TAMIL NADU ELECTRICITY REGULATORY COMMISSION (GRID
CONNECTIVITY AND INTRA-STATE OPEN ACCESS) REGULATIONS, 2014
PREAMBLE
WHEREAS under the Electricity Act, 2003 (Central
Act 36 of 2003), the State Electricity Regulatory Commission shall specify the
terms and conditions for intra-State open access within the State;
AND WHEREAS the Tamil Nadu Electricity Regulatory
Commission has specified the Tamil Nadu Electricity Regulatory Commission
(Intra-State Open Access) Regulations, 2005 in Notification No.TNERC/ISOA/11/1
dated 24.06.2005 and the same has been published at pages 1-21 of Part
VISection 2 of the Tamil Nadu Government Gazette, dated the 2nd August 2005;
AND WHEREAS various Orders have been issued by the
Tamil Nadu Electricity Regulatory Commission from time to time and taking cue
from such orders and from the past experience, it is decided to repeal the said
Tamil Nadu Electricity Regulatory Commission (Intra-State Open Access)
Regulations, 2005 and notify a new comprehensive Regulation governing the Grid
Connectivity and Open Access;
NOW THEREFORE, under Section 181 of the Electricity
Act, 2003 (Central Act 36 of 2003) and all other powers enabling in that
behalf, the Tamil Nadu Electricity Regulatory Commission hereby makes the Tamil
Nadu Electricity Regulatory Commission (Grid Connectivity and Intrastate Open
Access) Regulations, 2014, the draft of the same having been previously published
as required under sub Section (3) of the said Section 181.
CHAPTER 1
PRELIMINARY
Regulation - 1. Short Title, Extent and Commencement.
(1) These Regulations may be called the Tamil Nadu Electricity Regulatory
Commission (Grid Connectivity and Intra-State Open Access) Regulations, 2014;
(2) These Regulations shall come into force on the date of publication in
the Tamil Nadu Government Gazette.
Regulation - 2. Scope.
These Regulations shall apply to open access for
use of intrastate transmission system and or distribution systems in the State
of Tamil Nadu, including when such system is used in conjunction with
inter-State transmission system.
Regulation - 3. Definitions.
(1) In these Regulations, unless the context otherwise requires,
(a) "Act" means the Electricity Act, 2003 (Central Act 36 of
2003);
(b) "Allotted Capacity" means the power transfer in MW between the
specified point of injection and point of drawal allowed to a
long-term/medium-term open access customer on the intra-State transmission
system and the expression "allotment of capacity" shall be construed
accordingly;
(c) "Applicant" means a consumer, trader, distribution licensee or
a Generating company who has applied seeking connectivity or open access, as
the case may be;
(d) "Central Commission" means the Central Electricity Regulatory
Commission referred to in sub-section (1) of Section 76 of the Act;
(e) "Commission" means the Tamil Nadu Electricity Regulatory
Commission constituted under sub-section (1) of Section 82 of the Act;
(f) "Contracted demand" means the load in kW/kVA (kilo Watt/kilo
Volt Ampere) which the distribution licensee has agreed to supply from time to
time, subject to the governing terms and conditions and is different from the
connected load;
(g) "Day" means a day starting at 00.00 hours and ending at 24.00
hours;
(h) "Distribution System" means the system as defined in
sub-section (19) of Section 2 of the Act and operates at the voltage of 33 kV
and below;
(i) "IEGC" means Indian Electricity Grid Code specified by Central
Electricity Regulatory Commission under Clause (h) of sub-section (1) of
Section 79 of the Act;
(j) "Intra state Transmission System " means the system as defined
in sub-section (37) of Section 2 of the Act and operates at the voltage of 66
kV and above;
(k) "Imbalance" in a time block for a generating station means its
total actual generation minus its total scheduled generation and for a consumer
or buyer means its total drawal minus its total scheduled drawal;
(l) "Long-term open access" means the right to use the Intra-State
transmission system or distribution system for a period exceeding 12 years but
not exceeding 25 years;
(m) "Medium-term open access" means the open access for a period
exceeding three months but not exceeding three years;
Explanation: Open access Applications for a period
more than 3 years and up to 12 years shall be considered under medium term open
access only and shall be allowed for a period exceeding 3 months, but not
exceeding 3 years at a time.
(n) "Month " means a calendar month as per the Gregorian calendar;
(o) "Nodal agency" means the agency specified in column (4) of the
Schedule 1 & 2 of these Regulations;
(p) "open access " means the non-discriminatory provision for the
use of transmission lines or distribution system or associated facilities with
such lines or system by any licensee or consumer or a person engaged in
generation in accordance with these Regulations and includes long-term open
access, medium-term open access and short-term open access;
(q) "open access customer" means a consumer, trader, distribution
licensee or a generator who has been granted open access under these
Regulations;
(r) "Reserved Capacity" means the power transfer in MW between the
specified point(s) of injection and point(s) of drawal allowed to a short-term
open access customer on the transmission/distribution system depending on
availability of transmission/distribution capacity and the expression
"reservation of capacity" shall be construed accordingly;
(s) "Short-term open access " means open access for a period up to
one month at a time;
Explanation: Open access Applications for a period
more than 1 month and up to 3 months shall be considered under short term open
access only and shall be allowed for a period up to 1 month at a time.
(t) "SLDC" means the State Load Dispatch Centre established under
sub-section (1) of Section 31 of the Act;
(u) "State Grid Code" means the State Grid Code specified by the
Commission under Clause (h) of sub-section (1) of Section 86 of the Act;
(v) "State Transmission Utility (STU) " means a Government Company
specified as such by the State Government under sub-section (1) of Section 39
of the Act;
(w) "Transmission System Segment" means a part or whole of the
transmission system from the point of injection to the point of drawal;
(x) "Wheeling" means the operation whereby the distribution system
and associated facilities of a transmission Licensee or distribution Licensee,
as the case may be, are used by another person for the conveyance of
electricity on payment of charges to be determined under Section 62 of the Act.
(2) Words and expressions used and not defined in these Regulations but
defined in the Act or IEGC or the State Grid Code or any other
Codes/Regulations made by the Commission shall have the meaning assigned to
them under the Act or the IEGC or the State Grid Code or any other
Codes/Regulations made by the Commission, as the case may be.
(3) The General Clauses Act, 1897 (Central Act X of 1897), as amended from
time to time shall apply for the interpretation of these Regulations as it
applies for interpretation of an Act of Parliament.
(4) In the interpretation of these Regulations, unless the context otherwise
requires
(a) Words in the singular or plural term, as the case may be, shall also be
deemed to include the plural or the singular term, respectively;
(b) The terms "include" or "including" shall be deemed
to be followed by "without limitation" or "but not limited
to" regardless of whether such terms are followed by such phrases or words
of like import;
(c) References herein to the "Regulations" shall be construed as a
reference to these Regulations as amended or modified by the Commission from
time to time in accordance with the applicable laws in force;
(d) The headings are inserted for convenience and may not be taken into
account for the purpose of interpretation of these Regulations;
(e) References to the statutes, Regulations or guidelines shall be construed
as including all statutory provisions consolidating, amending or replacing such
statutes, Regulations or guidelines, as the case may be, referred to;
(f) In case of inconsistency between any provisions of these Regulations and
any other Regulations or order passed by the Commission the provisions of these
Regulations shall prevail.
CHAPTER 2 CONNECTIVITY
Regulation - 4. Connectivity.
(1) Any consumer having contracted
demand of 10 MW and above or a consumer availing supply at 66 kV and above or a
Generating Station having capacity of 15 MW and above or a Generating Station
requiring connectivity at 66 kV and above shall be eligible to obtain
connectivity to the intra-State transmission system, unless already connected,
and shall apply for connectivity, in accordance with the provisions in this
chapter.
(2) Any consumer having contracted
demand of less than 10 MW or a consumer availing supply at 33 kV and below or a
Generating Station having installed capacity less than 15 MW or a Generating
Station requiring connectivity at 33 kV and below shall be eligible to obtain
connectivity to the Distribution system and shall apply for connectivity as per
the provisions of these Regulations, unless already connected, in accordance
with the provisions in this Chapter.
(3) Fossil fuel based generating
stations shall be given connectivity at HT/EHT level. Generating stations
generating energy based on new and renewable energy sources shall be provided
with connectivity at any voltage, subject to the provisions of the Commission's
Regulations/Orders in force.
Regulation - 5. Application procedure for Connectivity to intra-State transmission system.
(1) An Application for connectivity
to intra-State transmission system shall be made to the STU in the Form
prescribed by the STU.
(2) Every Application shall be
accompanied by a non-refundable fee as specified below in the manner as
mentioned in the procedure to be issued by the STU. The said fee is inclusive
of the charges for any load flow/system studies to be conducted by the STU.
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Sl. No.
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Quantum of power to be injected/off take
into/from Intra-State Transmission and/or Distribution System.
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Application fee for connectivity (Rs. In Lakhs)
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1.
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Up to 100 MW
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2 (Two)
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2.
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More than 100 MW and up to 500 MW
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3 (Three)
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3.
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More than 500 MW and up to 1000 MW
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6 (Six)
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4.
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More than 1000 MW
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9 (Nine)
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(3) In case of co-generation and
generation of electricity from renewable energy sources, the Application fee
shall be 50% of the normal fee.
(4) The Application for connectivity
shall contain details such as, geographical location of the Applicant, quantum
of power to be interchanged, that is, the quantum of power to be injected in
the case of a generating station including a captive generating plant and
quantum of power to be drawn in the case of consumer, with the intra-State
transmission system and such other details as may be laid down by the State
Transmission Utility in the detailed procedure:
Provided that in cases where once an Application
has been filed and thereafter there has been any material change in the
location of the Applicant or change by more than 10 per cent in the quantum of
power to be interchanged with the Intra-State transmission system, the
Applicant shall make a fresh Application, which shall be considered in
accordance with these Regulations:
Provided further that an Application by the
collective generators shall be considered by STU, only if all the generators,
whose aggregate capacity is connected at the single connection point, formalize
a written agreement among themselves that the lead generator shall act on
behalf of all the generators to undertake all operational and commercial
responsibilities for all the collective generators connected at that point in
following the provisions of the Indian Electricity Grid Code or Tamil Nadu
Electricity Grid Code as the case may be and all other Regulations of the
Commission, such as grid security, scheduling and dispatch, collection and
payment/adjustment of Transmission charges, Unscheduled Interchange (UI)
charges, congestion and other charges, etc., and submit the Application of
connectivity with a copy of the Agreement to the STU and also send a copy of
the Application to the SLDC:
Provided also that the STU shall suitably
incorporate the requirement of formal Agreement amongst such generators in the
detailed procedure and Connection Agreement signed with such lead generator.
Regulation - 6. Processing of Application and Grant of connectivity to STU.
(1) On receipt of the Application,
the STU shall, in consultation and through coordination with other agencies
involved in the intra-State transmission including the Distribution Licensee,
process the Application and carry out the necessary inter-connection study as
specified in the Central Electricity Authority - (Technical Standards for
Connectivity to the Grid) Regulations, 2007, (Grid Standards) Regulations, 2007
and (Technical Standards for construction of electrical plants and electric
lines) Regulations, 2010.
(2) While granting connectivity, the
STU shall specify the name of the sub-station or pooling station or switchyard
where connectivity is to be granted. In case connectivity is to be granted by
looping-in and looping-out of an existing or proposed line, the STU shall
specify the point of connection and name of the line at which connectivity is
to be granted. The STU shall indicate the broad design features of the
dedicated transmission line. The timeframe for completion of the dedicated
transmission line may be informed by STU or the generating company as the case
may be.
(3) The Applicant and all intra-State
transmission licensees including the State Transmission Utility shall comply
with the provisions of Central Electricity Authority - (Technical Standards for
Connectivity to the Grid) Regulations, 2007, (Grid Standards) Regulations, 2007
and (Technical Standards for construction of electrical plants and electric
lines) Regulations, 2010.
(4) The Applicant shall sign a
connectivity Agreement with the State Transmission Utility or intra-State
transmission licensee owning the substation or pooling station or switchyard or
the transmission line as identified by the STU where connectivity is being
granted:
Provided that in case connectivity of a generating
station, including captive generating plant or connectivity to a customer is
granted to the intrastate transmission system of an intra-State transmission
licensee other than the State Transmission Utility, a Tripartite Agreement as
provided in the Central Electricity Authority (Technical Standards for Connectivity
to the Grid) Regulations, 2007 shall be signed among the Applicant, the State
Transmission Utility and such intra-State transmission licensee.
(5) The grant of connectivity shall
not entitle an Applicant to inter-change any power with the grid unless the
Applicant obtains long-term open access, medium-term open access or short-term
open access, as the case may be, in accordance with the provisions of these
Regulations:
Provided that any interchange of power with grid
without any type of valid open access shall not warrant any payment to be made
by any licensee. Such inter-change of power shall be violation of these
Regulations and shall be dealt with in accordance with the provisions of the
Electricity Act, 2003:
Provided further that provisions of these
Regulations shall not be applicable to energy exchange taking place under
sub-regulation (6).
(6) Notwithstanding anything
contained in sub-regulation (5) and any provision with regard to sale of infirm
power in the relevant PPA, a unit of a generating station, including a captive
generating plant which has been granted connectivity to the grid shall be
allowed to inject infirm power into the grid during testing including full load
testing before its COD for a period not exceeding six months from the date of first
synchronization after obtaining prior permission of the concerned State Load
Despatch Centre:
Provided that the Commission may allow extension of
the period for testing including full load testing, and consequent injection of
infirm power by the unit, beyond six months, in exceptional circumstances on an
Application made by the generating company at least two months in advance of
completion of six month period:
Provided further that the concerned State Load
Despatch Centre while granting such permission shall keep the grid security in
view:
Provided also that the onus of proving that the
injection of infirm power from the unit(s) of the generating station is for the
purpose of testing and commissioning shall lie with the generating company, and
the respective SLDC shall seek such information on each occasion of injection
of power before COD. For this, the generator shall provide SLDC sufficient
details of the specific testing and commissioning activity, its duration and
intended injection etc. Such details shall be shared with the distribution
licensee who has to pay for the infirm power, before effecting connectivity.
Commercial treatment including the tariff for such infirm power from a
generating station or a unit thereof will be governed by the concerned
Regulations/Orders in force issued by the Commission from time to time.
(7) An Applicant shall be required by
the State Transmission Utility to construct a dedicated line to the point of
connection to enable connectivity to the grid. In cases where augmentation of
the STU/Transmission Licensee's sub-station is involved, the generator shall
also bear the cost of bay extension, data communication system and initial
testing & commissioning.
(8) The STU shall convey its decision
on grant of connectivity or otherwise within a period of 30 days from the date
of receipt of Application in complete shape.
Regulation - 7. Application procedure for Connectivity to distribution system for a generating station.
(1) All eligible generating stations
including a captive generating plant, seeking connectivity to the distribution
system, shall apply to the distribution licensee for connectivity in the Form
prescribed by the Distribution Licensee.
(2) The Application shall be
accompanied by a non-refundable fee of Rs. one lakh in the manner prescribed by
the Distribution Licensee. In case of co-generation and generation of
electricity from renewable energy sources, the Application-fee shall be 50% of
the normal fee. The Application-fee is inclusive of the charges for any load flow
or system studies to be conducted by the Distribution Licensee.
(3) The Application for connectivity
shall contain details such as, geographical location of the generating station,
quantum of power to be injected and such other details as may be prescribed by
the Distribution Licensee:
Provided that in cases where after filing of an
Application there has been any material change in the location of the Applicant
or change by more than 10 percent in the quantum of power to be interchanged
with the distribution system, the Applicant shall make a fresh Application,
which shall be considered in accordance with these Regulations:
Provided further that the Application shall be
considered by the Distribution Licensee only if all the generators, whose
aggregate capacity is connected at the single connection point, formalize a
written Agreement among themselves that the lead generator shall act on behalf
of all the generators to undertake all operational and commercial
responsibilities for all the collective generators connected at that point in
following the provisions of the Indian Electricity Grid Code or Tamil Nadu
Electricity Grid Code, as the case may be, and all other Regulations of the
Commission, such as Regulations relating to grid security, scheduling and dispatch,
collection and payment/adjustment of wheeling charges, UI charges, congestion
and other charges, etc., and submit the Application for connectivity with a
copy of the Agreement to the Distribution Licensee and also send a copy of
Application to the SLDC:
Provided also that the Distribution Licensee shall
suitably incorporate the requirement of formal Agreement amongst such
generators in the detailed procedure and Connectivity Agreement signed with
such lead generator.
Regulation - 8. Processing of Application and Grant of connectivity to distribution system for a generating station.
(1) On receipt of the Application,
the distribution licensee shall, in consultation and through coordination with
State Transmission Utility, process the Application and carry out necessary
inter-connection study as specified in the Central Electricity Authority
-(Technical Standards for Connectivity to the Grid) Regulations, 2007, (Grid
Standards) Regulations, 2007 and (Technical Standards for construction of
electrical plants and electric lines) Regulations, 2010.
(2) While granting connectivity, the
distribution licensee shall specify the name of the sub-station or pooling
station or switchyard where connectivity is to be granted.
(3) The distribution licensee shall
indicate the broad design features such as switch-yard and inter-connection
facility up to the point of injection into the Sub-Station of the distribution
licensee and the timeframe for completion of the same. The cost of creation of
these facilities shall be borne by the Generating Company. In cases where
augmentation of the distribution licensee's sub-station is involved, the
generating station shall also bear the cost of bay extension, data
communication system and initial testing & commissioning.
(4) The Applicant and the
distribution licensee shall comply with the provisions of Central Electricity
Authority - (Technical Standards for Connectivity to the Grid) Regulations,
2007, (Grid Standards) Regulations, 2007 and (Technical Standards for
construction of Electrical Plants and Electric Lines) Regulations, 2010.
(5) The Applicant shall sign a
connectivity Agreement with the distribution licensee where connectivity is
being granted.
(6) The grant of connectivity shall
not entitle an Applicant to inter-change any power with the grid unless it
obtains long-term open access, medium-term open access or short-term open
access, as the case may be in accordance with the provisions of these
Regulations:
Provided that any interchange of power with grid
without any type of valid open access shall be violation of these Regulations
and shall be dealt with in accordance with Section 142 of the Electricity Act,
2003:
Provided further that provisions of these
Regulations shall not be applicable to energy exchange taking place under
sub-regulation (7).
(7) A generating station, including
captive generating plant which has been granted connectivity to the
distribution system shall be allowed to undertake testing including full load
testing by injecting its infirm power into the grid before being put into
commercial operation, even before availing any type of open access, after
obtaining permission of the State Load Despatch Centre and the distribution
licensee, who shall keep grid security in view while granting such permission.
Commercial treatment including the tariff for such infirm power from a
generating station or a unit thereof will be governed by the concerned
Regulations or Orders in force issued by the Commission.
(8) Every Applicant shall construct a
dedicated line to the point of connection to enable connectivity to the
distribution system.
(9) The Distribution Licensee shall
convey its decision on grant of connectivity or otherwise within a period of 30
days from the date of receipt of Application in complete shape.
CHAPTER 3
GENERAL PROVISIONS FOR OPEN ACCESS
Regulation - 9. Eligibility for Open Access and conditions to be satisfied.
(1) Subject to the provisions of these Regulations, the licensees,
generating companies, captive generating plants and consumers shall be eligible
for open access to the intra-State transmission system of the State
Transmission Utility or any transmission licensee on payment of transmission
and other charges as may be determined by the Commission from time to time.
(2) Subject to the provisions of these Regulations, the licensees,
generating stations, captive generating plants and consumers shall be eligible
for open access to distribution system of a distribution licensee on payment of
the wheeling and other charges as may be determined by the Commission from time
to time.
(3) Subject to the provisions of these Regulations, open access shall be
permissible to the consumers seeking open access capacity up to which the
Commission has introduced open access and are connected through an independent
feeder emanating from a sub-station of licensee:
Provided that the consumers, who are not on
independent feeders, shall be allowed open access subject to the restrictions
in the feeders serving them in line with the Commission's
Regulations/Codes/Orders:
Provided further that duties of the distribution
licensee with respect to such open access customers shall be of a common
carrier providing nondiscriminatory open access as per sub-section (3) of
Section 42 of the Act.
(4) An un-discharged insolvent or a person having outstanding dues against
him for more than two months billing of distribution/transmission licensee at
the time of Application shall not be eligible for open access.
(5) In case a person, to whom open access has already been allowed, is
declared insolvent or is having outstanding dues for more than two months
billing of transmission or distribution Licensee, he shall not be eligible for
open access from the day he is adjudged as insolvent or failed to clear the
amount outstanding for more than two months billing.
(6) Open Access shall be allowed to the intra state transmission system
subject to the satisfaction of the conditions contained in the Act and in these
Regulations. Having regard to operational constraints and other relevant
factors, open access shall be allowed to all EHT & HT consumers within
their contracted demand subject to the terms and conditions of supply. In case
of generation of electricity from new and renewable sources, open access shall
be allowed as specifically permitted by the Commission in its relevant
Regulations/Orders in force.
Regulation - 10. Criteria for granting long-term open access or medium-term open access or short term open access.
(1) Before awarding long-term open access, the State Transmission Utility
shall have due regard to the augmentation required for the intra-State
transmission system.
(2) Medium-term open access or short-term open access shall be granted if
the resultant power flow can be accommodated in the existing transmission
system or the transmission system under execution:
Provided that no augmentation shall be carried out
to the transmission system for the sole purpose of granting medium-term open
access or short-term open access:
Provided further that construction of a dedicated
transmission line shall not be construed as augmentation of the transmission
system for the purpose of this Regulation.
CHAPTER 4
APPLICATION PROCEDURE AND APPROVAL
Application Procedure and approval for Open Access to Consumer
Regulation - 11. Categories of Open Access Customers.
The Application procedure, Application-fee and the
time frame for processing the request of the eligible consumers seeking Open
Access shall be based on the following criteria:
(1) System to which connected;
(a) Intra-State transmission system; and
(b) Distribution system;
(2) Inter-se location of drawal and injection points;
(a) Both within the same distribution system;
(b) Within the State but in different distribution systems;
(c) Injection/Drawal at the intra-State transmission system and injecttion
at the intra-State transmission system and drawal at the distribution system
and vice versa in the same State and in different States;
(3) Duration of Open Access;
(a) Long term access;
(b) Medium-term open access; and
(c) Short-term open access.
Regulation - 12. Application procedure for Open Access.
(1) An Application for open access shall be made in the prescribed Form and
submitted to the Nodal agency in accordance with these Regulations. The
Application-fee is inclusive of the charges for any load flow or system studies
to be conducted by the STU.
(2) The Application shall be accompanied by an undertaking of not having
entered into Power purchase agreement (PPA) or any other bilateral agreement
with more than one person for the same quantum of power for which open access
is sought.
(3) Subject to the provisions of these Regulations, the Nodal agency,
Application-fee, Documents to accompany the Application and time frame for
disposal of Application are specified in the Schedule 1 & 2.
Regulation - 13. Procedure for Long Term Access.
(1) Involving inter-State transmission system: Notwithstanding anything
contained in sub-regulations (2) & (3), procedure for inter-State long-term
open access shall be as per Central Electricity Regulatory Commission's
Regulations or Orders issued for this purpose as amended from time to time:
Provided that in respect of a consumer connected to
a distribution system/transmission system, seeking inter-State long-term open
access, the SLDC, before giving its consent to the RLDC as required under the
Central Commission's Regulations or Orders, shall require the consumer to
submit the consent of the distribution licensee or the transmission licensee
concerned.
(2) Involving only intra-State transmission system.
Subject to the provisions of sub-regulation (1),
intra-State long-term open access involving intra-State transmission system
shall be in accordance with the provisions below:
(a) Every Application for grant of long-term open access shall contain
details such as name of the entity or entities from whom electricity is
proposed to be procured along with the quantum of power and such other details
as may be laid down by the State Transmission Utility in the detailed procedure
specified in Regulation 43:
Provided that in case augmentation of transmission
system is required, the Applicant shall also have to bear the transmission charges
for the same as per these Regulations:
Provided further that in cases where there is any
material change in location of the Applicant or change by more than 10 percent
in the quantum of power to be inter-changed using the intra-State transmission
system, a fresh Application shall be made, which shall be considered afresh in
accordance with these Regulations.
(b) The Applicant shall submit any other information sought by the Nodal
agency including the basis for assessment of power to be interchanged using the
intra-State transmission system and power to be transmitted to or from various
entities or regions to enable the Nodal agency to plan the intra-State
transmission system in a holistic manner.
(c) The Application shall be accompanied by a Bank guarantee at the rate of
Rs. 10,000/- (Rupees Ten thousand only) per MW or part thereof the total power
to be transmitted. The Bank guarantee shall be in favour of the Nodal agency,
in the manner laid down under the detailed procedure.
(d) The Bank guarantee shall be valid and subsisting till the execution of
the long-term open access agreement, in the case when augmentation of
transmission system is required, and till operationalization of long-term open
access when augmentation of transmission system is not required.
(e) The Bank guarantee may be encashed by the Nodal agency, if the
Application is withdrawn by the Applicant or the long-term open access rights
are relinquished prior to the operationalisation of such rights when
augmentation of transmission system is not required.
(f) The aforesaid Bank guarantee will stand discharged with the submission
of Bank guarantee required to be given by the Applicant to the State
Transmission Utility during construction phase when augmentation of
transmission system is required, in accordance with the provisions in the
detailed procedure.
(g) On receipt of the Application, the Nodal agency shall, in consultation
and through coordination with other agencies involved in intra-State
transmission system to be used, process the Application and carry out the
necessary system studies as expeditiously as possible and ensure that the
decision to grant long-term open access is arrived at within the timeframe
specified in Schedule 1 & 2:
Provided that in case the Nodal agency faces any
difficulty in the process of consultation or coordination, it may approach the
Commission for appropriate directions.
(h) Based on the system studies, the Nodal agency shall specify the
intrastate transmission system that would be required to give long-term open
access. In case augmentation to the existing intra-State transmission system is
required, the same will be intimated to the Applicant.
(i) While granting long-term open access, the Nodal agency shall communicate
to the Applicant, the date from which long-term open access shall be granted
and an estimate of the transmission charges likely to be payable based on the
prevailing costs, prices and methodology of sharing of transmission charges
specified by the Commission.
(j) The Applicant shall sign an agreement with the State Transmission
Utility in case long-term open access is granted by the State Transmission
Utility, in accordance with the provision as may be made in the detailed
procedure. While seeking long-term open access to an intra-State transmission
licensee, other than the State Transmission Utility, the Applicant shall sign a
tripartite long-term open access agreement with the State Transmission Utility
and the intra-State transmission licensee. The long-term open access agreement
shall contain the date of commencement of long-term open access, the point of
injection of power into the grid and point of drawal from the grid and the
details of dedicated transmission lines, if any, required. In case augmentation
of transmission system is required, the long-term open access agreement shall
contain the time line for construction of the facilities of the Applicant and
the transmission licensee, the Bank guarantee required to be given by the
Applicant and other details in accordance with the detailed procedure.
(k) Immediately after grant of long-term open access, the Nodal agency shall
inform the State Load Despatch Centre so that it can consider the same while
processing requests for grant of short-term open access, received under these
Regulations.
(l) On the expiry of the period of long-term open access, the same shall
stand extended on a written request by the consumer, to the Sate Transmission
Utility, submitted at least six months prior to such expiry, mentioning the
period for which extension is required:
Provided that in case no written request is
received from the consumer within the timeline specified above, the said
long-term open access shall stand terminated on the date up to which it was
initially granted.
(3) Within same distribution system: The procedure specified in
sub-regulation (2) above shall, mutatis mutandis, apply to cases of long-term
open access when the point of injection and the point of drawal are located in
the same distribution system.
Regulation - 14. Procedure for medium-term open access.
(1) Involving interstate transmission system: Notwithstanding anything
contained in sub-regulations (2) & (3) the procedure for inter-State
medium-term open access shall be as per Central Electricity Regulatory Commission's
Regulations or Orders in force for this purpose as amended from time to time:
Provided that in respect of a consumer connected to
a transmission system or distribution system seeking inter-State medium-term
open access, the SLDC, before giving its consent to the RLDC as required under
the Central Commission's Regulations, shall require the consumer to submit the
consent of the transmission licensee/distribution licensee concerned.
(2) Involving only intra-State transmission system: Subject to the provisions
of sub-regulation (1), intra-State medium-term open access involving
intra-State transmission system shall be in accordance with the provisions of
Clauses (a) to (f) :
(a) The Application for grant of medium-term open access shall contain such
details as may be laid down under the detailed procedure and shall, in
particular, include the point of injection into the grid, point of drawal from
the grid and the quantum of power for which medium-term open access has been
applied for;
(b) The Application shall be accompanied by a Bank guarantee of Rs. 2,000/-
(Rupees two thousand) per MW or part thereof for the total power to be
transmitted. The Bank guarantee shall be in favour of the Nodal agency, in the
manner laid down under the detailed procedure;
(c) The Bank guarantee shall be kept valid and subsisting till
operationalization of medium-term open access;
(d) The Bank guarantee may be encashed by the Nodal agency, if the
Application is withdrawn by the Applicant or the medium-term open access rights
are relinquished prior to the operationalisation of such rights;
(e) The start date of the medium-term open access shall not be earlier than
5 months and not later than 1 year from the last day of the month in which
Application has been made;
(f) On receipt of the Application, the Nodal agency shall, in consultation
and through coordination with other agencies involved in intra-State
transmission, process the Application and carry out the necessary system
studies as expeditiously as possible and ensure that the decision to grant or
refuse medium-term open access is made within the timeframe specified in
Schedule 1 & 2:
Provided that in case the Nodal agency faces any
difficulty in the process of consultation or coordination, it may approach the
Commission for appropriate directions;
(g) On being satisfied that the requirements specified in Regulations 9 and
10 are complied with, the Nodal agency shall grant medium-term open access for
the period stated in the Application:
Provided that for reasons to be recorded in
writing, the Nodal agency may grant medium-term open access for a period less
than that sought for by the Applicant:
Provided further that the Applicant shall sign an
agreement for medium term open access with the State Transmission Utility, in
accordance with the provision as may be made in the detailed procedure. While
seeking medium-term open access to an intra-State transmission licensee, other
than the State Transmission Utility, the Applicant shall sign a tripartite
medium-term open access agreement with the State Transmission Utility and the
intra-State transmission licensee. The medium-term open access agreement shall
contain the date of commencement and end of medium-term open access, the point
of injection of power into the grid and point of drawal from the grid, the
details of dedicated transmission lines required, if any, the Bank guarantee
required to be given by the Applicant and other details in accordance with the
detailed procedure;
(h) After the grant of medium-term open access, the Nodal agency shall
inform the State Load Despatch Centre for processing requests for short-term
open access received under these Regulations;
(i) On expiry of the period of the medium-term open access, the medium-term
consumer shall not be entitled to any overriding preference for renewal of the
term.
(3) Within same distribution system: The procedure specified in
sub-regulation (2) shall, mutatis mutandis, apply to cases of medium-term open
access when the point of injection and the point of drawal are located in the
same distribution system.
Regulation - 15. Procedure for short-term Open Access.
(1) Involving inter-State transmission system.
Notwithstanding anything contained in
sub-regulations (2) to (3), the procedure for inter-State short-term Open
Access shall be as per Central Electricity Regulatory Commission's Regulations
or Orders issued for this purpose as amended from time to time:
Provided that in respect of a consumer connected to
a transmission system or distribution system seeking inter-State short-term
open access, the SLDC, before giving its consent to the RLDC as required under
the Central Commission's Regulations, shall require the consumer to submit the
consent of the transmission licensee or distribution licensee concerned.
(2) Involving only intra-State transmission system: Subject to the
provisions of sub-regulation (1), intra-State short-term Open Access shall be
in accordance with the provisions of Clauses (a) to (f):
(a) Open Access in advance.
(i) Application may be submitted to the Nodal Agency seeking short-term open
access up to the fourth month, considering the month in which an Application is
made being the first month;
(ii) Separate Application shall be made for each month and for each
transaction in a month;
(iii) Every Application to the Nodal agency shall be in the specified format
[FORMAT ST-1] containing such details like capacity needed, generation planned
or power purchase contracted, point of injection, point of drawal, duration of
availing open access, peak load, average load and such other additional
information as may be required by the Nodal agency. The Application shall be
accompanied by a non-refundable Application fee as per Schedule 1 & 2 in
cash or by demand draft in favour of the officer so notified by Nodal agency;
(iv) An Application for grant of open access commencing in any month may be
submitted in a cover marked "Application for Short-Term Open Access"
up to 15th day of the preceding month. For example, Application for grant of
open access commencing in the month of July shall be received up to 15th day of
June;
(v) Nodal agency shall acknowledge receipt of the Application by indicating
time and date on "ACKNOWLEDGEMENT" to the Applicant;
(vi) A consumer of distribution licensee intending to avail open access shall
also furnish a copy of his Application to the distribution licensee of his area
of supply;
(vii) Based on the type of transactions, Nodal agency shall take a decision on
the Applications for short-term open access in the manner provided herein below;
(viii) All Applications received under sub-clause (iv) shall be taken up for
consideration together and processed as per allotment priority criteria
specified under Regulation 19 of these Regulations;
(ix) Nodal agency shall check transaction for congestion of any element (line
or transformer) of transmission and distribution system involved in
transaction;
(x) Nodal agency shall convey grant of open access or otherwise in the
specified format [FORMAT-ST2] along with schedule of payments to the consumer
latest by 19th day of such preceding month;
(xi) Nodal agency shall assign specific reasons if open access is denied
under sub-clause (x).
(b) Day-Ahead Open Access.
(i) An Application for grant of day ahead open access may be received by
Nodal agency within three days prior to the date of scheduling but not later
than 13.00 Hours of the day immediately preceding the day of scheduling for
day-ahead transaction. For example, Application for day-ahead transaction on
25th day of July shall be received on 22nd day or 23rd day or up to 13.00 hours
on 24th day of that month;
(ii) Nodal agency shall check for congestion and convey grant of approval or
otherwise in the same format [FORMAT-ST2] as provided in sub-clause (x) of
Clause (a). All other provisions of Application for short-term open access
shall apply.
(c) Procedure for scheduling transaction in a contingency.
In the event of a contingency, the buying utility
may locate a source of power to meet short-term contingency requirement even
after the cut-off time of 13.00 hrs of the preceding day and apply to the Nodal
agency for open access and scheduling and in that event, the Nodal agency shall
endeavour to accommodate such request as soon as and to the extent practically
feasible, in accordance with the detailed procedure.
(d) Bidding Procedure.
(i) If the capacity sought by the consumers for Open Access for the
following month is more than the available capacity or SLDC perceives
congestion of any element of transmission and/or distribution system involved
in the transaction, the allocation shall be made through electronic bidding
procedure;
(ii) The decision of SLDC in respect of an expected congestion shall be final
and binding;
(iii) SLDC shall convey information of congestion and decision for invitation
of bidding indicating floor price on format [FORMAT-ST3] to the Applicants;
(iv) SLDC shall also display bidding information on its website;
(v) The floorprice of transmission and wheeling charges determined on the
basis of relevant Order of the Commission shall be indicated in FORMAT-ST3;
(vi) The Bids shall be accepted on format [FORMAT-ST4] up to the "bid
closing time" as indicated in bidding invitation FORMAT-ST3.
Modification/amendment to a bid, once submitted shall not be entertained;
(vii) If any consumer does not participate in bidding process, his Application
shall be deemed to have been withdrawn and shall not be processed;
(viii) SLDC shall not entertain any request for extension of time or date for
submission of bids;
(ix) The bidders shall quote price (rounded-off to whole number) in
denomination in which floor price has been determined;
(x) The quoted price shall be arranged in descending Order and allocation of
available capacities shall be accorded in such descending Order until the
available capacity is exhausted;
(xi) In case of equal price quoted by two or more consumers, the allocation
from the residual available capacity at any stage under sub-clause (x) shall be
made in proportion to capacity being sought by such consumers;
(xii) All consumers, in favour of whom full capacities have been allotted,
shall pay the highest price obtained from bids;
(xiii) The consumers, who are allotted less capacity, shall pay the price as
quoted by them;
(xiv) SLDC shall reject bid which are incomplete, vague in any manner or not
found in conformity with bidding procedure;
(xv) The successful bidder, in favour of whom the capacities have been
allocated, shall pay transmission charges, wheeling charges, as the case may
be, determined by bidding under sub-clause (xii) or (xiii);
(e) The reserved capacity by a short-term open access customer is not
transferable to others;
(f) The capacity available as a result of surrender or reduction or
cancellation of the reserved capacity by the State Load Dispatch Centre, may be
reserved for any other short-term open access consumer in accordance with these
Regulations;
(g) On expiry of the period of the short-term open access, the short-term
customer shall not be entitled to any overriding preference for renewal of the
term;
(3) Within same distribution system: The procedure specified in
sub-regulation (2), mutatis mutandis, shall apply to cases of short-term open
access when the point of injection and the point of drawal are located in the
same distribution system.
Regulation - 16. Consent by STU, SLDC or Distribution Licensee.
(1) Inter-State open access.
STU in the case of Application for grant of
long-term open access and SLDC in the case of grant of medium-term open access
and short-term open access shall convey its consent or otherwise as per the
provisions of Central Electricity Regulatory Commission's Regulations or Orders
in force. In case of Applicant connected to the distribution licensee, the said
distribution licensee shall convey its consent or otherwise within 3 days of
receipt of the request of the Applicant.
(2) Intra-State Open Access:
(a) In respect of a consumer connected to a distribution system seeking Open
access, such consumer shall be required to submit the consent of the
distribution licensee concerned. The distribution licensee shall convey its
consent to the Applicant by e-mail or fax or by any other usually recognized mode
of communication, within three (3) working days of receipt of the Application;
(b) While processing the Application from a generating station seeking
consent for open access, the distribution licensee shall verify the following,
namely
(i) Existence of infrastructure necessary for time-block-wise energy
metering and accounting in accordance with the provisions of the State Grid
Code in force; and
(ii) Availability of capacity in the distribution network; and
(iii) Availability of Remote Terminal Unit (RTU) and communication facility to
transmit real-time data to the SLDC or Distribution Control Centre (DCC);
(c) Where existence of necessary infrastructure and availability of capacity
in the distribution network has been established, the distribution licensee
shall convey its consent to the Applicant by e-mail or fax or by any other
usually recognized mode of communication, within three (3) working days of
receipt of the Application;
(d) In case the distribution licensee finds that the Application for consent
is incomplete or defective in any respect, it shall communicate the deficiency
or defect to the Applicant by e-mail or fax or by any other usually recognized
mode of communication, within two (2) working days of receipt of the
Application;
(e) In case the Application has been found to be in Order but the
distribution licensee refuses to give consent on the grounds of non-existence
of necessary infrastructure or unavailability of surplus capacity in the
distribution network, such refusal shall be communicated to the Applicant by
e-mail or fax or by any other usually recognized mode of communication, within
the period of three (3) working days from the date of receipt of the
Application, along with reasons for such refusal;
(f) Where the distribution licensee has not communicated any deficiency or
defect in the Application within two (2) days from the date of receipt of
Application, or refusal or consent within the specified period of three (3)
working days from the date of receipt of the Application as the case may be,
consent shall be deemed to have been granted:
Provided that the Applicant shall submit to the
Nodal agency a copy of the acknowledgement, if any, given by the Distribution
licensee, or any other evidence in support of delivery of the Application to
the Distribution licensee.
Regulation - 17. Consideration of Applications from defaulters.
Notwithstanding anything contained in these
Regulations, the Nodal Agency shall be at liberty to summarily reject an
Application for Open Access on the ground of non-compliance of the provisions
of these Regulations, more specifically the provisions relating to timely
payment of the charges leviable hereunder.
Regulation - 18. Application by eligible entities other than consumers.
The procedure for submission of the Application and
processing the same as laid down in this Chapter in respect of the consumers
shall, mutatis mutandis, be applicable to the electricity trading licensees,
distribution licensees and the generating companies.
Common provisions for Open Access
Regulation - 19. Allotment Priority.
(1) The priority for allotment of open access in intra-State transmission
system shall be decided on the following criteria:
(a) A distribution Licensee shall have the highest priority in allotment of
open access capacity irrespective of whether the open access request is for
long-term, medium-term or short-term;
(b) The long-term open access Applicants shall have the priority next to the
distribution licensee;
(c) The medium-term open access Applicants shall have the priority next to
the long-term open access Applicants;
(d) The short-term open access Applicants shall have the priority next to
the medium-term open access Applicants;
(e) Allotment priority for short-term open access Applicants shall be
decided subject to capacity availability;
(f) Subject to Clauses (a) to (e), the decision shall be based on first come
first served;
(g) An existing open access customer shall have the priority higher than new
open access Applicants under respective category provided the former applies
for its renewal thirty days prior to the expiry of existing term of open
access;
(h) When the requirement projected by an Applicant is more than the
available capacity and the said Applicant is not able to limit his requirement
to the available capacity, the request of Applicant having next lower priority
shall be taken up for consideration;
(i) During capacity availability constraints, the allotment can be made
available to the next senior Applicant, provided that the first senior is not
able to limit his requirement to the available capacity and so on.
CHAPTER 5
OPEN ACCESS CHARGES
Regulation - 20. Transmission Charges.
Open Access customer using transmission system
shall pay the charges as stated hereunder:
(1) For use of inter-State transmission system.
As specified by the Central Commission from time to
time.
(2) For use of intra-State transmission system.
(a) By Long-Term, Medium-Term and Short-Term Open Access Customers.
Existing Long-Term Open Access and Medium-Term Open
Access customers (including existing distribution licensees and generating
companies) shall share the Annual Transmission Charges (ATC) of the State
Transmission Utility or transmission licensee, as determined by the Commission
in the ARR for the relevant year, in the ratio of their allotted capacities.
Transmission charges payable by other Long-Term Open Access, Medium-Term Open
Access and Short Term Open Access customers to the STU or Transmission Licensee
shall be determined as under:
Transmission Charges = ATC/(ACs X365) (in
Rs./MW-day)
Where
ATC = Annual Transmission Charges determined by the
Commission for the transmission system of the STU/Transmission Licensee for the
relevant year.
ACs = Sum of Capacities allocated to all Long-term
and Medium-term Open Access customers in MW:
Provided that where a dedicated transmission system
used for open access has been constructed for exclusive use of an open access
customer, the transmission charges for such dedicated system shall be worked
out by transmission licensee for their respective dedicated systems and got
approved by the Commission and shall be borne entirely by such open access
customer till such time the surplus capacity is allotted and used for by other
persons or purposes:
Provided further that transmission charges for
Short-Term open access shall be payable on the basis of capacity reserved for
such customer.
(3) In case intra-State transmission system or distribution system is used
by an open access customer in addition to interstate transmission system,
transmission charges and wheeling charges as fixed and approved by the
Commission shall be payable for use of intra-State system in addition to
payment of transmission charges for inter-state transmission.
(4) The transmission charges payable by the Open Access Customer utilizing
the Intra-State Transmission system for part of a day shall be on pro-rata
basis.
Regulation - 21. Scheduling and system operation charges.
Scheduling and system operation charges shall be
payable by the Open Access customers at the following rates:
(1) In respect of inter-State open access.
(a) Long-term open access and Medium-term open access:
(i) Regional Load Despatch Centre fees and charges including charges for the
Unified Load Despatch and Communication Scheme as specified by the Central
Commission under subsection (4) of Section 28 of the Act;
(ii) State Load Despatch Centre charges as specified by the Commission under
sub-section (3) of Section 32 of the Act;
(b) Short-term open access:
(i) Regional Load Despatch Centre and State Load Despatch Centre charges as
specified by the Central Commission.
(2) In respect of intra-State open access.
(a) Long-term, medium-term and short-term open access:
(i) The scheduling and system operation charges payable to State Load
Dispatch Center by open access customer shall be such as determined by the
Commission under Section 32 of the Act;
(ii) The scheduling and system operation charges collected by the State Load
Dispatch Center in accordance with Clause (a)(i) shall be in addition to the
other fees and charges approved by the Commission under these Regulations;
(iii) The Scheduling and system operation charges shall be payable even when
the open access customer happens to be a generating company or trading
Licensee, availing open access under these Regulations.
Regulation - 22. Wheeling Charges.
(a) Wheeling charges payable to Distribution Licensee, by an open access
customer shall be as determined by the Commission;
(b) Where a dedicated distribution system used for open access has been
constructed for exclusive use of an open access customer, the wheeling charges
for such dedicated system shall be worked out by the Licensee and got approved
by the Commission and shall be borne entirely by such open access customer till
such time the surplus capacity is allotted and used by other persons or for
other purposes;
(c) In case intra-State transmission system or distribution system is used
by an open access customer in addition to interstate transmission system,
transmission charges and wheeling charges as fixed and approved by the
Commission shall be payable for use of intra-State system in addition to
payment of transmission charges for inter-state transmission.
Regulation - 23. Cross subsidy surcharge.
(1) If open access facility is availed of by a subsidizing consumer of a
Distribution Licensee, then such consumer, in addition to transmission and/or
wheeling charges, shall pay cross subsidy surcharge as determined by the
Commission. Cross subsidy surcharge determined on Per Unit basis shall be
payable, on monthly basis, by the open access customers based on the actual
energy drawn during the month through open access. The amount of surcharge
shall be paid to the distribution licensee of the area of supply from whom the
consumer was availing supply before seeking open access.
Regulation - 24. Additional Surcharge.
(1) An open access customer, receiving supply of electricity from a person
other than the distribution licensee of his area of supply, shall pay to the
distribution licensee an additional surcharge on the charges of wheeling, in
addition to wheeling charges and cross-subsidy surcharge, to meet out the fixed
cost of such distribution licensee arising out of his obligation to supply as
provided under sub-section (4) of Section 42 of the Act.
(2) This additional surcharge shall become applicable only if the obligation
of the licensee in terms of power purchase commitments has been and continues
to be stranded or there is an unavoidable obligation and incidence to bear
fixed costs consequent to such a contract. However, the fixed costs related to
network assets would be recovered through wheeling charges.
(3) The distribution licensee shall submit to the Commission on six monthly
basis, a detailed calculation statement of fixed cost which the licensee is
incurring towards his obligation to supply. The Commission shall scrutinize the
statement of calculation of fixed cost submitted by the distribution licensee
and obtain objections, if any, and determine the amount of additional
surcharge:
Provided that any additional surcharge so
determined by the Commission shall be applicable only to the new open access
customers.
(4) Additional surcharge determined on per unit basis shall be payable, on
monthly basis, by the open access customers based on the actual energy drawn
during the month through open access:
Provided that such additional surcharges shall not
be levied in case distribution access is provided to a person who has
established a captive generation plant for carrying the electricity from such
plant to the destination of his own use
Regulation - 25. Charges for Startup Power Supplied by the Distribution Licensee.
(1) The generators connected with the state grid are eligible to get start
up power after declaration of CoD. The demand shall be limited to 10% of the
highest capacity of the generating unit of the generating station or the
percentage of auxiliary consumption as specified in the Commission's Tariff
Regulations, whichever is less. The supply shall be restricted to 42 days in a
financial year. Drawal of power for a day or part thereof shall be accounted as
a day for this purpose. Power factor compensation charges are not applicable
for start-up power. The generator shall pay the Distribution Licensee for the
supply of startup power at the rates as specified by the Commission in its
Tariff Order issued from time to time. Start up supply beyond 42 days in a
financial year may be provided by the Distribution Licensee at the rate of one
and half times of the normal rate as specified by the Commission. However, no
start up supply shall be provided beyond 120 days in a financial year. In case
of new and renewable energy based generator, the Commission may add/vary/delete
certain criteria in the specific order issued for that category of new and
renewable energy based generation. In case of Independent Power Producer (IPP),
start-up power transactions shall be governed by this Regulation only if it is
not covered by the Power Purchase Agreement.
Regulation - 26. Parallel Operation Charges.
If the Captive Generating Plants (CGPs) opt for
parallel operation with the licensee's grid for safe and secure operation of
their generators and to provide quality, reliable power supply to their load,
the CGPs shall pay a parallel operation charges of Rs. 30,000/- per month for
each MW capacity (or part thereof) of the generator. This charge is applicable
to the generators availing only parallel operation with the grid without
availing open access. The Application fees and procedure for parallel operation
of generators with grid shall be same as that of grid connectivity of
generators.
Regulation - 27. Restoration Charges.
Any default in payment of the various charges
specified in these Regulations, within the time stipulated by the Commission
will result in the discontinuance of the open access to the consumer.
Restoration of such discontinued open access shall be subject to the payment of
reconnection charges applicable to that voltage level of the customer as
approved by the Commission in the Order on "Non-tariff related
Miscellaneous charges" issued from time to time.
Regulation - 28. Other Charges.
The regulatory charges, congestion charges and any
other charges imposed by Central Commission and/or State Commission shall be
payable by all the open access customers.
CHAPTER 6
SCHEDULING, METERING, REVISION AND LOSSES
Regulation - 29. Scheduling.
(1) Notwithstanding anything contained in these Regulations, scheduling of
inter-State open access transactions shall be as specified by the Central
Commission.
(2) Intra-State open access transactions in respect of consumers and all
generating stations irrespective of the capacity shall be scheduled by SLDC in
accordance with the provisions of the Tamil Nadu Electricity Grid Code.
Regulation - 30. Metering.
(1) Special Energy Meters (ABT compliant interface meters) shall be
installed as specified in the Central Electricity Authority (Installation and
Operation of Meters) Regulations, 2006 irrespective of allotted capacity. The
meters shall be provided by the STU or the Distribution Licensee as the case
may be, at the cost of open access customers both at the injection and drawal
points. The open access customers can opt for supply and installation of meters
as per the standards recommended by the STU or the Distribution Licensee, as
the case may be and approved by the Commission. The cost of meters and
installation have to be borne by the open access customers and the readings
shall be taken by the Licensee as per the CEA Regulations.
(2) Special Energy Meters shall be open for inspection by any person
authorized by the State Transmission Utility or the State Load Despatch Centre
or the Distribution Licensee.
(3) The STU or Distribution Licensee may provide Check Meters of the same
specifications as that of the main meters.
(4) The open access customer can have a standby meter of the same
specification, tested and sealed by the STU/Distribution Licensee.
(5) Main and Check Meters shall have facility to communicate its readings to
State Load Dispatch Centre/Distribution Control Centre on real time basis or
otherwise.
(6) The Main and Check Meters shall be periodically tested and calibrated by
the generators/Licensee as the case may be in the presence of other party
involved. Both parties shall seal Main and Check meters. Defective meter shall
be replaced immediately. The periodicity of testing, checking, calibration,
etc. will be governed by the Regulations issued by the Central Electricity
Authority in this regard.
(7) Reading of Main and Check meters shall be taken periodically at
appointed day and hour by authorized officer of the STU/Distribution Licensee
in the presence of the open access customer or his representative.
(8) Check meter readings shall be considered when Main Meters are found to
be defective or stopped:
Provided that, if difference exists between the
readings of main and check meters, viz. main meter reading exceeds twice the
percentage error applicable to relevant class, both meters shall be tested and
the defective meter shall be immediately replaced and reading of other will be
considered.
(9) If during test or calibration, both the main meter and the check meter
are found to have errors beyond permissible limits, the bill shall be revised
for the previous 3 (Three) months or for the exact period if known and agreed
upon by both the parties, by applying correction as determined by the STU or
Distribution Licensee to the consumption registered by the meter with lesser
error.
(10) The open access customer shall check the healthiness of metering
arrangement by superficially checking indicator lamps or by taking readings as
frequently as possible. If both the main meter and the check meter fail to
record energy either due to the blowing of the P.T. fuses or due to any other
causes, the energy imported or exported may be arrived at based on the standby
meter, if available, or by mutual agreement of the parties involved.
Regulation - 31. Revision.
Revision of scheduled energy shall be permitted in
accordance with the provisions of IEGC or the Tamil Nadu Electricity Grid Code,
as the case may be.
Regulation - 32. Losses.
(1) Transmission losses.
(a) Inter-State transmission.
The open access customers shall bear the energy
losses in the transmission system in accordance with the provisions specified
by the Central Commission.
(b) Intra state transmission.
The open access customers shall bear average energy
losses in the transmission system as estimated by the State Load Dispatch
Centre. The information regarding average energy losses for the previous fifty
two weeks shall be posted on the website of the State Load Dispatch Centre.
Fortnightly average transmission loss in the system on all open access
customers shall be monitored by the SLDC.
(2) Distribution loss.
In case of distribution open access, the Licensee
shall estimate the losses for each category of voltages and furnish to the
Commission. These losses as approved by Commission shall be borne by the open
access customer.
CHAPTER 7
IMBALANCE AND REACTIVE ENERGY CHARGES
Regulation - 33. Imbalance Charge.
(1) Scheduling of all transactions pursuant to grant of long-term open
access or medium-term open access or short-term open access shall be carried
out on day-ahead basis in accordance with the relevant provisions of IEGC/CERC
Open Access Regulations for inter-State transactions and in accordance with
State Grid Code or Commission's Regulations/Orders for intra-State
transactions.
(2) Deviations between the schedule and the actual injection/drawal in
respect of an open access consumer who is not a consumer of the distribution
licensee and the generator, shall come under the purview of the intra-State
ABT, as notified by the Commission and shall be settled based on the composite
accounts for imbalance transactions issued by SLDC on a weekly cycle in
accordance with the UI charges specified by the Commission. Billing, collection
and disbursement of any amounts under the above transactions shall be in
accordance with the Commission's orders on intrastate ABT, as may be applicable
from time to time. Till the implementation of intra-State ABT, the imbalance
charge shall be at the UI rate of CERC. Standby support shall not be available
for the open access consumer who is not a consumer of the Distribution Licensee.
(3) In case of deviation between the Schedule and the actual
injection/drawal in respect of an open access consumer who is a consumer of
distribution licensee and the generator shall come under the purview of the
intra-State ABT, as notified by the Commission and shall be settled based on
the composite accounts for imbalance transactions issued by SLDC on a weekly
cycle in accordance with the UI charges specified by the Commission. Billing,
collection and disbursement of any amounts under the above transactions shall
be in accordance with the Commission's orders on Intra-State ABT, as may be
applicable from time to time. Open access consumer of the Distribution Licensee
is eligible for standby support from the Distribution Licensee. Till the
implementation of intra-State ABT, the standby support and charge shall be
regulated as below:
(a) In case of actual energy/demand drawl by the OA consumer in a billing
cycle is equal to or less than the permitted energy/demand (based on contracted
demand and energy or quota demand and energy as applicable), the OA consumer
shall pay at the applicable tariff rates of that category of consumer as
determined by the Commission from time to time;
(b) In case of actual energy drawl/demand by OA consumer in a billing cycle
is more than the permitted energy/demand (based on contracted demand and energy
or quota demand and energy as applicable), payment for the energy/demand over
and above the permitted energy/demand shall have to be made at the excess
energy/demand charges as specified by the Commission for such categories of
consumers in the Regulation/Order issued from time to time.
(4) In case of underdrawal as a result of non availability of the
distribution system beyond the norms specified in the Commission's Tamil Nadu
Electricity Distribution Standards of Performance Regulations 2004 or
unscheduled load shedding, the open access customer shall be compensated by the
distribution licensee at the average power purchase cost of the distribution
licensee.
Explanation.
(1) "Average Power Purchase Cost" means the weighted average
pooled price at which the distribution licensee has purchased the electricity
including cost of self generation in the previous year.
(2) "Unscheduled load shedding" means, load shedding during hours
other than the hours for which load shedding has been announced by the
distribution licensee or approved by the SLDC.
(5) Payment of imbalance charges shall have a high priority and the
concerned constituents (including the licensees or the open access customers as
the case may be) shall pay the indicated amounts within 10 (ten) days of the
issue of the statement, into a State Imbalance Pool Account operated by the
SLDC. The person who has to receive the money on account of imbalance charges
would then be paid out from the State Imbalance Pool Account, within three (3)
working days.
(6) If payments against the above imbalance charges are delayed by more than
two days, i.e., beyond twelve (12) days from the date of issue of statement,
the defaulting party shall have to pay simple interest @ 0.06% for each day of
delay. The interest so collected shall be paid to the person who had to receive
the amount, payment of which got delayed. Persistent payment defaults, if any,
shall be reported by the SLDC to the Commission, for initiating remedial
action.
(7) The detailed energy accounting procedure shall be prepared by the SLDC
and submitted for approval to the Commission within 60 days from notification
of this Regulations.
Regulation - 34. Reactive Energy Charge.
The payment for the reactive energy charges by open
access customers shall be in accordance with provisions stipulated in the
Commission's State Grid Code or Regulations or Orders in force.
CHAPTER 8
COMMERCIAL MATTERS
Regulation - 35. Billing, collection and disbursement.
Billing in respect of the charges payable under
these Regulations shall be made as per the following procedure:
(1) Inter-State transactions.
(a) Short-term Open Access.
(i) Collection and disbursement of transmission charges for use of CTU and
STU systems and operating charges payable to RLDCs and SLDCs towards short-term
open access shall be made by the Nodal RLDC in accordance with the procedure
specified by the Central Commission;
(ii) The short-term open access customer connected to distribution system of
a distribution licensee shall pay to such distribution licensee the charges
payable to the distribution licensee within 3 days from the grant of the
short-term open access by the Nodal agency.
(b) Long-term open access and medium-term open access.-
(i) Billing, collection and disbursement of charges payable to RLDC
including Unified Load Despatch and Communication Scheme shall be in accordance
with the procedure specified by the Central Commission;
(ii) Bills towards the charges payable to SLDC shall be raised by the
STU/SLDC directly to the open access customer connected to STU and to the
distribution licensee in respect of the customers connected to the distribution
system, before the 3rd working day of the succeeding calendar month by e-mail
or fax or by any other usually recognized mode of communication;
(iii) Distribution licensee shall raise the bill with the open access customer
connected to it within 3 days of receipt of bill from SLDC;
(iv) Open access customer connected to the distribution licensee shall pay
the charges within five days of receipt of bill from distribution licensee. The
distribution licensee shall disburse the amount payable to STU/SLDC on a
monthly basis;
(v) Open access customer connected to the STU shall pay the bills within
five working days of receipt of the bill.
(2) Intra-State transactions.
(a) Short-term Open Access.
(i) The short-term open access customer shall deposit with SLDC the
transmission charges and operating charges for the entire period of open access
within three working days of grant of the short-term open access by SLDC, but
before the commencement of open access;
(ii) In addition to the above, the short-term open access customer connected
to distribution system of a distribution licensee shall also pay to SLDC, the
charges payable to the distribution licensee for the entire period of open
access within three days from the grant of the short-term open access by the
Nodal agency, but before the commencement of open access. Such charges would be
disbursed to the distribution licensee on a weekly basis.
(b) Long-term and Medium-Term open access.
SLDC, transmission licensees and distribution
licensee, where applicable, shall communicate to STU the details of the bills
due to them by the 3rd day of the succeeding calendar month. STU shall
separately indicate the above charges and raise the bill with the open access
customer, together with the charges receivable by it, if any, before the 5th
day of the above month. The open access customer shall pay the charges within
seven days from the date of receipt of the bill. STU shall disburse the charges
payable to SLDC, transmission licensee and distribution licensee on a monthly
basis.
Regulation - 36. Late payment surcharge.
In case the payment of any bill for charges payable
under these Regulations is delayed by an open access customer beyond the due
date, without prejudice to any action under the Act or any other Regulation
thereunder, a late payment surcharge at the rate of 1.5% per month shall be
levied.
Regulation - 37. Default in payment.
(1) Non-payment of any charge or sum of money payable by the open access
customer under these Regulations including imbalance charges shall be
considered non-compliance of these Regulations and shall be liable for action
under Section 142 of the Act in addition to action under Section 56 of the Act.
The STU or any other transmission licensee or a distribution licensee may
discontinue open access after giving customer an advance notice of fifteen days
without prejudice to its right to recover such charges by suit.
(2) In case of default in payment of charges due to the State Load Despatch
Centre, the State Load Despatch Centre may refuse to schedule power to the
defaulting open access customer and direct the licensee concerned to disconnect
such customer from the grid.
Regulation - 38. Payment Security Mechanism.
In case of long-term open access and medium-term
open access, the Applicant for open access will open an irrevocable Letter of
Credit in favour of the agency responsible for collection of various charges
for the estimated amount of various charges for a period of two months.
CHAPTER 9
INFORMATION SYSTEM
Regulation - 39. Information system.
The State Load Dispatch Centre shall post the
following information on its website in a separate web page titled "Open
access information" and also issue monthly and annual report containing
such information:
(1) A status report on long-term open access or medium-term open access
customers indicating:
(a) Name of customer;
(b) Period of open access granted (date of commencement and date of
termination);
(c) Point of injection;
(d) Point of drawal;
(e) Transmission system/distribution system used; and
(f) Open access capacity used.
(2) A status report on the current short-term open access customers
indicating:
(a) Name of customer;
(b) Period of open access granted (date of commencement and date of
termination);
(c) Point of injection;
(d) Point of drawal;
(e) Transmission system/distribution system used; and
(f) Open access capacity used.
(3) A status report on the Limited short-term open access customers
indicating:
(a) Name of customer;
(b) Period of open access granted (date of commencement and date of
termination);
(c) Schedule of open access period for each day;
(d) Point of injection;
(e) Point of drawal;
(f) Transmission system/distribution system used; and
(g) Open access capacity used.
(4) Peak load flows and capacity available including the reserve capacity on
all EHV lines and HV lines emanating from EHV sub-stations.
(5) The information regarding average loss in transmission and distribution
system as determined by respective licensees.
CHAPTER 10 MISCELLANEOUS
Regulation - 40. Under-utilization or non-utilization of open access capacity in intra-State transmission system.
(1) Long-term open access.
A long-term open access customer may relinquish the
long-term open access rights fully or partly before the expiry of the full term
of long-term open access, by making payment of compensation for stranded
capacity as follows:
(a) Long-term open access customer who has availed access rights for a
period of and exceeding 12 years
(i) Notice of one (1) year-If such a customer submits an Application to the
State Transmission Utility at least 1 (one) year prior to the date from which
such customer desires to relinquish the access rights, there shall be no
charges;
(ii) Notice of less than one (1) year-If such a customer submits an
Application to the State Transmission Utility at any time lesser than a period
of 1 (one) year prior to the date from which such customer desires to
relinquish the access rights, such customer shall pay an amount equal to 66% of
the transmission charges for the stranded transmission capacity for the period
falling short of a notice period of one (1) year.
(b) Long-term open access customer who has availed access rights for a
period less than 12 (twelve) years.
such customer shall pay an amount equal to 66% of
the estimated transmission charges (net present value) for the stranded
transmission capacity for the period falling short of 12 (twelve) years of
access rights:
Provided that such a customer shall submit an
Application to the State Transmission Utility at least 1 (one) year prior to
the date from which such customer desires to relinquish the access rights:
Provided further that in case a customer submits an
Application for relinquishment of long-term open access rights at any time at a
notice period of less than one year, then such customer shall pay an amount
equal to 66% of the estimated transmission charges (net present value) for the
period falling short of a notice period of one (1) year, in addition to 66% of
the estimated transmission charges (net present value) for the stranded
transmission capacity for the period falling short of 12 (twelve) years of
access rights.
(c) The discount rate that shall be applicable for computing the net present
value as referred to in sub-clauses (a) & (b) of Clause (1) above shall be
the discount rate to be used for bid evaluation in the Central Commission's
Notification issued from time to time in accordance with the Guidelines for
Determination of Tariff by Bidding Process for Procurement of Power by
distribution Licensees issued by the Ministry of Power, Government of India
from time to time.
(d) The compensation paid by the long-term open access customer for the
stranded transmission capacity shall be used for reducing transmission charges
payable by other long-term open access customers and medium-term open access
customers in the year in which such compensation payment is due in the ratio of
transmission charges payable for that year by such long-term and medium-term
open access customers.
(2) Medium-term Open Access customers.
A medium-term open access customer may relinquish
rights, fully or partly, by giving at least 30 days prior notice to the Nodal
agency:
Provided that the medium-term open access customer
relinquishing its rights shall pay applicable transmission charges for the
period of relinquishment or for 30 days whichever is less.
(3) Short-term open access customer.
(a) On an Application made to the Nodal agency by the short-term open access
customer, the short-term open access schedules already accepted by the Nodal
agency in advance or on first-come-first-served basis may either be cancelled
or revised downwards:
Provided that such cancellation or downward
revision of the short-term open access schedules shall not be effective before
expiry of a minimum period of two (2) days:
Provided further that the day on which Application
for cancellation or downward revision of schedule is served on the Nodal agency
and the day from which such cancellation or downward revision is to be
implemented, shall be excluded for computing the period of two (2) days.
(b) The person seeking cancellation or downward revision of short-term open
access schedule shall pay the transmission charges for the first two (2) days
of the period for which the cancellation or downward revision of schedule, as
the case may be, has been sought, in accordance with the schedule originally
approved by the Nodal agency, and thereafter in accordance with the revised
schedule prepared by the Nodal agency during the period of such cancellation or
downward revision.
(c) In case of cancellation, operating charges specified in Regulations 21
of these Regulations shall be payable for two (2) days or the period of
cancellation in days, whichever is less.
Regulation - 41. Computation of capacity availability for open access.
(1) The capacity available for the open access shall be computed for each
transmission segment and for every sub-station by the STU following the
methodology given below:
(a) Available open access capacity of a transmission system segment: =
(DC-SD-AC) + NC-ND
Where,
DC = Designed capacity of the transmission segment
in MW,
SD = Sustained demand (peak load experienced) in MW
recorded in the segment,
AC = Already allotted capacity, but not availed in
MW,
NC = New capacity in MW expected to be added and
ND = New Demand expected to be added;
(b) Available open access capacity of a sub-station: = (TC-SP-AC) + NC-ND
Where,
TC = Transformer capacity of the sub-station in
MVA,
SP = Sub-station peak in MVA,
AC = Already allotted capacity but not availed in
MVA,
NC = New transformer capacity in MVA expected to be
added and
ND = New Demand in MVA expected to be added;
(c) The STU shall update these values on monthly basis on the first calendar
day of the month and publish it in their website.
(2) The appropriate distribution licensee shall determine the available
capacity for allotment for the portion of the distribution system over which
open access has been requested for.
Regulation - 42. Curtailment Priority.
When circumstances warrant and it becomes necessary
to curtail the open access service of the customers, subject to the
requirements of State Grid Code, the open access to a distribution licensee
shall be the last to be curtailed. Among others, short-term open access
customers shall be curtailed first, followed by the medium-term open access
customers, followed by long-term open access customers. SLDC shall frame
guidelines for curtailment of open access customers.
Regulation - 43. Detailed Procedure.
(1) Subject to the provisions of these Regulations, the State Transmission
Utility and the Distribution Licensee shall submit the detailed procedure to
the Commission for approval within 60 days of notification of these Regulations
in the Official Gazette:
Provided that prior to submitting the detailed
procedure to the Commission for approval, the State Transmission Utility and
the Distribution Licensee shall make the same available to the public and
invite comments by putting the draft of the detailed procedure on their website
and giving a period of one month to submit comments:
Provided further that while submitting the detailed
procedure to the Commission, the State Transmission Utility and the
Distribution Licensee shall submit a statement indicating as to which of the
comments of stakeholders have not been accepted by it along with reasons
thereof.
(2) The detailed procedure submitted by the State Transmission Utility and
Distribution Licensee shall, in particular, include
(a) The proforma for Application of connectivity and the connection
agreement;
(b) The proforma for Application of long-term, medium-term and short term
open access and LTOA/MTOA agreements;
(c) Any other points, including payment mechanisms for Application fee,
agreement fee, Bank guarantees, etc., necessary for implementation of these
Regulations.
Regulation - 44. Redressal Mechanism.
(1) All disputes and complaints relating to open access shall be made to the
respective Nodal agency, which may investigate and endeavour to resolve the
grievance within thirty days; and
(2) Whenever the Nodal agency is unable to resolve a grievance, the matter
may be referred to the Commission.
Regulation - 45. Powers to Remove Difficulties.
If any difficulty arises in giving effect to any of
the provisions of these Regulations, the Commission may by general or special
Order, direct the State Transmission Utility, State Load Dispatch Centre,
intra-State licensees and the open access customer, to take such action, as may
appear to the Commission to be necessary or expedient for the purpose of
removing difficulties.
Regulation - 46. Force Majeure.
(1) Any event which is beyond the control of the parties to the open access
agreement which they could not foresee or with a reasonable amount of diligence
could not have foreseen or which could not be prevented and which substantially
affect the performance by either party such as, but not limited to, the
following shall be classified as force majeure events for the purpose of these
Regulations.
(i) natural disasters (earthquakes, hurricane, floods);
(ii) wars, riots or Civil Commotions and other upheavals; and
(iii) grid/distribution system's failure not attributable to parties hereto.
(2) Both the parties to the open access agreement shall ensure compliance of
the terms and conditions of the Agreement. However, no party shall be liable
for any claim for any loss or damage whatsoever arising out of failure to carry
out the terms of the open access Agreement to the extent that such failure is
due to force majeure. But, any party claiming the benefit of the force majeure
shall satisfy the other party of the existence of such event(s).
Regulation - 47. Power to amend.
The Commission may, at anytime, vary, alter, modify
or amend any of the provisions of these Regulations.
Regulation - 48. Repeal and Savings.
(1) Save as otherwise provided in these Regulations, "Tamil Nadu
Electricity Regulatory Commission-Intra State Open Access Regulations,
2005" shall stand repealed from the date of commencement of these
Regulations.
(2) Notwithstanding such repeal, anything done or purported to have been
done under the repealed Regulations so far as it is not inconsistent with these
Regulations shall be deemed to have been done or purported to have been done
under these Regulations.
(3) Open access customers to the intra-State transmission system and the
distribution system in the State on the date of coming into force of these
Regulations under an existing agreement or contract shall be entitled to
continue to avail such access to the transmission and distribution system on
the same terms and conditions, as stipulated under such existing agreement or
contract except Regulations 25 & 26 of this Regulations. Regulations 25
& 26 are applicable to all open access customers. Such persons shall on
expiry of such existing agreement or contract be eligible to avail long-term open access or medium-term open access under these Regulation by making
Applications at least thirty days prior to the expiry of the existing
agreement/contract.
(4) These Regulations are in addition to and not in derogation of the other
Regulations/Codes issued by the Commission.
(5) The provisions in these Regulations are subject to the Commission's
orders on Restriction and Control of power issued from time to time.
SCHEDULE
1
|
Applicant connected to Distribution System
|
|
S. No.
|
Period
|
Inter se location of drawal and injection point
|
Nodal agency
|
Application fee (Rs.)
|
Documents to accompany the Application
|
Time frame for Disposal of Application (days from
the receipt of Application
|
Applicable charges
|
Applicable Losses
|
|
For capacity of 10 MW and above (a)
|
For capacity less than 10 MW (b)
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
(6)
|
(7)
|
(8)
|
(9)
|
|
1.
|
Short Term Open Access
|
Both within the same Distribution licensee
|
SLDC
|
2000
|
2000
|
? Proof of payment of Application fee.
? Consent from concerned Distribution Licence.
|
? 7 working days in case STOA applied for first
time.
? 3 working days on subsequent STOA Applications.
|
? Transmission Charge
? Wheeling charge
? Cross Subsidy surcharge. Additional surcharge,
if any.
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
|
? Distribution toss in kind at relevant voltage
level.
? Transmission loss in kind.
|
|
2.
|
|
Both within the same State but in areas of
different Distribution Licensees
|
SLDC
|
5000
|
5000
|
? Proof of payment of Application fee.
? Consent from concerned Distribution licensees.
|
? 7 working days in case STOA applied for first
time.
? 3 working days on subsequent STOA Applications.
|
? Weeling Charge
? Cross Subsidy surcharge, Additional surcharge,
if any
? Stand by charges, if any
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and System Operating Charges as
applicable.
? Transmission Charge (Intra State)
|
? Distribution loss in kind at relevant voltage
level in respect of both Distribution Licensees.
? Transmission toss in kind. (Intra State)
|
|
3.
|
|
Injection point in the intra State Transmission
system within the State.
|
SLDC
|
5000
|
5000
|
? Proof of payment of Application fee.
? Consent from, concerned Distribution licensees.
|
? 7 working days in case STOA applied for first
time.
? 3 working days on subsequent STOA Applications.
|
? Wheeling Charge
? Cross Subsidy surcharge, Additional surcharge,
if any.
? Stand by charges, if any
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and System Operating charges, as
applicable.
? Transmission charge (Intra State)
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra State)
|
|
4.
|
|
In different States
|
RLDC of the region where Applicant is located.
|
As per CERC Regulation.
|
? Proof of payment of Application fee.
? Consent from concerned SLDCs and Distribution
licensees as applicable.
|
? As per Central Commission's Regulation.
|
? Wheeling Charges
? Cross Subsidy surcharge, Additional surcharge,
if any.
? Stand by charges, if any
? Imbalance and Reactive and energy Charges, as
applicable.
? Scheduling and System Operating Charges, as
applicable.
? Transmission Charge (Intra State and Inter
State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra State and
Inter State).
|
|
5.
|
Medium Term Open Access
|
Both within the same Distribution licensee
|
SLDC
|
50000
|
25000
|
? Proof of payment of Applicable fee.
? Consent from concerned Distribution licensees.
? PPA or Sale purchase agree-ment of power.
? In case of generating station not already
connected to grid, documentary evidence for completion of the connectivity
showing that the same shall be completed before intending date of MTOA.
|
20
|
? Wheeling Charge
? Cross Subsidy surcharge, Additional surcharge,
if any.
? Stand by charges, if any
? Imbalance and Reactive Energy Charges, as
applicable.
? Transmission charge (Intra State)
|
? Distribution loss in kind at relevant voltage
level.
? Transmission loss in kind.
|
|
6.
|
|
Both within the same State but different
Distribution Licensees.
|
STU
|
100000
|
50000
|
? Proof of payment of Application fee.
? PPA or Sale purchase agreement of power.
? In case of generating station not already
connected to grid, documentary evidence for completion of the connectivity
showing that the same shall be completed before intending date of MTOA.
? Consent from concerned distribution licensees.
|
40
|
? Wheeling Charge
? Cross Subsidy surcharge. Additional surcharge,
if any.
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges as
applicable.
? Transmission charge (Intra State).
|
? Distribution loss in kind at relevant voltage
level in respect of both Distribution Licensees.
? Transmission loss in kind (Intra State)
|
|
7.
|
|
Injection point in the intra State transmission
system within the State.
|
STU
|
100000
|
50000
|
? Proof of payment of Application fee.
? PPA or Sale purchase agreement of power.
? In case of generating station not already
connected to grid, documentary evidence for completion of the connectivity
showing that the same shall be completed before intending date of MTOA.
? Consent from concerned Distribution licensees.
|
40
|
? Wheeling charge.
? Cross Subsidy surcharge, Additional surcharge,
if any.
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra State)
|
|
8.
|
|
In different States
|
CTU
|
As per CERC Regulation
|
? Proof payment of Application fee.
? PPA or Sale purchase agreement of power.
? In case of generating station hot already
connected to grid, documentary evidence for completion of the connectivity
showing that the same shall be completed before intending date of MTOA.
? Consent from concerned SLDCs and Distribution
licensees, as applicable.
? Any other documents specified by CERC.
|
As per Central Commission's Regulation.
|
? Wheeling Charges.
? Cross Subsidy surcharge, Additional surcharge,
if any.
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and System Operating Charges, as
applicable.
? Transmission charge (Intra State and Inter
State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra State and
Inter State)
|
|
9.
|
Long Term Access
|
Both within the Same Distribution licence
|
SLDC
|
50000
|
25000
|
? Proof of payment of Application fee.
? Consent from concerned Distribution licensees.
? PPA or sale purchase agreement of power.
? In case of generating station not already
connected to grid, documentary evidence for completion of the connectivity
showing that the same shall be completed before intending date of LTA.
|
20
|
? Wheeling Charge
? Cross Subsidy surcharge, Additional surcharge,
if any.
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
? Transmission charge (Intra State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission loss in kind.
|
|
10.
|
|
Both within the same State but different
Distribution Licensees.
|
STU
|
100000
|
50000
|
? Proof of payment of Application fee.
? PPA or Sale purchase agreement of power.
? In case of generating station not already
connected to grid, documentary evidence for completiton of the connectivity
showing that the same shall be completed before intending date of LTA
? Consent from concerned distribution licensees.
|
? 120 days where augmentation of transmission
system is not required.
? 150 days where augmentation of transmission
system is required.
|
? Wheeling Charge
? Cross Subsidy surcharge, Additional surcharge,
if any
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges as
applicable.
? Transmission charge (Intra State)
|
? Distribution Loss in kind at relevant voltage
level in respect of both Distribution Licensees.
? Transmission loss in kind. (Intra State)
|
|
11,
|
|
Injection point in the Intra State Tmamission
system within the state.
|
STU
|
100000
|
50000
|
? Proof of payment of Application fee.
? PPA or Sale purchase agreement of power.
? In case of generating station not already
connected to grid, documentary evidence for completiton of the connectivity
showing that the same shall be completed before intending date of LTA
? Consent from concerned distribution licensees.
|
? 120 days where augmentation of transmission
system is not required.
? 150 days where augmentation of transmission
system is required.
|
? Wheeling Charge
? Cross Subsidy surcharge, Additional surcharge,
if any
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as applicable.
? Scheduling and system Operating Charges as
applicable.
? Transmission charge (Intra State)
|
? Distribution Loss in kind at relevant voltage
level.
? Transmission loss in kind. (Intra State)
|
|
12.
|
|
In different States
|
As per CERC Regulation
|
CTU
|
? Proof of payment of Application fee.
? PPA of Sale purchase agreement of power.
? In case of generating station not already
connected to grid, documentary evidence for completion of the connectivity
showing that the same shall be completed before intending date of LTA.
? Consent from concerned SLDCs and Distribution
licensees as applicable,
|
As per Central Commission's Regulation.
|
? Wheeling Charges.
? Cross Subsidy surcharge. Additional Surcharge,
if any.
? Stand by charges, if any.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and System Operating Charges, as
applicable.
? Transmission Charge (Intra State and Inter
State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra State and
Inter State).
|
|
SCHEDULE
2
|
Applicant connected to Intra-State Transmission
System
|
|
S.No.
|
Period
|
Inter se location of drawal and injection point
|
Modal agency
|
Application fee
(Rs.)
|
Documents to accompany the Application
|
Time frame for Disposal of Application (days from
the receipt of Application
|
Applicable charges
|
Applicable Losses
|
|
For capacity of 10 MW and above (a)
|
For capacity less than 10 MW (b)
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
(8)
|
(9)
|
|
1.
|
Short Term Open Access
|
Both within the same State (in the intra State
transmission system)
|
SLDC
|
5000
|
5000
|
? Proof of payment of Application fee.
|
? 7 working days in case STOA applied for first
time.
? 3 working days on subsequent STOA Applications.
|
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission Charge (Intra State)
|
? Transmission loss in kind. (Intra State).
|
|
2.
|
Injection point in the distribution system within
the State
|
SLDC
|
5000
|
5000
|
? Proof of payment of Application fee.
? Consent from concerned Distribution licensees.
|
? 7 working days in case STOA applied for first
time.
? 3 working days on subsequent STOA Applications.
|
? Weeling Charges as
applicable.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and System Operating Charges as
applicable.
? Transmission Charge (Intra State)
|
? Distribution toss in kind at relevant voltage
level.
? Transmission loss in kind. (Intra State)
|
|
3.
|
In different States
|
RLDC of the region where Applicant is located
|
As per CERC Regulation
|
As per CERC Regulation.
|
? Proof of payment of Application fee.
? Consent from concerned SLDCs and Distribution
licensee as applicable.
? Any other documents specified by CERC
|
As per Central Commission's Regulation.
|
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and System Operating charges, as
applicable.
? Transmission charge (Intra State and Inter
State.)
? Wheeling charge, if applicable (i.e. if fixed
charge being paid by Applicant could be attributed to wheeling/distribution
net work related cost)
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra State and
Inter State)
|
|
4.
|
Medium Term Access
|
Both within the same State (in the Intra State
Transmission system)
|
STU
|
100000
|
50000
|
? Proof of payment of Application fee.
? PPA or State purchase agreement of power.
? In case of generating station or Applicant not
already connected to grid, documentary evidence for completiton of the
connectivity showing that the same shall be completed before intending date
of MTOA.
|
20
|
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
|
? Transmission Loss in kind. (Intra State)
|
|
5.
|
Injection point in the distribution system within
the State
|
STU
|
100000
|
50000
|
? Proof of payment of Application fee.
? PPA or State purchase agreement of power.
? In case of generating station or Applicant not
already connected to grid, documentary evidence for completiton of the
connectivity showing that the same shall be completed before intending date
of MTOA.
? Consent from concerned Distribution licensee.
|
20
|
? Wheeling Charges as applicable.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind. (Intra Stale)
|
|
|
6.
|
In different States
|
CTU
|
As per CERC Regulation
|
As per CERC Regulation
|
? Proof of payment of Application fee.
? PPA or State purchase agreement of power.
? In case of generating station or Applicant not
already connected to grid, documentary evidence for completiton of the
connectivity showing that the same shall be completed before intending date
of MTOA.
? Consent from concerned Distribution licensee as
applicable.
? Any other document specified by CERC.
|
As per Central Commission's Regulation
|
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
? Wheeling charges if applicable (i.e. if fixed
charge being paid by applicant could be attributed to wheeling/distribution
net work related cost).
|
|
|
|
7.
|
|
Both within the Same State (in the intra State
transmission system)
|
STU
|
200000
|
100000
|
? Proof of payment of Application fee,
? Bank Guarantee.
? PPA or Sale purchase agreement of power.
? In case of generating station or Application not
already connected to grid, documentary evidence for completion of the
connectivity showing that the same shall be completed before intending date
of LTA.
|
? 120 days where augmentation of transmission
system is not required.
? 150 days, where augmentation of transmission
system is required.
|
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
|
? Transmission Loss in kind. (Intra State)
|
|
8.
|
Long Term Access
|
Injection point in the distribution system within
the State.
|
STU
|
200000
|
100000
|
? Proof of payment of Application fee.
? Bank Guarantee.
? PPA or State purchase agreement of power.
? In case of generating station or Applicant not
already connected to grid, documentary evidence for completiton of the
connectivity showing that the same shall be completed before intending date
of LTA.
? Consent from concerned Distribution licensee.
|
? 120 days where augmentation of transmission
system is not required.
? 150 days, where augmentation of transmission
system is required
|
? Wheeling Charges as applicable.
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
|
? Distribution loss in kind at relevant voltage
level.
? Transmission Loss in kind (Intra State)
|
|
9.
|
|
In different States
|
CTU
|
As per CERC Regulation
|
As per CERC Regulation
|
? Proof of payment of Application fee.
? Bank Guarantee.
? PPA or State purchase agreement of power.
? In case of generating station or Applicant not
already connected to grid, documentary evidence for completiton of the
connectivity showing that the same shall be completed before intending date
of LTA.
? Consent from concerned Distribution licensee.
|
As per Central Commission's Regulation.
|
? Imbalance and Reactive Energy Charges, as
applicable.
? Scheduling and system Operating Charges, as
applicable.
? Transmission charge (Intra State).
? Wheeling Charge, if applicable (i.e. If fixed
charge being paid by Applicant could be attributed to wheeling/Distribution
network related cost)
|
? Distribution loss in kind at relevant voltage
level if applicable.
? Transmission Loss in kind (Intra State and Inter
State)
|