In addition to this, we have adopted a `cash and carry' system. If any State requires power, then we are asking them to pay the current arrears first and then only we are releasing the power.The hon. Members have raised some problems, so far as the power policy in the private sector is concerned. After the inception of the private sector power policy, the response is very encouraging. Out of 200 proposals worth 70,000 MW capacity that we have received, a number of cases were cleared by the CEA, and also power purchase agreements were signed by various States. Most of the private parties have submitted detailed project reports. Taking into account the projects pending with the CEA and keeping in view the financial closures of the projects pertaining to the Eighth Plan, we have restricted the capacity up to 57,734 MW. The Plan allocation is not cleared, and our Ministry people are discussing it with the Planning Commission. Out of 57,734 MW, the schemes slipping from the Eighth Plan are as follows: the sanctioned on-going schemes are to the extent of 7,183 MW; other sanctioned schemes on which advance action was taken in the Eighth Plan are to the tune of 8,598 MW; schemes cleared by the CEA but yet to be sanctioned are to the tune of 12,663 MW; schemes worth Rs. 100 crore to Rs. 400 crore, which are being implemented by the State Governments, have a capacity of 5,630 MW; additional hydel schemes sanctioned to correct the hydel-thermal mix are to the tune of 8,912 MW, and the new schemes are to the tune of 14,741 MW.
In additon to this, after an internal exercise, the broad break-up of various IPPAs is as follows: Central, 11,859 MW; States, 12,884 MW, and private parties, 13,590 MW. The total comes to 38,342 MW. Out of 57,377 MW, we are hoping to achieve 38,000 MW to 40,000 MW in the Ninth Plan.
Hon. Members also raised the question of transmission and distribution. We are forming a National Grid. The Government has formulated a plan to interconnect various regional grids. One of them which is under operation between Western and Northern Grid is a 500 MW line at Vindyanchal HVP (back to back); the second one is between North-Eastern and Eastern Region, which is a 200 KV line from Beerpur to Bongaigaon; and the third one is between Ramagundam and Chandrapuram, which is a 400 KV line between South and West. In addition to this, one is under construction between Western and Southern region, which is 1,000 MW line HVP (back to back -- Chandrapur); another one is under construction between Eastern and Southern region, which is a 500 MW line HVP (back to back -- Gajuvaka); and the third one is between North-Eastern and Eastern region, which is a 400 KV line between Bongaigaon and Malda.
MR. CHAIRMAN Please conclude now because three more Ministers will have to intervene.
DR. S. VENUGOPALA CHARI: The hon. Prime Minister is personally looking after this portfolio. We have delegated the powers to the States. We hope that whatever bitter experiences that we had in the Eighth Plan will not be there in the Ninth Plan. I also hope that we will be able to achieve all the financial and physical targets.
I finally appeal to all of you that you may kindly approve the Budget.
SHRI P.R. DASMUNSI I want the Minister to clarify one thing. There is a debate and confusion that is going on in the country about private parties' and multinationals participation in the power sector. As per the power policy, what they are asking for is to have generation, transmission and distribution in their own hands. I want to know whether the Minister is very clear in his mind about that policy or is there any confusion between the partners. That precisely is the point.
DR. S. VENUGOPALA CHARI: There is no confusion. The matter is still under discussion.
SHRI RAMENDRA KUMAR What about Koel Karo? It is a very important project.
MR. CHAIRMAN: Afterwards, he will write to you about it.
DR. S. VENUGOPALA CHARI: Definitely, we will examine this Koel Karo Project. Setting up of a regulatory commission and privatisation of transmission are also very important aspects. Already, several discussions have taken place between friendly parties and our own party. We will prepare a Bill and place it before Parliament.
PROF. RITA VERMA (DHANBAD): If the Minister is giving an assurance, let him give an assurance about Maken Project also.
SHRIMATI KANTI SINGH (BIKRAMGANJ):
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SHRIMATI KANTI SINGH (BIKRAMGANJ):
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MR. SPEAKER : I would request the hon. Minister that whatever points that have been raised by the individual hon. Members may kindly be replied to later on. Kindly do that. You can kindly conclude. If possible, send it within a week.
Thank you very much.
CAPT. JAI NARAYAN PRASAD NISHAD (MUZZAFFARPUR):
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MR. SPEAKER : Shri Alag will send all the replies in writing.
... (Interruptions)
MR. SPEAKER : Shri Alag, you just make a formal request to approve the Demands for Grants.
I would now request the House to kindly approve the Demands for Grants...(Interruptions)
SHRI P.C. THOMAS (MUVATTUPUZHA): Sir, it is said that there is a proposal to increase the Fund relating to the MPLADS from rupees one crore to rupees five crore.
In that, if the hon. Minister is proposing to make any hike, let him say. It is said that he wanted to make it Rs. 5 crore but the amount which has been granted from the Ministry of Finance is not to that extent. I think, he is proposing to do something which will be a solace to all of us.
SHRI YOGINDER K. ALAGH: On this question, I want to state that I work under your umbrella.
SHRI P.C. THOMAS : Sir, the answer is not very clear.
SHRI YOGINDER K. ALAGH: It is very clear.
MR. SPEAKER: Let me thank all the hon. Members for the excellent cooperation. I wish we could have given more time for the Ministers' reply but I am sure, the Ministers will send the reply in writing on all the points that have been raised, within a week's time, if possible.
I shall now put the Demands for Grants relating to the Ministries/Department of Coal, Non-Conventional Energy Sources, Power and Atomic Energy to vote.
The question is:
"That the respective sums not exceeding the amounts on Revenue Account and Capital Account shown in the Fourth column of the Order Paper be granted to the President, out of the Consolidated Fund of India, to complete the sums necessary to defray the charges that will come in course of payment during
the year ending the 31st day of March, 1998, in respect of the heads of demands entered in the second column there of against Demand Noa. 10, 63, 70, 88 and 89.
The motion was adopted.
The motion was adopted.
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