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State of Gujarat - Section

Section 8 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019

8. Commercial Mechanism and Deviation Settlement.

- 8.1 The commercial mechanism for deviation settlement is stated below:(a)The wind or solar generators connected to the State grid and selling power within the State shall be paid by the buyer as per actual generation at the tariff agreed in the power purchase agreement or wheeling agreement.(b)The wind or solar generators connected to the State grid and selling power outside the State shall be paid by the buyer as per the terms of agreement at the tariff agreed in the power purchase agreement or wheeling agreement and pay deviation charges as per the CERC (Deviation Settlement Mechanism and Forecasting) Regulations, 2014 as amended from time to time.(c)The wind or solar generators connected to the State grid and self-consuming power within the State, accounting of such energy generated shall be set off against consumption as per prevailing orders passed by the Commission.(d)The wind or solar generators who deviate from its given schedule shall be liable to pay deviation charges as per the provisions of these Regulations given at Table-1 and Table-II.
8.2The QCA /individual generator selling power/consuming power outside the State of Gujarat but connected with the State transmission network/distribution network shall give separate schedule for the energy generation as per these Regulations to the SLDC. The deviation settlement account for such generators shall be prepared by the SLDC for measurement of deviation of energy by such generator and its impact on the State periphery. Such generators shall pay the deviation charges within the State in the State Pool account in case of deviations by them.
8.3In case where the QCA functions on behalf of individual generator at pooling sub-station, the QCA shall also de-pool the energy deviations as well as deviation charges to each generator using one of the options given in clause 16.
8.4The QCA shall undertake all deviation related commercial settlement on behalf of the generator(s) connected to the respective pooling station(s) who are either selling / consuming power within the State (Intra-State) or selling/consuming power outside the State (Inter-State).
8.5In the event of actual generation of a wind generating station or a pooling station, as the case may be, being less or more than the scheduled generation, the deviation charges for shortfall or excess generation shall be payable by the wind generator or the QCA appointed on its behalf, as the case may be, to the State DSM Pool, as given in Table - I below.Table -1
Sr. No. Absolute Error in the 15-minute time block Deviation Charges payable to State DSM Pool
1 <= 12% None
2 >12% but <=20% At Rs. 0.25 per unit for the shortfall or excessenergy for absolute error beyond 12% and up to 20%
3 >20% but <=28% At Rs. 0.25 per unit for the shortfall or excessenergy beyond 12% and up to 20% + Rs. 0.50 per unit for balanceenergy beyond 20% and up to 28%
4 > 28% At Rs. 0.25 per unit for the shortfall or excessenergy beyond 12% and up to 20% + Rs. 0.50 per unit for balanceenergy beyond 20% and up to 28% + Rs. 0.75 per unit for balanceenergy beyond 28%
Provided that deviation charges for under or over injection by wind generator connected to the State grid and selling power outside the State shall be payable by wind generators as per the framework provided by the CERC Regulations. The accounting for this purpose shall be done by the SLDC.
8.6In the event of actual generation of a solar generating station or at a pooling station, as the case may be, being less or more than the scheduled generation, the deviation charges for shortfall or excess generation shall be payable by the solar generator or the QCA appointed on its behalf, as the case may be, to the State DSM Pool, as given in Table - II below:Table - II
Sr. No. Absolute Error in the 15-minute time block Deviation Charges payable to State DSM Pool
1 <= 7% None
2 >7% but <=15% At Rs. 0.25 per unit for the shortfall or excessenergy for absolute error beyond 7% and up to 15%
3 >15% but <=23% At Rs. 0.25 per unit for the shortfall or excessenergy beyond 7% and up to 15% + Rs. 0.50 per unit for balanceenergy beyond 15% and up to 23%
4 >23% At Rs. 0.25 per unit for the shortfall or excessenergy beyond 7% and up to 15% + Rs. 0.50 per unit for balanceenergy beyond 15% and up to 23% + Rs. 0.75 per unit for balanceenergy bevond 23%
Provided that deviation charges for under or over injection by solar generator connected to the State grid and selling power outside the State shall be payable by solar generators as per the framework provided by the CERC Regulations. The accounting for this purpose shall be done by the SLDC.
8.7When all settlement pertaining to a pooling station is carried out by the QCA, in that case the QCA shall also de-pool the energy deviations as well as deviation charges to each generator for each time-block as defined in 'De-pooling mechanism'.
8.8The SLDC, QCA and individual generator shall maintain separate records and account of time-block wise schedules, actual generation and deviations for all Pooling Sub-Stations, generators, including wind and solar generators.
8.9The wind /solar generator shall be liable to pay the deviation charges for the deviation made between the actual energy generated and scheduled energy as per these Regulations at the rates specified in these Regulations.
8.10Once the accounting procedures as above are put in place, all Wind and Solar Energy generators having installed capacity of above 1 MW shall be covered within the State Pool Account of the renewable energy created separately. The Energy Accounting of DSM shall be settled at the rates and methodology stipulated above for wind and solar generators separately.
8.11State Pool Accounts / Energy Accounts as mentioned above shall be prepared by the SLDC on Weekly / Monthly (30/31 days) basis.