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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(1)In these Regulations, unless the context otherwise requires,
(a)'Act' means the Electricity Act, 2003 (36 of 2003);
(b)'Auxiliary Energy Consumption' or 'AUX' in relation to a period in case of a generating station means the quantum of energy consumed by auxiliary equipment of the generating station, and transformer losses within the generating station, expressed as a percentage of the sum of gross energy generated at the generator terminals of all the units of the generating station;
(c)'Bagasse' means waste produced as a by-product of processing operations in sugar industry;
(d)'Bagasse based Co-generation' means the process in which more than one form of energy (such as steam and electricity) are produced in a sequential manner by use of bagasse;
(e)'Biomass' means wastes produced during agricultural and forestry operations (for example straws and stalks) or produced as a by-product of processing operations of agricultural produce (e.g., husks, shells, deoiled cakes, etc); wood produced in dedicated energy plantations or recovered from wild bushes/weeds and the wood waste produced in some industrial operations;
(f)'Biogas' means a gas created when organic matter like crop residues, sewage, Cow Dung and manure breaks down in an oxygen-free environment (ferments);
(g)'Commission' means the Madhya Pradesh Electricity Regulatory Commission referred to in sub-section (1) of Section 82 of the Act;
(h)'Conduct of Business Regulations' means the Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016 as amended from time to time;
(i)'Control Period or Review Period' means the period during which the norms for determination of tariff specified in these Regulations shall remain valid;
(j)'Gross Calorific Value' or GCV' in relation to a fuel used in generating station means the heat produced in kCal by complete combustion of one killogram of solid fuel or one liter of liquid fuel or one standard cubic meter of gaseous fuel, as the case may be;
(k)'Generation from MSW' means the energy generated by incineration of Municipal Solid Waste;
(l)'Hybrid Power Plant' means the power plant that uses more than one form of energy as input sources for electricity generation;
(m)'Installed capacity' means the summation of the name plate capacities of all the units of the generating station or the capacity of the generating station (reckoned at the generator terminals), approved by the Commission from time to time;
(n)'Inter-connection Point' shall mean interface point of renewable energy generating facility with the transmission system or distribution system, as the case may be:
i. 'in relation to wind energy projects and Solar Photovoltaic Projects, inter-connection point shall be line isolator on outgoing feeder on HV side of the pooling sub-station;ii. in relation to small hydro power, biomass power and non fossil fuel based cogeneration power projects and Solar Thermal Power Projects the, inter-connection point shall be line isolator on outgoing feeder on HV side of generator transformer;
(o)'Inadvertent Energy' means the power other than the contracted power and flows in the grid by displacement;
(p)'MNRE' means the Ministry of New and Renewable Energy of the Government of India;
(q)'Non-firm Power' means the power generated from renewable sources, the hourly variation of which is dependent upon nature's phenomenon like sun, cloud, wind, etc., that cannot be accurately predicted;
(r)'Operation and Maintenance Expenses' or 'O&M expenses' means the expenditure incurred on operation and maintenance of the project, or part thereof, and includes the expenditure on manpower, repairs, spares, consumables, insurance and overheads;
(s)'Project' means a generating station or the evacuation system upto inter-connection point, as the case may be, and in case of a small hydro generating station includes all components of generating facility such as dam, intake water conductor system, power generating station and generating units of the scheme, as apportioned to power generation;
(t)'Renewable Energy' means 'the grid quality electricity generated from renewable energy sources;
(u)'Renewable Energy Power Plants' means the power plants other than the conventional power plants generating grid quality electricity from renewable energy sources;
(v)'Renewable Energy Sources' means renewable sources such as small hydro, wind, solar including its integration with combined cycle, biomass, bio fuel cogeneration, urban or municipal waste and other such sources as approved by the MNRE;
(w)'Small Hydro' means Hydro Power projects with a station capacity up to and including 25 MW;
(x)'Station Heat Rate' or SHR' means the heat energy input in kCal 'required to generate one KWH of electrical- energy at generator terminals of a thermal generating station;
(y)'Solar PV Power' means the Solar Photo Voltaic power project that uses sunlight for direct conversion into electricity through. Photo Voltaic technology;
(z)'Solar Thermal Power' means the Solar Thermal Power Project that uses sunlight for direct conversion into electricity through Concentrated Solar Power technology based on either line focus or point focus principle;
(za)'Useful Life' in relation to unit of a generating station including evacuation system shall meat} the following duration from the Date of Commercial Operation (COD) of such generation facility, namely:-
(a) Wind energy power project 25 years
(b) Biomass power project with Rankine cycle technology 20 years
(c) Bagasse based cogeneration project 20 years
(d) Small Hydro Power Plant 35 years
(e) Solar PV/Solar thermal power project 25 years
(f) Biogas based power project 20 years
(g) Municipal Solid Waste Power Project 20 years
(zb)'Year' means a financial year.