In exercise of the powers conferred by section
181(2) (zp) of the Electricity Act, 2003, (Act 36 of 2003) and further read
with all other powers enabling it in this behalf, the Haryana Electricity
Regulatory Commission hereby makes the following Regulations:- CHAPTER I GENERAL (1) These Regulations may be called the Haryana Electricity Regulatory
Commission (Smart Grid), Regulations, 2016. (2) These regulations shall come into force from the date of their
publication in the Haryana Government Gazette. (3) These Regulations shall extend to and applicable to all Generating
Companies, Transmission Licensees, Distribution Licensees and consumers in the
State of Haryana and connected to the Haryana State grid. (1) In these Regulations, unless the context otherwise requires : (a) "Act" means The Electricity Act, 2003 and amendments thereto; (b) "Advanced Metering Infrastructure (AMI)" including smart
meters means the infrastructure required to enable the Distribution Licensee to
accurately collect, monitor and analyse real-time consumption data at consumers
end, communicate price signals to consumers and where permitted control load; (c) "Aggregator" is an entity registered with the Distribution
Licensee(s) to provide aggregation of one or more of the services like demand
response services under the demand response mechanism, Distributed Generation,
Energy Storage etc. within a control area; (d) "Commission" means The Haryana Electricity Regulatory
Commission (e) "Cyber Security" means protecting information, equipment,
devices, computer, computer resource, network, programmes, data, communication
device and information stored therein from unauthorised or unintended access,
use, disclosure, disruption, modification or destruction; (f) "Electric Energy Storage" means a set of technologies capable
of storing electricity generated at one point of time and releasing the same at
a later point of time to feed electricity into grid. Electric storage
technologies may store energy as potential, kinetic, chemical, or thermal
energy, and include various types of batteries, flywheels, electrochemical,
capacitors, compressed air storage, thermal storage devices and pumped
hydroelectric power and able to generate electricity; (g) "Interoperability" means the measure of ease of integration
between two systems or software components to achieve a functional goal; (h) "Key Performance Indicator (KPI)" is a type of performance
measurement to evaluate its success, or to evaluate the outcome of a particular
activity in which it is engaged; (i) "Microgrid" is an intelligent electricity distribution system
that interconnects loads, distributed energy resources and storage within
clearly defined electrical boundaries to act as a single controllable entity
with respect to the main grid. A microgrid uses information, communications and
control technologies to operate the system's distributed supply and demand
resources in a controlled and coordinated way either while connected to the
main grid or while islanded. A microgrid can connect and disconnect from the
grid to enable it to operate in both grid-connected or island-mode. (j) "Smart Grid" is an electricity network that can
cost-efficiently integrate the behaviour and actions of all users connected to
it - generators, consumers and those that do both - in order to ensure
economically efficient, sustainable power systems with low losses and high
levels of quality and security of supply and safety. (k) "Wide Area Measurement Systems (WAMS)" is advanced measurement
technology, information tools, and operational infrastructure that facilitate
the understanding and management of the increasingly complex behaviour
exhibited by large power systems to enhance the system operator's
"situational awareness" for safe and reliable grid operation; (2) All other words and expressions used herein and not specifically defined
in these Regulations but defined in the Act shall have the meaning assigned to
them in the Act. The other expressions used herein but not specifically defined
in these Regulations or in the Act but defined in the Haryana Electricity
Reform Act, 1997 (Act 10 of 1998) shall have the meanings assigned to them in
the Haryana Electricity Reform Act, 1997 (Act 10 of 1998) or any law passed by
the Parliament/Assembly/any other Regulations including the Central Electricity
Regulatory Commission (CERC), provided that such definitions are not
inconsistent with the provisions of the Electricity Act, 2003; CHAPTER II SMART GRID OBJECTIVES AND GUIDELINES (1) The objectives of these regulations are to enable integration of various
smart grid technologies and measures to bring about economy, efficiency
improvement in generation, transmission and distribution licensee operations,
manage the transmission and distribution networks effectively, enhance network
security, integrate renewable and clean energy into the grid and micro grids. (2) The objectives also include enhancing network visibility and access,
promoting optimal asset utilization, improving consumer service levels thereby
allowing for participation in operations of transmission licensees,
distribution licensees through greater technology adoption across the value
chain in the electricity sector and particularly in the transmission and
distribution segments. (1) The Commission may from time to time issue guidelines for the generating
company, transmission licensee, distribution licensee in execution of the
activities including but not limited to, (a) Formulation of Smart Grid programmes (b) Implementation of Smart Grid programmes (c) Cost Effectiveness Assessment of Smart Grid programmes (d) Monitoring and Reporting of Smart Grid Plans and programmes (e) Essential requisites for Smart Grid programmes (f) Customer engagement and participation (g) Customer data protection (h) Training and capacity building (i) Methodology for setting Smart Grid plans and funding levels (j) Database development framework and information system requirements (2) Issuance of such guidelines shall not be a pre-requisite for preparation
and submission of the Smart Grid plan by the generating company, transmission
licensee, distribution licensee CHAPTER III SMART GRID CELL (1) Every transmission licensee, distribution licensee shall, constitute
Smart Grid Cell within three months of notification of these regulations (2) The Smart Grid Cell so constituted shall have the authority and
necessary resources so as to execute the functions assigned to it under these
Regulations (3) The Smart Grid Cell shall be responsible for: (a) Baseline study and development of data (b) Formulation of Smart Grid plans, programmes, projects, (c) Design and development of Smart Grid projects including cost benefit
analysis, plans for implementation, monitoring and reporting and for
measurement & verification (d) Seeking necessary approvals to Smart Grid plans, programmes, projects (e) Implementation of Smart Grid programmes (f) Any other additional function that may be assigned by the Commission from
time to time (4) The transmission licensee, distribution licensee may combine activities
related to energy efficiency, demand side management and Smart Grid
implementation within the same cell. CHAPTER IV SMART GRID PROCESS (1) Transmission licensee, distribution licensee shall undertake baseline
study to identify the targets and final outcomes for Smart Grid project
programmes. The transmission licensee, distribution licensee shall also build
the necessary database. (2) Transmission licensee, distribution licensee shall undertake study to
estimate potential for employment of specific efficiency technologies and
applications, establish key performance indicators and determine existing
baseline technical conditions. (3) On the basis of the results of baseline study, the transmission
licensee, distribution licensee shall develop Smart Grid programme for its area
of supply. (1) The transmission licensee, distribution licensee shall submit an
integrated Multi-Year Smart Grid Plan for their respective Licence areas
along-with Multi-Year Tariff Petition or ARR Petition, for approval of the
Commission. (2) All Smart Grid projects requiring investments of more than Rupees 10
Crores shall be submitted to the Commission for prior approval of investments: Provided that investments of less than Rupees 10
Crores shall not require prior approval of the Commission if it is part of
Multi-Year Smart Grid Plan of the licensee approved by the Commission: (3) The proposal for Smart Grid projects shall include (i) Detailed Project Report (ii) Customer engagement and participation plan as applicable (iii) Training and capacity building plan and (iv) Any other information that may be stipulated by the Commission from time
to time: Provided that the detailed project report would
include inter alia description of the project, objective and rationale for the
project, technical feasibility study, projected financial implications, target
stakeholders, detailed cost benefit analysis detailing all costs qualitative
and quantitative in nature, assessment of the project, in line with the cost
effectiveness guidelines issued by the Commission, proposed mechanism for
recovery of costs, delivery strategy, implementation mechanism, implementation
schedule, performance incentives, if any, monitoring and evaluation plan, plan
for increasing awareness among the stakeholders. (4) (i) The tariff design may include the following:- (a) Critical Peak Pricing (CPP): High costs of supply are usually observed
for a few days during a year, directly connected with extreme low or high
temperatures. CPP charges consumers significantly high prices
under predetermined trigger conditions for these days. This type of rate is
thus an additive one and can be combined with any other (usually TOU) tariff. (b) Real-Time Pricing (RTP) Tariffs: RTP tariff, according to which load
consumption is charged on an hourly or half-hourly or fifteen minute basis and
mirror wholesale prices/cost trends to the consumers. In the day-ahead RTP
tariff, consumers are informed 24 hours in advance about the estimated prices
so they are able to plan their next day electricity usage or, sometimes hedge
these prices with other financial instruments, where permitted. (ii) A list of indicative components of Smart Grid
Projects is appended as Schedule-X. (1) The Commission shall approve a Smart Grid programme project if it is in
line with the Objectives set out in Section 3 of these Regulations. (2) The Commission may take assistance and advice of such experts as it may
deem necessary for examining the proposal submitted by the transmission
licensee, distribution licensee. (3) The Commission while according approval to the proposals may identify
costs, if any, relating to the programme, project and decide the methodology,
procedure, process for recovery of such costs. (4) The Commission may provide incentive/dis-incentive mechanism for the
transmission licensee, distribution licensee linked to the execution,
implementation and performance during the life of the project. The Commission
may also specify financial incentives/dis-incentives to participating consumers
to encourage active and effective participation in the Smart Grid programmes. (5) The Commission may modify the proposal as deemed fit in order to ensure
its consistency with overall objectives. (1) The transmission licensee, distribution licensee shall undertake
execution of the project/programme in line with the approval given by the
Commission and other directions issued by the Commission from time to time. (2) The transmission licensee, distribution licensee shall normally adopt
the system standards as per Regulations notified by the Central Electricity
Authority (CEA). In case no standards or regulations are notified by the CEA,
the appropriate standards, regulations notified by the Commission shall be
applicable. In respect of network, communication, products, interoperability
and cyber security, the standards as provided by BIS or such appropriate
authority shall be adopted. Where these standards are not yet in place,
relevant IEC/IEEE/ANSI Standards shall be followed in that order. (3) The Regulations relating to Standards of Performance as notified by the
Commission shall apply. Assessment of performance of the Smart Grid projects
shall be carried out for incentivizing/penalizing performance of transmission
licensee, distribution licensee. The Commission may specify and require
implementation of additional standards of performance to maximize the benefits
and ensure compliance of the Smart Grid performance standards proposed. (4) Transmission licensee, distribution licensee and other agencies
responsible for implementation of the Smart Grid programmes, projects shall
ensure that protection of consumer data and consumer privacy is accorded the
highest levels of priority. (1) Transmission licensee, distribution licensee shall identify the net
incremental costs, if any, associated with planning, design and implementation
of programmes (2) Transmission licensee, distribution licensee may propose methodology for
recovery of net incremental costs through tariff or any other mechanism (3) In order to qualify for cost recovery, each programme must be (i) Got approved prior to implementation as per provision under Regulations
7(2) and (ii) Implemented in accordance with the approved programme plan CHAPTER V SMART GRID PROJECT EVALUATION (1) The transmission licensee, distribution licensee will prepare and submit
a Detailed Programme, Project Completion Report to the Commission within one month
of completion of such programme. (2) The Report shall cover the programme, project expenses, physical
achievements, constraints and difficulties faced, and deviations, if any. (3) Transmission licensee, distribution licensee shall place the completion report
in public domain through its website(s). (1) The Smart Grid programme, project shall be monitored and evaluated based
on appropriate methodology including Key Performance Indicators as decided by
the Commission using suitable measurement and verification protocols identified
for each of the individual programmes, projects by the Commission. (2) Transmission licensee, distribution licensee shall also submit an
evaluation report to the Commission, which inter alia will include outcomes,
benefits, lessons learnt and way forward. CHAPTER VI MISCELLANEOUS The Commission may, at any time add, vary, alter,
modify or amend any provisions of these Regulations. If any difficulty arises in giving effect to any of
the provisions of these Regulations, the Commission may, by general or specific
order, make such provisions not inconsistent with the provisions of the Act, as
may appear to be necessary for removing the difficulty. The Commission may, from time to time, issue orders
and directions in regard to the implementation of the Regulations and
procedures to be followed. The Commission may by general or special order, for
reasons to be recorded in writing and after giving an opportunity of hearing to
the parties likely to be affected, may relax any of the provisions of these
Regulations. All disputes arising under these Regulations shall
be decided by the Commission based on an application made by the person
aggrieved in accordance with the Haryana Electricity Regulatory Commission
(Conduct of Business) Regulations, 2004 as amended from time to time. SCHEDULE X A LIST OF
INDICATIVE COMPONENTS OF SMART GRID PROJECTS (1) Automated Metering Infrastructure (AMI) (2) Demand Response (3) Micro-Grids (4) Distribution SCADA/Distribution Management (5) Distributed Generation (6) Peak Load Management (7) Outage Management (8) Asset Management (9) Wide Area Measurement Systems (10) Energy Storage Projects (11) Grid Integration of Renewables (12) Electric Vehicle including Grid to Vehicle (G2V) and Vehicle to Grid
(V2G) Interactions (13) Smart Grid Data collection and analysis (14) Tariff Mechanism including interruptible and dynamic tariffs, time of
use, critical peak pricing, real time pricing etc.HARYANA ELECTRICITY REGULATORY COMMISSION (SMART GRID),
REGULATIONS, 2016
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