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Terms And Condition Of Tariff For The Next Tariff ...
Summary of the Provided Commission Opinion
Factual and Procedural Background
The Commission commenced the process of finalizing terms and conditions of tariff for the tariff period commencing 1 April 2009. To facilitate formulation of tariff norms and related parameters, it issued directions requiring specified generating companies and transmission licensees to furnish actual operational, performance and operation & maintenance (O&M) expenditure data for the financial years 2002-2003 to 2006-2007. The direction specifies distinct data requirements and prescribed formats (Annexures I–VIII) for coal/lignite thermal stations, gas/liquid fuel stations, super-critical technology stations under construction, hydro stations, transmission systems, corporate-level O&M breakdown, and additional region-wise transmission details. Deadlines for submission and procedural instructions for clarification are included.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The document records the Commission's reasoning for requesting extensive historical data and additional information from utilities. The core analytical premises stated in the opinion are:
- Need for empirical basis to finalize tariff terms: The Commission is preparing tariff terms for the period beginning 1.4.2009 and requires verified historical data (2002-03 to 2006-07) on performance, operation, and O&M expenditure to inform its decisions.
- Differentiated data needs by technology/type: Because generating and transmission assets differ by technology and fuel type, the Commission prescribes separate annexures and formats for coal/lignite thermal (Annexure-I), gas/liquid thermal (Annexure-II), hydro (Annexure-III), transmission systems (Annexure-IV), O&M expense breakdown (Annexure-V), corporate expense allocation (Annexure-VI), and additional transmission region-wise information (Annexure-VII and Annexure-VIII).
- Special treatment for new technologies and units under construction: For stations using super-critical boiler technology that are under construction (e.g., Sipat, Barh), the Commission requires NTPC to provide reasonable estimates of performance and operational parameters (turbine heat rate, boiler efficiency, auxiliary consumption excluding colony consumption, heat balance, correction curves, life-cycle degradation factor) together with the methodology used for estimation, because actual data are not yet available.
- Recognition of sectoral change affecting norms: The Commission explains that earlier normative O&M charges for transmission (2004–2009) were set using Powergrid's actual data from 1997–1998 to 2001–2002 without distinctions like AC/DC, voltage level, or conductor configuration. Given the large and heterogeneous Powergrid network and the recent entry of new transmission entities (Powerlinks, Torrent, JP Power Transmission), the Commission considers a review of the aggregate O&M normative methodology, including potential voltage-wise differentiation, and thus requires more granular transmission data (Annexure-VII).
- Quality control and materiality: The Commission instructs utilities to explain any variation exceeding 20% in any head of O&M expenses and invites the utilities to bring other relevant factors to the Commission's notice to ensure completeness and transparency in data used for tariff determination.
- Procedural timelines and opportunity for clarification: The Commission sets a primary deadline of 31 March 2008 for data covering 2002-03 to 2006-07, and a separate deadline of 30 June 2008 for data relating to 2007-08. Entities are invited to seek clarification within 15 days of the order if they anticipate difficulties in providing the required information.
The Commission's analysis is thus driven by the objective of obtaining reliable, technology- and region-specific historical data to enable a pragmatic and data-driven review of tariff parameters and O&M norms for the upcoming tariff period.
Holding and Implications
Holding: The Commission directed the listed generating companies and transmission licensees to furnish detailed and verified operational, performance and O&M expenditure data for the period 2002-2003 to 2006-2007 (and specified 2007-2008 data separately) in the prescribed annexure formats, and to provide additional estimates and methodological explanations where actual data are unavailable (notably for super-critical units).
Directives and immediate effects on the parties:
- Named thermal generating companies (NTPC, NLC, NEEPCO, DVC) must provide station-level data for coal/lignite and gas/liquid fuel stations in Annexure-I and Annexure-II formats respectively, including fuel consumption, calorific values, stock, transit/handling losses, auxiliary consumption excluding colony consumption, planned/forced outage data, and workforce data.
- NTPC must supply estimated performance parameters and the methodology for super-critical boiler technology stations under construction (e.g., turbine heat rate, boiler efficiency, heat balance, variation of heat rate with load, life-cycle degradation factor).
- Hydro generators (NHPC, NHDC, NEEPCO, DVC, THDC, SJVNL) must furnish Annexure-III data including generation, auxiliary consumption, declared capacity, outage durations, and for storage schemes, reservoir storage, head at FRL/MDDL, MW capability at FRL/MDDL and month-wise design energy as approved by CEA.
- Transmission licensees (Powergrid, Powerlinks Transmission Ltd., and other licensees) must submit Annexure-IV data and additional region-wise transmission details as per Annexure-VII/VIII, covering asset composition, ckt-km by voltage and conductor configuration, substation counts, bay counts, outsourcing costs, and O&M expenditures.
- All utilities must submit station/region-level Annexure-V O&M expense details and corporate-level Annexure-VI running expense breakdowns and allocation methodologies.
- Entities must explain any annual increase in an O&M head exceeding 20% and may approach the Commission for clarification within 15 days if they foresee difficulty in providing required information.
Implications beyond the immediate parties:
- The collected data will inform the Commission's finalization of tariff terms and the review of O&M normative methodology for the tariff period beginning 1.4.2009, including consideration of possible voltage-wise differentiation or other pragmatic adjustments to norms given the increased diversity of transmission assets and entry of new transmission licensees.
- The order is procedural and directive in nature; it produces administrative obligations on the utilities to provide information and does not, in itself, set substantive precedent or new tariff norms. The Commission explicitly bases the data request on the need for a pragmatic and data-informed review.
Annexures and Deadlines (as specified in the opinion)
- Annexure-I: Format for coal/lignite based thermal generating stations (2002-03 to 2006-07).
- Annexure-II: Format for gas/liquid fuel based thermal generating stations (2002-03 to 2006-07).
- Annexure-III: Format for hydro generating stations, including month-wise design energy for storage schemes.
- Annexure-IV: Format for transmission system operational data.
- Annexure-V: Annual O&M expenses (station/region) breakdown.
- Annexure-VI: Corporate running expenses and allocation to functional activities.
- Annexure-VII and Annexure-VIII: Additional region-wise transmission information, conductor configuration, bay counts, outsourcing costs, and HVDC-specific O&M data.
- Primary deadline for data 2002-2003 to 2006-2007: 31 March 2008.
- Deadline for 2007-2008 data: 30 June 2008.
- Deadline to request clarification about the proforma: within 15 days of the order.
Note: This summary is prepared exclusively from the content of the provided opinion. No external materials or inferences beyond the text supplied have been used.
The Commission has started the process of finalizing the terms and conditions of tariff for the tariff period commencing on 1.4.2009 In order to facilitate this process of finalization of terms and conditions of tariff, the generating companies namely NTPC, NLC, NEEPCO, DVC, NHPC, THDC, NHDC, SJVNL and transmission licensees namely Powergrid and Powerlinks Transmission Ltd. are directed to furnish the details of actual performance, operation and O&M expenditure for the financial years 2002-2003 to 2006-2007 in respect of their thermal generating stations, hydro generating stations and transmission systems, as the case may be, along with any specific or special features of the generating station and the transmission system.
2. In that context, for thermal generating stations, the generating companies namely, NTPC, NLC, NEEPCO and DVC are required to furnish the correct and verified actual data of actual and scheduled generation, declared capacity, consumption of main, secondary or alternate fuel along with average price and GCV of fuels, Auxiliary energy consumption excluding colony consumption, details of fuel stock maintained at the station, maximum storage capacity of fuel stocks of the generating station, transit and handling losses of coal/lignite, data relating to planned and forced outages etc. on annual basis for the years 2002-2003 to 2006-2007 in the prescribed formats for each of the coal/lignite based generating stations (Annexure-I) and gas/liquid fuel based generating stations (Annexure-II).
3. Since the generating stations based on technology using super critical boiler namely Sipat, Barh etc. are under construction, the Commission intends to finalise the performance and operational norms for such generating stations as well. NTPC is, therefore, directed to furnish a reasonable estimate of performance and operational parameters along with the requisite details of turbine heat rate, boiler efficiency, unit and station auxiliary energy consumption excluding colony consumption, heat balance diagram of the generating stations, correction curves like variation in gross heat rate with variation in load, life cycle degradation factor, etc to enable the Commission to take a view in this regard. NTPC should clearly state the methodology in making such estimates supported by all relevant information.
4. For hydro generating stations, the generating companies within the regulatory jurisdiction of the Commission, namely NHPC, NHDC, NEEPCO, DVC, THDC and SJVNL are required to furnish the generation data relating to actual and scheduled generation, auxiliary consumption, average declared capacity and actual average peak hour MW during the year, weighted average duration of outages, etc on annual basis for the years 2002-2003 to 2006-2007 in the prescribed format (Annexure-III). In case of storage type of schemes, the generating companies shall also furnish information relating to live storage capacity of reservoir, head at Full Reservoir Level (FRL) and at Minimum Draw Down Level (MDDL), MW capability at FRL and MDDL and month-wise details of the design energy on ten-day basis as approved by CEA, in the above format.
5. Similarly, for transmission systems, the transmission licensees, namely Power Grid Corporation of India Ltd. and Powerlinks Transmission Ltd. should furnish the operational data in the prescribed format (Annexure-IV).
6. All the utilities shall furnish the annual operation and maintenance expenses for the financial years 2002-2003 to 2006-2007 for all their generating stations/transmission systems in the prescribed format (Annexure-V). The break-up of corporate expenses at the corporate levels should be furnished separately along with actual allocation to various functional activities including functional activity of power generation or the transmission business, as the case may be, in format at Annexure-VI. The methodology for allocation of corporate manpower and expenses to various functional activities and further allocation of corporate office expenses pertaining to power generation/transmission business to each of the generating stations or the transmission systems, as the case may be, shall also be furnished.
7. As per the tariff regulations 2004, the normative operation and maintenance charges for the transmission system for the period 2004 to 2009 are in terms of Rs./Ckt. Km for transmission lines and Rs./bay for sub-stations and these have been notified after considering Powergrid's actual O&M data for the period 1997-1998 to 2001-2002, without any distinction of AC and DC systems and any specific consideration of voltage level, MW capability, conductor configuration, etc.
8. All the five regions in the country have transmission network mainly owned, operated and maintained by Powergrid. As the vast Powergrid network has variety of assets i.e AC line with different voltage levels, HVDC, Thyristor Controlled Series Compensation (TCSC), Fixed Series Compensation (FSC) etc, existing aggregate O&M norm has been reasonable for Powergrid. In the recent past, new entities have entered the transmission sector. Part of Tala transmission system, comprising only for transmission lines has been recently constructed by Powerlinks Transmission Limited (PTL) based on transmission licence granted by the Commission and PTL operates and maintains this part. The Commission has also granted transmission licence to Torrent Power Transmission Limited (TPTL) and JP Power Transmission Limited for construction, operation and maintenance of transmission systems (400 kV lines only) associated with Torrent and Karchem Wangtoo generating stations respectively. Therefore, with the opening of transmission sector there is a need to review the existing methodology of specifying aggregate O&M norms for the tariff period commencing on 1.4.2009 In order to take a pragmatic view in this regard, i.e whether there should be a voltage-wise differentiation etc, transmission licensees including Powergrid are to furnish the required additional information in the prescribed format as given at Annexure-VII.
9. The utilities may bring to the notice of the Commission any other relevant factor or additional information having bearing on the performance and operational parameters or the O&M expenses specifically. Any variation of more than 20% in any head of O&M expenses should be explained properly giving reasons for such variation.
10. All concerned are directed to furnish the necessary details as per the formats annexed for the period commencing from 2002-2003 to 2006-2007 by 31.3.2008 The data relating to performance and operational parameters and O&M expenses for the year 2007-2008 may also be furnished separately by 30.6.2008
11. Those concerned may also examine the enclosed proforma carefully, and in case any difficulty is foreseen in providing the requisite information, the Commission may be approached within 15 days of this order for necessary clarification.
Annexure I SH 1/3
Performa for furnishing Actual annual performance/operational data for the coal/lignite based thermal generating stations for the 5-year period from 2002-2003 to 2006-2007
1 Name of Company 2 Name of Station 3 Installed Capacity (MW) and Configuration 4 Rated Steam Parameters (Also state the type of Steam turbine and Boiler) 5 Type of BFP Electrical Driven or Steam driven 6 Circulating water system Closed Cycle or open cycle 7 Any other Site specific feature 8 Fuels _____ 8.1 Main Fuel Coal/Lignite 8.1.1 Annual Allocation/Requirement 8.1.2 Sources of supply 8.1.3 Distance of the station from the sources of supply 8.1.4 Mode of Transport Rails/Road/Sea/Conveyor/MGR/Ropeway 8.1.5 Maximum Station capability to stock main fuel 8.2 Secondary Fuel 8.2.1 Annual Allocation/Requirement 8.2.2 Sources of supply 8.2.3 Distance of the station from the sources of supply 8.2.4 Mode of Transport Rails/Road/Pipeline 8.2.5 Maximum Station capability to stock secondary fuels 9. Cost of Spares _____ 9.1 Cost of Spares capitalized in the books (Rs. Lakh) 9.2 Cost of spares included in capital cost for the purpose of tariff (Rs. Lakh)
Annexure I SH 2/3Period
2002-2003
2003-2004
2004-2005
2005-2006
2006-2007
10
Generation (MU)
_____
_____
_____
_____
_____
10.1
-Actual Gross Generation at generator terminals
10.2
-Actual Net Generation Ex-bus
10.3
-Scheduled Generation Ex-bus
11
Average Declared Capacity (DC) (MW)
12
Actual Auxiliary Energy Consumption excluding colony consumption (MU)
13
Actual Energy supplied to Colony from the station (MU)
14
Main Fuel
14.1
Consumption (MT)
14.2
Weighted Average Gross Calorific value (As fired) (kCal/Kg)
14.3
Weighted Average Price (Rs per MT)
14.4
Actual Average stock maintained (MT)
14.5
Actual Transit & Handling Losses for coal/Lignite (%)
15
Secondary Fuel Oil
15.1
Consumption (MT/KL)
15.2
Weighted Average Gross Calorific value (As fired) (kCal/Kg or L)
15.3
Weighted Average Price (Rs per MT or KL)
15.4
Actual Average stock maintained (MT or KL)
16
Weighted average duration of outages
_____
_____
_____
_____
_____
16.1
Scheduled Outages (Days)
16.2
Forced Outages (Days)
17
Cost of spares actually consumed in Rs. Lakhs
18
Average stock of spares (Rs. Lakhs)
19
Number of employees deployed in O&M
19.1
-Executive
19.2
-Non Executive
Notes:
1. List of beneficiaries/customers along with allocation by GoI including allocation of unallocated share/capacity as contracted shall also be furnished separately.
2. In case of two or more secondary fuels, information should be furnished for each of the secondary fuel.
3. In case of two or more stages or two or more unit sizes, information should be furnished separately to the extent possible.
4. A brief write-up on the methodology to arrive at the above performance & operation parameters should also be furnished.
5. Any relevant point or a specific fact having bearing on performance or operating parameters may also be highlighted or brought to the notice of the Commission.
Annexure II SH 1/3
Performa for furnishing Actual annual performance/operational data for the Gas/Liquid Fuel based thermal generating stations for the 5 year period from 2002-2003 to 2006-2007
1 Name of Company 2 Name of Station 3 Installed Capacity (MW) and Configuration 4 Make of Turbine 5 Rated Steam Parameters 6 Average site ambient conditions 7 Any other Site specific feature 8 Fuels _____ 8.1 Main/Primary Fuel Natural Gas/RLNG/LNG/Naphtha/NGL 8.1.1 Annual Allocation/Requirement 8.1.2 Sources of supply 8.1.3 Distance of the station from the Sources of supply 8.1.4 Mode of Transport Rail/Road/Pipeline/Sea 8.1.5 Maximum Station capability to stock main/primary fuel 8.2 Alternate Fuel Naptha/HSD/Any other 8.2.1 Annual Allocation/Requirement 8.2.2 Sources of supply 8.2.3 Distance of the station from the Sources of supply 8.2.4 Mode of Transport Rail/Road/Pipeline/Sea 8.2.5 Maximum Station capability to stock secondary fuels 9 Cost of Spares _____ 9.1 Cost of Spares capitalized in the books (Rs. Lakhs) 9.2 Cost of spares included in capital cost for the purpose of tariff (Rs. Lakhs)
Annexure II SH 2/3Period
2002-2003
2003-2004
2004-2005
2005-2006
2006-2007
10
Generation (MU)
10.1
-Actual Gross Generation at generator terminals
_____
_____
_____
_____
_____
10.1.1
Total
10.1.2
On Gas
10.1.3
On Naphtha or any other liquid fuel
10.2
-Actual Net Generation Ex-bus
10.3
-Scheduled Generation Ex-bus
11
Average Declared Capacity (DC) (MW)
12
Actual Auxiliary Energy Consumption excluding colony consumption (MU)
13
Actual Energy supplied to Colony from the station (MU)
14
Main/Primary Fuel
14.1
Consumption (MT or KL)
14.2
Weighted Average Gross Calorific value (As fired) (kCal/Kg or Litre)
14.3
Weighted Average Price (Rs per MT or KL)
14.4
Actual Average stock maintained (MT or KL)
15
Alternate Fuel
15.1
Consumption (MT/KL)
15.2
Weighted Average Gross Calorific value (As fired) (kCal/Kg or Litre)
15.3
Weighted Average Price (Rs per MT or KL)
15.4
Actual Average stock maintained (MT or KL)
16
Weighted average duration of outages
_____
_____
_____
_____
_____
16.1
Scheduled Outages (Days)
16.2
Forced Outages (Days)
17
Cost of spares consumed in Rs. Lakhs
18
Average stock of spares in Rs. Lakhs
19
Number of employees deployed in O&M
19.1
-Executive
19.2
-Non Executive
Notes:
1. List of beneficiaries/customers along with allocation by GoI including allocation of unallocated share/capacity as contracted shall also be furnished separately.
2. In case of two or more alternate fuels, information should be furnished for each of the alternate fuel. Gross generation on generator terminal for different fuel may be based on estimates.
3. In case of two or more stages or two or more unit sizes, information should be furnished separately to the extent possible.
4. A brief write-up on the methodology to arrive at the performance & operation parameters should also be furnished.
5. Any relevant point or a specific fact having bearing on above performance or operating parameters may also be highlighted or brought to the notice of the Commission.
Annexure III SH 1/3
Performa for furnishing Actual annual performance/operational data for the Hydro Electric generating stations for the 5-year period from 2002-2003 to 2006-2007
1 Name of Company 2 Name of Station 3 Installed Capacity (MW) and Configuration 4 Station Location Under ground or Surface 5 Type of Excitation System 6 Live Storage Capacity (Million Cubic Metres) 7 Rated Head (Metres) 8 Head at Full Reservoir Level (FRL) (Metres) 9 Head at Minimum Draw down Level (MDDL) (Metres) 10 MW Capability at FRL 11 MW Capability at MDDL 12 Cost of spares _____ 12.1 Cost of spares capitalized in books (Rs. Lakhs) 12.2 Cost of spares included in the capital cost for the purpose of tariff (Rs. Lakhs)
Annexure III SH 2/3
Period 2002-2003 2003-2004 2004-2005 2005-2006 2006-2007 13 Generation (MU) _____ _____ _____ _____ _____ 13.1 Actual Gross Generation at Generator Terminals 13.2 Actual Net Generation Ex-bus including free power 13.3 Scheduled generation Ex-bus including free power 14 Actual Auxiliary Energy Consumption excluding colony consumption (MU) 15 Actual Energy supplied to Colony from the station (MU) 16 Average Declared Capacity during the year (DC) (MW) 17 Weighted Average duration of _____ _____ _____ _____ _____ 17.1 Scheduled outages (Days) 17.2 Forced outages (Days) 18 Cost of spares actually consumed (Rs. Lakhs) 19 Average stock of spares (Rs. Lakhs) 20 Number of employees deployed in O&M 20.1 -Executive 20.2 -Non Executive
Month wise Design Energy
Month Period Design Energy as approved by CEA (MU) Month Period Design Energy as approved by CEA (MU) April 1-10 October 1-10 11-20 11-20 21-30 21-31 May 1-10 November 1-10 11-20 11-20 21-31 21-30 June 1-10 December 1-10 11-20 11-20 21-30 21-31 July 1-10 January 1-10 11-20 11-20 21-31 21-31 August 1-10 February 1-10 11-20 11-20 21-31 21-28 September 1-10 March 1-10 11-20 11-20 21-30 21-31 Total
Annexure III SH 3/3
Notes:
1. List of beneficiaries/customers along with allocation by GoI including allocation of unallocated share/capacity as contracted should also be furnished separately.
2. Average Declared Capacity should be as per regulation 31(xi) of CERC tariff regulation for the period 2004-09. Information may also be furnished month wise.
3. A brief write-up on the methodology to workout the performance & operation parameters should also be furnished.
4. Any relevant point or a specific fact having bearing on performance or operating parameters may also be highlighted or brought to the notice of the Commission.
Annexure IV
Performa for furnishing Actual annual performance/operational data for the Transmission Systems for the 5-year period from 2002-2003 to 2006-2007
Table-1- Region wise information (average for the year, but otherwise total for the region) for AC systemSrl No.
2002-2003
2003-2004
2004-2005
2005-2006
2006-2007
1
.
Average number of A.C substation in operation
2.
Average ckt-km of A.C lines in operation
3.
Total number of employees engaged in substation O&M
4.
Total number of employees engaged in line O&M
5.
Auxiliary power consumption in MU (excluding colony power)
6.
Colony power consumption (MU)
7.
Average outage duration (hours/year) for a) transmission lines b) transformers c) reactors
8.
Cost of spares a) Capitalized b) Consumed c) In Stock
Table-2- Station wise information (average for the year, but otherwise total for the station) for HVDC system2002-2003
2003-2004
2004-2005
2005-2006
2006-2007
Total number of employees engaged in substation O&M
Total number of employees engaged in line O&M
Auxiliary power consumption in MU (excluding colony power)
Colony power consumption (MU)
Outage duration in pole-days
Loading curtailment in MW-days
Cost of spares a) Capitalized b) Consumed c) In Stock
Annexure V DETAILS OF OPERATION AND MAINTENANCE EXPENSES (To be filled for each of the generating station or transmission region) Name of the Company: Name of the Power Station or Transmission Region (Rs. In Lakhs) Sl. No. ITEMS 2002-2003 2003-2004 2004-2005 2005-2006 2006-2007 1 2 3 4 5 6 7 (A) Breakup of O&M expenses 1 Consumption of Stores and Spares 2 Repair and Maintenance 3 Insurance 4 Security 5 Administrative Expenses a -Rent b -Electricity Charges c -Traveling and conveyance d -Communication expenses e -Advertising f -Foundation laying and inauguration g -Donations h -Entertainment Sub-Total (Administrative Expenses) 6 Employee Cost a -Salaries, wages and allowances b -Staff welfare expenses c -Productivity linked incentive d -Expenditure on VRS e -Ex-gratia Sub-Total (Employee Cost) 7 loss of store 8 Provisions 9 Corporate office expenses allocation 10 -Others (Specify items) 11 Total (1 to 10) 12 Revenue/Recoveries, if any 13 Net Expenses Notes: I. The methodology of allocation of corporate expenses to various functional activities and allocation of Corporate expenses pertaining to power generation/transmission system to each operating stations/transmission region/system and stations/transmission region/system under construction should be clearly specified. II. An annual increase in O&M expenses under a given head in excess of 20 percent should be explained. III. The data should be based on audited balance sheets. IV Details of arrears, if any pertaining to period prior to the year 2002-2003 should be mentioned separately. V No. of employees opting for VRS during each year should be indicated. VI Details of abnormal expenses, if any shall be furnished separately.
Annexure VI DETAILS OF RUNNING EXPENSES (At Corporate Level) Name of the Company: (Rs. In Lacs) Sl. No. ITEMS 2002-2003 2003-2004 2004-2005 2005-2006 2006-2007 1 2 3 4 5 6 7 (A) Breakup of corporate expenses (Aggregate at Comp. level) 1 -Employee expenses a -Salaries, wages and allowances b -Staff welfare expenses c -Productivity linked incentive d -Expenditure on VRS e -Ex-gratia 2 Administrative Expenses a -Repair and maintenance b -Training and Recruitment c -Communication d -Traveling & Conveyance e -Rent f -Others (Specify items) Sub-Total (Administrative Expenses) 3 Security 4 Donations 5 Provisions 6 Others (specify items) 7 Total (1 to 6) 8 Less recoveries (if any) 9 Net Corporate Expenses (Aggregate) (B) Allocation of Corporate Expenses to various Functional Activities like 1 Power Generation/Transmission O&M 2 Project management/Projects under Construction 3 RLDC and ULDC 4 Consultancy Business 5 Telecommunication Business 6 Any other Note: Heads indicated above are illustrative. Generating companies or the transmission utilities may furnish the allocations in different functional activities suited to their company. (C) Allocation of Corporate Expenses relating to functional activity of power Generation or the transmission to various generating stations or the transmission region/systems as the case may be. 1 Generating station 1.Transmission Region 1 2 Generating station 2.Transmission Region 2
Annexure-VII SH 1/2
Additional Region-wise Information required from Transmission Licensees
1. Name of transmission company:
2. Name of transmission region:
Table-1- Legnth (km) of transmission lines in commercial operation
Status as on 1.4.2003 1.4.2004 1.4.2005 1.4.2006 1.4.2007 HVDC 765 kV 400 kV a) S/C b) D/C 220 kV a) S/C b) D/C Up to 132 kV a) S/C b) D/C
Table-2- Ckt km by conductor configuration
Status as on 1.4.2003 1.4.2004 1.4.2005 1.4.2006 1.4.2007 Quad Triple Twin Single
Table-3- Number of AC substations in commercial operation
Status as on 1.4.2003 1.4.2004 1.4.2005 1.4.2006 1.4.2007 765 kV 400 kV 220 kV Up to 132 kV
Annexure-VIII SH 2/2
Table-4- Number of substations bays in commercial operation
Status as on 1.4.2003 1.4.2004 1.4.2005 1.4.2006 1.4.2007 HVDC 765 kV 400 kV 220 kV Up to 132 kV
Table-5- Cost of outsourcing of services
2002-2003 2003-2004 2004-2005 2005-2006 2006-2007 Substation O&M Lines O&M Security Others
Table-6- Total O&M expenditure including RHQ, but excluding HVDC stations (Rs. lakh)
2002-2003 2003-2004 2004-2005 2005-2006 2006-2007
Table-7-Total O&M expenditure at HVDC station (Rs. lakh)
2002-2003 2003-2004 2004-2005 2005-2006 2006-2007 Rihand Dadri Talchar Kolar Vindhyachal Chandrapur Gazuwaka Sasaram
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