Bureau
Of Energy Efficiency (Manner And Intervals For Conduct Of Energy Audit In
Electricity Distribution Companies) (Amendment) Regulations, 2022
[28th
October 2022]
Whereas the draft of
regulations namely, the Bureau of Energy Efficiency (Manner and Intervals for
Conduct of Energy Audit in electricity distribution companies) (Amendment)
Regulations, 2022, were published vide notification No. 18/1/BEE/DISCOM/2021,
dated the 22nd June, 2022 as required under sub-section (1) of section 58 of
the Energy Conservation Act, 2001 (52 of 2001) inviting objections and
suggestions from all persons likely to be affected thereby within the specified
period of thirty days from the date of publication of the Notification in the
Official Gazette.
And Whereas suggestions
have been received with respect to the said draft regulations within the
specified period aforesaid;
And Whereas the
suggestions received in this regard have been taken into consideration;
Now, therefore, in
exercise of the powers conferred by clause (g) of sub-section (2) of section
58, read with clause (q) of sub-section (2) of section 13 of the Energy
Conservation Act, 2001 (52 of 2001), the Bureau of Energy Efficiency with the
previous approval of the Central Government, hereby makes the following regulations,
namely:--
Regulation - 1. Short title and commencement.
(1)
These regulations may be
called the Bureau of Energy Efficiency (Manner and Intervals for Conduct of
Energy Audit in electricity distribution companies) (Amendment) Regulations,
2022.
(2)
They shall come into force
on the date of their publication in the Official Gazette.
Regulation - 2.
In the Bureau of Energy Efficiency (Manner and Intervals for Conduct of Energy
Audit in electricity distribution companies) Regulations, 2021 (hereinafter
referred to as the principal regulations), for clause (b) of sub-regulation (1)
of regulation (4), the following clause shall be substituted, namely:--
"(b)
Submit the periodic energy accounting
report as per specified formats in Paragraph (b) of the Second Schedule, to the
Bureau and respective State Designated Agency and also made available on the
website of electricity distribution company within forty-five days from the
date of the periodic energy accounting."
Regulation - 3.
In the First Schedule of the principal regulations.-
(a)
in sub-item (ii) of item
(A), for word and figure "December 2023", the word and figure
"March 2023" shall be substituted and for word and figure
"December 2025", the word and figure "December 2023" shall
be substituted;
(b)
in sub-item (iii) of item
(A), for words "The balance areas and consumers may be taken up in a
phased manner subsequently" the words and figure "The balance areas
and consumers may be taken up in a phased manner by March 2025" shall be substituted.
Regulation - 4.
Under the Second Schedule of the principal regulations.-
(a)
for the heading "[see
regulations 9(1)]", the heading "[see regulations 4(1)(b) and
9(1)]" shall be substituted.;
(b)
for the words "ANNUAL
ENERGY AUDIT REPORT", occurring below the heading, the words "Annual
Energy Audit Report or Periodic Energy Accounting Report" shall be
substituted;
(c)
in table 2 relating to
"Form for Energy Accounting", under the heading "Performance
summary of Electricity Distribution Company", in sub-item (c) of item 2,
for the words "Aggregate Technical & Commercial Loss", the words
"Aggregate Technical and Commercial Loss (Calculated in the manner and
form as specified in the prevailing Guidelines for Computation of Aggregate
Technical and Commercial losses published by the Central Electricity
Authority)" shall be substituted;
(d)
after form relating to
"Details of Feeder-wise Losses", the following forms shall be
inserted, namely:-
"
A. Details of Distribution Transformer (DT) Level information
(a)
Division-wise status of DT
level metering (please add more rows as per requirement) (Please fill in the
data for each division during the reporting period)
|
Zo
ne na me
|
Cir
cle name
|
Divi
sion na me
|
Fee
der name
|
Total
no of DT on feeder
|
No
of unm etered DTs
|
No
of metered DTs
|
No.
of DTs with functional meters
|
|
AMR
met ered (com muni- cable)
|
AMI
metered (com mu nica ble)
|
Non-AMR
/ AMI met ered (non- comm unic able)
|
Comm
unica ting (Total No out of 7 and 8)
|
Non-
comm unicat ing (Total No. out of 7,8 and 9)
|
|
1
|
2
|
3
|
4
|
5=(6+7+8+9)
|
6
|
7
|
8
|
9
|
10
|
11
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
B.
Details of Consumer Category-wise
Subsidy Billed/Received/Due for period: from ................to...........
|
Sub-sta
tion ID
|
Fee
der ID
|
Fee
der Na me
|
DT
Id no.
|
DT
Cap acity (kVA)
|
Predo
min ant cons umer type of DT (Dom estic/ Indust rial/A gricu lture /Mi xed)
|
Type
of met ering (Unm etered /AMI/ AMR /Other)
|
Status
of meter (func tional /non- func tional)
|
%
of data rece ived auto ma tically (if AMI/ AMR)
|
No.
of conn ected consu mers
|
Inp
ut Ene rgy (MU)
|
Billed
Ene rgy (MU)
|
Loss
of Ene rgy (MU)
|
%
Lo ss
|
|
|
|
(1)
|
(2)
|
|
|
|
|
|
(3)
|
(4)
|
(5)
|
(6)=
|
(7)=
|
|
|
|
|
|
|
(4)-
|
[(6)/
(4)]
100
|
|
|
|
|
|
|
(5)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Con sumer Cate gory (Sep arate for
each subsi dized cons umer cate gory)
|
Billed Energy
|
Subsi dized Billed Ene rgy
|
Appli
cable rate of Subsidy as notified by State govt.
|
Sub sidy Due from State Govt.
|
Subsidy Actually Billed / claimed
from State Govt. (As agai nst col.12)
|
Subsidy Rece ived from State Govt.
(As aga inst col.13)
|
Balance Subs idy yet to be Rece ived
from State Govt.
|
|
|
Mete
red
|
Un-met
ered
|
To
tal
|
Met
ered (out of col.2)
|
Un-me
tered (out
of col.3)
|
Total
|
Met
ered Ene rgy
|
Un-met
ered Ene rgy
|
Met
ered Ene rgy
|
Un-met
ered Ene rgy
|
To
tal
|
|
|
|
|
(in
kWh)
|
(in
kWh)
|
(in
Rs/ kWh)
|
(in
Rs. Cr.)
|
(in
Rs. Cr.)
|
(in
Rs. Cr.)
|
(in
Rs. Cr.)
|
|
1
|
2
|
3
|
4=2+3
|
5
|
6
|
7=5+6
|
8
|
9
|
10=5X8
|
11=6x9
|
12=10+11
|
13
|
14
|
15=13-14
|
|
Resi dential
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Agricu ltural
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Comm ercial/In dustrial – LT
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Comm ercial/ In dustrial - HT
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Other
(spe cify)
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
Total
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|