Section 59 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
59.
Transaction Reporting requirement for Exchange, Electricity Trader and OTC market participants:-(i)All reporting shall be in electronic format.(ii)For Electricity Trader trade reports shall be in the format prescribed in the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) (Second Amendment) Regulations, 2009 and as amended from time to time.(iii)In addition to the prescribed reports, mentioned in sub regulation (ii) Electricity Trader shall provide open position report and tenure of all trades and risk summary report on a quarterly basis for risk monitoring purpose.Provided that the Commission may, by order, lay down and review the formats from time to time for the purpose of reporting.(iv)An Exchange shall report price, transaction volume, buyers and sellers on its platform on monthly basis.Provided that the Commission may by order, review the other reporting details and reporting frequency depending on technology, type of market liquidity, volatility and other criteria in the market.(v)For Day ahead market, Power Exchange shall provide monthly details of all transactions on it platform in the formats appended to these regulations.Provided that the Commission may, by order, review the formats from time to time(vi)For Term ahead market, Power Exchange shall also report Market Wide limit (MWL), Open Interest (OI), Open position limit of its members. MWL and OI shall also be made available on the trading system of the Power Exchange and electronic trading terminal of participants.Explanation I. - Market Wide Position Limit is the total open interest of all clients together in the market for specific contract on an Exchange.Explanation II. - Open Interest is the total number of open contracts on an underlying asset that is, the number of future contracts of a client or member that have not been exercised, expired or fulfilled by delivery.(vii)All exchanges shall submit analysis report mentioned in Regulation 58 sub regulation (v) to the Commission on a quarterly basis.(viii)The Exchange shall submit to the Commission bids of all participants along with its analysis as prescribed and as and when directed by the Commission.(ix)Power transacted directly between buyers and sellers for interstate transactions above 100 MW in the short term market shall be reported by them to the Commission within 10 days of execution.
