Section 2(1) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(1)In these regulations, unless the context otherwise requires, -(a)'Act' means the Electricity Act, 2003 (36 of 2003);(aa)[ 'Absolute Error' shall mean the absolute value of the error in the actual generation of wind or solar generators which are regional entities with reference to the scheduled generation and the 'Available Capacity' (AvC), as calculated using the following formula for each 15 minute time block: [Added by Notification No. 1/14/2015-Reg. Aff. (FSDS) (ii)CERC, dated 7.8.2015 (w.e.f. 6.1.2014).]Error (%) = 100 X [Actual Generation– Scheduled Generation] / (AvC)](b)'actual drawal' in a time-block means electricity drawn by a buyer, as the case may be, measured by the interface meters;(c)'actual injection' in a time-block means electricity generated or supplied by the seller, as the case may be, measured by the Interface meters;(ca)[ Area Clearing Price (ACP)' means the price of a time block electricity contract established on the Power Exchange after considering all valid purchase and sale bids in particular area(s) after market splitting, i.e. dividing the market across constrained transmission corridor(s).] [Added by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).](d)'beneficiary' means a person purchasing electricity generated from a generating station;(e)'buyer' means a person, including beneficiary, purchasing electricity through a transaction scheduled in accordance with the regulations applicable for short-term open access, medium-term open access and long-term access;(f)'Connectivity Regulations' means the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Access in Inter-State Transmission) Regulations, 2009 as amended from time to time and shall include any subsequent amendment thereof.(g)'Commission' means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;(ga)[ 'Day Ahead Market (DAM)' means a market where physical delivery of electricity occurs on the next day (T+1) of the date of transaction (T) and is governed by the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 (as amended from time to time), the Rules and Bye- Laws of the Power Exchanges as approved by the Commission.] [Added by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).](gb)[ "Daily Base DSM Charge" means the sum of charges for deviations for all time blocks in a day payable or receivable as the case may be, excluding the additional charges under Regulation 7] [Added by Notification No. L-1/132/2013-CERC, dated 28.5.2019.].(h)'Deviation' in a time-block for a seller means its total actual injection minus its total scheduled generation and for a buyer means its total actual drawal minus its total scheduled drawal.[Provided that deviation shall be calculated for the Regional Entities by the concerned RLDC/RPC which shall be attributed to various entities embedded within the State by SLDC.] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).](i)'gaming' in relation to these regulations, shall mean an intentional mis-declaration of declared capacity by any seller in order to make an undue commercial gain through Charge for Deviations;(j)'Grid Code' means the Grid Code specified by the Commission under clause (h) of sub-section (1) of Section 79 of the Act.(k)'interface meters' means interface meters as defined by the Central Electricity Authority under the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, as amended from time to time.(l)'Load Despatch Centre' means National Load Despatch Centre, Regional Load Despatch Centre or State Load Despatch Centre, as the case may be, responsible for coordinating scheduling of the buyers and the sellers in accordance with the provisions of Grid Code;(m)'Open Access Regulations' means the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 as amended from time to time and shall include any subsequent amendment thereof.[(m-i) Renewable Rich State means a State whose minimum combined installed capacity of wind and solar power is 1000 MW or more. [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]Note: Combined installed capacity shall be reckoned on the basis of the capacity installed as on the last day of the month for the purpose of deciding the installed capacity for the next month.](n)'Scheduled generation' at any time or for a time block or any period means schedule of generation in MW or MWh ex-bus given by the concerned Load Despatch Centre;(o)'Scheduled drawal' at any time or for a time block or any period time block means schedule of despatch in MW or MWh ex-bus given by the concerned Load Despatch Centre;(p)'seller' means a person, including a generating station, supplying electricity through a transaction scheduled in accordance with the regulations applicable for short-term open access, medium-term open access and long-term access;(q)[ 'Time Block' means the time block as defined in the CERC (Indian Electricity Grid Code) Regulations, 2010 as amended from time to time] [Substituted by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).](qa)[ "Time Block DSM Charge" means the charge for deviation for the specific time block in a day payable or receivable as the case may be, excluding the additional charges under Regulation 7] [Added by Notification No. L-1/132/2013-CERC, dated 28.5.2019.].(r)['Available Capacity (AvC)' for wind or solar generators which are regional entities is the cumulative capacity rating of the wind turbines or solar inverters that are capable of generating power in a given time-block.] [Added by Notification No. 1/14/2015-Reg. Aff. (FSDS) (ii)CERC, dated 7.8.2015 (w.e.f. 6.1.2014).]
