In exercise of the powers conferred on it by
section 181 (zp) of the Electricity Act, 2003 (Act 36 of 2003) and all other
powers enabling it in this behalf and after previous publication, the Haryana
Electricity Regulatory Commission makes the following regulations:- 1.1 These Regulations may be called the Haryana Electricity Regulatory
Commission (Terms and Conditions for setting up Charging Infrastructure, Tariff
and other Regulatory issues for Electric Vehicles), Regulations, 2021. 1.2 These Regulations shall come into force from the date of their
publication in the Haryana Government Gazette. 1.3 These Regulations shall extend to all Charging Infrastructure,
Tariff and other Regulatory issues for Electric Vehicles in the State of
Haryana. 2.1 The Government of India launched the National Electric Mobility
Mission Plan (NEMMP), 2020 to enhance national fuel security and provide
affordable and environment-friendly transportation in the Country. Under this
mission the scheme for 'Faster Adoption and Manufacturing of Electric and
Hybrid Vehicle in India' (FAME) was launched by Department of Heavy Industry
(DHI) on 13th March 2015. The policy aimed to promote manufacturing of electric
and hybrid vehicle technology and to ensure its sustainable growth. The total
outlay of the scheme was Rs. 795 Crore. The scheme focuses on four key areas
such as Technological Development, Demand Creation, Pilot Projects and Charging
Infrastructure. The scheme was initially approved for 2 years, commencing from
1st April 2015 and was extended from time to time up to 31st March 2019. The
total outlay was also increased from Rs. 795 Crore to Rs. 895 Crore. 2.2 The Charging Infrastructure, Tariff and other Regulatory issues for
Electric Vehicles shall broadly be implemented through the following:- (i) Demand Incentive (ii) Establishment of Network of
Charging Stations (iii) Administration of Scheme
including Publicity, IEC (Information, Education & Communication) activities. 2.3 The upfront incentives for purchase of Electric Vehicles and for
setting up necessary Charging Infrastructure for Electric Vehicles available
may be gainfully utilized. The Haryana Governments may offer appropriate fiscal
and non-fiscal incentives. 3.1 Private charging at residence/offices/commercial complex shall be
permitted. Distribution Companies (DISCOMs) may facilitate the same. The tariff
charged shall be as determined by the Commission from time to time. Provided, in the absence of specific tariff determined by the
Commission, the domestic/LT/HT tariff and charges (non-domestic category), as
the case may be, shall be applicable. 3.2 Setting up of Public Charging Stations (PCS) shall be a de-licensed
activity and any individual/entity is free to set up public charging stations
provided that, such stations meet the technical, safety as well as performance
standards and protocols laid down below as well as any further
norms/standards/specifications laid down by Ministry of Power and Central
Electricity Authority (CEA) from time to time. 3.3 Any person seeking to set up a Public Charging Station may apply
for connectivity and he shall be provided connectivity on priority by the
Distribution Company licensee to supply power in the area. Discoms shall
release such connections on priority subject to the developers making all the
related payments upfront as per relevant HERC Regulations. 3.4 Any Charging Station/Chain of Charging Stations may also obtain
electricity from any generation company through open access as per HERC Open
Access Regulations, 2012 as may be amended from time to time. The open access facility shall be allowed subject
to fulfilment of all terms & conditions of open access Regulation and
payment of applicable open access charges. Further, as there will be multi-dimensional impact
(Nonlinear Loading, increase ohmic losses and accelerated degradation of
network) on Discom's network, even in the case of charging station developers
opting for open access, any deviation in scheduled drawl and actual drawl shall
be dealt with in accordance with the HERC Regulation No. 43/2019 on Deviation,
Settlement Mechanism and Related Matters. 3.5 For the purpose of these regulations, Electric Vehicle Supply Equipment
(EVSE) shall mean an element in EV infrastructure that supplies electric energy
for recharging the electric vehicles. 4.1 Every Public Charging Station (PCS) will have the following infrastructure: (i) An exclusive transformer with all
related substation equipment including safety appliance, if required. (ii) 33/11 KV line/cables with
associated equipment including line termination etc, if required. (iii) Appropriate civil works. (iv) Appropriate cabling &
electrical works ensuring safety. (v) Adequate space for Charging and
entry/exit of vehicles. (vi) Public Charging Station shall
have, any one or more chargers or any combination of chargers from the table
given below in one or more electric kiosk/boards : Charger
Type S. No. Charger
Connectors* Rated
Output Voltage (V) No. of
Connector guns (CG) Charging
vehicle type (W=wheeler) Fast 1 Combined
Charging System (CCS) (min 50 kW) 200-750
or higher 1 CG 4 W 2 Charge
de Move (CHAdeMO) (min 50 Kw) 200-750
or higher 1 CG 4 W Charger
Type S. No. Charger
Connectors* Rated
Output Voltage (V) No. of
Connector guns (CG) Charging
vehicle type (W=wheeler) 3 Type-2
AC (min 22 kW) 380-415 1 CG 4 W,
3W, 2 W Slow/Moderate 4 Bharat
DC-001 (15 kW) 48 1 CG 4 W,
3W, 2 W 5 Bharat
DC-001 (15 kW) 72 or
higher 1 CG 4 W 6 Bharat
DC-001 (15 kW) 230 3 CG of
3.3 kW each 4 W,
3W, 2 W *In
addition, any other fast/slow/moderate charger as per approved DST/BIS
standards whenever notified. Note: Type-2AC (min 22 kW) is capable of
charging e-2W/3W with the provision of an adapter. (vii) Charging Station for e-two/three
wheelers shall be free to install any charger other than those specified above
subject to compliance of technical & safety standards as laid down by CEA. (viii) Tie up with at least one online
Network Service Providers (NSPs) to enable advance remote/online booking of
charging slots by EV owners. Such online information to EV owners should also
include information regarding location, types and numbers of chargers installed/available,
service charges for EV charging etc. (ix) Share charging station data with
the appropriate DISCOM and adhere to protocols as prescribed by CEA for this
purpose. CEA, Central Nodal Agency (CAN) and State nodal Agency (SNA) shall
have access to this database. 4.2 Electric Vehicle Supply Equipment (EVSE) shall be type tested by an
agency/lab accredited by National Accreditation Board for Testing and
Calibration Laboratories (NABL) from time to time. 4.3 The above minimum infrastructure equipment does not apply to
Private charging Points meant for self-use of individual EV owners
(non-commercial basis). 4.4 Captive charging infrastructure for 100% internal use for a
company's own/leased fleet for its own use will not be required to install chargers
as per para 4.1 and to have NSP tie ups. 4.5 Charging Station may also be installed by Housing societies, Malls,
Office Complexes, Restaurants, Hotels etc. with a provision to allow charging
of visitor's vehicles which are permitted to come in its premises. The tariff
charged shall be as per order of the Commission in its ARR/Tariff order. 5.1 Fast Charging Stations (FCS) i.e. Public charging stations for long
range EVs and/or heavy duty EVs (like trucks, buses etc) will have the
following: (1) At least two chargers of minimum
100 kW (200-750 V or higher) each of different specifications (CCS/CHAdeMO or
any fast charger as approved by DST/BIS for above capacity) with single
connector gun each. The charging specification may be notified by CEA/BEE at
the earliest. (2) Appropriate Liquid Cooled Cables
for high speed charging facility as above, for onboard charging of Fluid Cooled
Batteries (currently available in some long rage EVs), if required. 5.2 Such Fast Charging Stations (FCS) which are meant only for 100% in
house/captive utilisation, for example buses of a company, would be free to
decide the charging specifications as per requirement for its in-house company
EVs. 6.1 In case of Public charging Stations, the following requirements are
laid down with regard to density/distance between two charging points: (i) At least one Charging Stations
shall be available in a grid of 3 KmX 3 Km. Further, one Charging Station shall
be set up at every 25 Km on both sides of highways/roads. (ii) For long range EVs and/or heavy
duty EVs like buses/rucks etc., there shall be at least one Fast Charging Station
with Charging Infrastructure Specifications as per para 5.1 above at every 100
Kms, one on each side of the highways/road located preferable within/alongside
the stations laid in para 3 above. Within cities, such charging facilities for
heavy duty EVs may be located within Transport Nagars, bus depots. A state specific roadmap for Haryana shall be
prepared in accordance with NEMMP, 2020 and MoP, GOI guidelines by the nodal
agency. The roadmap shall contain gradual increase of the
charging stations in the state based on a detailed study. 6.2 Additional PCS/FCS can be installed even if there exists a PCS/FCS
in the required grid or distance. 6.3 The above density/distance requirement shall be used by the
concerned state/UT Governments/their Agencies for the purposes of land use
planning for public charging stations as well as for priority in installation
of distribution network including transforms/feeders etc. This shall be done in
all cases including where no central/state subsidy is provided. 6.4 The Haryana Government may also give priority to existing retail
outlets (Ros) of Oil Marketing Companies (OMCs) for installation of Public EV
Charging Stations (in compliance with safety norms) to meet the requirements as
laid above. Further, within such Ros, Company Owned and Company Operated (COCO)
ROs may be given higher preference. HAREDA shall create and maintain a database of all he Public Charging
Station through DISCOMs and make the same available on its website. Appropriate
protocols shall be notified by DISCOMs for this purpose which shall be
mandatorily complied by the PCS. 8.1 The tariff for supply of electricity to EV Public Charging Station
shall be determined by the HERC in accordance with the Tariff Policy issued
under section 3 of Electricity Act, 2003 as may be amended from time to time. Provided in its absence the tariff applicable for Domestic Consumption,
including the slab benefit, shall be applicable for domestic charging and/HT/LT
tariff, as the case may be for others. 8.2 The separate metering arrangement shall be made for PCS to that consumption
may be recorded and billed as per applicable tariff for EV charging stations. 9.1 Charging of EVs is a service, as also clarified by Ministry of
Power vide letter No. 23/08/2018 - R & R dated 13.04.2018. 9.2 In such cases where the PCS/FCS has been installed with Government
Incentives (financial or otherwise), State Nodal Agency i.e. HAREDA shall fix
the ceiling of Service Charges to be charged by such PCS/FCS. 10.1 Phasing shall be as follows for rollout of EV Public Charging
Infrastructure in Haryana: (a) Phase I (1-3 Years): All Mega
Cites with population of 4 million plus as per census 2011, all existing
expressways connected to these Mega Cities & important Highways connected
with each of these Mega Cities may be taken up for coverage. (b) Phase-II (3-5 Years): Big Cites
like State Capitals, UT headquarters may also be covered for distributed and
demonstrative effect. Further, important Highways connected with each of these
Mega Cities may be taken up for coverage. 10.2 The above priorities for phasing of rollout may be kept in mind by
all concerned, including, different agencies of Central/State Governments while
framing of further policies/guidelines for Public Charging Infrastructure of
EVs, including for declaring further incentives/subsidies for such
infrastructure and for such other purpose. 11.1 Shall be in line with the policies of Bureau of Energy Efficiency
(BEE) for rollout of EV Public Charging Infrastructure. 11.2 HAREDA shall be the Nodal Agency for the purpose of these
regulations. 12.1 The State Nodal Agency shall finalize the cities and
expressways/highways to be taken up on priority. 12.2 HAREDA may select an Implementation Agency to be entrusted with
responsibility of installation, operation and maintenance of PCS/FCS for
designated period as per parameters laid down in these regulations. Provided that the Implementation Agency may be an Aggregator as mutually
decided between Central and State Nodal Agencies. However, they may also decide
to choose different PCS providers for bundled packages are carved for bidding,
such packages may include at least one identified expressway/highway or part
thereof to prepare a cohesive regional package; the selected identified cities
may be divided into one or more parts as necessary for such purposes. Provided where the PCS/FCS has been installed with Government Incentives
(financial or otherwise), State Nodal Agency shall fix the ceiling of Service
Charges to be charged by such PCS/FCS. The appropriate agency as mentioned
above shall have the option for giving subsidy such as bidding for lower
service charges or bidding for quantum of subsidy for fixed service charges
etc. 13.1 The Charging Infrastructure for Electric Vehicles shall be set up in
the State based on the following models. (A) DISCOM owned Public Charging
Stations (B) Privately owned Public Charging
Stations Further, State Nodal Agency for creation of
charging infrastructure for electric vehicles in the State shall be New and
Renewable Energy Department/HAREDA. (A) DISCOM owned Public Charging
Station: DISCOM can set up Public Charging Station in their own premises or at
any other location suitable for setting up Charging Station as part of other
business in accordance with the provisions of Section 51 of the Act and
relevant Regulations. (B) Privately owned Public Charging
Station (i) Any interested party/private
investor can set up Public Charging Station with the minimum technical
requirements specified by MoP in its Guidelines and Standards for Charging
Infrastructure for electric Vehicles. (ii) The privately-owned Public
Charging station shall adhere to the norms/standards/specifications laid down
by MoP and CEA from time to time. (iii) The DISCOM shall publish on its
website, a list of standard procedures and protocols to be followed by the
Station owners/operators before and after setting up the Charging stations. (iv) The Authorized Official of the
Nodal Agency shall have the right to inspect/examine the procedures/protocols
of privately-owned Charging station at all times. (v) The Authorized Official
designated by the Nodal Agency shall inspect and validate whether the Charging
Station is adhering to the minimum Technical requirements of MoP/CEA and has
followed standard procedure and protocols. (vi) The privately-owned Public
Charging station shall be operational to public only after receipt of clearance
certificate signed by Authorized Official designated by the Nodal Agency. 14.1 Being the State Nodal Agency, HAREDA is primarily responsible to
follow the procedures mentioned in this section. (i) The NRE Department/HAREDA shall
facilitate growth of Electric Vehicle Charging Infrastructure either by setting
up charging stations on its own or through franchisee agreement. DISCOM shall
release connections to privately owned Charging Stations on priority basis on
payment of charges as per prevailing orders/Regulations. (ii) DISCOM shall facilitate slow/fast
charging at residence/offices by increasing its system capacity to avoid grid
disturbances and make necessary provision for this in the Investment Plan. (iii) The NRE department shall publish
'Standard Procedures and Protocols for Charging Infrastructure' on its website
and shall be made available in all its offices for access to public at large. (iv) All Charging Stations are
required to adhere to the guidelines specified in the 'Standard Procedures and
Protocols for Charging Infrastructure' published by NRE department as well as
the guidelines and standards notified by MoP/CEA. (v) The Public Charging Station set
up by NRE/HAREDA or privately-owned model, shall require a clearance
certificate from the Authorized Official designated by the Nodal Agency for
such purpose, before it is operational and accessible to the public. (vi) The connectivity shall be granted
to the Public Charging Station only after the issuance of Clearance certificate
from the Authorized Official designated by the Nodal Agency. (vii) The Authorized Official
designated by the Nodal Agency shall have the right to inspect all Public
charging Stations set up in the State. The Authorized Official shall verify
that the standard guidelines and protocols are followed by the Public Charging
Station at all times. (viii) The State Nodal Agency (NRE
Department) shall set up a separate EV cell for monitoring of charging stations
installed by individuals/private players. The EV cell shall be responsible for
monitoring and facilitation of the functioning/operations/safety standards etc.
adopted by charging station operator. The NRE Department may charge a fee for
this purpose which shall be determined the Commission in respective Tariff
Orders. (ix) An Implementation Agency may be
selected by the State Nodal Agency and shall be entrusted with responsibility
of installation, operation and maintenance of PCS/FCS for designated period as
per parameters laid down in this policy and as entrusted by the concerned Nodal
Agency. The Implementation Agency may be an Aggregator as mutually decided
between Central and State Nodal Agencies. However, they may also decide to
choose different PCS providers for bundled packages are carved for bidding,
such packages may include at least one identified expressway/highway or part thereof
to prepare a cohesive regional package; the selected identified cities may be
divided into one or more parts as necessary for such purposes. (x) The Nodal Agency shall maintain a
database of all the Public Charging Stations set up in its area of License. The
database shall include details of type of connectors/rated voltage/number of
charging points and type of charging available at different locations. The
database shall be accessible to CEA. (a) The public charging stations may
be allowed to purchase power from any source through open access route in
accordance with the provisions of terms and conditions of HERC Open Access
Regulations, 2012 and its amendments from time to time. (b) The Public Charging Station may
also set up battery swapping stations with due intimation to the Distribution
Licensee. The tariff applicable for Public Charging Stations shall also be
applicable to Battery swapping Stations. However, the Commission may notify
separate tariff for battery swapping stations in its subsequent Tariff Order. (c) The Public Charging Stations may
also be set up with rooftop solar facility under applicable Regulations. (a) The tariff applicable for public
charging stations shall be as per Commission's tariff order issued from time to
time. (b) As of now, the Commission in its
recent tariff order dated 30.03.2021 has approved the concessional tariff for
Electric Vehicles Charging Station of Rs. 5.55/kWh or Rs. 5.00/kVAh. The Fixed
Charges shall be Rs. 100/kW/kVA per month (c) Additionally, the energy charges
as per TOD/TOU tariff shall also be applicable during the off-peak demand
period (November to March) between 9.00 P.M. and 05.30 A.M as applicable to the
HT Supply consumers on the total consumption, instead of incremental
consumption, during the said time period. (d) In such cases where the PCS/FCS
has been installed with Government Incentives (financial or otherwise), State
Nodal Agency shall fix the ceiling of Service Charges to be charged by such
PCS/FCS. (e) With smart charging and metering
in place and growth in solar applications, the Discom shall review the ToD
hours and propose variable time differentiated pricing to take maximum benefit
of available day time power. (a) The consumers desirous of
charging their private vehicles will be charged as per tariff applicable to
their respective category or to say they need not to take a separate
connection. They can charge Electric Vehicles within their respective
connection, provided that load with EV charging does not exceed the Sanctioned
connected/contracted load or demand as the case may be. In case connected load or contract demand exceeds
the sanctioned connected load or contracted demand as the case may be, the
consumers shall apply to DISCOMs for increase in their connected/contract load
on account of EV charging in their premises. The DISCOM shall take utmost
efforts to upgrade its system as per the requirements of load for EV charging
in its area of supply. (b) DISCOM shall propose Capital
Investment Plan for upgrading its network for accommodating Charging
Infrastructure in order to facilitate smooth and efficient EV Charging at
respective Charging Stations. The Capital Investment Plan shall be prepared
after rigorous discussions with investor/stakeholders/private players who are
keen to set up charging stations in the License area of the DISCOM. (c) DISCOMS may also encourage other
energy companies (like IOCL, HPCL, IGL etc.) to invest in providing a charging
network, specially the fast charging stations at inter-city routes like state
and national highways. (d) The DISCOM shall also promote
Smart Charging features by optimizing the charging process according to
distribution grid constraints and local renewable energy availability, whereby
EV charging patterns could be controlled to flatten the peak demand and support
real time balancing of the grid by adjusting their charging levels. For
implementation of Smart Charging and to give benefit of ToD rebate, the DISCOM
may install smart meter at all Public Charging Stations. Smart Charging will
not only help DISCOM manage its load but also provide grid security in the long
run. (e) For Combo Charger C-122
(CCS+CHAdeMo+AC-002) (122 kW). Contract demand of 122 KW is required. In the
Combo Charger, there are three charges 2 of 50 KW each and one of 22KW. (f) In case of HT connection for
E-Vehicle Charging Station(s) for load more than 50 kW, the cost of
separate/dedicated transformer along with allied equipment shall be borne out
of CSR fund of Discoms to rein in cost of installation(s). (g) Also, for a series of Charging
Stations set up in the same campus/nearby areas (approachable with single
connection) shall be allowed to set up with single HT connection so that a
separate transformer is not required for each such charging station. (h) NRE Department being the State
Nodal Agency may also encourage other energy companies (like IOCL, HPCL, IGL,
EESL etc.) to invest in providing a charging network, specially the fast
charging stations at inter-city routes like state and national highways and in
cities. (a) State Nodal Agency- HAREDA shall
be responsible for deciding the ceiling of Service Charges to be charged by
PCS/FCS, where PCS/FCS has been installed with Government Incentives. For all
other PCS/FCS, a range for service charges may be fixed by the approval of
Commission, on the proposal of State Nodal Agency. (b) With smart charging and metering
in place and growth in solar applications, the Discom shall review the ToD
hours and propose variable time differentiated pricing to take maximum benefit
of available day time power. (c) As far as providing financial
incentives is concerned, the Commission is of the view that the State Government
may decide or frame a policy for providing incentive/subsidy/subvention to the
owners/prospective owners of privately-owned Charging Stations. (d) In view of Regulation 9 of HERC
(Duty to supply electricity on request, Power to recover expenditure incurred
in providing supply and Power to require security) Regulations, 2016, as a
special case for EV, the Commission allows as under:- (i) tariff applicable for charging of
Electric Vehicle at premises other than charging stations shall be the same as applicable
for the relevant category of connection at such premises. (ii) tariff for electric vehicle
charging stations on single point delivery shall be applicable for charging of
batteries at swapping facilities provided that such swapping facilities are exclusively
used for swapping of batteries of E-Rickshaw/E-Vehicle only. (iii) at electric vehicle charging
station, a separate electricity connection shall be taken by the applicant for
other associated purposes such as office of charging station, public amenities,
consumption of other equipment etc. The applicant shall ensure a separate
metering arrangement for such purposes and tariff as applicable to relevant
category shall be applicable to the same. (iv) permit a separate connection for
electric vehicle charging in Retail outlets of Oil Marketing Companies, Housing
Societies, Malls, Office Complexes, Restaurants, Hotels, Parking of Metro
Stations or its premises etc. (v) further, in cases where single
point connection has been provided in the premises, and a separate electric
vehicle connection is desired at LT level, distribution licensee in such cases
may adopt minus metering by providing separate wiring and metering for electric
vehicle charging activities. (vi) applicant must be having the
approval for safety and/or fire clearance for the electric vehicle charging
station wherever applicable from the concerned department such as Petroleum and
Explosives Safety organization (PESO), fire department, etc. (e) In case of HT connection for
E-Vehicle Charging Station(s) for load more than 50 kW, the cost of
separate/dedicated transformer along with allied equipment shall be borne out
of CSR fund of Discoms to rein in cost of installation(s). 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 suo moto relax any of the provisions of these
regulations or on an application made before it by an interested person. Subject to the provisions of the Act and these regulations, the
Commission may, from time to time, issue orders and procedural directions with
regard to the implementation of these regulations and specify the procedure to
be followed on various matters, which the Commission has been empowered by the
regulations to direct and matters incidental thereto. The Commission may, at any time, add, vary, modify or amend any of the
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 special order, make such
provisions, which in the opinion of the Commission are necessary or expedient
to do so. Nothing in these Regulations shall limit the inherent power of the
Commission to make such orders as may be necessary to meet the ends of justice
or to prevent abuses of the process of law/statutes. Nothing in these
Regulations shall bar the Commission from adopting, any other procedure, which
may be at variance with any of the provisions of these Regulations, as long as
they are in conformity with the provisions of the Electricity Act, 2003 and the
policies framed by the Central/State Government thereto. Provided that the reasons for any such deviating shall be recorded in
writing. Provided also that nothing in these Regulations shall, expressly or
implicitly, bar the Commission from dealing with any matter under these
Regulations or exercising any power under the Act for which no regulations have
been framed.HARYANA ELECTRICITY
REGULATORY COMMISSION (TERMS AND CONDITIONS FOR SETTING UP CHARGING
INFRASTRUCTURE, TARIFF AND OTHER REGULATORY ISSUES FOR ELECTRIC VEHICLES),
REGULATIONS, 2021
PREAMBLE