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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(2)[ The under-injection / over-injection of electricity shall not exceed following when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]:
(a)12% of the scheduled injection or 150 MW, whichever is lower for a seller (except Renewable Rich State).
(b)Limits as specified in Annexure-III for Renewable Rich State.
Provided that -
(i)In case schedule of a seller, in a time block, is less than or equal to 400 MW, under-injection / over-injection in a time-block shall not exceed 48 MW, when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted '49.70 Hz and above and below 50.10 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]
(ii)Provided that the limits on deviation volume and consequences for crossing these limits (including the additional charges for deviation) as stipulated under Regulation 7 shall not apply to wind and solar generators which are regional entities.
(iii)No under injection of electricity by a seller shall be permissible when grid frequency is [below 49.85 Hz] [Substituted 'below 49.70 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).] and no over injection of electricity by a seller shall be permissible when grid frequency is [50.05 Hz and above] [Substituted '50.10 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].
(iv)Any infirm injection of power by a generating station prior to COD of a unit during testing and commissioning activities shall be exempted from the volume limit specified above for a period not exceeding 6 months or the extended time allowed by the Commission in accordance with Connectivity Regulations.
(v)Any drawal of power by a generating station prior to COD of a unit for the start up activities shall be exempted from the volume limit specified above when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]]