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State of Rajasthan - Section

Section 6 in Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

6. Responsibility and requirements.

(1)Primarily, SLDC will be the agency responsible for implementation of intra-state ABT, and coordination with NRLDC for inter state ABT application in consultation with generators, transmission licensee, traders, distribution licensee and open access consumers. SLDC shall process the metering data received from all the stations and will maintain the energy account on regular basis and shall take all measures necessary to prevent any possible gaming.
(2)All expenses to upgrade necessary software, hardware, human resources for real time operations and communication of data to SLDC etc. as allowed by the Commission will be recovered as per the RERC (Levy of Fee and Charges by SLDC) Regulations 2004.
(3)All stake holders will comply with the SLDC directions and will provide the required assistance in time on regular basis. SLDC is authorized to impose penalty not exceeding Rupees five lacs on the users, in case of non-compliance of the directions. SLDC will direct RVPN/ distribution licensee to disconnect or to effect curtailment of supply to the user in such a situation.
(4)ABT compliant metering, will be the interface metering as per CEA's (Installation and Operation of Meters) Regulations, 2006 at the points of injection/drawal, to the meter will be provided by the respective user who will ensure proposed data communication to SLDC. The time synchronization of the metering system will be through Global Positioning System (GPS) with counter check from Heerapura central billing station. Respective users will bear their own expenses.
(5)For the purpose of intra-state ABT, the existing metering CTs and PTs/CVTs installed and operating in the system will be valid until replaced by the specified accuracy class.
(6)The distribution licensees will set up their own load dispatch center or may utilize the facility available at Kota, Bhilwara, Ratangarh sub-SLDCs to monitor and control their power drawal, injection/ drawal of open access consumer on real time basis and will setup communication links with SLDc in ensuring effective and efficient operations.Illustrative example for a time blockAnnexure-1
S.No Particulars SLDC's energy account for NRLD Cenergy account Remark
AVVNL JVVNL Jd. VVNL trader/ DL General Stn.
A. Alloc. Non ABT %Alloc. first chargeAlloc. ABT %Alloc. first chargeScheduled drawal/ generation (MU)1. drawal of licensee2. Gen. Non ABT3. Gen. ABT4. Net drawal from NR 35%036%01800-175-900725 35%036%01800-175-900725 28%028%01400-140-700560 2%0040100-10-4050 -500-2540 2060 Alloc./Share shownin Column 3 to 6Alloc./Share shown in Column 3 to 6
B. Actual drawal/ generation (MU)1. actual drawal of licensee2. act. Gen. Non ABT3. act. Gen. ABT4. Net drawal from NR. 1900-158-986756.1 1800-158-986656.1 1400-126-767506.8 80-9-4031 -450-2780 1950 Alloc./share shown inColumn 3 to 6Alloc./share shown in Column 3 to 6
C. Deviation from schedule = actual(-) schedule = (B)-(A) (MU)1. licensees2. Non ABT gen.3. ABT gen.4. Net UI licensees 10017.5-86.431.1 017.5-86.4-68.9 014-67.2-53.2 -2010-19 50-240 -110  
D. Intra state UI calculations (tillNRLDC account is received) (MU)1. a. overdrawalb. under drawalc. overdrawal adj.d. underdrawal adj.2. inter discom exch.3. intra state UI D2-c3 31.100031.1117.50 0-68.90-53.71-15.1971.21 0-53.20-41.47-11.7355.47 0-190-14.81-4.19-4.19 00000240 0-110-1100.000  
E. Inter state UI on receipt ofNRLDC's account(MU)1. Total UI2. UI specific to lie.3. Adjustment for prev block4. adj. For NRLDC UI5. inter state UI E(2)+E(4) Billing 808 -2-64.46-66.46 4-49.77-45.77 prev. block -17.77-17.77   -12110-1-132 To be adjusted only if its sign is same as thatof c(4). Otherwise carry forward to next block
F. Inter state ABT rate (Rs./Unit)1 for intra state UI (Rs. inmillion)2 for inter state UI (Rs. inmillion)Total (1+2) 269.0817.60286.68 2.20163.08-146.2016.88 2.15127.04-100.6926.34 intra state (Rs./Unit)-9.59-39.10-48.69 ABT rate-549.60-549.60 2.29268.35268.35 sum Column 3 to 80-0.05-0.05
Annexure-2.(in MW)
Particulars Open Access Supplier not governed BY ABT Open Access Supplier governed BY ABT
case-1 case-2 case-3 case-4 case-5 case-6 case-7 case-8
1 Open Access injection/schedule 10 10 10 10 10 10 10 10
2 HT supply contract demand ('C') 5 5 5 5 5 5 5 5
3 Stand by suppy contract demand ('S') 9 9 9 9 9 9 9 10
4 Actual dawal CD') 8 15 20 27 8 15 20 27
5 (a) Deviation from schedule         -2 5 10 17
  (b) permissible deviation -5% to +5% at UI         -0.5 0.5 0.5 0.5
6 Open access entitlement ('E') 10 10 10 10 9.5 10.5 10.5 10.5
7 Adjustment for                
(a) Open access 8 10 10 10 8 10.5 10.5 10.5
(b) HT supply contract demand ('CO 0 5 5 5 0 4.5 5 5
(c) standby supply ? 0 0 5 9 0 0 4.5 10
(d) overdrawal 0 0 0 3 0 0 0 1.5
(e) inadvtant supply to discom 2 0 0 0 1.5 0 0 0
# injection applicable for case 1 to 4 and schedule applicable for case 5 to 8