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

Union of India - Subsection

Section 7(9) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(9)The Additional Charge for Deviation for under-injection of electricity during the time-block in excess of the volume limit specified in Clause (2) of this regulation 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).], by the generating stations regulated by CERC using coal/ lignite or gas supplied under Administered Price Mechanism (APM) as the fuel shall be as specified by the Commission as a percentage of the Cap Rate or the Charges for Deviation corresponding to the grid frequency of the time block, or both with due consideration to the behaviour of the generating stations regulated by CERC towards grid discipline:[[(10) In the event of sustained deviation from schedule in one direction (positive or negative) by any regional entity (buyer or seller), such entity shall correct its position in the manner as specified under clauses (a) and (b) of this Regulation.
(a)For the period up to 31.03.2020: If the sustained deviation from schedule continues in one direction (positive or negative) for 12 time blocks, the regional entity (buyer or seller), shall correct its position by making the sign of its deviation from schedule changed or by remaining in the range of +/- 20 MW with reference to its schedule, at least once, latest by 13th time block, such range being a subset of volume limit as specified under Regulations 7(1) & 7(2) of these Regulations.
Provided that each violation of the requirement under this clause shall attract an additional charge of 10% of the time block DSM charge payable or receivable as the case may be.
(b)For the period from 01.04.2020: If the sustained deviation from schedule continues in one direction (positive or negative) for 6 time blocks, the regional entity (buyer or seller), shall correct its position, by making the sign of its deviation from schedule changed or by remaining in the range of +/- 20 MW with reference to its schedule, at least once, latest by 7th time block such range being a subset of volume limit as specified under Regulations 7(1) & 7(2) of these Regulations.
Provided that violation of the requirement under clause (b) of this Regulation shall attract an additional charge as specified in the table below:
No. of violations in a Day Additional Charge Payable
From first to fifth violation For each violation, an additional charge @ 3% ofdaily base DSM charge payable or receivable
From sixth to tenth violation For each violation, an additional charge @ 5% ofdaily base DSM charge payable or receivable
From eleventh violation onwards For each violation, an additional charge @ 10%of daily base DSM charge payable or receivable
Provided further that counting of number of sign change violations under clauses (a) & (b) of this Regulation shall start afresh at 00.00 Hrs. for each day.Provided also that payment of additional charge for failure to adhere to sign change requirement as specified under clauses (a) & (b) of this regulation shall not be applicable to:a. renewable energy generators which are regional entitiesb. run of river projects without pondagec. any infirm injection of power by a generating station prior to CoD of a unit during testing and commissioning activities, in accordance with the Connectivity Regulations.d. any drawal of power by a generating station for the start-up activities of a unit.e. any inter-regional deviations.f. forced outage of a generating station in case of collective transactions on Power Exchanges.Illustrations: -