Section 90 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
90. Other Charges.
(1)Start-up power:Energy drawn during start up and backing down up to a maximum of 42 days in a financial year be set off against the energy sale to the distribution licensee within state thereafter energy drawn be billed at temporary tariff on daily basis. Where sale to distribution licensee is not affected, such drawal be billed on daily basis.(2)kVArh charges. - Net kVArh drawal by RE power plant from the Grid be billed @ 5.75 Paise/ kVArh w.e.f. 01.04.2009 escalated at 0.25 paise/kVArh, unless otherwise revised by the Commission by Order.(3)Transmission & wheeling charges. - In case of third party sale or for captive use both within the State, the transmission & the wheeling charges be recovered in cash and in kind as follows:(a)The transmission charges (in cash) applicable to RES power stations be half (i.e. 50%) of the transmission charges, specified by the Commission for open access consumer. However, where distribution licensee network below 132 kV level is utilized, the wheeling charges (in cash) applicable to RES power stations, be 50% of normal charges, as applicable & specified for 33 kV by the Commission, irrespective of the voltage at which electricity is supplied.(b)These charges (in kind) i.e. transmission & wheeling losses shall be as detailed at regulation 91.Provided, in case of Power Purchase Agreements executed and plants commissioned upto 31.03.2007, under the State Government policies specified in regulation 82, the wheeling charges as per policy shall be applicable as for transmission and wheeling charges (in cash and kind) as specified above unless RE power plant opts otherwise.(4)SLDC Fee & Charges. - SLDC fee & charges shall be as specified in RERC (Levy of fee and charges by the State Load Despatch Centre) Regulations, 2004(5)Surcharge. - The Cross-subsidy surcharge as determined by Commission from time to time shall not be applicable in case of open access wheeling transactions based on renewable energy sources. For the purpose of open access wheeling based on renewable energy sources, the cross-subsidy surcharge shall be 'nil'.
