Section 9 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
9. Other charges.
(1)Grid connectivity charges. -(a)The connectivity of CPP to Grid or State transmission system shall be governed by the connection conditions stipulated under State Grid Code and Connectivity Regulations of Central Electricity Authority, as & when notified in accordance with sub-section (b) of Section 73 of the Electricity Act 2003.(b)The Commission shall specify from time to time the 'Grid connectivity charges' to be applicable for parallel operation of the CPP with the grid separately.(2)Charges for Reactive Energy Exchanges. - (a) The CPP shall strive to maintain the power factor close to unity.(b)Reactive power tariff for injection / drawl of reactive power below 97% of rated voltage and that above 103% of rated voltage shall be applicable to CPP, as per para 22(B)(10) of the Commission's order dated 31.3.06 on transmission tariff and provisions referred to therein (including regulation 21 of Open Access Regulations).(c)Till meters as per sub-regulation (b) are installed, reactive energy charges shall be levied on net reactive energy drawl/ injection by the CPP.(d)Above mechanism of terms of reactive energy charges shall be applicable as interim arrangement till the RVPN undertake reactive energy planning studies and ascertain reactive power compensation requirement of the Grid as per State Grid Code.(3)State Load Despatch Centre fee and charges. - SLDC fee and charges including scheduling and operating charges shall be payable as specified in the Rajasthan Electricity Regulatory Commission (Levy of fee and charges by SLDC) Regulations, 2004.(4)Charges for Standby and start-up supply (Optional for CPP). - (a) Stand by supply and start up supply shall be effected at the request of CPP or as per agreement with CPP by the distribution licensee. These will be available only during outages for annual planned maintenance, other maintenance and forced outage. Annual planned maintenance schedule will be given by 15th November, to be finalized by SLDC/NRLDC. Other planned maintenance shall be effected with 2 days advance notice, except in unforeseen circumstances such intimation may be sent within 30 minutes of unit outage.(b)Standby and start up supply during a month shall be billed at temporary supply tariff on daily basis as per tariff for supply of electricity notified by the distribution licensee with the approval of the Commission as applicable to HT large industrial supply service. Contracted standby start up supplies shall be subject to minimum annual drawl for 42 days in a financial year.(c)In case CPP does not contract for standby or start-up supply, it can apply for temporary supply as and when break down occurs as per prevailing terms & conditions of supply of the distribution licensee.
