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1. Power Development Department, Jammu and Kashmir...

Central Electricity Regulatory Commission
Oct 25, 2011

Ord

DATE O

In the m

D

energy Departm

And In the m

1

2

D

Parties p

It Centre outstan

er in Petitio

CE

F HEARING

atter of

efault in p drawn in ent, Jam

atter of

. Power De

. Shri B. epartmen

resent:

None

was notic

(NERLDC)

ding ag

n No. 155/

NTRAL ELE

Petiti

: 20.10.20

ayment access mu and K velopme R. Shar t, Jammu ed from that an ainst the

2011 (Suo

CTRICITY R

NEW

on No. 155 Coram

1. Dr.

2. Shr

3. Sh

11

of Unsche of the dr ashmir. nt Departm ma, Princ and Kash the rep amount o Power D

motu)

EGULATOR

DELHI

/2011 (Su Pramod D i S.Jayara ri M.Deena

duled inte awn sche ent, Jam ipal Sec mir

ORDE

ort of Nort f ` 307.24 evelopme

Y COMM

o-motu) eo, Chairp man, Mem Dayalan

DATE O

rchanges dule by mu and K retary, P

R

hern Reg crore incl nt Depar

ISSION

erson ber

, Member

F ORDER: 2

(UI) char Power De ashmir

ower De

…Re

ional Load uding surc tment, Ja

Page

5.10.2011

ges for th velopmen velopmen

spondents

Despatc harge wa mmu an

1

e t t h s d

1

Kashmir Commi and Sec cause (hereina for non Commi

Regulat respond entered

2. Th behalf directed Departm respond explain and dire

3. D

behalf Departm before

er in Petitio

on acc ssion in it retary, Po as to wh fter referr -complian ssion (Un ions, 2009 ents had appeara

e matter of the re the Sh

ent, Jam ent') to p the reaso ctions co uring the of the r ent, Jam the Comm

n No. 155/

ount of s order da wer Deve y action ed to as 't ce of th scheduled (hereinaft neither

nce in pe was listed spondents ri R. B. S mu and

ersonally ns for non ntained

hearing o esponden mu and K ission, wa

2011 (Suo

arrea ted 12.7 lopment D under Se he Act') s e provisio Intercha er referred filed any rson or thro for hear

. The C harma, P Kashmir appear b -complian in our

f the ma ts. Prin ashmir wh s conspic

motu)

rs of UI d .2011 had epartmen ction 142 hould b ns of the nge ch

to as 'UI reply to th ugh advo ing on 2 ommission rincipal Se (hereinafte efore the ce with t order date tter on 2 cipal Se o was dir uous by h rawl as

directed t, Jammu of the

e not initia Central

arges an

regulation e show c

cate.

6.7.2011.

in its or cretary, r referred Commis

he provisio d 12.7.20

0.10.2011,

cretary, P ected to is absenc on 31.5.2 the first and Kash Electricity ted aga

Electricity d related s'). In res ause notic None app der dated Power De to as 't sion on 20 ns of UI

11.

none ap ower De persona e.

Page

011. Th responden mir to show Act, 200 inst them Regulator matters

ponse, th e nor ha eared o

27.9.201

velopmen he secon .10.2011 t regulation peared o velopmen lly appea

2

e t

3

y

)

e d n

1

t d o s n t r

2

4. Fro amount first resp

5. W

underst utility dr power a to mak

belongs drawn

constitu operati clearly respond order d first resp days fro

6. Th

20.10.20

non-ap Act has

er in Petitio

m the re of ` 276. ondent o e note w ood the awing po t the cos e promp to other under UI ents of th on of the violated t ent has n ated 26.7. ondent un m the dat e second 11 as dire pearance been ma

n No. 155/

port of NR 79 crore n account ith conce UI mech wer from t t of other t paymen constituen , the first eir legitim commer

he provis ot compli 2011. Acc der Sectio e of issue respond

cted nor

. Therefore de out ag

2011 (Suo

LDC, reg including of arrears rn that so anism in it he grid ov constituen t for con ts. By not respond

ate UI due cial mech ions of Re ed with th ordingly, w n 142 of t of this ord ent did n had he file , a clear-c ainst the

motu)

arding UI surcharge of UI dra me of th s correct er and ab ts. Conse suming t making p ent has s, but ha anism. Th gulation e directio e impose he Act wh er.

ot appea d any af ut case o second re charges, is still ou wl as on 1 e constitu prospect ove its sc quently, he power rompt pa not only s created e respond 10 of the n of the C a penalty ich shall b r before fidavit listin f violation spondent

it is evide tstanding

7.10.2011

ent State ive. Any hedule is it is unde , which l yment for deprived impedime ents have UI regu ommission of ` one e deposite the Com g the rea of Section for non-c

Page

nt that a against th

.

s have no constituen getting th r obligatio egitimate the powe the othe nts in th therefore lations. Th as per th lakh on th d within 1 mission o sons for h 142 of th omplianc

3

n e t t e n ly r

r

e

,

e e e

5

n is e

e

3

with the ` one la pay for

(M.D

M

er in Petitio

order o kh on the non-comp SD/-

EENA DAY

EMBER

n No. 155/

f the Com second r liance of

ALAN)

2011 (Suo

mission. A esponden the order

S

(S.JAY

ME

motu)

ccording t which h of the Com D/-

ARAMAN)

MBER

ly, we im e will be mission.

(D

pose a personal SD/-

r. PRAMO

CHAIRPER

Page

penalty o ly liable t

D DEO)

SON

4

f o

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