CENTRAL ELECTRICITY REGULATORY COMMISSION
NEW DELHI
Petition No. 205/GT/2020 Coram:
Shri I.S Jha, Member Shri Arun Goyal, Member Shri Pravas Kumar Singh, Member
Date of Order: 27th January, 2023 In the matter of
Corrigendum to Order dated 30.11.2022 in Petition No.205/GT/2020- Petition for truing-up of annual fixed charges for the period 2014-19 and determination of tariff for the period 2019-24 in respect of Unit-4 of Mejia Thermal Power Station (210 MW).
And In the matter of
Damodar Valley Corporation, DVC Towers, VIP Road Kolkata ...Petitioner Vs
1. West Bengal State Electricity Distribution Company Limited Block 'DJ' Sector-11, Salt Lake City
Kolkata - 700 091
2. Jharkhand Bijli Vitran Nigam Limited Engineering Building, HEC, Dhurwa, Ranchi- 834 004 ...Respondents
CORRIGENDUM
The Commission vide its order dated 30.11.2022 in Petition No. 205/GT/ 2020 had trued up the annual fixed charges for the period 2014-19 and determined the tariff for the period 2019-24 in respect of Unit-4 of Mejia Thermal Power Station (210 MW) of the Petitioner.
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2. It is observed that in paragraph 91 of the said order dated 30.11.2022, the Commission while allowing the ash transportation charges, had directed the same to be not part of the O&M expenses and annual fixed charges. However, it is noticed that in paragraph 162 of the said order, the Ash disposal expenses had inadvertently been made part of the annual fixed charges. This inadvertent clerical error is sought to be rectified in paragraph 162 of the order dated 30.11.2022, in terms of the Regulation 111 read with Regulation 103A of the CERC (Conduct of Business) Regulations 1999, as under:
Annual Fixed Charges
3. Accordingly, the annual fixed charges approved for the generating station for the 2014-19 tariff period in paragraph 162 of the order dated 30.11.2022 is modified as under:
(Rs. in lakh)
|
2014-15 |
2015-16 |
2016-17 |
2017-18 |
2018-19 |
| Depreciation |
5227.44 |
5227.44 |
5227.44 |
3018.10 |
0.00 |
| Interest on Loan |
189.14 |
0.00 |
0.00 |
0.00 |
0.00 |
| Return on Equity |
3364.12 |
3364.12 |
3364.12 |
3364.12 |
3364.12 |
| Interest on Working Capital |
2169.72 |
2204.68 |
2212.31 |
2228.63 |
2209.44 |
| O&M Expenses |
5019.00 |
5334.00 |
5670.00 |
6027.00 |
6407.10 |
| Water Charges |
0.00 |
200.64 |
85.35 |
179.73 |
182.92 |
| Capital Spares |
0.00 |
79.29 |
19.00 |
6.45 |
432.23 |
| Compensation Allowance |
0.00 |
42.00 |
42.00 |
42.00 |
42.00 |
| Sub-Total (A) |
15969.41 |
16452.17 |
16620.22 |
14866.03 |
12637.81 |
| Additional O&M Expense |
|
|
|
|
|
| Impact of Pay Revision |
0.00 |
0.00 |
0.00 |
0.00 |
0.00 |
| Impact of GST |
0.00 |
0.00 |
0.00 |
0.00 |
0.00 |
| Share of Pension & Gratuity Contribution |
0.00 |
0.00 |
0.00 |
0.00 |
0.00 |
| Share of subsidiary Activities |
117.66 |
143.84 |
119.92 |
115.39 |
81.50 |
| Interest & Contribution on Sinking Fund (As per section 40, Part IV of DVC Act) |
583.96 |
626.86 |
719.68 |
0.00 |
0.00 |
| Share of Common Office Expenses |
35.87 |
32.58 |
25.85 |
25.53 |
26.99 |
| Additional O&M Expenses- Sub-Total (B) |
737.50 |
803.28 |
865.45 |
140.92 |
108.49 |
| Total Annual Fixed Charges (C)=(A+B) |
16706.91 |
17255.45 |
17485.67 |
15006.95 |
12746.30 |
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4. A new paragraph 162 (a) is added indicating the Ash Disposal expenses to be reimbursed in six monthly installments, in terms of paragraph 91 of the order dated 30.11.2022 is as under:
(Rs. in lakh)
|
2014-15 |
2015-16 |
2016-17 |
2017-18 |
2018-19 |
| Ash Disposal Expenses |
0.00 |
89.28 |
291.57 |
475.09 |
356.84 |
5. Except for the above, all other terms contained in the order dated 30.11.2022 shall remain unaltered.
Sd/- Sd/- Sd/- (Pravas Kumar Singh) (Arun Goyal) (I. S. Jha) Member Member Member
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