Section 5 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
5. Charges for Deviations.
(1)The charges for the Deviations for all the time-blocks shall be payable for over drawal by the buyer and under-injection by the seller and receivable for under-drawal by the buyer and over-injection by the seller and shall be worked out on the average frequency of a time-block at the rates specified in CERC Deviation Settlement Regulations.Provided that the charges for the Deviation for the generating stations regulated by Commission using coal or lignite or gas supplied under Administered Price Mechanism (APM) as fuel, when actual injection is higher or lower than the scheduled generation, shall not exceed the Cap Rate of 303.04 Paise/kWh as per the methodology specified in the CERC Deviation Settlement Regulations;Provided further that no cap rate shall be applicable with effect from the date of revision of price of APM gas by the Government of India on the charges for the Deviation for SGS regulated by the Commission using gas supplied under Administered Price Mechanism (APM) as the fuel;Provided further that the charges for the Deviation for the under drawals by the buyer in a time block in excess of 12% of the schedule or 75 MW, whichever is less, shall be zero.Provided further that in case schedule of a buyer in a time block is less than or equal to 40 MW, the charges for the deviation for the underdrawal in excess of 4.8 MW shall be zero.Provided further that the charges for the deviation for the over-injection by the seller in a time block in excess of 12% of the schedule or 75 MW, whichever is less, shall be zero.Provided further that in case schedule of a seller in a time block is less than or equal to 40 MW, the charges for the deviation for the over-injection in excess of 4.8 MW shall be zero.Provided further that In the event of bottleneck in evacuation of power due to any constraint, outage, failure or limitation in the transmission system, associated switch--yard and substations owned by the State Transmission Utility or any other transmission licensee involved in intra-state transmission (as certified by the SLDC) necessitating reduction in generation, the SLDC shall revise the schedules which shall become effective from the 4th time block, counting the time block in which the bottleneck in evacuation of power has taken place to be the first one. During the first, second and third time blocks of such an event, the schedule generation of the SGS shall be deemed to have been revised to be equal to actual generation, and the schedule drawls of the beneficiaries shall be deemed to have been revised accordingly.(2)No charges for deviation shall be applicable on the infirm power injected into the grid by a generating unit of SGS during the testing and commissioning activities, prior to COD of the unit for a period of six months.
