Appellate Tribunal For Electricity
Himachal Pradesh State Electricity ... vs Nrss Xxxi (A) Transmission Limited & Ors on 9 May, 2022
Appeal No. 343 of 2018
APPELLATE TRIBUNAL FOR ELECTRICITY AT NEW DELHI
(APPELLATE JURISDICTION)
Appeal No. 343 of 2018
Dated : 09.05.2022
Present: Hon'ble Mr. Justice R. K. Gauba, Officiating Chairperson
Hon'ble Mr. Sandesh Kumar Sharma, Technical Member
IN THE MATTER OF:
Himachal Pradesh State Electricity Board
Vidyut Bhawan, Kumar House,
Building No. 11,
Shimla, Himachal Pradesh.
....Appellant
VERSUS
1. NRSS XXXI (A) Transmission Limited
Core - 4, SCOPE Complex,
7, Lodhi Road,
New Delhi - 110013
2. AD Hydro Power Limited
Bhilwara Towers,
A-12, Sector - 1,
Noida - 201301, Uttar Pradesh.
3. Haryana Power Purchase Centre
Shakti Bhawan, Energy Exchange,
Room No. 446, Top Floor,
Sector - 6, Panchkula - 134109
Haryana.
4. Punjab State Power Corporation Limited
Shed No. T-1-A, Thermal Design,
Near 22 No. Phatak,
Patiala, Punjab - 147001.
5. Himachal Sorang Power Private Limited
D-7, Sector - 1,
Lane -1, 2nd Floor,
Page 1 of 23
Appeal No. 343 of 2018
New Shimla, Shimla - 171009
Himachal Pradesh.
6. Adani Power Limited
3rd Floor, Achalraj,
Opposite Mayors Bunglow,
Law Garden, Ahmedabad - 380006.
7 Jaipur Vidyut Vitran Nigam Limited
Vidyut Bhawan, Janpath,
Jaipur - 302005, Rajasthan.
8 Ajmer Vidyut Vitran Nigam Limited
Old Power House, Hathi Bhata,
Jaipur Road,
Ajmer, Rajasthan - 305001.
9 Jodhpur Vidyut Vitran Nigam Limited
400 kV GSS Building,
Ajmer Road, Heerapura,
Jodhpur, Rajasthan - 302019.
10 Lanco Anpara Power Limited
Plot No. 397, Udyog Vihar,
Phase - 3, Gurgoan - 122016
Haryana.
11 Lanco Green Power Private Limited
Plot No. 397, Udyog Vihar, Phase - 3,
Gurgoan - 122016, Haryana.
12 Power Development Department, Government of
Jammu and Kashmir
Govt. of Jammu & Kashmir,
SLDC Building, 1st Floor,
Gladani Power House, Narwal,
Jammu, Jammu & Kashmir - 180006.
13 North Central Railway, Allahabad
DRM Office, Nawab Yusuf Road,
Allahabad, Uttar Pradesh - 211011.
14 Jaiprakash Power Ventures Limited
A Block, Sector - 128,
Noida - 201304, Uttar Pradesh.
Page 2 of 23
Appeal No. 343 of 2018
15 BSES Yamuna Power Limited
2nd Floor, B Block,
Shakti Kiran Building, (Near Karkadooma Court)
New Delhi - 110092.
16 BSES Rajdhani Power Limited
BSES Bhawan, 2nd Floor,
B Block, Behind Nehru Place Bus Terminal,
Nehru Place,
New Dehli - 110019.
17 Tata Power Delhi Distribution Limited
33 kV S/Stn Building,
Hudson Lane, Kingsway Camp,
New Delhi - 110009.
18 New Delhi Municipal Corporation
Palika Kendra, Sansad Marg,
New Delhi - 110001.
19 Union Territory of Chandigarh
Div-11, Opposite Transport Nagar,
Industrial Phase - 1,
Chandigarh - 160002.
20 Power Grid Corporation of India Limited
B-9, Qutab Institutional Area,
Katwaria Sarai,
New Delhi - 110016.
21 Uttar Pradesh Power Corporation Limited
14th Floor, Shakti Bhawan,
Extn Building, 14 Ashok Marg,
Lucknow, Uttar Pradesh - 226001.
22 PTC India Limited
2nd Floor, NBCC Tower,
15, BhikajiCama Place
New Delhi - 110066.
23 Uttarakhand Power Corporation Limited
Urja Bhawan, Kanwali Road,
Near Balli Wala Chowk,
Dehradun, Uttarakhand - 248001.
Page 3 of 23
Appeal No. 343 of 2018
24 Himachal Pradesh Power Transmission
Corporation Ltd.,
Himfed Building, Pinjari
Shimla - 171006.
25 Member Secretary,
Northern Region Power Committee,
18-A, Katwaria Sarai, Shaheed Jeet Singh Marg
New Delhi - 110016.
26 Central Electricity Regulatory Commission
3rd & 4th Floor, Chanderlok Building,
Janpath, New Delhi - 110001. ....Respondents
Counsel for the Appellant (s) : Mr. Anand K. Ganesan
Ms. Swapna Seshadri
Mr. Amal Nair
Ms. Neha Garg
Ms. Parichita Choudhary
Counsel for the Respondent (s) : Mr. Sitesh Mukherjee
Mr. Aryaman Saxena
Mr. Divyansh Bhatt for R-1
Mr. R. B. Sharma
Mr. Sachin Dubey
Ms. Akanksha Sharma for R-16
Mr. Raunak Jain
Mr. Apoorva Misra
Ms. Ayushma Awasthi
Mr. Varun Shankar
Mr. Abhishek Upadhyay for R-17
Mr. Rajiv Srivastava
Ms. Garima Srivastava
Ms. Gargi Srivastava for R-21
Mr. Nikunj Dayal for R-24
Page 4 of 23
Appeal No. 343 of 2018
JUDGMENT
Per Hon'ble Mr. Sandesh Kumar Sharma, Technical Member
1. The present Appeal has been filed by M/s. Himachal Pradesh State Electricity Board (in short "HPSEB" or "Appellant") assailing the order dated 18/09/2018 ("Impugned Order") passed by the Central Electricity Regulatory Commission (hereinafter called the "CERC" or "Central Commission") passed in Petition No. 104/MP/2018 ("Petition).
2. The appellant is aggrieved by the decision of the Central Commission partly allowing the petition filed by the Appellant, through the said order the Central Commission has held that the Appellant is liable to pay about 84.5% of the charges on bilateral basis to the Respondent No. 1 till the commissioning of the downstream asset by the Appellant, while the balance 15.5% would be included in the Point of Connection (PoC) Charges as per the Sharing Regulations of the Central Commission.
Parties
3. The Appellant is a company existing under the provisions of the Companies Act, 2013. The Appellant is a distribution licensee operating in the State of Himachal Pradesh and is the successor entity of the erstwhile Himachal Pradesh State Electricity Board.
4. The Respondents No. 1, NRSS XXXI (A) Transmission Limited, is an inter- state transmission licensee, incorporated as a Special Purpose Vehicle (SPV) for establishing the transmission system for the strengthening of the Northern Region Transmission System inter-alia the Kala Amb 400 kV substation in the State of Himachal Pradesh.
Page 5 of 23 Appeal No. 343 of 20185. The Respondents No. 2 to 19, 21,23 and 24 are the beneficiaries of the subject transmission system established by the Respondent No. 1.
6. The Respondent No. 20, Power Grid Corporation of India Limited, apart from being a beneficiary of the transmission system, is an inter-state transmission licensee under the control of the Central Government.
7. PTC, Respondent no. 22 is an inter-state trading licensee.
8. The Respondent No. 25, Northern Regional Power Committee is a statutory body established by resolution by the Central Government under the Electricity Act, 2003, for facilitating the integrated operation of the power system of the Northern Region
9. The Respondent No. 26 is the Central Commission, which has passed the impugned order.
Factual Matrix
10. The Standing Committee for Power System Planning of the Northern Region held its 31st Standing Committee Meeting on 02/01/2013, wherein deliberations were held on the strengthening and future expansion of the northern regional inter-state transmission network, one of the issues for discussion was the subject matter being establishment of a 400/220 KV sub-station at Kala Amb in the State of Himachal Pradesh along with LILO of both circuits of Karcham Wangtoo - Abdullapur 400 KV D/c line at Kala Amb and 40% Series Compensation on 400 KV Karcham Wangtoo - Kala Amb D/c line. The relevant extract of the minutes of the meeting, inter-alia, reads as under:
Page 6 of 23 Appeal No. 343 of 2018"10. System strengthening to overcome constraints in Northern Region
a) High loading in Nathpa Jhakri - Nalagarh lines:
POWERGRID stated that from the operation experience, it has been observed that during the paddy season loading on 400 kV Nathpa Jhakri - Nalagarh - Patiala lines remains on the very high side i.e. in the range of 800 MW per circuit and outage of one circuit in this corridor results in the overloading on the remaining circuit, thus endangering the grid security whereas loading on Nathpa Jhakri - Panchkula - Abdullapur line remains on the lower side. To alleviate this problem, it is necessary to provide alternate supply to Patiala.
Studies were carried out with Panchkula - Patiala 400 kV D/c line to meet this requirement. From the results of the studies, it is observed that this line provides a relief to Nathpa Jhakri - Nalagarh lines as well as help during the contingency of outage of one circuit Nathpa Jhakri - Nalagarh 400 kV line.
POWERGRID informed 400 kV Karcham Wangtoo - Abdullapur D/c line is constructed with Quad conductor and in order to increase loadability of this line for better sharing of load, it was proposed to provide 40% series compensation on 400 kV Karcham Wangtoo - Abdullapur D/c line. This would not only improve the loadability of Karcham Wangtoo - Abdullapur 400 kV D/c but also help in reducing the oscillations.
HVPNL stated that there might be R-o-W issue for this line and they have also planned 220kV lines from Panchkula. There is already Page 7 of 23 Appeal No. 343 of 2018 constraint in the area as forest area fall en-route of lines from Panchkula S/s.
The scheme was discussed and it was agreed that multi circuit towers for 400 and 220kV lines emanating from Panchkula S/s would be considered to optimally utilize the R-o-W, in consultation with HVPNL (here it is to mention that 220 kV line to UT Chandigarh is also being planned which may also be taken up on the Multi circuit towers in forest area depending upon the requirement & feasibility).
NLDC stated that this line is an urgent requirement for reliable evacuation of power from Karcham Wangtoo / Nathpa Jhakri complex and should be implemented on priority by Powergrid on compressed time schedule.
Members agreed to the above proposal.
....................................... Keeping above (point 10 (a to f)) and para 6, 11 17, 36 & 41 in view, following transmission works were proposed as Northern Regional System Strengthening scheme NRSS-XXXI (Under Tariff Based Competitive Bidding) Establishment of a 2X315MVA, 400/220 kV substation at Kala Amb(refer para no-17) LILO of both circuits of Karcham Wangtoo - Abdullapur 400kV D/c line at Kala Amb(refer -para no-17) 40% Series Compensation on 400 kV Karcham Wangtoo - Kala Amb D/c line 400 kV Kurukshetra - Malerkotla D/c line 400 kV Malerkotla - Amritsar D/c line Page 8 of 23 Appeal No. 343 of 2018 Bay extension at existing / under construction substations of POWERGRID, shall be carried out by POWERGRID ......................................
17. Establishment of 2x315 MVA 400/220 kV substation at Kala Amb POWERGRID stated that HPPTCL has informed that the present load in Kala Amb /Poanta / Giri area is about 350 MVA, which is likely to increase to about 500 MVA by 2015-16 whereas the available generation and transmission network in the area is not adequate to meet the present load.
In order to meet the present and future load requirement of the area, HPPTCL had proposed for establishment of a 400/220/132 kV substation at Kala Amb by LILO of one circuit of either N'Jhakri - Abdullapur or Karcham Wangtoo - Abdullapur 400kV line. The matter was analysed and it was observed that N'Jhakri - Abdullapur 400kV D/c line has already been looped in looped out at Panchkula and LILO of the same line has been approved at Sainj (near Simla). Considering the capacity of the line, it would not be desirable to LILO the N'Jhakri - Abdullapur line at Kala Amb. Further, as Karcham Wangtoo - Abdullapur 400 kV D/c line is also passing in close proximity to Kala Amb area and to meet the loads in the area, the LILO of the Karcham Wangtoo - Abdullapur 400 kV D/c was proposed to be carried out at Kala Amb. HPPTCL had proposed to LILO only one circuit 400 kV line however LILO of one circuit would result into unbalanced loading, it was therefore proposed that LILO of both the circuits may be carried out at Kala Amb.
Page 9 of 23 Appeal No. 343 of 2018Considering the issues of hilly terrain & scarcity of land in Himachal Pradesh, it was proposed to establish this substation as GIS station. HPPTCL had proposed the substation as 400/220/132 kV substation, however it was decided that the substation be established as 400/220 kV under ISTS and further works of 220kV and 132kV may be carried out by HPPTCL as per their requirement. It was also agreed that LILO may be carried out on Multi-circuit Towers to conserve R- o-W. The constituents agreed to take up the above proposed works as Northern Regional System Strengthening Scheme- NRSS- XXXI.
11. Pursuant to the above decision, the transmission system (Kala Amb Transmission System) for establishment of the following elements was taken up under a tariff based competitive bidding process under Section 63 of the Electricity Act, 2003 and was envisaged to be developed as an integrated system for strengthening of the northern region grid by the Respondent no. 1:
(a) 400/220 KV sub-station at Kala Amb in the State of Himachal Pradesh (in short "Element 1");
(b) LILO of both circuits of Karcham Wangtoo - Abdullapur 400 KV D/c line at Kala Amb (in short "Element 2"); and
(c) 40% Series Compensation on 400 KV Karcham Wangtoo - Kala Amb D/c line (in short "Element 3")
12. The downstream network required for catering the load of State of Himachal Pradesh was proposed to be built by the State Utility separately.
Page 10 of 23 Appeal No. 343 of 201813. Accordingly, Respondent No. 1 and the beneficiaries of the Kala Amb Transmission System signed the Transmission Services Agreement dated 02/01/2014 (hereinafter called the TSA).
14. As already mentioned above, the Kala Amb Transmission System was proposed to be built for the strengthening of the Northern Region Power System Grid, as was duly agreed by the beneficiaries including sharing of the transmission charges under POC mechanism. It was stated that the said Transmission System is not dedicated to the use of the State of Himachal Pradesh, but is part of the Northern Regional System Strengthening scheme as agreed to by all the constituents.
15. The said Transmission System not only provided 40% compensation on the Karcham Wangtoo - Kala Amb line for strengthening the Karcham Wangtoo - Abdullapur 400 KV D/c line, reduction in oscillations and for the purpose creation of LILO on both the 400 KV circuits of the Karcham Wangtoo - Abdullapur 400 KV line D/c line but also provided infrastructure for further down-stream system to be created by the Himachal Pradesh utility at 220 kV level. The latter part i.e. downstream network is not part of the ISTS system or the said Kala Amb Transmission System. The request of the State Utility to establish a 400/220/132KV substation was not acceded to and it was decided only to build the 400/220 KV substation as a part of the norther regional system strengthening scheme, accordingly, no matching time line was specified as per the agreement entered upon.
16. The Appellant made certain submission regarding the reasons for delay in the commissioning of the downstream system, however, at this stage we are restraining ourselves only to the issues related to the prayer made by the Appellant.
Page 11 of 23 Appeal No. 343 of 201817. The only issue which emerges out of the Appeal is whether the Central Commission has rightly levied the transmission charges to the tune of 84.5% of the total transmission charges to be recovered by the Transmission Service Provider (TSA) for the said Kala Amb Transmission System (Element 1, Element 2 and Element 3) from the Appellant.
18. Before proceeding further, it is important to note the relevant provisions of the law, the agreements signed and the decisions of the beneficiaries in this regard.
19. Section 63 of the Electricity Act, 2003 (the Act) is the relevant section under which the bids were invited and the contract was awarded to Respondent no. 1. The section is reproduced herewith:
"Section 63. Determination of tariff by bidding process:
Notwithstanding anything contained in Section 62, the Appropriate Commission shall adopt the tariff if such tariff has been determined through transparent process of bidding in accordance with the guidelines issued by the Central Government."
20. Therefore, in terms of Section 63 of the Act, the Central Commission is required to adopt the tariff, on being satisfied that transparent process of bidding in accordance with the guidelines issued by the Ministry of Power, Government of India under Section 63 of the Act, has been followed in determination of such tariff.
21. As per the bidding guidelines the Respondent no. 1 entered into an agreement called as Transmission Service Agreement (TSA) with the beneficiaries including the Appellant, and the transmission charges for the said Transmission System shall be in accordance with the signed TSA, the rights and Page 12 of 23 Appeal No. 343 of 2018 obligations are frozen in the TSA in entirety, any deviation from the said TSA shall be bad in law.
22. Therefore, once the transmission tariff is adopted by CERC, the levying of the transmission charges shall be as per the statutory guidelines issued by Government of India under section 63 and the TSA signed between the Respondent no. 1 i.e. TSP and the beneficiaries i.e. the long term transmission customers (LTTCs).
23. The TSA signed by the parties provides, through the note appended, that:
"While the bidding is being done on the basis of existing Standard Bidding Documents (SBDs), and the list of LTTC is being provided as per the formal of the existing SBDFs. It is clarified that the transmission charges will be shared and recovered as per the applicable CERC regulation which is at present the Point of Connection mechanism of sharing. As per the present CERC regulation the charges will be recovered by the Central Transmission Utility from the DICs and disbursed to the TSPs as per the Revenue Share Agreement."
24. There is no dispute regarding methodology of determining and sharing the transmission charges for an ISTS Transmission System. Undoubtedly, it is the Point of Charge (PoC) mechanism as specified in the CERC Regulations on Sharing of Inter-State Transmission Charges. There cannot be any other mechanism except the one specified in the relevant Regulations and the TSA.
25. Article 10 of the TSA provides that LTTCs shall pay to the TSP, the monthly charges from the COD of the transmission system till the expiry of the Agreement or the termination of the TSA.:
"10.1 Subject to provisions of this Article 10, the Long Term Transmission Customers shall pay to the TSP, in Indian Rupees, on Page 13 of 23 Appeal No. 343 of 2018 monthly basis, the Monthly Transmission Charges from the date on which an Element(s) has achieved COD until the Expiry Date of this Agreement, unless terminated earlier, in line with the provisions of Schedule 5 of this Agreement."
26. It is, thus, clear that all the LTTCs shall pay the monthly transmission charges as per the methodology specified under PoC mechanism. There is no provision under the TSA where only single entity can be levied upon with 100% transmission charges for certain elements.
27. The matter was also deliberated amongst the beneficiaries including PGCIL during the 37th meeting of the Technical Coordination Sub-Committee (TCC) & 40th meeting of the Northern Regional Power Committee (NRPC), wherein it was agreed and resolved that:
"C.16 Review on exemption on levy of Transmission Charges for PGCIL assets when downstream system due to legitimate constraints could not be developed on or before COD TCC Deliberation C.16.1 Representative of HPSEBL requested the Committee to consider exemption on levy of transmission charges on DISCOM and include the same in PoC till the commissioning of downstream system for following systems:
2 No. 220kV bays at 400/220 kV Sub -Station Hamirpur:
o 2 No. bays out of 4 No. bays of the said substation are still not being used by HPSEBL.
6 No. bays of 400/220 kV Sub Station Kala Amb.
o Due to forest clearance and land acquisition related issues HPSEBL could not develop downstream system for usage of 6 No. bays of said substation of PGCIL.
C.16.2 He further stated that on account of several constraints it was not possible to commission the downstream network exactly matching with the commissioning of ISTS system. It was also highlighted that the Page 14 of 23 Appeal No. 343 of 2018 commissioning of ISTS system benefit the regional power system in form of improved reliability. He suggested that the tariff of the ISTS system should be included in PoC charges instead of charging the same from a single utility.
C.16.3 The views of HPSEBL were supported by other members including POWERGRID.
C.16.4 In view of consensus in the matter, TCC agreed that the opinion of the members may be forwarded by Member Secretary, NRPC to CERC for consideration NRPC Deliberation C.16.5 Committee concurred with the TCC deliberations."
28. From the above, the beneficiaries including PGCIL agreed to the request of the Appellant for sharing of the transmission charges under PoC mechanism for the complete Kala Amb Transmission system.
29. The CERC Regulations on Sharing of Transmission Charges clearly spelt out the mechanism to be followed for determination of share of each beneficiary i.e. LTTC, presently under PoC mechanism. There is no mention of downstream or upstream network matching condition under which specific LTTC can be penalized.
30. Contrary to above, CERC has, in contravention to the prevailing laws, the provisions of the TSA and its own notified Regulation, passed the impugned order. The relevant extracts of the impugned order are reproduced below:
"2. PGCIL accomplished all the milestones required in terms of the Request for Proposal (RfP) and Letter of Intent (LOI) and acquired the NRSS XXXI (A) Transmission Limited (hereinafter referred to as ('NRSSTL') as its fully owned subsidiary. -------- The Commission in its order dated 22.8.2014 in Petition No. 93/TT/2014 has adopted the tariff of the transmission system and in order dated 8.7.2014 in Page 15 of 23 Appeal No. 343 of 2018 Petition No. 94/TL/2014 has granted licence to NRSSTL for inter-State transmission of electricity.
3. NRSSTL declared commercial operation of its transmission system on 12.7.2017 in terms of the provisions of 6.1.2 of the TSA. The issue regarding inclusion of the subject transmission line in PoC was raised by NRSSTL in the third Validation Committee meeting held on 29.8.2017. In the Validation Committee it was decided that the subject transmission line shall not be considered under PoC due to non-availability of the downstream network and the same shall be governed as per the Commission`s order dated 4.1.2017 in Petition No. 155/MP/2016. Accordingly, NRSSTL is raising the invoices for the entire transmission system on the Petitioner.
-------
5. The Petitioner has submitted that the decision to make the Petitioner liable for payment of transmission charges till the COD of the downstream system is not legally tenable due to the following reasons:
------- (g) There is no provision in the TSA which provides that the transmission system is dependent on the downstream transmission assets. The downstream transmission assets are also not a part of the project."
31. From the above, it is clear that:
i) the decision of the validation committee resulted into the impugned order whereas there is no condition laid down under the TSA that the decision of the validation committee shall be a binding/ condition for determination of tariff; and
ii) the petitioner (respondent no.1) has supported that the downstream network, to be developed by the Appellant, is not part of the ISTS system.
32. Further, in its reply dated 10.5.2018, the Respondent no1. submitted as under:
"----------Page 16 of 23 Appeal No. 343 of 2018
(b) PoC charges must be borne by the pool of DICs as a whole from COD onwards. As per the Request for Proposal (RfP), the transmission charges are required to be shared and recovered for payment in terms of the Sharing Regulations. From the pre-
bidding stage itself, it was understood by all concerned including NRSSTL that the recovery mechanism under the TSA would be through the Sharing Regulations, and not through any bilateral billing on a particular beneficiary.
(c) The scheme is a system strengthening scheme and transmission charges shall be paid by all the beneficiaries and the same was agreed by the LTTCs, CEA and CTU in the 40th NRPC meeting held on 28.10.2017."
33. The submissions of the Appellant in the present Appeal were supported by the Respondent during the proceedings before the CERC. The Central Commission, further, observed that:
17. Recently, the Commission in its order dated 31.5.2018 in Petition No. 99/MP/2017 has held as follows: ― "20. The Commission has taken a consistent view that the entity who is responsible for the asset not being put to use shall be liable to pay the transmission charges from the date of deemed CoD till the asset is put to use. The issue regarding payment of transmission charges from the date of SCOD was deliberated in Petition No. 43/MP/2016 and the Commission vide order dated 21.9.2016 laid down the principles for such cases and observed as under: ― "24. A related issue arises as to how recovery of transmission charges of transmission licensee shall be made when the transmission system under TBCB is ready as on its scheduled COD as per the provisions of the TSA but cannot be made operational or put to use due to non-availability/ delay in upstream/ downstream system. In our view, ISTS licensee executing the project under TBCB should enter into Implementation Agreement with CTU, STU, inter-State transmission licensee, or the concerned LTTC, as the case may be, who are responsible for executing the upstream/ Page 17 of 23 Appeal No. 343 of 2018 downstream transmission system and clearly provide the liability for payment of transmission charges in case of the transmission line or upstream/downstream transmission assets. In the absence of Implementation Agreement, the payment liability should fall on the entity on whose account an element is not put to use. For example, if the transmission line is ready but terminal bays belonging to other licensees are not ready, the owners of upstream and downstream terminal bays shall be liable to pay the charges to the owner of transmission line in the ratio of 50:50 till the bays are commissioned. In case one end bays are commissioned, the owner of other end bays shall be liable to pay the entire transmission charges of the transmission line till its bays are commissioned. The above principle shall be followed by CTU in all cases of similar nature in future."
The above decision of the Commission has been upheld by the Appellate Tribunal in its judgement dated 27.3.2018 in Appeal No 390 of 2017 and IA Nos. 566 of 2017, 725 & 1063 of 2017 (Punjab State Power Corporation Limited Vs Patran Transmission Company Limited & Others). The following observations of the Appellate Tribunal are relevant:
―(vii)......The most relevant decision of the Central Commission matching to the circumstances of the present case is its order dated 21.9.2016 in Petition No. 43/MP/2016 where the principles were laid down clearly that the entity due to which system developed through TBCB route cannot be put to use is liable to pay the transmission charges from SCOD till commissioning of the upstream/ downstream system/terminal bays. The Transmission System in question has also been developed through TBCB route. In the present case as per the principles laid down by the Central Commission it appears that PSTCL is the defaulting party and should have been made liable to pay the said transmission charges. However, we find that there is no contractual relation between the Respondent No. 1 and PSTCL. The contractual relation between the Appellant and the Respondent No. 1 is the TSA, which lays down the rights and obligations of the parties. The Article 4.2 of the TSA deals with the obligations of the LTTCs in implementation of the project. The relevant portion is reproduced below:
"4.2 Long Term Transmission Customers' obligations in implementation of the Project:Page 18 of 23 Appeal No. 343 of 2018
4.2.1 Subject to the terms and conditions of this Agreement, Long Term Transmission Customers', at their own cost and expense, undertake to be responsible ................................................................. b. for arranging and making available the Interconnection facilities to enable the TSP to connect the Project;"
The LTTCs, including the Appellant at their own cost and expense were required to provide interconnection facilities to the Respondent No. 1 so that the Transmission System could be connected by SCOD and made operational."
21. In the said case, Patran Transmission Company Limited was implementing the transmission line through TBCB route which achieved CoD as per the SCOD whereas the downstream transmission system being developed by Punjab State Power Corporation Limited (PSPCL) could not be commissioned matching with the TBCB line. The Appellate Tribunal held that the LTTCs including PSPCL were responsible for providing inter-connection facility and PSPCL amongst all the LTTCs was responsible to arrange the downstream system for connection to Transmission System by SCOD so that it could be put to use. Accordingly, PSPCL was held liable for payment of transmission charges from the SCOD till the commissioning of the downstream transmission system."
In the above cases, the Commission has held that when the transmission asset is not being put to use on account of the default of the entity establishing the downstream transmission line, the defaulting entity should pay the transmission charges till the completion of the downstream system. The said decision has been upheld by Appellate Tribunal for Electricity."
34. From, the above, it is clear that the decision of the CERC upheld by the Tribunal was based on the condition that the Central Commission under its Regulatory powers has laid down a principle as the relevant regulation does not have any provision for recovery of transmission charges, once the ISTS system is put to use. However, the LTTCs, the beneficiaries have indicated that the TSA and the relevant Regulations have necessary provisions and there is no difficulty in implementing the provisions contained therein. Further, this Tribunal has observed that:
Page 19 of 23 Appeal No. 343 of 2018"15. After having a careful examination of principle submissions of the rival parties on various issues raised in the instant Appeal, our observations are as follows:-
a) The present case pertains to the decision of the Central Commission making the Appellant liable to pay the transmission charges to the Respondent No. 1 for the period from SCOD i.e. 11.11.2016 till the commissioning of the downstream assets by PSTCL in May, 2017.
b) On Question No. 9 (a) i.e. Whether a recovery can be sought to be made from the Appellant which is neither authorised in law nor in contract?, we decide as follows:
-------
(v) The Central Commission has submitted that the statutory basis for the decision by the Central Commission to assign liability on the Appellant for payment of transmission charges is based on the Hon'ble Supreme Court's judgement dated 15.3.2010 in SLP (C) No. 22080/2005 in case of PTC India Ltd. v. CERC (2010) 4 SCC 603.
After perusal of the said judgement we find that it has been held that the Central Commission is the decision-making Authority under Section 79 (1) of the Act and such decision making or taking steps/ measures under the said Section of the Act is not dependent upon making of regulations under Section 178 of the Act. It is further stated in the judgement that if any regulations are framed by the Central Commission under Section 178 of the Act then the decision of the Central Commission has to be in accordance with the said regulations.
Accordingly, in absence of specific provisions in the Sharing Regulations/ Tariff Regulations, 2014 to deal with the situation under question the Central Commission through exercise of its regulatory power has prescribed a principle for sharing of transmission charges of the Transmission System of the Respondent No. 1 in the Impugned Order. Thus, it is observed that by way of exercising its regulatory power by a way of judicial order (s) the Central Commission has laid down the principles of payment of transmission charges in such an eventuality Page 20 of 23 Appeal No. 343 of 2018
-----
c) However, we observe that these type of major issues ought to have been covered under Regulations by the Central Commission to plug the gaps, which would avoid litigations. The importance of the same was considered by the Central Commission at one point of time in its order dated 5.8.2015 and directed its staff for appropriate amendments in the Tariff Regulations, 2014. Till date no such modifications have been carried out by it in the Regulations. It is also observed that there are many regulatory/ judicial orders of the Central Commission to deal with the situations like in the present case."
35. We are of the opinion that the said judgment is not relevant here as there is no difficulty in implementing the CERC Sharing Regulations to the extent of recovery of charges as also agreed by the beneficiaries including the Respondent no. 1. As per the Hon'ble Supreme Court's judgement dated 15.3.2010 as quoted above, that if any regulations are framed by the Central Commission under Section 178 of the Act then the decision of the Central Commission has to be in accordance with the said regulations.
36. Therefore, the regulatory powers can be used only if no express provision is available in implementing the contract. It is seen that the Central Commission has decided that no such provision exists even when it is pointed out by all the parties that there are enough provisions existing for the implementation of the contract and the recovery of the charges.
37. Further vide the said order, this Tribunal has held that these types of major issues ought to have been covered under Regulations by the Central Commission to plug the gaps, which would avoid litigations. However, till date no such modifications have been carried out by it in the Regulations, even after considering this in its order dated 5.8.2015 and directing its staff for appropriate amendments in the Tariff Regulations, 2014.
Page 21 of 23 Appeal No. 343 of 201838. We find that the Central Commission continued with the practice of deciding contrary to its own regulations, which is irrational and unjustified. We again direct that the Central Commission should approach the Central Government, if decides, in favor of such an approach, for amending the relevant Bidding Guidelines issued under section 63 of the Act.
39. CERC in the impugned order has shown concern that NRPC has not discussed on technical usage as to whether the scheme in its present form i.e. without availability of downstream can serve its intended usage in the grid and further how the scheme shall improve its reliability in the absence of downstream system.
40. We fail to understand the comments of CERC as it has miserably failed to understand the functions of the TCC and NRPC, the two committees decide and resolve the issues only after examining the technical and commercial implications. Such comments are totally uncalled for and unjust on the part of CERC, a statutory body.
41. We are of the firm opinion that the decision of the TCC, duly vetted and approved by the NRPC is not a subject matter of challenge before the Central Commission, the decision of the NRPC is taken only after detailed deliberations amongst the members on technical and commercial merit.
42. Further, the transmission charges for the subject ISTS system should be recovered under the express provisions of the TSA read with CERC Sharing Regulations.
ORDER For foregoing reasons as stated supra, we are of the considered view that the appeal has merit. The appeal is allowed and the impugned order dated Page 22 of 23 Appeal No. 343 of 2018 18/09/2018 passed by the Central Commission in Petition No. 104/MP/2018 is set aside.
The Central Commission is directed to pass a fresh and reasonable order expeditiously, but not later than three months from the date of this judgment.
No order as to costs.
Pronounced in the Virtual Court on this 9th Day of May, 2022.
(Sandesh Kumar Sharma) (Justice R. K. Gauba)
Technical Member Officiating Chairperson
REPORTABLE / NON-REPORTABLE
pr/mkj
Page 23 of 23