SC monitored probe sought against Modi confidant Adani over 2014 DRI Notice for over invoicing

August 21, 2017

Adani is said to have increased Power tariff by ₹2 per Unit on acount of over invoicing.

On Friday, Congress accused the Adani Group of irregularities in power business and demanded a Supreme Court monitored CBI inquiry into the alleged confidante of imported electrical equipment, through the shell companies by Group.

Congress has demanded that Govt. slash power tariff by ₹2 per unit in the states where Adani group is producing & transmitting electricity, stating that consumers have taken a hit of ₹2/unit because of this alleged over-invoicing.

While addressing a press conference, the AICC Spokesman Ajay Maken stated that,"UPA Govt. had initiated a probe against  Adani group for over-billing import of electrical equipment by using a Subsidiary".

Ajay Maken further added that, "In May,2014, Directorate of Revenue Intelligence(DRI) had slapped a 97-page show cause notice on group".

According to him, ploy directly impacted cost of power to the consumers as the inflated bills added to input cost of the production and the transmission. Ajay Maken called it a ₹50,000 crore scam.

Adani Group in its statement dubbed all these allegations made by the Congress as motivated with the "ulterior motives to create sensationalism."