-Bhuj Transmission Limited

336

102/TL/2022

Application under Section 14, Section 15, Section 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Karur Transmission Limited. Karur Transmission Limited

335

39/MP/2022

Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking issuance of appropriate order(s) / direction(s) / declaration from the Hon’ble Commission that purchase of power from 600 MW (4x150 MW) Kameng Hydro Electric Project of the Petitioner which becomes eligible for Non-Solar REC under the Hydro Power Obligation from 2021-22 to 2029-30 as per the order dated 29th January 2021 of MoP, GOI North Eastern Electric Power Corporation Limited

334

8/SM/2022

Suo motu order in compliance with the directions of the Appellate Tribunal dated 5.4.2022 in Original Petition No.1 of 2022 & IA Nos. 21&296 of 2022, Original Petition No. 2 of 2022 & IA Nos. 19 &298 of 2022, Appeal No. 116 of 2022 (DFR No. 40 of 2022), Appeal No. 74 of 2022, Appeal No. 75 of 2022 and Appeal No. 76 of 2022 for restoration of the Petitions disposed of pursuant to notification of Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021

333

125/TD/2022

Application under Section 14 of the Electricity Act, 2003 read with Regulation 6(1) 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. Saini Power Transactor (SPT)

332

111/MP/2022
Along with
I.A. No. 36/IA/2022

Petition under Section 79(1)(b) of the Electricity Act, 2003 read with Clause 5(b) of the Settlement Deed dated 3.1.2022 and Supplemental PPA dated 30.3.2022 entered into between the Petitioner and the Respondent in regard to the base rate as on 15.10.2018. Gujarat Urja Vikas Nigam Limited

331

9/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 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 transmission assets under "Transmission System for Solar Power Park at Bhadla" in the Northern Region. Power Grid Corporation of India Limited
Corrigendum Order Date:- 04.08.2022

330

482/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 “Existing Transmission and Distribution (T&D) System Network” of Damodar Valley Corporation in Eastern Region. Damodar Valley Corporation
Corrigendum Order Date:- 23.07.2022

329

645/TT/2020

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, 2014 for determination of Transmission Tariff from COD to 31.3.2019 in respect of Asset 1- OPGW link (242 km) for 765 kV Sasan-Satna Ckt- 1 under Central Sector, Asset 2- OPGW link (36 km) for 220 kV Indore - Pithampura (MPPTCL) under State Sector and Asset 3- OPGW link (336 km) for Satna Gwalior Ckt-1 under the Central Sector under "Establishment of Fiber Optic Communication System under Master Communication Plan in the Western Region”. Power Grid Corporation of India Limited

328

485/GT/2020

Petition for approval of tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

327

276/TT/2019

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2014 for determination of transmission tariff for the period from 1.4.2014 to 31.3.2019 in respect of Combined Asset of (1) LILO of 400 kV S/C Vindyachal-Korba transmission line, (2) 400 kV D/C Gandhar-Hazira transmission line and (3) 400/220 kV GIS Sub-station at Hazira (Stage-I of transmission assets of Essar Power Transmission Company Limited) being part of the ISTS System in Western Region. Essar Power Transmission Company Limited (EPTCL)

326

173/MP/2020

Petition for approval for revision of Lignite Transfer Price of Barsingsar Mine 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, over burden removal and consequent depreciation and return on equity as per guidelines dated 2.1.2015 of the Ministry of Coal, GOI. NLC India Limited

325

367/GT/2020

Petition for truing-up of tariff of Circulating Fluidized Bed Combustion Technology based NLC Thermal Power Station-II Expansion Units I & II (500 MW) for the period from their actual date of commercial operation till 31.3.2019. NLC India Limited

324

28/RP/2021
in
Petition No. 347/MP/2020

Review of Commission’s order dated 23.10.2021 in Petition No.347/MP/2020 regarding 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 1.1.2016 to 31.3.2019. THDC India Limited

323

74/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Establishment of 2x500 MVA, 400/220 kV Pooling Station at Banaskantha (Radhanesda) (GIS) along with 1X125 MVAR bus reactor, 2 numbers of 400 kV line bays at Banaskantha (Radhanesda) (GIS) for interconnection of Banaskantha (Radhanesda) Pooling Station-Banaskantha (PG) 400 kV D/C (twin AL59) line and 4 numbers 220 kV line bays at 400/220 kV at Banaskantha (Radhanesda) Pooling Station under “Supplementary Transmission System for Ultra Mega Solar Power Park (700 MW) at Banaskantha (Radhanesda), Gujarat” in Western Region. Power Grid Corporation of India Limited

322

12/RP/2021
in
Petition No. 167/TT/2020

Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 17 and Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking review of the order dated 11.2.2021 in Petition No. 167/TT/2020. Power Grid Corporation of India Limited

321

69/TL/2022

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 for grant of separate Transmission Licence for implementation of scope of work as detailed in the Petition through Regulated Tariff Mechanism (RTM) mode to Power Grid Southern Interconnector Transmission System Limited. POWERGRID Southern Interconnector Transmission System Limited

320

229/MP/2021
along with
IA No. 25/2022

Petition under Section 66 of The Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for approval of introduction of Month(s) Ahead Contracts at Power Exchange India Limited. Power Exchange India Limited

319

219/MP/2021

Petition under Section 66 of the Electricity Act 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 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 (IEX)

318

103/MP/2021 along with I.A No.71/2021
104/MP/2021 along with I.A No.72/2021
35/MP/2022 along with IA No. 19/2022
36/MP/2022 along with IA No. 20/2022

Petition under Section 79 of the Electricity Act, 2003 along with statutory framework and the Tripartite Transmission Agreement dated 28.10.2018 executed between Power Grid Corporation of India Limited, ACME Solar Holdings Pvt. Ltd. and Fatehgarh-Bhadla Transmission Ltd., the Transmission Service Agreement dated 28.1.2019 executed between ACME Solar Holdings Pvt. Ltd. and Power Grid Corporation of India Ltd. and the Long-Term Access Agreement dated 3.6.2019 executed between Power Grid Corporation of India Ltd. and ACME Solar Holdings Pvt. Ltd. seeking directions to PGCIL to extend start date of LTA/commencement of LTA for ACME Deoghar Solar Power Pvt. Ltd., ACME Dhaulpur Powertech Pvt. Ltd. and align the same with the SCOD of the Projects as extended by SECI. 1.ACME Deoghar Solar Power Private Limited 2.ACME Dhaulpur Powertech Private Limited
3.ACME Solar Holdings Limited

317

106/AT/2022

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the inter-state transmission system being established by Gadag Transmission Limited (a 100% wholly owned subsidiary of ReNew Transmission Ventures Private Limited). Gadag Transmission Limited

316

469/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 consisting of Asset-I: Combined Asset-A&B: (Asset A: 315 MVA ICT-I at Sikar 400/200 kV new Sub-station with 1 Number 220 kV Line bay and Asset-B: LILO of Circuit-I of Sikar (RVPN)-Ratangarh (RVPN) 220 kV D/C line at Sikar(PG),... Power Grid Corporation of India Limited

315

73/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 the 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Combined Asset-A: 3x80 MVAR line reactor with associated bays at Gwalior Sub-station used as bus reactor till commissioning of 765 kV Bina Gwalior Ckt-3, ... Power Grid Corporation of India Limited

314

666/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for 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 “Replacement of existing 315 MVA, 400/220 kV ICT II with 500 MVA, 400/220 kV ICT-II at Pusauli Sub-station” under “Eastern Region Strengthening Scheme XII'' in Eastern Region. Power Grid Corporation of India Limited

313

425/GT/2020

Petition for approval of tariff of Sipat Super Thermal Power Station, Stage-I (1980 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

312

92/MP/2018

Petition under Section 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking a direction to PGCIL to pay a sum of Rs.112.39 crore, being the financial loss suffered by the Petitioner, on account of delay in commencement of the Long-Term Access granted to the Petitioner, due to delay in implementation of the transmission system falling in the scope of PGCIL‟s obligations, along with interest on the same till the date of payment of the amount by PGCIL to the Petitioner. Shiga Energy Private Limited

311

7/SM/2022

Methodology for computing the Escalation Rates for Imported Coal for Payment on Monthly Basis

310

31/MP/2021

Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulation Commission (Conduct of Business) Regulations, 1999 seeking directions for recovery of transmission charges for implementation of certain works under Powergrid works associated with additional System Strengthening Scheme for Chhattisgarh IPPS (Part-B) for the period between 30.11.2018 to 30.3.2019. Power Grid Corporation of India Limited

309

11/TT/2021

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff from the date of commercial operation (COD to 31.3.2019 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 Asset-I: 2 number of line bays at Amritsar 400/220 kV Sub-station, Asset-II (a): 2 number of line bays at Malerkotla GIS 400/220 kV Sub-station, Asset-II (b): 2 number of line bays at Malerkotla GIS 400/220 kV Sub-station, Asset-III: 2 number of 400 kV Malerkotla bays at 400/220 kV GIS Sub-station at Kurukshetra under “Northern Region System Strengthening Scheme-XXXI(Part-B)” in the Northern Region. Power Grid Corporation of India Limited

308

435/GT/2020

Petition for approval of tariff of Sipat Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

307

381/TT/2020

Approval under sub-section 4 of Section 28 of the Electricity Act, 2003 for truing up of fees and charges for 2014-19 tariff period and determination of fees and Charges for 2019-24 tariff period in respect of 4 no. of Assets under “Fiber Optic Communication System in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave Links in Northern Region”. Power Grid Corporation of India Limited
Corrigendum Order date:- 22.03.2023

306

488/GT/2020

Petition for approval of tariff of Kawas GPS (656.20 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

305

420/GT/2020

Petition for determination of tariff of Jhanor Gandhar GPS (657.39 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

304

321/MP/2019

Petition for modification of transmission License in terms of Commission’s order dated 2.5.2019 in Petition No.102/TT/2018. Essar Power Transmission Company Limited

303

32/TT/2021

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of transmission tariff from the date of commercial operation to 31.3.2019 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-A: Combined Asset consisting of Extension of both circuits of 400 kV D/C (Quad) Biharsharif-Sasaram line to Varanasi bypassing Sasaram & associated bays including 50 MVAR line Reactor in each circuit at Varanasi GIS Sub-station and 765 kV Gaya Bay of LILO (Loop in portion) of 765 kV S/C Gaya-Fatehpur T/L including 240 MVAR non-switchable line reactor at Varanasi GIS Sub-station, Asset-B: One circuit of 400 kV D/C Sasaram-Allahabad line to be shifted from NR to ER bus at Sasaram Sub-station and Asset-C: 765 kV Fatehpur Bay of LILO (Loop in portion) of 765 kV S/C Gaya-Fatehpur Line at Varanasi GIS Sub-station under “Northern Region System Strengthening Scheme- XXVIII” in Northern Region. Power Grid Corporation of India Limited

302

105/TL/2022

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 Gadag Transmission Limited. Gadag Transmission Limited

301

129/MP/2022

Petition under 79 (1)(b) and (f) for approval of the discount in tariff on account of allocation of coal linkage under the SHAKTI Scheme of the Government of India. Adhunik Power and Natural Resources Limited

300

274/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 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 System associated with Kathalguri Gas based Combined Cycle Project in North Eastern Region. Power Grid Corporation of India Limited

299

309/TT/2020

Approval for truing up of fee and charges for 2014-19 period and determination of fee and charges for 2019-24 period for Unified Load Despatch and Communication Scheme (ULDC) (Power Grid Portion i.e. Communication System Portion and State Load Despatch Centers (SLDC) System retained by Power Grid after formation of Power System Operation Corporation Limited POSOCO) in Western Region. Power Grid Corporation of India Limited

298

690/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: Pole-III (1500 MW) Extension off ±800 kV Champa & Kurukshetra HVDC stations for up gradation of existing HVDC convertor stations from 3000 MW to 6000 MW and Asset-II: Pole-IV (1500 MW) Extension of ± 800 kV Champa & Kurukshetra HVDC stations for up gradation of existing HVDC convertor stations from 3000 MW to 6000 MW under "Transmission System Strengthening in WR-NR Transmission Corridor for IPPs in Chhattisgarh". Power Grid Corporation of India Limited

297

I.A No. 4/IA/2022
in
Petition No. 92/MP/2021

Interlocutory application for placing on record subsequent events and praying for directions in Petition No.92/MP/2021 (Petition under Section 79 (1) (c) and (d) of the Electricity Act, 2003 in terms of the direction issued pursuant to the 2nd Meeting of Validation Committee for the application Period from 1st July 2020 to 30th September, 2020 for implementation of CERC (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 (“Validation Committee). Essar Power Transmission Company Limited

296

144/MP/2022

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 9.7.2022 till declaration of commercial operation date of KAPP-3 or up to 9.1.2023, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

295

31/AT/2022

Petition under Section 63 of Electricity Act, 2003 for adoption of transmission charges with respect to inter-state transmission system to be established and operated by Kallam Transmission Limited. Kallam Transmission Limited

294

2/GT/2021

Petition for approval of tariff of the National Capital Thermal Power Station Stage-II (980 MW) for the period from 1.4.2019 to 31.3.2024 NTPC Limited

293

625/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 : 15.5 Km Loop in portion of the line section to provide arrangement for evacuating ROJA power out of the LILO of both Ckts of 400 kV D/C Bareilly-Lucknow Line; Asset-2 : 315MVA, 400/220 kV ICT at Bhiwadi; Asset-3 : 400/220 kV 500 MVA ICT-I at Jaipur South Sub-station alongwith associated bays and 02 nos. 220 KV line bays; ... Power Grid Corporation of India Limited

292

3/RP/2021
in Petition No. 172/TT/2018
(alongwith I.A. No. 13/2021 and I.A. No. 15/2021)

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 6.8.2019 in Petition No. 172/TT/2018. Mytrah Energy (India) Pvt. Ltd.

291

120/MP/2022

Petition under Section 79 of the Electricity Act, 2003 read with Article 11 and 22 of the Agreement for Procurement of Power dated 25.10.2021 seeking directions to Southern Regional Load Despatch Centre seeking revision of schedule in accordance with notified declared Availability by Jindal India Thermal Power Limited. Jindal India Thermal Power Limited

290

78/MP/2022
With IA No.9/2022

Petition under Section 79 of the Electricity Act, 2003 read with the relevant provisions of Power Purchase Agreement dated 3.7.2020 executed between M/s Masaya Solar Energy Private Limited and Solar Energy Corporation of India Ltd. inter alia seeking extension of time for achieving Financial Closure, Land Acquisition and extension of the Scheduled Commissioning Date of the 300 MW solar power project in terms of Power Purchase Agreement dated 3.7.2020, on account of the Force Majeure event beyond the reasonable control of the Petitioner, i.e., inordinate delay/time taken by the Government of India in allowing the Petitioner’s Foreign Direct Investment application (Interlocutory application for interim ex-parte relief) Masaya Solar Energy Private Limited

289

452/GT/2020

Petition for revision of tariff of Sipat Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise. NTPC Limited

288

205/MP/2021

Petition for recovery of additional expenditure incurred due to Ash transportation charges consequent to Ministry of Environment and Forest & Climate Change, Government of India Notification dated 3.11.2009 and Notification dated 25.1.2016 on a recurring basis. NTPC Ltd

287

50/TL/2022

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to transmission licence to POWERGRID Aligarh Sikar Transmission Limited (Formerly Sikar-II Aligarh Transmission Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. POWERGRID Aligarh Sikar Transmission Limited

286

24/AT/2022

Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to Transmission System to be implemented by Nangalbibra-Bongaigaon Transmission Limited. Nangalbibra- Bongaigaon Transmission Limited

285

202/MP/2018

Petition under Sections 79(1)(c) read with 79(1)(f) of the Electricity Act, 2003, inter-alia, seeking setting aside of communication dated 27.6.2018 issued by Respondent No. 1. Lanco Amarkantak Power Limited

284

271/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 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 (a) 400 kV Meerut-Mandola Ckt-I along with associated bays at Meerut and Mandola Sub-stations, (b) 400 kV Meerut-Mandola Ckt-II along with associated bays at Meerut and Mandola Sub-stations, (c) ICT-II along with associated bays at Meerut Sub-station, (d) ICT-III along with associated bays at Meerut Sub-station, (e) ICT-I along with associated bays at Meerut Sub-station, (f) 800 kV Tehri-Meerut Ckt-I along with associated bays, (g) 800 kV Tehri-Meerut Ckt-II and 400 kV S/C Meerut- Muzaffarpur transmission line, and (h) ICT at Muzaffarnagar along with one No. 400 kV and one No. 220 kV bay under Tehri Transmission System in Northern Region. Power Grid Corporation of India Limited

283

675/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from the date of commercial operation to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: 400 kV D/C Nabinagar - Patna line along with 2X80 MVAR switchable line reactor and associated bays at Patna Sub-station, Asset-II: 765/400 kV 3X500 MVA ICT-IV along with associated bays at Gaya Sub-station and Asset-III: 80 MVAR switchable line reactor in 400 kV Barh-I line at Patna Sub-Station along with associated bay under “Transmission System associated with Nabinagar-II TPS (3X660 MW)” in Eastern Region. Power Grid Corporation of India Limited

282

30/TL/2022

Application under Section 14, Section 15 and Section 79 (1) (e) 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 Kallam Transmission Limited. Kallam Transmission Limited

281

138/MP/2022

Petition seeking permission to continue drawal of start-up power from the grid as per Deviation Settlement Mechanism (DSM) till first synchronization of KAPP-4 or 2.7.2023, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

280

48/TL/2022

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 Power Grid Sikar Transmission Limited (formerly Sikar New Transmission Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. Powergrid Sikar Transmission Limited

279

21/RP/2021
(along with IA No. 21/IA/2021 and I.A. No.77/IA/2021)
in
Petition No. 104/TT/2020

Review Petition 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, seeking review and modification of the order dated 31.3.2021 in Petition No. 104/TT/2020. Power Transmission Corporation of Uttarakhand Limited

278

4/RP/2022
In
Petition No. 408/GT/2020

Petition for the review of the Commission’s order dated 8.1.2022 in Petition No. 408/GT/2020 pertaining to truing-up of tariff for the 2014-19 tariff period and determination of tariff for the 2019-24 tariff period in respect of Maithon Right Bank Thermal Power Project (1050 MW) of the Petitioner, Maithon Power Limited. Maithon Power Limited

277

223/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 for 2014-19 tariff period 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

276

203/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 Banaskantha (Radhanesda) Pooling Station-Banaskantha (PG) D/C line alongwith 2 nos. 400 kV line bays at Banaskanta (PG) under “Transmission System for Ultra Mega Solar Power Park (700 MW) at Banaskantha (Radhanesda), Gujarat” in Western Region. Power Grid Corporation of India Limited

275

488/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 of Chamera Stage-I Transmission System associated with the Northern Region. Power Grid Corporation of India Limited

274

419/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 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 Communication system for DVC under Expansion / Upgradation of SCADA/ EMS System of SLDCs of Eastern Region (BSPTCL & DVC). Power Grid Corporation of India Limited

273

352/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing-up of the 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-A: Consisting of Asset-I: Combined Asset of 400 kV D/C Orai-Orai (UPPTCL) line and associated bays at both ends; 1000 MVA 765/400 kV ICT-I along with associated bays at Orai (GIS) Sub-station; 330 MVAR, 765 kV Bus Reactor-I along with bay at Orai Sub-station; Asset-II: 330 MVAR, 765 kV Bus Reactor-II along with bay at Orai Sub-station; Asset-IV(b): Circuit- II of 765 kV D/C Orai-Aligarh Line with associated bays including 240 MVAR Line Reactor in both Ckt at both end, Asset-V: Combined Asset of LILO of 765 kV S/C Kanpur-Jhattikara Line at Aligarh with associated bays; 330 MVAR, 765 kV Bus Reactor-I along with bay at Aligarh Sub-station; 330 MVAR switchable L/R in 765 kV S/C Kanpur-Aligarh Line at Aligarh, Asset-VI: Combined Asset of 330 MVAR, 765 kV Bus Reactor-II along with bay at Aligarh Sub-station; LILO of 765 kV S/C Agra-Meerut Line at Aligarh with associated bays, Asset-VII: Bay extension at Jhattikara end to convert line reactor of 765 kV S/C Kanpur-Jhattikara TL into switchable line reactor, Asset-IX: 765 kV D/C Jabalpur Pooling station - Orai TL along with 2x330 MVAR line reactor along with Bay Extension at 765/400 kV Jabalpur Pooling Station and 02 nos. 765 Jabalpur Line bays along with 2x330 MVAR line reactor at Orai Sub-station, Asset-X: LILO of one circuit of 765 kV Satna-Gwalior TL along with 765 kV Satna Line Bay at Orai Sub Station and 240 MVAR Line Reactor at Orai Sub-station and 765 kV Gwalior bay at Orai Sub-station; Asset-B: consists of Asset-VIII: Conversion of existing line reactor at Gwalior end of Satna-Gwalior Ckt-1 TL (to be LILO at Orai) in to switchable line reactor and Asset-C: Consists of Asset-III- 1000 MVA, 765/400 kV ICT-II along with associated bays at Orai(GIS) Sub-station and Asset IV(a): Circuit-I of 765 kV D/C Orai- Aligarh Line with associated bays including 240 MVAR Line Reactor in both Ckt at both end under “Inter-Regional System Strengthening Scheme in WR and NR (Part-B)” in Northern Region and Western Region. Power Grid Corporation of India Limited

272

22/RP/2021
in
Petition No. 29/GT/2020

Review of Commission’s order dated 4.6.2021 in Petition No.29/GT/2020 regarding revision of 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. SJVN Limited

271

7/RP/2022
in
Petition No. 293/GT/2020

Review of Commission’s order dated 11.1.2022 in Petition No. 293/GT/2020 with regard to truing-up of tariff of Simhadri Super Thermal Power Station, Stage-II (1000 MW) for the 2014-19 tariff period. NTPC Limited

270

119/MP/2022

Petition under Section 79(1)(f) and (k) of the Electricity Act, 2003 for adjudication of disputes and return of performance bank guarantee. KSK Mahanadi Power Company Ltd

269

525/MP/2020

Petition under Section 79 read with Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 read with Regulation 33A and 33B of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in Inter-State Transmission and related matters) Regulations, 2009 and Regulations 111 and 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 invoking the jurisdiction of the Commission for inter-alia resolving discrepancies arising on account of conflict between the SCOD under the PPA and the date of operationalisation of connectivity and long term access, for seeking recognition of Change in Law and Force Majeure events impacting the implementation of the Project by the Petitioner and seeking appropriate reliefs with regard to exemption from payment of transmission charges, opening a Letter of Credit for PoC charges and quashing of Default Notice issued by CTU. Sprng Renewable Energy Private Limited

268

33/TL/2022

Application under Section 14, Section 15 and Section 79 (1) (e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to grant of transmission licence to Nangalbibra - Bongaigaon Transmission Limited. Nangalbibra - Bongaigaon Transmission Limited

267

Corrigendum to Petition No. 112/GT/2020

Petition for revision of tariff of Rihand Super Thermal Power Station-II (1000 MW) for the 2014-19 tariff period, after truing-up NTPC Limited

266

190/GT/2020

Petition for truing-up of tariff of National Capital Thermal Power Station Stage-II (980 MW) for the 2014-19 tariff period. NTPC Limited

265

21/RP/2019
in
Petition No. 150/TT/2018

Review Petition under Section 94(2) of the Electricity Act, 2003 read with Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2009 and Section 114 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 seeking review of the order dated 9.8.2019 in Petition No. 150/TT/2018. Damodar Valley Corporation

264

733/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, 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 Kahalgaon Transmission System in Eastern Region. Power Grid Corporation of India Limited

263

17/RP/2021
in
Petition No. 85/TT/2020

Review under Section 94(1)(f) read with Regulation 103 (1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 of order dated 8.2.2021 of the Central Electricity Regulatory Commission in Petition No. 85/TT/2020 for true up of transmission tariff of2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period of transmission assets under “System Strengthening-XXIV in the Southern Region” Power Grid Corporation of India Limited

262

692/TT/2020

Petition under sub-Section 4 of Section 28 of the Electricity Act, 2003 for truing up of fee and charges for 2014-19 period and determination of fee and charges for 2019-24 period for Unified Load Despatch and Communication Scheme (ULDC) [PGCIL Portion i.e. Communication System Portion and State Load Despatch Centers] (SLDC) System retained by Powergrid after formation of Power System Operation Corporation Limited (POSOCO) in Southern Region. Power Grid Corporation of India Limited

261

103/AT/2022

Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to inter-State Transmission System being established Karur Transmission Limited. Karur Transmission Limited

260

11/RP/2021 in Petition No. 85/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 and modification of order dated 25.1.2021 in Petition No. 85/TT/2019. Power Grid Corporation of India Limited

259

238/MP/2017

Remit back of the order dated 29.3.2019 in Petition No.238/MP/2017 along with the directions of Appellate Tribunal for Electricity in judgment dated 3.12.2021 in Appeal No. 276 of 2021 and Appeal No. 129 of 2020. Darbhanga-Motihari Transmission Company Limited

258

301/GT/2020

Petition for revision of tariff of Jhanor Gandhar GPS for the period from 1.4.2014 to 31.3.2019, after truing up. NTPC Limited

257

97/GT/2020

Determination of tariff of Tehri Hydroelectric Power Project, Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 THDC India Limited

256

102/TL/2022

Application under Section 14, Section 15, Section 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 with respect to Grant of Transmission License to Karur Transmission Limited. Karur Transmission Limited

255

6/RP/2022 in Petition No.157/MP/2015 and Petition No. 121/MP/2017
and 9/RP/2022 in Petition No.157/MP/2015 and Petition No. 121/MP/2017
and 10/RP/2022 in Petition No.157/MP/2015 and Petition No. 121/MP/2017

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 Common Order dated 20.12.2021 of Central Electricity Regulatory Commission in Petition No. 157/MP/2015 along with IA No. 53 of 2021 and in Petition No. 121/MP/2017 along with IA No. 64 of 2021 filed by Coastal Gujarat Power Limited. Gujarat Urja Vikas Nigam Limited

254

266/TT/2019

Identification of Maharashtra State Electricity Transmission Company Limited (MSETCL) 132 kV Nepanagar (from 220 kV Nepanagar Sub-station, Madhya Pradesh) to Dharni (132/33 kV Dharni Sub-station, MSETCL Amaravati Zone, Maharashtra) line as inter-State transmission system and further determination of inter-State transmission tariff for the tariff period 2019-24 under Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for inclusion in POC transmission charges as determined by the Central Electricity Regulatory Commission (CERC) time to time. Maharashtra State Electricity Transmission Company Limited (MSETCL)

253

232/GT/2020

Petition for approval of tariff of Doyang Hydroelectric Project (75 MW) of NEEPCO Ltd for the period from 1.4.2019 to 31.3.2024 North Eastern Electric Power Corporation Limited

252

195/MP/2017

Remit back of the order dated 29.3.2019 in Petition No.195/MP/2017 along with the directions of Appellate Tribunal for Electricity in judgment dated 3.12.2021 in Appeal No. 129 of 2020 and Appeal No.276 of 2021. NRSS XXXI (B) Transmission Limited

251

28/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 Asset-A: 400/220 kV 1X500 MVA ICT-III at Satna along with associated ICT bays and 2 Number 220 kV line bays at Satna (Sub-station; Asset-B: 2 Number 500 MVA, 400/220 kV ICTs along with associated bays and 2 Number 220 kV line bays (for LILO of Parli - Harangul at Parli (Powergrid) Switching Station; Asset-C: 2 Number 220 kV line bays for Parli- Osmanabad 220 kV S/C line at Parli Sub-station; Asset-D: 2 Number 220 kV line bays at Mapusa (Colvale) (PowergridSub-station (for Mapusa (Colvale) (Powergrid) - Tuem 220 kV D/C line) and Asset-E: 2 Number 400 kV line bays for 400 kV D/C Indore (Powergrid)-Ujjain Transmission Line at 765/400 kV Indore (Powergrid) Sub-station under the "Western Region System Strengthening- XVI (WRSS XVI)" scheme in the Western Region. Power Grid Corporation of India Limited

250

101/AT/2022

Petition under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to inter-State Transmission System being established by Khavda Bhuj Transmission Limited. Khavda-Bhuj Transmission Limited

249

Corrigendum to Petition No. 98/GT/2020

Petition for revision of tariff of Tehri Hydroelectric Power Project, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up THDC India Limited

248

341/GT/2019

Petition under Sections 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 along with “CERC (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2020” for determination of project specific levelised tariff for 92 MW floating solar Photo Voltaic Plants in two phases (first phase 22 MW and second phase 70 MW) at Rajiv Gandhi Combined Cycle Power Project (RGCCP), Kayamkulam, Kerala NTPC Limited

247

2/RP/2020
in
Petition No. 182/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 the order dated 1.11.2019 in Petition No. 182/TT/2018. Power Grid Corporation of India Limited

246

6/SM/2022

Transmission Corridor Allocation among Power Exchanges for Collective Transactions.

245

146/GT/2020

Petition for revision of tariff for the 2014-19 tariff period and determination of tariff for the 2019-24 tariff period in respect of Dulhasti Power Station (390 MW). NHPC Limited

244

102/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of fees and charges based on actual O&M Expenses for the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of fees and charges of 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the Petitioner after formation of POSOCO) in the North Eastern Region. Power Grid Corporation of India Limited

243

393/MP/2019

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 Indira Gandhi Super Thermal Power Station (3x500 MW) in compliance with the Ministry of Environment and Forests and Climate Change, Government of India notification dated 7.12.2015. Aravali Power Company Private Limited

242

235/GT/2020

Petition for approval of tariff of Kopili Hydro Electric Project Stage-II (25 MW) for the period from 1.4.2019 to 31.3.2024 North Eastern Electric Power Corporation Limited

241

241/GT/2020

Petition for revision of tariff of Vindhyachal Super Thermal Power Station Stage-II (1000 MW) for the period from 1.4.2014 to 31.3.2019, after truing up. NTPC Limited

240

182/GT/2019

Petition for approval of tariff of Meja Thermal Power Station Stage-I (1320 MW) for the period from date of commercial operation of Unit I (30.4.2019) to 31.3.2024. Meja Urja Nigam Private Limited (MUNPL)

239

13/MP/2021

Petition under Section 63 and Section 79 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 Transmission Service Agreement dated 31.08.2015, related to Strengthening of Transmission System beyond Vemagiri. POWERGRID Southern Interconnector Transmission System Limited (PSITSL)

238

51/AT/2022

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system being established by POWERGRID Aligarh Sikar Transmission Limited (Formerly Sikar-II Aligarh Transmission Limited). POWERGRID Aligarh Sikar Transmission Limited

237

5/SM/2022

Directions by the Commission to the Power Exchanges registered under the Power Market Regulations, 2021.

236

677/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 determination and truing-up of the transmission tariff from COD to 31.3.2019 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 02 nos. 400 kV GIS line bays alongwith 01 no. of 80 MVAR switchable line reactor (with 400 ohm NGR) along with associated bay at Kishanganj GIS Sub-station associated with 400 kV D/C (Quad) Kishanganj–Dharbhanga 400 kV D/C line (transmission line under TBCB) under “POWERGRID works associated with Transmission System Strengthening in Indian System for transfer of power from new HEPs in Bhutan” in Eastern Region. Power Grid Corporation of India Limited

235

26/MP/2019

Petition before the Central Electricity Regulatory Commission seeking appropriate compensation for the charges to be paid to the Petitioner in respect of solar energy injected into the grid for the period from the date of synchronization of the initial part capacity of the project up to the date of receipt of the commissioning certificate for such initial part capacity. ACME Jaipur Solar Power Private Limited

234

97/MP/2021

Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking appropriate directions to the Respondent, Central Transmission Utility of India Limited, to provide the Petitioner the precise location of the proposed Bhadla-III sub-station at which the Petitioner has since been granted Stage-II Connectivity in place of earlier Stage-I Connectivity granted at the Bhadla-II sub-station, and to allow time to the Petitioner to open Bank Guarantee(s), and to sign a Transmission Agreement for Connectivity until such precise location of the Bhadla-III sub-station is intimated to the Petitioner. Aravalli Surya (Project 1) Private Limited

233

49/AT/2022

Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges with respect to the transmission system being established by POWERGRID Sikar Transmission Limited (formerly Sikar New Transmission Limited). POWERGRID Sikar Transmission Limited

232

404/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 for Asset-I: 1 X 500 MVA, 400/220 kV Transformer at Panchkula Sub-station, Asset-II: 1 X 500 MVA, 400/220 kV Transformer at Jalandhar Sub-station, Asset-III: 1 X 315 MVA, 400/220 kV Transformer at Samba Sub-station, Asset-IV: 400/220 kV, 3 X 105 MVA ICT along with associated bays at Hamirpur Sub-station, Asset-V: 220 kV, 2 numbers Line bays at Hamirpur Sub-station, Asset-VI: 220 kV, 2 numbers Line bays at Jallandhar Sub-station and Asset-VII: 1 X 500 MVA, 400/220 kV ICT-IV at GIS Gurgaon Sub-station under Augmentation of Transformers in Northern Region-Part B in Northern Region. Power Grid Corporation of India Limited

231

98/GT/2020

Petition for revision of tariff of Tehri Hydroelectric Power Project, Stage-I (1000 MW) for the period from 1.4.2014 to 31.3.2019 after truing-up THDC India Limited
Corrigendum Order date: 10.05.2022

230

107/TL/2022

Application under Section-14, 15, 79(1)(e) 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 Grant of Transmission License to Khavda-Bhuj Transmission Limited Khavda-Bhuj Transmission Limited

229

296/GT/2020

Petition for revision of tariff of Loktak Hydroelectric Power Station (105 MW) for the period from 1.4.2014 to 31.3.2019 after truing up exercise. NHPC Limited

228

663/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from COD to 31.3.2024 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-I: Circuit-I of Tirunelveli- Muvathapuza (Cochin) 400 kV quad Double Circuit (D/C) line (Tirunelveli to Edamon on Multi Circuit line and Edmon to Kochi on D/C line) and Asset-II: Circuit-II of Tirunelveli- Muvathapuza (Kochi) 400 kV quad D/C line (Tirunelveli to Edmon on Multi Circuit line and Edamon to Cochin on D/C line) under Transmission System associated with Kudankulam Atomic Power Project (2X1000 MW) in the Southern Region. Power Grid Corporation of India Limited

227

279/TD/2021

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 trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence in electricity. Kundan International Private Limited

226

413/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 (a) 220 kV D/C Kayamkulam–Edmon Transmission Line and, (b) 220 kV D/C Kayamkulam–Pallom Transmission Line with associated bays under Kayamkulam Transmission System in Southern Region. Power Grid Corporation of India Limited

225

507/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 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 under “Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW)” in Southern Region and Eastern Region. Power Grid Corporation of India Limited

224

60/TT/2017

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 Asset-I: 2 No. Line bays at Amritsar 400/220 kV Sub-station and Asset-II: 4 No. 220 kV Line bays at Malerkotla GIS 400/220 kV Sub-station under “Northern Region System Strengthening Scheme- XXXI-B” (Received by way of remand). Power Grid Corporation of India Limited

223

272/TT/2020

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of fees and charges based on actual O&M Expenses for the 2014-19 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of fees and charges of 2019-24 tariff period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Unified Load Despatch & Communication Scheme (POWERGRID portion i.e. Communication system portion and SLDC system retained by the Petitioner after formation of POSOCO) in the Northern Region. Power Grid Corporation of India Limited

222

46/MP/2022

Petition for approval of the revised Bye-Laws, Rules & Business Rules of Indian Energy Exchange in compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Indian Energy Exchange Limited (IEX)

221

285/MP/2021

Petition under Regulation 12(5) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking approval for changes in the Bye-Laws, Rules, and Business Rules, Energy Saving Certificates Business Rules and Renewable Energy Certificate Business Rules of the Power Exchange to bring them in alignment with the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 and also under Regulations 54, 55 and 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 seeking additional time period in order to achieve the compliances set out under various regulations of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Power Exchange India Limited

220

Corrigendum to Petition No. 452/MP/2019

Petition seeking approval for revision of Lignite Transfer Price of NLCIL Mines for the period 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

219

345/MP/2018

Treatment of power drawn by CTU-connected 750 MW Rewa Solar Project during non-generation night hours and during shutdown periods and determination of tariff thereof. Madhya Pradesh Power Management Company Limited

218

50/TL/2022

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2009 with respect to transmission licence to POWERGRID Aligarh Sikar Transmission Limited (Formerly Sikar-II Aligarh Transmission Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. POWERGRID Aligarh Sikar Transmission Limited

217

40/MP/2019 along with IA No.22/2021
41/MP/2019 along with IA No. 23/2021

Petition under Sections 73 (n), 79(1)(c) and 79 (1)(f) and other applicable provisions of the Electricity Act, 2003 and in terms of Appellate Tribunal’s order dated 1.2.2019 read with order dated 7.2.2019 in Appeal No. 200 of 2015 and Appeal No. 201 of 2015. Talchar-II Transmission Company Limited (TTCL), North Karanpura Transmission Company Limited (NKTCL)

216

88/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 of Asset-A: Combined Asset for Part of 400 kV Double Circuit (D/C) Vapi-Navi Mumbai Transmission Line (T/L) (from Vapi Gantry till 1st M/C point at Loc. AP-18) along with bay at Vapi and 220 kV D/C Vapi-Khadoli Transmission line along with associated Bays, Asset-B: 400 kV D/C Vapi-Navi Mumbai Transmission Line, WR1 portion from AP 18 to AP 38 (Part of 400 kV D/C Vapi-Navi Mumbai Transmission Line), Asset-C1: Part of 400 kV D/C Navsari-Boisar T/L from AP 18 to AP 38/0 through LILO point of 400 kV D/C Navsari-Boisar at Magarwada GIS (23 B/0) (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus) & Part of 400 kV D/C Vapi-Kudus T/L from AP 38/0 to AP 44 and Asset-C2: Part of 400 kV D/C Vapi-Kudus T/L from 104/0 to Kudus (MSETCL) Sub-station and associated bays at Kudus (MSETCL) Sub-station under Western Region System Strengthening Scheme-V in Western Region. Power Grid Corporation of India Limited

215

Interlocutory Application Diary No. 35/2022
in
Petition Diary No.20/2022

Application for seeking waiver of filing fees Lanco Kondapalli Power Limited

214

112/MP/2022

Petition seeking permission to continue interchange of infirm power including drawal of start-up power from the Grid as per Deviation Settlement Mechanism (DSM) beyond 30.6.2022, whichever is earlier. Nuclear Power Corporation of India Limited (NPCIL)

213

26/RP/2021
in
Petition No.560/MP/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 order dated 24.10.2021 passed by the Central Electricity Regulatory Commission in Petition No. 560/MP/2020 titled as Jindal Power Limited v. Tamil Nadu Generation and Distribution Corporation Limited. Jindal Power Limited

212

486/GT/2020

Petition for approval of tariff of Korba STPS Stage-I & Stage-II (2100 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited

211

246/MP/2018

In the matter of declaration and consequent direction for determination of transmission charges for the 220 kV D/C Bhilangana-III - Ghansali line in terms of the order dated 10.05.2018 passed by the Hon’ble Supreme Court in Civil Appeals No. 2368-70 of 2015. M/s. Bhilangana Hydro Power Limited

210

362/GT/2020

Petition for truing-up of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited

209

94/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 Asset-I: SCADA system at DVC, Asset-II: SCADA system at Sikkim, Asset-III: SCADA system at BSPTCL, Asset-IV: SCADA system at JUSNL, Asset-V: SCADA system at DVC Main control centre (Howrah), Asset-VI: SCADA system at BSPTCL (Integration of RTUs to Main & Backup Control Centres and RTUs: 44 Numbers), Asset-VII: SCADA system at DVC (Integration of RTUs to Main & Backup Control Centres and RTUs: 31 Numbers), Asset-VIII: SCADA system at JUSNL (Integration of RTUs to Main & Backup Control Centres and RTUs: 15 Numbers), Asset-IX: SCADA system at Sikkim (Integration of RTUs to Main & Backup Control Centres and RTUs: 5 Numbers) and Asset-X: SCADA system at BSPTCL (Integration of RTUs to Main & Backup Control Centres and RTUs: 10 Numbers) under Expansion/ Upgradation of SCADA/EMS System of SLDCs of Eastern Region. Power Grid Corporation of India Limited

208

26/TT/2021

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and determination of transmission tariff for 2019-24 period under Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-I: Replacement of existing 1 no. 220/132 kV, 50 MVA, ICT(existing) by 160 MVA, 220/132 kV ICT-I at Balipara (PG) Sub-station along with replacement of 132 kV equipment and Asset-II: 2nd 400/220 kV, 315 MVA ICT, new 220 kV Bus arrangement (GIS) with 4 nos. of 220 kV Bays at Bongaigaon Sub-station of POWERGRID along with stringing of 2nd Circuit of 220 kV D/C Bongaigaon-Salakati Transmission Line and 1 no. of 220 kV line bay at Salakati Sub-station (for 220 kV D/C Bongaigaon-Salakati Transmission Line) under “North Eastern Region Strengthening Scheme-III” in the North-Eastern Region. Power Grid Corporation of India Limited

207

451/GT/2020

Petition for revision of tariff of Korba STPS Stage-I&II (2100 MW) for the period from 1.4.2014 to 31.3.2019 after truing up NTPC Limited

206

2/RP/2021

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 5.2.2020 in Petition No.129/MP/2017 Central Transmission Utility

205

48/TL/2022

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 Power Grid Sikar Transmission Limited (formerly Sikar New Transmission Limited) a 100% wholly owned subsidiary of Power Grid Corporation of India Limited. Powergrid Sikar Transmission Limited

204

90/MP/2019

Waiver of Additional DSM/UI Charges and Sign Violation Additional Charges imposed by Western Regional Power Committee upon the Petitioner for the period 01.01.2019 to 06.01.2019. M/S SKS Power Generation (Chhattisgarh) Limited

203

3/GT/2021

Petition for approval of tariff of Feroze Gandhi Unchahar Thermal Power Station Stage-IV (500 MW) for the 2019-24 tariff period NTPC Limited

202

467/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 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 of (i) 400 kV Gandhar-Padge Single Cirucit (S/C) transmission line with associated bays and 400 kV Gandhar-Gandhar S/C transmission line and (ii) 220 kV Gandhar-Bharuch Double Circuit (D/C) transmission line with associated bays and 400 kV Gandhar-Dehgam D/C transmission line with Sub-station at Dehgam associated with Gandhar Gas Power Station (Stage-I) in Western Region. Power Grid Corporation of India Limited

201

240/GT/2020

Petition for revision of tariff of Sipat Super Thermal Power Station Stage-I (1980 MW) for the period from 1.4.2014 to 31.3.2019, after truing up exercise. NTPC Limited

200

Corrigendum to Petition No. 391/GT/2019

Petition for revision of tariff for the 2014-19 tariff period after truing up exercise and determination of tariff for the period 2019-24 in respect of Karcham Wangtoo Hydroelectric Project (1000 MW) JSW Hydro Energy Limited

199

253/GT/2020

Petition for revision of tariff of Kawas Gas Power Station (656.20 MW) for the 2014-19 tariff period, after the truing up NTPC Limited

198

702/GT/2020

Petition under Regulation 66 and Regulation 77 of Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 for approval of tariff in deviation from norms specified by Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2019 in respect of Teesta Low Dam Hydroelectric Power Station (TLDP-III) (132 MW). NHPC Limited

197

275/MP/2018

Petition under Section 79 of the Electricity Act, 2003 read with Article 15 of the Power Purchase Agreement dated 13.12.2011 executed between Tata Power Trading Company Limited and SKS Power Generation (Chhattisgarh) Limited. Tata Power Trading Company Limited

196

680/TT/2020

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and revision of true up of transmission tariff of 2009-14 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 in respect of Asset-1: LILO of one Circuit of 400 kV Bawana-Bahadurgarh-Hissar Line at Bhiwani Sub-station, 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 in respect of Asset-1: LILO of one Circuit of 400 kV Bawana-Bahadurgarh-Hissar Line at Bhiwani Sub-station; Asset-2: 400/220 kV 315 MVA ICT-I & II along with associated bays at Bhiwani Sub-station; Asset-3: LILO of Circuit-1 of 400 kV D/C Bareilly-Mandola Line at Meerut Sub-station; Asset-4: LILO of Circuit-2 of 400 kV D/C Bareilly-Mandola Line at Meerut Sub-station; Asset-5: 765 kV Bays for Bhiwani-Moga Line at Bhiwani Sub-station; 765 kV 240 MVAR Bus Reactor-I along with associated bays at Bhiwani Sub-station; 765/400 kV 1000 MVA ICT-I along with associated bays at Bhiwani Sub-station; 2 Numbers 400 kV Bays for Hisar-Bahadurgarh at Bhiwani Sub-station; Asset-6: LILO of Hisar-Bawana at Bhiwani along with 2 Numbers 400 kV Bays at Bhiwani Sub-station; Asset-7: 765 kV bays for Jattikalan- Bhiwani Line at Bhiwani Sub-station; Asset-8: 765 kV S/C Meerut-Bhiwani Line along with associated bays at Meerut and Bhiwani and 765 kV, 240 MVAR Line Reactor at Bhiwani Sub-station; Asset-9: 765/400 kV,1000 MVA ICT-II along with associated bays at Bhiwani Sub-station; Asset-10: 765 kV 240 MVAR Bus Reactor-II along with associated bays at Bhiwani Sub-station, and Asset-11: 400/220 kV Ballabhgarh Sub-station (re-alignment works) under “765 kV System for Central Part of Northern Grid-Part III” in Northern Region. Power Grid Corporation of India Limited

195

115/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 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: 500 MW HVDC back to back station at Gazuwaka, Asset-II: Vijayawada-Gazuwaka 400 kV D/C Line and 50% FSC Jeypore-Gazuwaka 400 kV D/C Transmission Line at Jeypore and Asset-III: (a) 40% FSC on Rengali-Indravati 400 kV S/C Transmission Line and (b) 40% FSC on Meramundali-Jeypore 400 kV S/C Transmission Line at Jeypore under “Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW)” in Southern Region and Eastern Region. Power Grid Corporation of India Limited

194

260/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Wind Power Projects (Tranche-X) connected to the Inter-State Transmission System and selected through competitive bidding process as per the Guidelines dated 8.12.2017 of the Ministry of Power, Government of India. Solar Energy Corporation of India Limited

193

198/MP/2019
along with IA No.57/2021

Miscellaneous Petition under Section 29(5) of the Electricity Act, 2003 read with Regulations 111& 115 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 2.3(7) & Part 7 of the Indian Electricity Grid Code 2010 for harmonious interpretation and application of Regulations for meeting the ends of justice and for consequential orders on revision of schedule in case of Forced Outage attributable to Force Majeure for reasons beyond the control of the generating company. M/s Teesta Urja Limited

192

277/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 450 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution No.23/27/2017-R&R) issued by the Ministry of Power, Government of India on 3.8.2017 as amended from time to time. 1. Rewa Ultra Mega Solar Limited, 2. Madhya Pradesh Power Management Company Limited, 3. West Central Railway

191

5/RP/2020 in Petition No. 361/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 the order dated 8.11.2019 in Petition No. 361/TT/2018. Karnataka Power Transmission Corporation Limited, (KPTCL)

190

426/GT/2020

Petition for approval of tariff of the Rihand Super Thermal Power Station-II (1000 MW) for the period from 1.4.2019 to 31.3.2024.NTPC Limited.

189

258/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 400 MW Renewable Energy Projects connected to the inter-State Transmission System and selected through Competitive Bidding Process as per the Guidelines dated 3.8.2017 (solar), 8.12.2017 (wind), 11.10.2019 (draft)/ 14.10.2020 (notified) [wind-solar hybrid] of the Government of India.Solar Energy Corporation of India Limited.

188

703/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 in respect of Combined Asset-I: Asset-(i): LILO connectivity to DVC’s Andal TPS (portion of 400 kV Durgapur-Jamshedpur Transmission Line), Asset (ii): 400 kV D/C Bripada-Mendhasal Transmission Line and associated bays at Baripada and Mendhasal Sub-station, Asset (iii): 400 kV D/C Andal (DVC)-Jamshedpur section of Durgapur Jamshedpur Transmission Line and associated bays at Jamshedpur and Asset (iv): 400 kV D/C Baripada-DVC (Jamshedpur) Transmission Line (part of 400 kV D/C Jamshedpur-Baripada Transmission Line) and associated bays at Baripada Sub-station, Asset-II: Balance portion of 400 kV D/C Baripada-Jamshedpur (DVC) Transmission Line along with bay at Jamshedpur, Asset-III: Re-Conductoring of Ckt-II of 400 kV D/C Siliguri-Purnea (HTLS Conductor.) Transmission Line, and Asset-IV: Re-Conductoring of Ckt-I of 400 kV D/C Siliguri-Purnea (HTLS Conductor) Transmission Line under “Eastern Region Strengthening Scheme-I” in Eastern Region.PGCIL.

187

6/RP/2021 in 136/TT/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 the order dated 20.8.2020 in Petition No. 136/TT/2017.PGCIL.

186

149/MP/2019

Petition under Section 79 (1) (b), Section 79(1 )(f) and Section 79(1) (k) of the Electricity Act, 2003 read with Article 11 of the power purchase agreements entered into between Solar Energy Corporation of India and Parampujya Solar Energy Private Limited seeking directions to Solar Energy Corporation of India to act in accordance with Article 11 of the PPA accepting the impact of Force Majeure Events and extend the timeline for fulfillment of Conditions Subsequent and Scheduled Commissioning Date of the Petitioner’s projects.Parampujya Solar Energy Private Limited.

185

278/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 550 MW grid connected solar PV power projects selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects issued by the Ministry of Power, Government of India on 3.8.2017 as amended from time to time Rewa Ultra Mega Solar Limited.

184

Addendum in 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 .

183

279/TD/2021

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 trading licence and other related matters) Regulations, 2020 for grant of an inter-State trading licence in electricity. Kundan International Private Limited.

182

234/MP/2021

Petition under Section 79(1)(k) of Electricity Act, 2003 and Regulation 2(1)(d) read with Regulation 27 and 111 of Central Electricity Regulatory Commission (Conduct of Business Regulations), 1999 and Regulations 3,7,14 and 15 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificates for Renewable Energy Generation), Regulations, 2010 seeking condonation of delay in sending hard copy of the Energy Injection Report data for the months of April and May, 2020 and consequently delay in complying with the procedure for issuance of Renewable Energy Certificates and to further direct the Respondent to issue the Certificates due to the Petitioner. ROQUETTE INDIA PVT. LTD

181

394/MP/2018

Petition under Sections 79(1) (c) & (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking directions in respect of an alleged LTOA of 216 MW granted to PTC India Limited for Merchant Trading of power from 1200 MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited

180

276/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 500 MW grid connected solar PV power projects selected through competitive bidding process as per 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 3.8.2017 as amended from time to time. 1. Rewa Ultra Mega Solar Limited, 2. Madhya Pradesh Power Management Company Limited, 3. West Central Railway

179

689/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 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 01 Number 160 MVA, 220/132 kV, 3-Phase ICT at Baripada Sub-station (Shifted to Purnea Sub-Station) under Provision of Spare ICTs and Reactors for Eastern, Northern, Southern and Western Regions Power Grid Corporation of India Limited

178

195/MP/2021

Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 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 at Power Exchange India Limited. Power Exchange India Limited

177

498/MP/2020

Petition under Section 79 read with Section 142 of the Electricity Act, 2003 for execution/implementation of the Order dated 04.02.2020 passed in Petition No.115/ MP/ 2019 including directions to State Load Despatch Centre, Odisha to comply with directions in said Order and directions for payment of amounts due to GKEL GMR Kamalanga Energy Limited

176

286/AT/2021

Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 8800 MW Solar Power Plant connected to Inter-State Transmission System linked with Setting-up of Solar Manufacturing Plant, selected through competitive bidding process as per the Guidelines dated 3.8.2017 of the Central Government as amended from time to time and interpreted and modified by the Central Government vide subsequent communications. Solar Energy Corporation of India Limited