Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ELECTRICITY REFORM (TRANSFER OF DISTRIBUTION UNDERTAKINGS FROM APTRANSCO TO DISTRIBUTION COMPANIES) ORDER, 2000 CONTENTS 1. Short title and commencement 2. Definitions 3. Implementation of the Second Transfer Scheme 4. Provisionality of the Transfer 5. Representations by APDISTCO Workmen 6. Assignment of Personnel other than the APDISTCO Workmen 7. Pending Proceedings 8. Power to remove difficulties SCHEDULE A :- Schedule SCHEDULE B :- Schedule SCHEDULE C :- Schedule SCHEDULE D :- Schedule SCHEDULE E :- Schedule SCHEDULE F :- Schedule ANDHRA PRADESH ELECTRICITY REFORM (TRANSFER OF DISTRIBUTION UNDERTAKINGS FROM APTRANSCO TO DISTRIBUTION COMPANIES) ORDER, 2000 In exercise of the powers conferred by Sections 23 and 24 of the Andhra Pradesh Electricity Reform Act, 1998 (Act No.30 of 1998), and sub-rule (2) of Rule 6 and sub-rule (5) of Rule 7 of the Andhra Pradesh Electricity Reform (Transfer Scheme) Rules, 1999, the Governor of Andhra Pradesh hereby makes the following Order for the purpose of providing and giving effect to the transfer of Distribution Undertakings of Transmission Corporation of Andhra Pradesh Ltd., (hereinafter referred to as APTRANSCO) to Distribution Companies i.e., APDISTCO-I, APDISTCO-II, APDISTCO- III and APDISTCO-IV. 1. Short title and commencement :- (1) This Order may be called the Andhra Pradesh Electricity Reform (Transfer of Distribution Undertakings from APTRANSCO to Distribution Companies) Order, 2000. (2) This Order shall come into force on the date of its publication in the Andhra Pradesh Gazette (hereinafter referred to as "the Official Gazette") 2. Definitions :- Words and expression used and defined in the Act but not specifically defined in the Second Transfer Scheme appended to this Order as Appendix-I shall have the same meaning as assigned in the Act. 3. Implementation of the Second Transfer Scheme :- (1) The State Government hereby orders that the Second Transfer Scheme shall come into force and be effective and be binding upon all the persons from the effective date. (2) The Second Transfer Scheme shall be deemed to be a part and parcel of this Order. 4. Provisionality of the Transfer :- (1) Subject to the terms and conditions contained herein, the State Government hereby provides that the transfer of the Distribution Undertakings made under the Second Transfer Scheme shall be provisional for a period not exceeding 12 months from the effective date. (2) To the extent and during the period that the transfer of the Distribution Undertakings is provisional, a specified in sub-rule (1) above, the State Government may, by notification in the Official Gazette, alter, vary, modify , add or otherwise change the term(s) of the Second Transfer Scheme in such manner as the State Government may consider appropriate. (3) Upon the expiry of the provisional period as specified in sub- rule (1), the transfer of the Distribution Undertakings shall become final and the State Government shall not exercise the power to make any alteration, variation, modification, addition or other change in or to any term of the Second Transfer Scheme. (4) Neither the Transferees, nor any other person shall, whether based upon any provision of the Second Transfer Scheme or otherwise, be entitled to dispute the transfers on the ground that they are provisional. (5) Nothing contained in this clause 4 shall apply to Personnel and Personnel related matters. All Personnel related matters shall be in accordance with the terms of the Second Transfer Scheme, consistent with the Tripartite Agreements entered into during the period of August, 1997 till the end of April, 1998. 5. Representations by APDISTCO Workmen :- The APDISTCO Workmen shall be entitled to make representations to the Committee raising any grievances that they may have, within a period of 180 days from the effective date. The Committee shall consider their representations and within a reasonable period, take a decision thereon. 6. Assignment of Personnel other than the APDISTCO Workmen :- The personnel other than the APDISTCO Workmen shall continue to work on an "as is where is basis" in the manner specified in the Second Transfer Scheme and the Tripartite Agreements and shall be finally absorbed as per the provisions of the Act, First Transfer Scheme and the Tripartite Agreements. The Tripartite Agreements shall be binding on the APDISTCOS. 7. Pending Proceedings :- All the proceedings of whatever nature by or against the APTRANSCO, or against the Board which have been assumed by the APTRANSCO under the First Transfer Scheme, pending on the effective date, shall not abate or discontinue or otherwise in any way be prejudicially affected by reason of any transfer effected under the Second Transfer Scheme. Subject to what is provided in the Second Transfer Scheme, such proceedings may be continued by or against the concerned Transferee, in the same manner and to the same extent as would or might have been continued, prosecuted and/or enforced by or against the APTRANSCO had the transfers specified in the Second Transfer Scheme not been made. 8. Power to remove difficulties :- The State Government shall have the power to remove difficulties arising in implementing the Second Transfer Scheme. SCHEDULE A Schedule S h d l 'A' Schedule 'A' [See Clause 2(f)] 1. Area-I consists of the following circles/districts in the State of Andhra Pradesh : (i) Srikakulam (ii) Vizianagaram (iii) Visakhapatnam (iv) East Godavari (v) West Godavari 2. Area-II consists of the following circles/districts in the State of Andhra Pradesh : (i) Krishna (ii) Guntur (iii) Nellore (iv) Prakasam (v) Chittoor (vi) Cuddapah 3. Area-III consists of the following circles/districts in the State of Andhra Pradesh : (i) Kurnool (ii) Anantapur (iii) Hyderabad (iv) Rangareddy (v) Nalgonda (vi) Medak (vii) Mahaboobnagar 4. Area-IV consists of the following circles/districts in the State of Andhra Pradesh : (i) Adilabad (ii) Nizamabad (iii) Warangal (iv) Karimnagar (v) Khammam SCHEDULE B Schedule Schedule "B" Schedule B [See clause 2(1)(k)(l) and clause 3.1] Distribution undertaking of Area-I 1. Distribution Undertaking :- All the Assets, Liabilities, Proceedings and Personnel pertaining exclusively or primarily to the Distribution Undertaking of Area-I, including but not limited to the following namely :- (a) the Distribution system. (b) other Assets, including but not limited to, special tools and equipment, material handling equipment earth movers, bulldozers, concrete mixers, cranes, trailers, heavy and light vehicles, furniture and fixtures, office equipment (including computer systems, telecommunication systems and software), air conditioners, refrigerators, spares, consumables, raw materials, lands and civil work installations including roads, buildings, schools, dispensaries, training centres, workshops, work in progress, scrap. (c) current Assets, including without lamination, cash in hand, cash at bank, short term investments, deposits, advances paid, receivables, accrued incomes, pre- paid expenses and inventories. (d) all current contracts, agreements, easements, rights of way, licenses, permits, consents, approvals, arrangements, patents, trademarks and other intellectual property rights and interest, books and records, files, plans, drawings, designs, specifications, customer list, billing and payment records, insurance and all interests, rights, claims and rights of action relating to any of the Assets described in paragraph-I, to the extent of and so far as relate exclusively or primarily to Area-I. (e) Liabilities (other than contingent liabilities) restricted to the extent specified in the balance sheet as on the effective date. (f) contingent liabilities arising in the ordinary course of business pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-I including consumer claims, refund of security deposits, claims and all proceedings related thereto whether pending on the effective date or initiated after the effective date, subject to the potential liability having arisen before the effective date. (g) all proceedings pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-I. (h) Personnel as specified in Part-III of this Schedule. 2. Opening Balance sheet :- (1) The opening balance sheet of the APDISTCO-I as on the effective date shall be prepared as per the books of account of the APTRANSCO, as on the effective date and shall be subject to the adjustments that may be determined by the State Government, in accordance with the Rules and Second Transfer Scheme. The provisional balance sheet of the APDISTCO-I in Part II hereof is based on the opening balance sheet of the APTRANSCO as finalised by the State Government vide G.O. Ms. No.11, Energy (Power III), January 31, 2000. (2) The further adjustments required to prepare the balance sheet of the APDISTCO-I as on the effective date based on the books of account of the APTRANSCO, shall include, but not be limited to : (a) Updating the books of accounts, assets and liabilities balances, to account for the operations of the APTRANSCO till the effective date; (b) adjustments necessary for determining realisable value of assets and liabilities (c) Adjustments arising from the audit of the financial statements of the APTRANSCO as on the effective date. (d) Enhancement of re-structuring adjustments in accordance with the Rules and to implement the objectives of the Rules; (e) To allocate/or re-allocate assets and liabilities, including outstanding and/or accrued liabilities, as may be determined by the State Government to implement the objectives of the Rules; (f) Such other adjustments as the State Government may deem necessary to implement the objectives of the Rules. 3. Consideration :- In consideration of the transfer of the Distribution Undertaking to the APDISTCO-I in terms of the Rules and the Second Transfer Scheme, the APDISTCO-I shall issue and allot 6,39,69,030 number of equity shares of face value of Rs.10/- each, at par value, to the APTRANSCO. Part II [See Clause 3.1(3)] Provisional Opening Balance Sheet of APDISTCO-I as on the Effective Date (Rs. In Crores) 1. Assets A. Fixed Assets 1. (a) Gross Fixed Assets 502.37 (b) Less Accumulated Depr3eciation (227.63) (c) Net Fixed Assets 274.74 2. Capital Works in progress/other assets 65.95 3. Investments 0.11 Total A Fixed Assets (1+2+3) 340.80 B. Subsidy receivable from Govt. of A.P. C. Current Assets 1. Cash and Bank Balances 16.82 2. Stock (Net of Provision) 15.88 3. (a) Sundry Debtors for Electricity 92.32 (b) Accrued Revenue 117.08 (c) Less Provision for Bad and Doubtful debt (67.16) (c) Less Provision for Bad and Doubtful debt (67.16) (d) other receivables (Electy. Duty etc.) 0.11 Net Debtors (a+b+c+d) 142.35 4. Loans and Advances 7.57 5. Other Current Assets 5.58 Total C Current Assets (1 to 5) 188.20 Total Assets (A+B+C) 529.00 2. LIABILITIES A. Networth 1. Equity 63.97 2. Consumer Contribution/Grants 5.83 Total Net Worth 69.80 B. Reserves for Employees Funds (0.36) C. Long term Debt 1. State Government Loans 2. Loans from others 131.41 Total (C) Long Term Loans (1 to 2) 131.41 D. Current Liabilities 1. Capital and O & M Supplies 36.96 2. Deposits from consumers 195.21 3. Deposits and retentions 12.13 4. Accrued liabilities on borrowings 5.34 5. Other Current Liabilities 52.82 6. Payment due on Capital Liabilities 25.69 Total Current Liabilities (1 to 6) 328.15 Total Liabilities (A + B + C + D) 529.00 SCHEDULE C Schedule Schedule "C" Part I [See clause 2(1)(k)(2) and clause 3.2] Distribution Undertaking of Area-II 1. Distribution Undertaking :- All the Assets, Liabilities, Proceedings and Personnel pertaining exclusively or primarily to the Distribution Undertaking of Area-II, including but not limited to the following namely :- (a) the Distribution System (b) other Assets, including but not limited to, special tools and equipment, material handling equipment earth movers, bulldozers, concrete mixers, cranes, trailers, heavy and light vehicles, furniture and fixtures, office equipment (including computer systems, telecommunication systems and software), air conditioners, refrigerators, spares, consumables, raw materials, lands and civil work installations including roads, buildings, schools, dispensaries, training centres, workshops, work in progress, scrap. (c) current Assets, including without limitation, cash in hand, cash at bank, short term investments, deposits, advances paid, receivables, accrued incomes, pre- paid expenses and inventories. (d) all current contracts, agreements, easements, rights of way, licences, permits, consents, approvals, arrangements, patents, trademarks and other intellectual property rights and interests, books and records, files, plans, drawings, designs, specifications, customer list, billing and payment records, insurance and all interests, rights, claims and rights of action relating to any of the Assets described in paragraph 1, to the extent of and so far as relate exclusively or primarily to Area-II. (e) liabilities (other than contingent liabilities) restricted to the extent specified in the balance sheet as on the effective date. (f) contingent liabilities arising in the ordinary course of business pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-II including consumer claims, refund of security deposits, claims and all proceedings related thereto whether pending on the effective date or initiated after the effective date, subject to the potential liability having arisen before the effective date. (g) all proceedings pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-II. (h) personnel as specified in Part-III of this Schedule. 2. Opening Balance Sheet :- (1) The opening balance sheet of the APDISTCO-II as on the effective date shall be prepared as per the books of account of the APTRANSCO, as on the effective date and shall be subject to the adjustments that may be determined by the State Government, in accordance with the Rules and the Second Transfer Scheme. The provisional balance sheet of the APDISTCO-II in Part-II hereof is based on the opening balance sheet of the APTRANSCO as finalised by the State Government vide G.O. Ms. No.11, Energy (Power III), January 31, 2000. (2) The further adjustments required to prepare the balance sheet of the APDISTCO-II as on the effective date based on the books of account of the APTRANSCO, shall include, but not be limited to : (a) Updating the books of accounts, assets and liabilities balances, to account for the operations of the APTRANSCO till the effective date; (b) Adjustments necessary for determining realisable value of assets and liabilities; (c) Adjustments arising from the audit of the financial statements of the APTRANSCO as on the effective date; (d) Enhancement of re-structuring adjustments in accordance with the rules and to implement the objectives of the Rules; (e) To allocate/re-allocate assets and liabilities, including outstanding and/or accrued liabilities, as may be determined by the State Government to implement the objectives of the Rules; (f) Such other adjustments as the State Government may deem necessary to implement the objectives of the Rules. 3. Consideration :- In consideration of the transfer of the Distribution Undertaking to the APDISTCO-II in terms of the Rules and the Second Transfer Scheme, the APDISTCO-II shall issue and allot 10,48,53,040 number of equity shares of face value of Rs.10/- each, at par value, to the APTRANSCO. Part II [See clause 3.2(3)] Provisional opening balance sheet of APDISTCO-II as on the effective date (Rs. In Crores) 1. Assets A. Fixed Assets 1. (a) Gross Fixed Assets 728.87 (b) Less Accumulated Depreciation (330.94) (c) Net Fixed Assets 397.93 2. Capital Works in progress/other assets 84.94 3. Investments 0.21 Total A Fixed Assets (1+2+3) 483.08 B. Subsidy receivable from Govt. of A.P. C. Current Assets 1. Cash and Bank Balances 11.98 2. Stock (Net of Provision) 21.31 3. (a) Sundry Debtors for Electricity 128.30 (b) Accrued Revenue 128.35 (c) Less Provision for Bad and Doubtful debt (86.79) (d) other receivables (Electy. Duty etc.) 0.07 Net Debtors (a+b+c+d) 169.93 4. Loans and Advances 12.59 5. Other Current Assets 12.79 Total C Current Assets (1 to 5) 228.60 Total Assets (A+B+C) 711.68 2. LIABILITIES A. Networth 1. Equity 104.85 2. Consumer Contribution/Grants 11.34 Total Net Worth 116.19 B. Reserves for Employees Funds (0.48) C. Long term Debt 1. State Government Loans State Go e e t oa s 2. Loans from others 220.80 Total (C) Long Term Loans (1 to 2) 220.80 D. Current Liabilities 1. Capital and O & M Supplies 65.12 2. Deposits from consumers 172.85 3. Deposits and retentions 10.18 4. Accrued liabilities on borrowings 7.68 5. Other Current Liabilities 81.26 6. Payment due on Capital Liabilities 37.12 Total Current Liabilities (1 to 6) 374.21 Total Liabilities (A + B + C + D) 711.68 SCHEDULE D Schedule Schedule "D" Part-I [See Clause 2(1)(k)(3) and Clause 3.3] Distribution Undertaking of Area-III 1. Distribution Undertaking :- All the Assets, Liabilities, Proceedings and Personnel pertaining exclusively or primarily to the Distribution Undertaking of Area-III, including but not limited to the following, namely: (a) the Distribution System. (b) other Assets, including but not limited to, special tools and equipment, material handling equipment earth movers, bulldozers, concrete mixers, cranes, trailers, heavy and light vehicles, furniture and fixtures, office equipment (including computer systems, telecommunication systems and software), air conditioners, refrigerators, spares, consumables, raw materials, lands and civil work installations including roads, buildings, schools, dispensaries, training centres, workshops, work in progress, scrap. (c) current Assets, including without limitation, cash in hand, cash at bank, short term investments, deposits, advances paid, receivables, accrued incomes, pre-paid expenses and inventories. (d) all current contracts, agreements, easements, rights of way, licences, permits, consents, approvals, arrangements, patents, trademarks and other intellectual property rights and interests, books and records, files, plans, drawings, designs, specifications, customer list, billing and payment records, insurance and all interests, rights, claims and rights of action relating to any of the Assets described in paragraph 1, to the extent of and so far as relate exclusively or primarily to Area-III. (e) Liabilities (other than contingent liabilities) restricted to the extent specified in the balance sheet as on the effective date. (f) contingent liabilities arising in the ordinary course of business pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-III including consumer claims, refund of security deposits, claims and all proceedings related thereto whether pending on the effective date or initiated after the effective date, subject to the potential liability having arisen before the effective date. (g) all proceedings pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-III. (h) Personnel as specified in Part-III of this Schedule. 2. Opening Balance Sheet :- (1) The opening balance sheet of the APDISTCO-III as on the effective date shall be prepared as per the books of account of the APTRANSCO, as on the effective date and shall be subject to the adjustments that may be determined by the State Government, in accordance with the Rules and the Second Transfer Scheme. The provisional balance sheet of the APDISTCO-III in Part-II hereof is based on the opening balance sheet of the APTRANSCO as finalised by the State Government vide G.O. Ms. No.11, Energy (Power III), January 31, 2000. (2) The further adjustments required to prepare the balance sheet of the APDISTCO-III as on the effective date based on the books of account of the APTRANSCO, shall include, but not be limited to: (a) Updating the books of accounts, assets and liabilities balances, to account for the operations of the APTRANSCO till the effective date; (b) Adjustments necessary for determining realisable value of assets and liabilities; (c) Adjustments arising from the audit of the financial statements of the APTRANSCO as on the effective date; (d) Enhancement of re-structuring adjustments in accordance with the Rules and to implement the objectives of the Rules; (e) To allocate/re-allocate assets and liabilities, including outstanding and/or accrued liabilities, as may be determined by the State Government to implement the objectives of the Rules; (f) Such other adjustments as the State Government may deem necessary to implement the objectives of the Rules. 3. Consideration :- In consideration of the transfer of the Distribution Undertaking to the APDISTCO-III in terms of the Rules and the Second Transfer Scheme, the APDISTCO-III shall issue and allot 12, 51, 27, 190 number of equity shares of face value of Rs.10/- each, at par value, to the APTRANSCO. Part II [See clause 3.3(3)] Provisional Opening Balance Sheet of APDISTCO-III as on the Effective Date 1. ASSETS (Rs. in crores) A.Fixed Assets 1. (a) Gross Fixed Assets 1,077.02 (b) Less Accumulated Depreciation (489.91) (c) Net Fixed Assets 587.11 2. Capital Works in progress/other assets 161.75 3. Investments 1.01 Total A Fixed Assets (1+2+3) 749.87 B. Subsidy receivable from Government of A.P. C. Current Assets 1. Cash and Bank Balances 21.32 2. Stock (Net of Provision) 31.22 3. a) Sundry Debtors for Electricity 523.84 b) Accrued Revenue 207.71 c) Less Provision for Bad and Doubtful debt (305.71) d) Other receivables (Electy. Duty etc.) 0.42 Net Debtors (a+b+c+d) 426.26 4. Loans and Advances 19.81 5. Other Current Assets 12.83 Total C Current Assets (1 to 5) 511.44 Total Assets (A+B+C) 1,261.31 2. LIABILITIES (A) Networth 1. Equity 125.13 2. Consumer Contribution/Grants 9.98 Total Net Worth 135.11 (B) Reserves for Employees Funds 3.44 (C) Long term debt 1. State Government Loans 2. Loans from others 262.22 Total (C) Long Term Loans (1 to 2) 262.22 (D) Current Liabilities 1. Capital and O&M Supplies 206.12 2. Deposits from consumers 289.35 3. Deposits and retentions (9.63) 4. Accrued liabilities on borrowings 12.16 5. Other Current Liabilities 303.78 6. Payment due on Capital Liabilities 58.76 Total Current Liabilities (1 to 6) 860.54 Total Liabilities (A+B+C+D) 1,261.31 SCHEDULE E Schedule Schedule "E" Part I [See Clause 2(1)(k)(4) and clause 3.4] Distribution Undertaking of Area-IV 1. Distribution Undertaking :- All the Assets, Liabilities, Proceedings and Personnel pertaining exclusively or primarily to the Distribution Undertaking of Area-IV, includinjg but not limited to the following namely :- (a) the Distribution System; (b) other Assets, including but not limited to, special tools and equipment, material handling equipment earth movers, bulldozers, concrete mixers, cranes, trailers, heavy and light vehicles, furniture and fixtures, office equipment (including computer systems, telecommunication systems and software), air conditioners, refrigerators, spares, consumables, raw materials, lands and civil work installations including roads, buildings, schools, dispensaries, training centres, workshops, work in progress, scrap; (c) current Assets, including without limitation, cash in hand, cash at bank, short term investments, deposits, advances paid, receivables, accrued incomes, pre-paid expenses and inventories; (d) all current contracts, agreements, easements, rights of way, licenses, permits consents, approvals, arrangements, patents, trademarks and other intellectual property rights and interests, books and records, files, plans, drawings, designs, specifications, customer list, billing and payment records, insurance and all interests, rights, claims and rights of action relating to any of the Assets described in paragraph I, to the extent of and so far as relate exclusively or primarily to Area-IV; (e) liabilities (other than contingent liabilities) restricted to the extent specified in the balance sheet as on the effective date; (f) contingent liabilities arising in the ordinary course of business pertaining exclusively or primarily to the Distribution Business and Distribution Undertaking of Area-IV including consumer claims, refund of security deposits, claims and all proceedings related thereto whether pending on the effective date or initiated after the effective date, subject to the potential liability having arisen before the effective date; (g) all proceedings pertaining exclusively or primarily to the Distribution Business and Distribution Undetaking of Area-IV; (h) Personnel as specified in Part-III of this Schedule; 2. Opening Balance Sheet :- (1) The opening Balance sheet of the APDISTCO-IV as on the effective date shall be prepared as per the books of account of the APTRANSCO, as on the effective date and shall be subject to the adjustments that may be determined by the State Government, in accordance with the rules and the Second Transfer Scheme. The provisional balance sheet of the APDISTCO-IV in Part II hereof is based on the opening balance sheet of the APTRANSCO as finalised by the State Government vide G.O. Ms. No.11, Energy (Power III), January 31, 2000. (2) The further adjustments required to prepare the balance sheet of the APDISTCO-IV as on the effective date based on the books of account of the APTRANSCO, shall include, but not be limited to : (a) updating the books of accounts, assets and liabilities balances, to account for the operations of the APTRANSCO till the effective date; (b) adjustments necessary for determining realisable value of assets and liabilities. (c) adjustments arising from the audit of the financial statements of the APTRANSCO as on the effective date. (d) enhancement of re-structuring adjustments in accordance with the rules and to implement the objectives of the rules; (e) to allocate/re-allocate assets and liabilities, including outstanding and/or accrued liabilities, as may be determined by the State Government to implement the objectives of the rules; (f) such other adjustments as the State Government may deem necessary to implement the objectives of the rules. 3. Consideration :- In consideration of the transfer of the Distribution Undertaking to the APDISTCO-IV in terms of the rules and the Second Transfer Scheme, the APDISTCO-IV shall issue and allot 13,40,44,550 number of equity shares of face value of Rs.10/- each, at par value, to the AP TRANSCO. Schedule "E" Part-II [See Clause 3.4(3)] Provisional Opening Balance Sheet of APDISTCO-IV as on the Effective Date (Rs. in crores) Fixed 1. ASSETS 1. (a) Gross Fixed Assets 591.78 (b) Less Accumulated Depreciation (267.7) (c) Net Fixed Assets 324.03 2. Capital Works in progress/other assets 92.41 3 Investments 0.26 Total A Fixed Assets (1+2+3) 416.70 B. Subsidy receivable from Government of AP C. Current Assets 1 Cash and Bank Balances 8 12 1. Cash and Bank Balances 8.12 2. Stock (Net of Provision) 17.02 3. (a) Sundry Debtors for Electricity 297.23 (b) Accrued Revenue 95.50 (c) Less Provision for Bad and Doubtful debt (159.2 (d) Other receivables (Electy. Duty etc.) 0.94 Net Debtors (a+b+c+d) 234.44 4. Loans and Advances 16.55 5. Other Current Assets 10.29 Total C Current Assets (1 to 5) 286.42 Total Assets (A+B+C) 703.12 2. LIABILITIES A. NETWORTH 1. Equity 134.04 2. Consumer Contribution/Grants 5.24 Total Net Worth 139.28 B. Reserves for Employees Funds 1.97 C. Long term debt 1. State Government Loans 2. Loans from others 267.32 Total (C) Long Term Loans (1 to 2) 267.32 D. Current Liabilities 1. Capital and O&M Supplies 53.60 2. Deposits from consumers 120.54 3. Deposits and retentions 17.97 4. Accrued liabilities on borrowings 6.22 5. Other Current Liabilities 65.84 6. Payment due on Capital Liabilities 30.38 Total Current Liabilities (1 to 6) 294.55 Total Liabilities (A+B+C+D) 703.12 SCHEDULE F Schedule Schedule "F" [See Clause 4] Provisional Balance Sheet of APTRANSCO as on Effective Date (Rs. In crores) 1.ASSETS 1. A. Fixed Assets (a) Gross Fixed Assets 1570.42 (b) Less Accumulated Depreciation (530.14) (c) Net Fixed Assets 1040.28 (c) et ed ssets 0 0 8 2. Capital Works in progress/other asset 664.61 3. Investments (a) Share capital in GVK & APGPCL 35.94 (b) Share capital in Distribution Com 427.99 Total A. Fixed Assets and Investment 2168.82 B. Subsidy receivable from Governm 1656.76 C. Current Assets 1. Cash and Bank Balances (31.44) 2. Stock (Net of provision) 81.14 3. Inter State Receivables 1.11 4. Inter Unit Accounts (Net of provision 91.39 5. Loans and Advances 42.70 6. Other Current Assets 348.21 Total C. Current Assets (1 to 6) 533.11 Total Assets (A+B+C) 4358.69 2. LIABILIT A. Net worth 1. Equity 540.56 2. Capital Reserves/ Grants 0.55 Total Net worth 541.11 B. Reserves for Employees Funds 6.04 C. Long Term debt 1. State Government Loans 286.62 2. Loans from others 1189.46 Total (C) Long Term Loans (1 to 2) 1476.08 D. Current Liabilities 1. Power purchases 1309.94 2. Capital and O&M Supplies 394.76 3. Deposits and retentions 9.23 4. Bank borrowings for working capital 300.44 5. Accrued liabilities on borrowings 28.58 6. Other current liabilities 267.45 7. Payment due on capital liabilities 25.06 Total Current Liabilities (1 to 6) 2335.46 Total Liabilities (A+B+C+D) 4358.69