These petitions are filed for approval of tariff for the period 1.4.2004 to 31.3.2009 based on the terms and conditions of tariff contained in the Commission's notification dated 26.3.2004 The interlocutory applications are filed for amendment of the tariff details forming part of the main petitions, based on additional capitalization for the years 2001-2004, allowed by the Commission after filing of the main petitions. The petitioner, through these IAs, has also sought revision of O & M charges by including the revised salary of employees with effect from 1.1.2007
2. The interlocutory applications are listed after notice. The representatives of the respondents sought time for filing of reply to these applications since, according to them, copies of these applications was received immediately before the date fixed for hearing.
3. On consideration of the prayer made on behalf of the respondents, time is allowed for filing of reply to the interlocutory applications. Let the reply be filed latest by 31.10.2005 with a copy to the petitioner who may file its rejoinder, if any, by 15.11.2005
4. It is noticed that in Petition No. 149/2004, the petitioner has impleaded Transmission Corporation of Andhra Pradesh Ltd. as the respondent. However, in the interlocutory application the petitioner has listed four distribution companies as respondents without taking formal steps for amendment of the cause title of the main petition or serving its copy on the distribution companies listed in the interlocutory application. The petitioner shall immediately take appropriate steps to reconcile the discrepancy.
5. Meanwhile, the petitioner shall furnish the following information duly supported by affidavit latest by 15.11.2005 separately for each petition:
(a) Details of assets and their values, not in use or not likely to be in use during the period 2004-09 and in case of the assets are likely to continue to be in use during the period, this shall be so stated on affidavit;
(b) Details of capital expenditure on assets and their value not owned by the petitioner, for the purpose of calculation of weighted average rate of depreciation;
(c) Reconciliation of information furnished in Form-8 and Form-13 attached to Petition No. 147/2004;
(d) Reasons for not considering the opening balance and cumulative repayment of loan as considered by the Commission while approving tariff for the period ending 31.3.2004 in Petition No. 147/2004;
(e) Base interest rates applicable on 1.4.2004 in case of loans carrying floating rates of interest;
(f) Details of allocation of loans made by the petitioner to different generating stations as on 31.3.2001, 31.3.2002, 31.3.2003 and 31.3.2004 duly reconciled with the annual accounts for the respective year;
(g) Reasons for not considering the depreciation as repayment of loan in case of loans involving moratorium period;
(h) Reasons for not considering the Advance Against Depreciation for working out the cumulative depreciation for calculation of advance against depreciation;
(i) Audited annual accounts in respect of each of the generating station for the years 2001-2002, 2002-2003 and 2003-2004;
(j) Station-wise calculation of FERV, where applicable, for the years 2001-2002, 2002-2003 and 2003-2004 taking base of foreign loans as considered while approving tariff for the period ending 31.3.2004
6. List these petitions on 6th December, 2005