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    Power Grid Corporation Of India Ltd. v. Karnataka Power Transmission Corporation Ltd., Bangalore

    The petitioner has filed the present petition for approval of tariff of transmission tariff for [A] Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar, and the Earth electrode lines, [B] LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar, [C] 400 kV S/C Kolar-Madras line, with associated bays, [D] 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur, [E] 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays, [F] 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single-phase units) associated bays and 220 kV switchyard at Kolar, and [G] 400 kV D/C Kolar-Hoody line along with associated bays under transmission system associated with Talcher-II Project for the period 1.12.2002 to 31.3.2004 The tariff is to be regulated based on the terms and conditions for determination of tariff contained in the Commission's notification dated 26.3.2001 (hereinafter referred to as “the notification dated 26.3.2001”).

    2. The investment approval for construction of the above-noted transmission system (total) was accorded by the Central Government in Ministry of Power as per letter dated 9.2.2000 at an estimated cost of Rs. 386561.00 lakh (2nd quarter 1998 price level), including IDC of Rs. 39107.00 lakh. The scope of work included:

    Transmission Lines

    (i) Talcher-Kolar ± 500 kV, 2000 MW HVDC bi-pole,

    (ii) Kolar-Hoody 400 kV D/C with Quad. Bersimis conductor,

    (iii) Kolar-Madras 400 kV S/C line,

    (iv) Kolar-Hossur-Salem 400 kV S/C line,

    (v) Salem-Udumalpet 400 kV S/C line, and

    (vi) LILO of Cuddapah - Somanahalli 400 kV S/C at Kolar.

    Sub-stations

    (i) Talcher Converter Station (New),

    (ii) Kolar Converter Station (New),

    (iii) Extension of existing 400/200 kV Hoody sub-station of Karnataka

    Power Transmission Corporation Ltd.,

    (iv) Hossur 400/220 kV substation with 2×315 MVA transformer (new),

    (v) Extension of existing 400/220 kV Salem sub-station of POWERGRID,

    (vi) Extension of existing 400/220 kV Udumalpet sub-station of POWERGRID, and vii) Extension of existing 400 kV Madras sub-station of POWERGRID.

    3. The apportioned approved cost for the different assets covered in the present petition as indicated by the petitioner are as under:

    Particulars Apportioned Approved cost (Rs. in lakh) Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines 266879.00 LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 14150.00 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 10165.00 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 12110.00

    4. The dates of commercial operation of different assets as given by the petitioner are as hereunder:

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines 1.12.2002 LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 1.12.2002 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 1.12.2002 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 1.2.2003 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 1.2.2003

    5. The petitioner, in the present petition, has sought approval for transmission charges from the date of commercial operation of the respective transmission asset to 31.3.2004 as under:

    (Rs. in lakh)

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays 2002-2003 (Part of the year) 2003-2004 2002-2003 (Part of the year) 2003-2004 2002-2003 (Part of the year) 2003-2004 2002-2003 (Part of the year) 2003-2004 2002-2003 (Part of the year) 2003-2004 Interest on Loan 3753.66 11352.09 304.44 922.26 183.31 561.53 8.55 52.76 112.08 693.83 Interest on Working Capital 178.97 563.31 15.76 49.73 9.08 30.00 1.15 7.20 5.96 37.65 Depreciation 1900.29 5878.70 108.85 344.61 67.95 226.28 4.29 25.88 40.06 250.03 Advance Against Depreciation 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Return on Equity 1927.63 6116.19 119.36 393.79 65.30 249.80 3.80 22.81 32.44 220.31 O & M Expenses 753.82 2397.13 1371.08 226.05 36.77 116.93 25.19 160.19 41.18 261.91 Total 8514.37 26307.43 619.49 1936.44 362.41 1184.54 42.98 268.85 231.72 1463.73

    6. In support of its claim for interest on working capital the petitioner has submitted the following details:

    (Rs. in lakh)

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays 2002-2003 2002-2003 2002-2003 2002-2003 2002-2003 2003-2004 2003-2004 2003-2004 2003-2004 2003-2004 Spares 435.31 536.70 102.21 110.50 57.15 65.59 7.15 7.26 72.88 76.53 O & M expenses 188.45 199.76 17.77 18.84 9.19 9.74 12.59 13.35 20.59 21.83 Receivables 4257.18 4384.57 309.74 322.74 181.20 197.42 42.98 44.81 72231.72 243.95 Total 4880.95 5121.03 429.73 452.08 247.55 272.76 62.72 65.42 325.19 342.31 Rate of Interest 11.00% 11.00% 11.00% 11.00% 11.00% 11.00% 11.00% 11.00% 11.00% 11.00% Interest 536.90 563.31 47.27 49.73 27.23 30.00 6.90 7.20 35.77 37.65 Pro rata interest 178.97 15.76 9.08 1.15 5.96

    7. In addition, the petitioner has prayed for approval of other charges like Income Tax, incentive, Development Surcharge, late payment surcharge, other statutory taxes, levies, cess, filing fee, etc. in terms of the notification.

    CAPITAL COST

    8. As laid down in the notification dated 26.3.2001, the project cost as approved by CEA or an appropriate independent agency, other than Board of Directors of the generating company, as the case may be, shall be the basis for computation of tariff. The capital cost shall include capitalised initial spares for the first 5 years of operation. The notification dated 26.3.2001 further provides that the actual capital expenditure incurred on completion of the project shall be the criterion for fixation of tariff. Where the actual expenditure exceeds the approved project cost, the excesses as approved by the Authority or an appropriate independent agency, as the case may be, shall be deemed to be the actual capital expenditure for the purpose of determining the tariff, provided that excess expenditure is not attributable to the petitioner or its suppliers or contractors. This is subject to the condition that where a transmission services agreement entered into between the Transmission Utility and the beneficiary provides a ceiling on capital expenditure; the capital expenditure shall not exceed such ceiling.

    9. As per the auditor's certificates furnished by the petitioner on 7.12.2004 the cost details of 400 kV S/C Hossur-Salem line and 2×315 MVA autotransformers were indicated separately. However, the petitioner has filed an affidavit to clarify that the cost details of one of the autotransformers commissioned on 1.12.2002 are included in the cost details for 400 kV S/C Hossur-Salem line and the cost details of one autotransformers commissioned on 1.2.2003 are given separately. Based on these details, the actual completion cost of the transmission assets is worked out as under:

    Rs. in lakh)

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. Expenditure up to the date of commercial operation 184528.27 11285.96 6848.47 714.58 8096.77 Gross block on date of commercial operation 184528.27 11285.96 6848.47 714.58 8096.77 Expenditure from date of commercial operation to 31.3.2003 3953.83 396.15 635.87 0.00 303.74 Gross block as on 31.3.2003 188482.10 11682.11 7484.34 714.58 8400.51 Expenditure from 1.4.2003 to 31.3.2004 1533.54 191.95 193.19 8.92 113.79 Gross block as on 31.3.2004 190015.64 11874.06 7677.53 723.50 8514.30 Balance anticipated expenditure 820.31 7.65 136.00 0.00 6.15 Total estimated completion cost 190835.95 11881.71 7813.53 723.50 8520.45 Initial spares included up to the date of commercial operation 7148.70 63.13 72.55 - 48.03

    10. For the purpose of computation of tariff, the gross block as on the respective date of commercial operation as per the auditor's certificate submitted by the petitioner has been considered.

    ADDITIONAL CAPITALISATION

    11. The notification dated 26.3.2001 provides that tariff revisions during the tariff period on account of capital expenditure within the approved project cost incurred during the tariff period may be entertained by the Commission if such expenditure exceeds 20% of the approved cost. In all cases, where such expenditure is less than 20%, tariff revision shall be considered in the next tariff period.

    12. The petitioner has claimed additional capital expenditure for the period on or after the date of commercial operation in the present petition as per para 9 above. This additional expenditure is less than 20% of the apportioned approved cost. Accordingly, the additional capitalisation has not been considered in the present petition.

    SOURCES OF FINANCING: DEBT - EQUITY RATIO

    13. As per clause 4.3 of the notification dated 26.3.2001, capital expenditure of the transmission system shall be financed as per approved financial package set out in the techno-economic clearance of CEA or as approved by an appropriate independent agency, as the case may be. Ministry of Power while according the administrative approval had not specified the debt-equity ratio for financing the project. The petitioner has claimed tariff by taking actual debt and equity ratio. This is not opposed by the respondents as it is beneficial to them. Therefore, the same debt-equity ratio has been considered for determination of tariff in the present petition. The necessary details of debt-equity ratio, amounts of loan and equity considered for determination of tariff are extracted below:

    (Rs. in lakh)

    Debt: Equity Ratio Debt Equity Total Talcher-Kolar line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines 81.48:18.52 150362.04 34166.23 184528.26 LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar, and 400 kV S/C Kolar-Madras line, with associated bays 81.92:18.08 9246.00 2039.96 11285.96 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 86.76:13.24 5942.00 906.47 6848.47 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 80.05:19.95 572.00 142.58 714.58 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 86.85:13.15 7032.00 1064.77 8096.77

    INTEREST ON LOAN

    14. As per clause 4.4(a) of the notification dated 26.3.2001, interest on loan capital shall be computed on the outstanding loans, duly taking into account the schedule of repayment, as per the financial package approved by CEA or any independent agency.

    15. In the calculation, the interest on loan has been worked by considering the gross amount of loan, repayment for the years 2002-2003 and 2003-2004 and rate of interest etc. as per the loan details for the assets commissioned after 31.3.2001 as submitted by the petitioner vide affidavit dated 16.2.2005

    16. In the loan allocation details submitted by the petitioner loan instalments to KFW loan was worked out by including CHF of 48.13 lakh on account of conversion of interest for 2002-2003 into loan although the same was not included in the loan as per audited accounts for the year 2002-2003. Therefore, instalments of loan in the loan allocation statement is worked out on the basis of the loan as per audited accounts and has been considered for computation of tariff. This has resulted in the instalments of KFW loan considered for calculation of interest. The necessary details are given hereunder:

    (Rs. in lakh)

    KFW-Hermis KFW-Commercial Fixed Floating Fixed Floating As per petition 69.3604 11.5656 13.3001 3.5411 As per loan allocation submitted vide affidavit dated 16.2.2005 69.3604 16.3592 13.8923 3.5411 As considered in tariff calculations 69.3604 18.0123 13.8923 4.1442

    17. The detailed calculations in support of interest on loan allowed in tariff are appended below:

    (Rs. in lakh)

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays Details of Loan 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 No. of days in the Year 365 366 365 366 365 366 365 366 365 366 KFW (Hermis Loan)-Fixed Rate Gross Loan -Opening 45347.80 45347.80 Cumulative Repayment upto Previous Year 0.00 0.00 Net Loan-Opening 45347.80 45347.80 Repayment during the year-30th September 0.00 0.00 45347.80 45347.80 Repayment during the year-31st March 0.00 2267.39 Net Loan-Closing 45347.80 43080.40 Rate of Interest 3.9145% 3.9145% Interest 588.47 1774.90 Repayment Schedule 20 Equal Half yearly instalments from 31.3.2004 KFW (Hermis Loan)-Floating Rate Gross Loan -Opening 7561.58 7561.58 Cumulative Repayment upto Previous Year 0.00 0.00 Net Loan-Opening 7561.58 7561.58 Repayment during the year-30th September 0.00 0.00 7561.58 7561.58 Repayment during the year-31st March 0.00 588.82 Net Loan-Closing 7561.58 6972.75 Rate of Interest 1.1725% 1.1725% Interest 29.39 88.64 Repayment Schedule 20 Equal Half yearly instalments from 31.3.2004 KFW (Commercial Loan)-Fixed Rate Gross Loan -Opening 8695.55 8695.55 Cumulative Repayment upto Previous Year 0.00 0.00 Net Loan-Opening 8695.55 8695.55 Repayment during the year-30th September 0.00 0.00 8695.55 8695.55 Repayment during the year-31st March 0.00 454.14 Net Loan-Closing 8695.55 8241.41 Rate of Interest 5.54029% 5.54029% Interest 159.71 481.69 Repayment Schedule 20 Equal Half yearly instalments from 31.3.2004 KFW (Commercial Loan)-Floating Rate Gross Loan -Opening 2315.12 2315.12 Cumulative Repayment upto Previous Year 0.00 0.00 Net Loan-Opening 2315.12 2315.12 Repayment during the year-30th September 0.00 0.00 2315.12 2315.12 Repayment during the year-31st March 0.00 135.47 Net Loan-Closing 2315.12 2179.65 Rate of Interest 2.0125% 2.0125% Interest 15.45 46.58 Repayment Schedule 20 Equal Half yearly instalments from 31.3.2004 Bond-X Gross Loan -Opening 29621.00 29621.00 2098.00 2098.00 785.00 785.00 68.00 68.00 890.00 890.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 29621.00 29621.00 2098.00 2098.00 785.00 785.00 68.00 68.00 890.00 890.00 Repayment during the year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Closing 29621.00 29621.00 2098.00 2098.00 785.00 785.00 68.00 68.00 890.00 890.00 Rate of Interest 10.90% 10.90% 10.90% 10.90% 10.90% 10.90% 10.90% 10.90% 10.90% 10.90% Interest 1070.33 3228.69 75.81 228.68 28.37 85.57 1.20 207.41 15.68 97.01 Repayment Schedule 12 Annual Instalments from 21.6.2004 12 Annual Instalments from 21.6.2004 12 Annual Instalments from 21.6.2004 12 Annual Instalments from 21.6.2004 12 Annual Instalments from 21.6.2004 Bond XIII (Option-II) (Refinancing of SBI-II from Bond XIII-Option-II on 31.10.2002) Gross Loan -Opening 50.00 50.00 1200.00 1200.00 3700.00 3700.00 375.00 375.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 50.00 50.00 1200.00 1200.00 3700.00 3700.00 375.00 375.00 Repayment during the year 0.00 8.33 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Closing 50.00 41.67 1200.00 1200.00 3700.00 3700.00 375.00 375.00 Rate of Interest - Bond XIII -Option-II 7.85% 7.85% 8.63% 8.63% 8.63% 8.63% 8.63% 8.63% Interest 1.30 3.49 34.33 103.56 105.85 319.31 5.23 32.36 Repayment Schedule 6 Annual Instalments from 31.7.2003 12 Annual Instalments from 31.7.2006 12 Annual Instalments from 31.7.2006 12 Annual Instalments from 31.7.2006 Bond-IX Gross Loan -Opening 14517.00 14517.00 1103.00 1103.00 412.00 412.00 37.00 37.00 468.00 468.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 14517.00 14517.00 1103.00 1103.00 412.00 412.00 37.00 37.00 468.00 468.00 Repayment during the year 0.00 1451.70 0.00 110.30 0.00 41.20 0.00 3.70 0.00 46.80 Net Loan-Closing 14517.00 13065.30 1103.00 992.70 412.00 370.80 37.00 33.30 468.00 421.20 Rate of Interest 12.25% 12.25% 12.25% 12.25% 12.25% 12.25% 12.25% 12.25% 12.25% 12.25% Interest 589.53 1669.98 44.79 126.88 16.73 47.39 0.73 4.26 9.27 53.84 Repayment Schedule 10 Annual Instalments from 22.8.2003 10 Annual Instalments from 22.8.2003 10 Annual Instalments from 22.8.2003 10 Annual Instalments from 22.8.2003 10 Annual Instalments from 22.8.2003 Bond-XI Option I Gross Loan -Opening 20165.00 20165.00 1532.00 1532.00 573.00 573.00 50.00 50.00 650.00 650.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 20165.00 20165.00 1532.00 1532.00 573.00 573.00 50.00 50.00 650.00 650.00 Repayment during the year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Closing 20165.00 20165.00 1532.00 1532.00 573.00 573.00 50.00 50.00 650.00 650.00 Rate of Interest 9.80% 9.80% 9.80% 9.80% 9.80% 9.80% 9.80% 9.80% 9.80% 9.80% Interest 655.11 1976.17 49.77 150.14 18.62 56.15 0.79 4.90 10.30 63.70 Repayment Schedule 12 Annual Instalments from 7.12.2005 12 Annual Instalments from 7.12.2005 12 Annual Instalments from 7.12.2005 12 Annual Instalments from 7.12.2005 12 Annual Instalments from 7.12.2005 Oriental Bank of Commerce Gross Loan -Opening 9283.00 9283.00 705.00 705.00 264.00 264.00 23.00 23.00 299.00 299.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 9283.00 9283.00 705.00 705.00 264.00 264.00 23.00 23.00 299.00 299.00 Repayment during the year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Closing 9283.00 9283.00 705.00 705.00 264.00 264.00 23.00 23.00 299.00 299.00 Rate of Interest 8.60% 8.60% 8.60% 8.60% 8.60% 8.60% 8.60% 8.60% 8.60% 8.60% Interest 264.65 798.34 20.10 60.63 7.53 22.70 0.32 1.98 4.16 25.71 Repayment Schedule 12 Annual Instalments from 22.3.2005 12 Annual Instalments from 22.3.2005 12 Annual Instalments from 22.3.2005 12 Annual Instalments from 22.3.2005 12 Annual Instalments from 22.3.2005 PNB-II Gross Loan -Opening 11141.00 11141.00 1500.00 1500.00 168.00 168.00 15.00 15.00 1025.00 1025.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 11141.00 11141.00 1500.00 1500.00 168.00 168.00 15.00 15.00 1025.00 1025.00 Repayment during the year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Closing 11141.00 11141.00 1500.00 1500.00 168.00 168.00 15.00 15.00 1025.00 1025.00 Rate of Interest 8.85% 8.85% 8.85% 8.85% 8.85% 8.85% 8.85% 8.85% 8.85% 8.85% Interest 326.86 985.98 44.01 132.75 4.93 14.87 0.21 14.33 14.66 90.71 Repayment Schedule 12 Annual Instalments from 08.3.2005 12 Annual Instalments from 08.3.2005 12 Annual Instalments from 08.3.2005 12 Annual Instalments from 08.3.2005 12 Annual Instalments from 08.3.2005 Bond-XII Gross Loan -Opening 1665.00 1665.00 1108.00 1108.00 40.00 40.00 4.00 4.00 3700.00 3700.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 1665.00 1665.00 1108.00 1108.00 40.00 40.00 4.00 4.00 3700.00 3700.00 Repayment during the year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Closing 1665.00 1665.00 1108.00 1108.00 40.00 40.00 4.00 4.00 3700.00 3700.00 Rate of Interest 9.70% 9.70% 9.70% 9.70% 9.70% 9.70% 9.70% 9.70% 9.70% 9.70% Interest 53.54 161.51 35.63 107.48 1.29 3.88 0.06 0.39 58.01 358.90 Repayment Schedule 12 Annual Instalments from 28.3.2006 12 Annual Instalments from 28.3.2006 12 Annual Instalments from 28.3.2006 12 Annual Instalments from 28.3.2006 12 Annual Instalments from 28.3.2006 Total Loan Gross Loan -Opening 150362.04 150362.04 9246.00 9246.00 5942.00 5942.00 572.00 572.00 7032.00 7032.00 Cumulative Repayment upto Previous Year 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Net Loan-Opening 150362.04 150362.04 9246.00 9246.00 5942.00 5942.00 572.00 572.00 7032.00 7032.00 Repayment during the year 0.00 4905.86 0.00 110.30 0.00 41.20 0.00 3.70 0.00 46.80 Net Loan-Closing 150362.04 145456.18 9246.00 9135.70 5942.00 5900.80 572.00 568.30 7032.00 6985.20 Interest 3754.34 (Part of the year) 11215.96 (Part of the year) 304.44 (Part of the year) 910.12 (Part of the year) 183.31 (Part of the year) 549.88 (Part of the year) 8.55 (Part of the year) 52.62 (Part of the year) 112.08 (Part of the year) 689.87 (Part of the year)

    18. PNB-II, Oriental Bank of Commerce and parts of KFW Hermis and KFW commercial loans carry floating rate of interest. The interest rates as submitted by the petitioner, stated to be prevailing on the respective date of commercial operation have been considered for computation of interest of loan component of tariff. Any changes required in tariff by virtue of changes in interest rates during he tariff period shall be mutually settled by the petitioner with the respondents in case of their inability to do so, any one of them may approach the Commission for appropriate relief.

    DEPRECIATION

    19. With regard to depreciation, para 4(b) of the notification dated 26.3.2001 provides:

    (i) The value base for the purpose of depreciation shall be the historical cost of the asset.

    (ii) Depreciation shall be calculated annually as per straight-line method at the rate of depreciation as prescribed in the Schedule attached to the notification.

    Provided that the total depreciation during the life of the project shall not exceed 90% of the approved Original Cost. The approved original cost shall include additional capitalisation on account of foreign exchange rate variation also.

    (iii) On repayment of entire loan, the remaining depreciable value shall be spread over the balance useful life of the asset.

    (iv) Depreciation shall be chargeable from the first year of operation. In case of operation of the asset for part of the year, depreciation shall be charged on pro-rata basis.

    (v) Depreciation against assets relating to environmental protection shall be allowed on case-to-case basis at the time of fixation of tariff subject to the condition that the environmental standards as prescribed have been complied with during the previous tariff period.

    20. The petitioner has claimed the depreciation based on the capital expenditure considered by it in accordance with above principles.

    21. Based on the provisions of the notification dated 26.3.2001, the depreciation for individual items of capital expenditure considered for computation of tariff has been calculated on the capital cost for each of the asset as on the respective date of commercial operation as indicated in the table at para 13 above at the rates as prescribed in the notification. While approving depreciation component of tariff, the weighted average depreciation rate has been worked out. The break up of the capital cost has been considered as per the details furnished by the petitioner.

    22. The calculations in support of depreciation allowed are appended herein below:

    (Rs. in lakh)

    Name of the Asset Year Rate of Depreciation Depreciable Value (90% of Gross Block) Remaining Depreciable Value Depreciation Talcher-Kolar line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines 2002-2003 (Part of the year) 3.06% 166075.44 166075.44 1879.13 2003-2004 164196.32 5637.38 LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar, and 400 kV S/C Kolar-Madras line, with associated bays 2002-2003 (Part of the year) 2.83% 10157.36 10157.36 106.60 2003-2004 10050.77 319.79 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 2002-2003 (Part of the year) 2.81% 6163.62 6163.62 64.25 2003-2004 6099.38 192.74 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 2002-2003 (Part of the year) 3.60% 643.12 643.12 4.29 2003-2004 638.84 25.72 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 2002-2003 (Part of the year) 2.90% 7287.09 7287.09 39.15 2003-2004 7247.95 234.87

    23. It is observed that there are some differences between depreciation allowed and that claimed. These differences are due to-

    (a) Not considering the depreciation on the capital expenditure subsequent 31.3.2002 in the tariff allowed.

    (b) Allocation of FERV to transmission line, sub-station and PLCC (as the case may be) only in the petition against allocation to all the heads of gross block in proportion to their ratio to the total gross block in the tariff being approved

    ADVANCE AGAINST DEPRECIATION

    24. In addition to allowable depreciation, the petitioner becomes entitled to Advance Against Depreciation when originally scheduled loan repayment exceeds the depreciation allowable as per schedule to the notification dated 26.3.2001 Advance Against Depreciation is computed in accordance with the following formula:

    AAD = Originally scheduled loan repayment amount subject to a ceiling of 1/12th of original loan amount minus depreciation as per schedule.

    25. The petitioner has not claimed Advance Against Depreciation.

    26. For working out Advance Against Depreciation, 1/12 of the notional loan has been considered while repayment of loan as worked out above has been taken as repayment of the loan during the year. Similarly, depreciation allowed as per para 22 above has been considered. The petitioner is not entitled to Advance Against Depreciation as calculated below:

    (Rs. in lakh)

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 1/12th of Gross Loan(s) 12530.17 12530.17 770.50 770.50 495.17 495.17 47.67 47.67 586.00 586.00 Scheduled Repayment of the Loan(s) 0.00 4905.86 0.00 110.30 0.00 41.20 0.00 30.70 0.00 46.80 Minimum of the above 0.00 4905.86 0.00 110.30 0.00 41.20 0.00 3.70 0.00 46.80 Depreciation during the year 1879.13 5637.38 106.60 319.79 64.25 192.74 4.29 25.72 39.15 234.87 Advance Against Depreciation 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00

    OPERATION & MAINTENANCE EXPENSES

    27. In accordance with the notification dated 26.3.2001, Operation and Maintenance expenses, including expenses on insurance, if any, are to be calculated as under:

    (i) Where O & M expenses, excluding abnormal O & M expenses, if any, on substation (OMS) and line (OML) are separately available for each region, these shall be normalised by dividing them by number of bays and line length respectively. Where data as aforesaid is not available, O & M expenses in the region are to be apportioned to the sub-station and lines on the basis of 30:70 ratio and these are to be normalised as below:

    O & M expenses per Unit of the line length in Kms (OMLL) = Expenses for lines (OML)/Average line length in Kms (LL)

    O & M expenses for sub-stations (OMBN) = O & M expenses for substations (OMB)/Average number of bays (BN)]

    (ii) The five years average of the normalised O & M expenses for lines and for bays for the period 1995-1996 to 1999-2000 is to be escalated at 10% per annum for two years (1998-1999 and 1999-2000) to arrive at normative O & M expenses per unit of line length and per bay for 1999-2000.

    (iii) The normative O & M per unit length and normative O & M per bay for the year 1999-2000 for the region derived in the preceding paragraph is to be escalated @ 6% per annum to obtain normative values of O & M expenses per unit per line length and per bay in the relevant year. These normative values are to be multiplied by line length and number of bays (as the case may be) in a given system in that year to compute permissible O & M expenses for the system.

    (iv) The escalation factor of 6% per annum is to be used to revise normative base figure of O & M expenses. Any deviation of the escalation factor computed from the actual inflation data that lies within 20% of the notified escalation factor of 6% shall be absorbed by utilities/beneficiaries.

    28. The assets forming part of Talchar-Kolar HVDC Pole-I are inter-regional assets, being common to Eastern and Southern Regions. However, the benefits out of these assets are drawn by states in Southern Region. Accordingly, O & M expenses for these assets have been calculated with reference to O & M charges applicable to Southern Region. The other assets are exclusive to Southern Region. Therefore, O & M charges as applicable to Southern Region have been considered for these assets.

    29. Based on the methodology for computation of O & M expenses specified in the notification dated 26.3.2001, the Commission has computed O & M charges per ckt km (NOMLL) and per bay (NOMB) for Southern Region in number of other petitions. These are extracted below:

    NORMALIZED O & M EXPENSES FOR SOUTHERN REGION

    (Rs. in lakh)

    S. No. Items 1995-1996 1996-1997 1997-1998 1998-1999 1999-2000 Total for five years 1995-1996 to 1999-2000 1999-2000 2000-2001 2001-2002 2002-2003 2003-2004 1 Total O & M expenses (S. No. 1 -S. No. 2) 2129.83 2220.25 3330.40 3724.36 4701.71 4 OML (O & M for lines) = 0.7 × S. No. 3 1490.88 1554.17 2331.28 2607.05 3291.20 11274.58 5 OMS (O & M for substation) = 0.3×S. No. 3 638.95 666.07 999.12 1117.31 1410.51 4831.96 6 Line length at beginning of the year in Kms. 5578.74 5839.71 5839.71 6034.71 6190.71 7 Line length added in the year in Kms. 260.97 0.00 195.00 156.00 656.33 8 Line length at end of the year in Kms. 5839.71 5839.71 6034.71 6190.71 6847.04 9 LL (Average line length in the Region) 5709.23 5839.71 5937.21 6112.71 6518.88 30117.74 10 No. of bays at beginning of the year 66 71 74 76 80 11 No. of bays added in the year 5 3 2 4 26 12 No. of bays at the end of the year 71 74 76 80 106 13 BN (Average number of bays in the Region) 68.5 72.5 75.0 78.0 93.0 387.00 14 AVOMLL (OML/LL) 0.26 0.27 0.39 0.43 0.50 1.851 15 AVOMBN (OMS/BN) 9.33 9.19 13.32 14.32 15.17 61.328 16 NOMLL (Allowable O & M per unit of line length) 0.3703 0.4073 0.4480 0.4480 0.4749 0.5034 0.5336 0.5656 17 NOMBN (Allowable O & M per bay) 12.2656 13.4921 14.8413 14.8413 15.7318 16.6757 17.6763 18.7368 NOMLL (As calculated by petitioner) 0.4200 0.51 0.54 0.57 0.60 0.64 NOMBN (As calculated by petitioner) 13.9100 16.83 17.84 18.91 20.04 21.24

    31. The differences in NOMLL and NOMBN as calculated by the petitioner and as allowed are mainly on account of certain expenses disallowed by the Commission as explained in the respective orders for computation of normative values.

    32. In the calculations the escalation factor of 6% per annum has been used. In accordance with the notification dated 26.3.2001, if the escalation factor computed from the observed data lies in the range of 4.8% to 7.2%, this variation shall be absorbed by the petitioner. In case of deviation beyond this limit, adjustment shall be made on by applying actual escalation factor arrived at on the basis of weighted price index of CPI for industrial workers (CPI_IW) and index of selected component of WPI (WPI_TR).

    33. The details of O & M expenses allowed are given hereunder:

    2002-2003 (Part of the year) 2003-2004 Line length in Ckm No. of bays O & M expenses (Rs. in lakh) Line length in Ckm No. of bays O & M expenses (Rs. in lakh) Talcher-Kolar line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines 2803.43 35 704.86 2803.43 35 2241.41 LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar, and 400 kV S/C Kolar-Madras line, with associated bays 241.21 4 66.47 241.21 4 211.38 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 127.06 2 34.38 127.06 2 109.34 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 0 8 23.57 0 8 149.89 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 101.92 10 38.52 101.92 10 245.02

    RETURN ON EQUITY

    34. In accordance with the notification dated 26.3.2001, the petitioner is entitled to return on equity at the rate of 16% per annum. For the purpose of tariff, equity as on the date of commercial operation as given in the table under para 13 above, has been considered. On the above basis, the petitioner shall be entitled to return on equity each year during the tariff period as under:

    (Rs. in lakh)

    Year Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 2002-2003 (Part of the year) 1822.20 108.80 48.35 23.57 28.39 2003-2004 5466.60 326.39 145.04 149.89 170.36

    INTEREST ON WORKING CAPITAL

    35. As provided in the notification dated 26.3.2001, the interest on working capital shall cover:

    (a) Operation and maintenance expenses (cash) for one month;

    (b) Maintenance spares at a normative rate of 1% of the capital cost less 1/5th of the initial capitalised spares. Cost of maintenance spares for each subsequent year shall be revised at the rate applicable for revision of expenditure on O & M of the transmission system; and

    (c) Receivables equivalent to two months' average billing calculated on normative availability level, which is 98%.

    36. In keeping with the methodology prescribed in the notification dated 26.3.2001, working capital has been worked out. In the calculation, maintenance spares for the years 2001-2002 to 2003-2004 have been worked out on the basis of capital expenditure up to 31.1.2002, and after deduction of 1/5th of the initial capitalised spares therefrom. This has been escalated @ 6% per annum for the tariff period 2001-2002 to 2003-2004. The petitioner has claimed interest on working capital at the rate of 11.5%, based on annual SBI PLR for the year 2001-2002, which has been allowed separately by the Commission in certain other petitions and, therefore, the same has been allowed here also. The detailed calculations in support of interest on Working Capital are as under:

    Interest on Working Capital

    (Rs. In lakh)

    Talcher-Kolar HVDC line (Pole-I), including the bipole line, HVDC terminal station (Pole-I) at Talcher and Kolar and the Earth electrode lines LILO of 400 kV S/C Cuddapah-Bangalore line at Kolar, including associated bays and common facilities at Kolar and 400 kV S/C Kolar-Madras line, with associated bays 400 kV S/C Hossur-Salem line, 315 MVA 400/220 kV Auto-transformer-I at Hossur, associated bays, and 220 kV switchyard at Hossur 315 MVA 400/220 Auto-transformer-2 at Hossur, with associated bays 500 MVA 400/220 kV Auto-transformer (comprising of 4×167 MVA single phase units) associated bays and 220 kV switchyard at Kolar, and 400 kV D/C Kolar-Hoody line along with associated bays. 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 2002-2003 2003-2004 Maintenance Spares 1845.28 112.86 68.48 7.15 80.97 Less Capitalised Initial spares 1429.74 12.63 14.51 0.00 9.61 415.54 423.85 100.23 102.24 53.97 55.05 7.15 71.22 71.36 72.08 O & M expenses 176.22 186.78 16.62 17.62 8.60 9.11 11.79 12.49 19.26 20.42 Receivables 4165.50 4179.38 300.63 302.18 169.29 170.37 41.29 42.96 223.77 229.12 Total 4,757.26 4,790.02 417.48 422.03 231.86 234.53 60.22 62.67 314.39 321.61 Rate of Interest 10.75% 10.75% 10.75% 10.75% 10.75% 10.75% 10.75% 10.75% 10.75% 10.75% Interest 170.47 (Part of the year) 514.93 14.96 (Part of the year) 45.37 8.31 (Part of the year) 25.21 1.08 (Part of the year) 6.74 5.63 (Part of the year) 34.57

    TRANSMISSION CHARGES

    37. In the light of above discussion, we approve the transmission charges as given in the Table below:

    (Rs. in lakh)

    Talcher-Kolar HVDC line (Pole-I) (i) LILO of 400 kV Cuddapah-Bangalore line and Common facilities at Kolar, (ii) 400 kV S/C Kolar-Madras line 400 kV S/C Hossur-Salem line, 315 MVA Auto-transformer-I at Hossur and 220 kV switchyard 315 MVA Auto-transformer-2 at Hossur (i) 500 MVA Auto-transformer (comprising of 4×167 MVA single phase units) at Kolar along with 220 kV switchyard, (ii) 400 kV D/C Kolar-Hoody line 2002-2003 2002-2003 2002-2003 2002-2003 2002-2003 2003-2004 2003-2004 2003-2004 2003-2004 2003-2004 Interest on Loan 3754.34 11215.96 304.44 910.12 183.31 549.88 8.55 52.62 112.08 689.87 Interest on Working Capital 170.47 514.93 14.96 45.37 8.31 25.21 1.08 6.74 5.63 4.57 Depreciation 1879.13 5637.38 106.60 319.79 64.25 192.74 4.29 25.72 39.15 234.87 Advance Against Depreciation 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 0.00 Return on Equity 1822.20 5466.60 108.80 326.39 48.35 145.04 3.80 22.81 28.39 170.36 O & M Expenses 704.86 2241.41 66.47 211.38 34.38 109.34 23.57 149.89 38.52 245.02 Total 8331.00 25076.27 601.26 1813.05 338.59 1022.20 41.29 257.78 223.77 1374.70

    38. The difference between the petitioner's claim on account of transmission charges and that allowed by us is primarily on account of difference in gross block considered for the purposes of tariff.

    39. In addition to the transmission charges, the petitioner shall be entitled to other charges like income tax, incentive, surcharge and other cess and taxes in accordance with the notification dated 26.3.2001, subject to directions, if any, of the superior courts. The petitioner shall also be entitled to recovery of filing fee of Rs. 2 lakh, which shall be recovered from the respondents in five monthly installments of Rupees forty thousand each and shall be shared by the respondents in the same ratio as other transmission charges. This is subject to confirmation that the amount is not already included in the O & M charges.

    40. The petitioner has already billed the respondents on provisional basis in accordance with the Commission's interim orders. The provisional billing of tariff shall be adjusted in the light of final tariff now approved by us.

    41. The transmission charges approved by us shall be included in the regional transmission tariff for Southern Region and shall be shared by the regional constituents in accordance with the notification dated 26.3.2001

    42. This order disposes of Petition No. 122/2002.

    Use AI to get other relevant cases.

    Comments

    Power Grid Corporation Of India Ltd. v. Karnataka Power Transmission Corporation Ltd., Bangalore
    (May 10, 2005)