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State of Rajasthan - Section

Section 2 in Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

2. Definitions.

(1)"ABT" means availability based tariff. ABT is a three-part tariff comprising of fixed charges, variable charges and UI charges. The fixed charges are linked to availability and variable charges to the scheduled energy. The Unscheduled Interchange (UI) rate is applicable to the deviations from the schedule.
(2)"Drawal" means the electricity delivered at the interconnection of transmission system or 'user' installation with specified network.
(3)"Injection" means the electricity transfer by the generating company or licensee to the user at a pre-defined interconnection point with specified network, for the intra-state generating stations directly connected to the specified network, the injection schedule is the generation schedule:Provided, in case of electricity supply by the inter-state generating stations or trading licensee, if the electricity is supplied at a point other than the transmission network of Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPN) or transmission licensees within the State, this will be reduced by the interstate losses to arrive at the electricity injected.
(4)"Inter-state ABT rate or UIR" means unscheduled interchange rates as specified by the Central Electricity Regulatory Commission (CERC).
(5)"Inter-state ABT rate" or "UIs" means unscheduled interchange rates as specified by the Rajasthan Electricity Regulatory Commission.
(6)"Intra-state Generating Station" means the generating station, not an inter-state generating station but operating within the State and supplying its entire generation within the State.
(7)"Inter state users" mean users effecting part or total power purchase from inter-state sources.
(8)"Intra state user" means user effecting part or full power purchase only from intra state suppliers.
(8)"User" means the generating station, distribution licensee, trading licensee and open access consumers within the state utilizing the specified network.
(10)"Supplier" means the generating station, distribution licensee and trading license, effecting power supply to open access consumer within the State.
(11)"Time block" is as defined in Indian Electricity Grid Code. Presently it is for 15 minutes.
(12)"Specified network" means state transmission network of 132 kv and above owned and operated by the transmission licensee(s) of the state including RVPN.For the purpose of this regulation distribution licensee, generating stations & trading licensee means intra state distribution licensees, intra state generating station & intra state trading licensees respectively.All words and expressions appearing in these regulations and not defined herein above bear the meaning assigned to them in the following order:
(i)RERC (Terms & Conditions for Open Access) Regulations 2004,
(ii)State Grid Code
(iii)Indian Electricity Grid Code
(iv)The Electricity Act-2003.