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State of Rajasthan - Act

Rajasthan Electricity Regulatory Commission (Generation of Electricity) Regulations, 2002

RAJASTHAN
India

Rajasthan Electricity Regulatory Commission (Generation of Electricity) Regulations, 2002

Rule RAJASTHAN-ELECTRICITY-REGULATORY-COMMISSION-GENERATION-OF-ELECTRICITY-REGULATIONS-2002 of 2002

  • Published on 31 January 2003
  • Commenced on 31 January 2003
  • [This is the version of this document from 31 January 2003.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Electricity Regulatory Commission (Generation of Electricity) Regulations, 2002Published vide Notification No. RERC/Secy./Regulation/12, dated 31-1-2003, published in Rajasthan Rajpatra, Part 7, dated 3-2-2003, page 181 (10).No. RERC/Secy./Regulation/12, dated 31-1-2003, published in Rajasthan Rajpatra, Part 7, dated 3-2-2003, page 181 (10). - In exercise of powers conferred on it by Section 57 read with Section 9 and 59 of the Rajasthan Power Sector Reforms Act, 1999, (State Act No. 23 of 1999), section 44 of the Electricity (Supply) Act, 1948, and all powers enabling it in this behalf, the Rajasthan Electricity Regulatory Commission, hereby makes the following regulations namely

1. Short title, Commencement and Scope.

(1)These Regulations may be called the "Rajasthan Electricity Regulatory Commission (Generation of Electricity) Regulations, 2002".
(2)These regulations shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

- In these regulations, the words or expressions shall bear the same meaning as in the Rajasthan Powers Sector Reforms Act, 1999 and Rajasthan Electricity Regulatory Commission (Conduct of Business) Regulations, 2000.

3. Consent of the Commission.

(1)A person, required to take previous consent under section 44 of the Electricity (Supply) Act, 1948 for establishing or acquiring a new generating station or for extending or replacing any major unit in a generating station, shall do so with prior consent of the Commission:Provided that no such consent shall be required if the installed capacity of the generating station is 250 K.W. or less:Provided further that a generating company not required to take previous consent under Section 44 of the Electricity (Supply) Act, 1948 shall be required to furnish copy of Memorandum and Articles of Association, area of activity specified by the State Government under section 15-A & 18A and copy of public notifications under Section 28 & 29 of the Electricity (Supply) Act, 1948.
(2)No such consent shall be required in respect of generating stations in existence on the date of coming into force of these regulations.
(3)No person shall permanently close down an existing generating station/plant with an installed capacity of more than 250 KW. without previous consent of the Commission.

4. Furnishing of Information.

(1)Information in Form I shall be furnished to the Commission in respect of all generating stations with an installed capacity of 125 K.W. of more whether commissioned before or after coming into force of these regulations. Information in Form I shall be furnished for the year ending March 31, by April 30 every year.
(2)All generating stations shall maintain logbook in the form prescribed by the Commission.

5. Procedure for grant of consent.

(1)A petition for grant of consent shall be submitted to the Commission in the prescribed form as per Form "A", "B" or "C" in sex copies. The petition shall be accompanied with a fee of Rs. 5,000.00 for generating stations up to 25 M.W. and Rs. 10,000.00 for generating stations more than 25 M.W.
(2)Where installed rated capacity of any generating station exceeds or is likely to exceed 25 M.W., the Commission shall consult the Central Electricity before giving consent. Hence applicant shall follow guidelines issued by the Central Electricity Authority. A feasibility report shall be submitted with the petition.
(3)In case one or more units of the generating station is to run in parallel with the power system of the transmission or distribution licensee, acceptance of the licensee concerned shall be obtained by the generator and appended with the petition. In case an agreement of run the generating station in parallel is entered into subsequently, the Commission shall be notified of this arrangement within seven days of execution of such agreement.

6. Compliance with rules and regulations.

(1)All generating stations will abide by the Safety Code and other good practices. A generating station running in parallel with the grid will in addition abide by the Grid Code. Distribution Code, Load Despatch and System Operations Code, Metering Code and other codes and regulations as aid down from time to time.
(2)No generating station running in parallel with the grid shall be entitled to any compensation in the event of grid failure.

7. Sale or wheeling of energy.

- Terms and conditions of sale of electricity to transmission or distribution licensee or for wheeling of energy on their system or sale of electricity to consumers shall be as mutually agreed by them except that the tariff for sale of electricity to consumers or for transmission of electricity shall be as determined by the Commission.

8. Environmental clearances.

- The generating station shall abide by the emission standards set up by the Central/State Governments. The generator will obtain and keep valid all the required environmental and pollution clearances from the appropriate authority.

9. Contravention of regulations.

- Notwithstanding any other action that Commission may take for contravention of any provision of these regulations, the Commission may, after issuing a show cause notice to the person concerned withdraw the consent granted under these regulations.Form AApplication Form for Grant of a consent under Rajasthan Electricity Regulatory Commission (Generation of Electricity) Regulations, 2002(Upto 1 M.W. Capacity)

1. Name & address of the applicant.

2. Whether registered under Companies Act?

If yes a copy of Memorandum & Articles of Association be provided/enclosed.

3. Details of existing connection taken from WNL’s (if any)

(i)Name of the connection
(ii)Connected load/contract demand
(iii)Date of release of connection.

4. Place & address where generating sets shall be installed.

5. Reasons for installing the proposed capacity of generating set(s) indicating whether it is stand by or will run regularly.

6. Details of proposed generating set(s)

(i)Type (ii) Fuel (iii) Capacity

7. Details of generating set (s) already installed (if any)

S. No. Capacity of set (s) Specification of set (s) Date of installation
Rated Derated
1 2 3 4 5
         
Encl : UndertakingPlace :Date :Signature :...................Name :.........................Designation :..............Form "B"Application Form for Grant of Consent Under Rajasthan Electricity Regulatory Commission (Generation of Electricity) Regulations, 2002.(Above 1 M.W & up to 25 M.W'. Capacity)

1. Name & Address of the applicant.

2. Whether registered under Companies Act?

If yes, a copy of Memorandum & Articles of Association be provided/enclosed.

3. Whether the generating station/CPP is required for existing or new proposed industry or sale to Licensee or consumer.

4. Type of Industry.

5. Location.

6. Details of existing connection’s taken from WNL’s (if any)

(i)Name of the connection
(ii)Connected load/contract demand
(iii)Date of release of connection.

7. Present & future power demand of the industry from Distribution Licensee.

8. Type of proposed plant

(a)Coal/Oil/Gas plant
(b)Co-generation plant
(c)Hydro
(d)Any Other

9. Capacity of proposed plant (M.W.)

10. Fuel to be used.

11. Total surplus power, over and above its own requirement.

(a)How is it proposed to utilize the surplus power?
(b)Do you propose to sell the excess power to grid?
Yes/No.
(c)If yes, whether agreement with VVNL/Distribution Licensee has been finalised and at what tariff.

12. Justification for setting up of CPP/ generating set.

13. Whether manufacturing process requires un-interrupted power supply?

Yes/No.

14. Annual generating in Mwh envisaged (in M.U.)

15. Total annual energy requirement of the applicant (in M.U.)

16. Details of generating set (s) already installed (if any)

S. No. Capacity of set (s) Specification of set (s) Date of installation
Rated Derated
1 2 3 4 5
         
Encl : UndertakingPlace :Date :Signature :..............Name :..................Designation :..............Form "C"Application Form for Grant of Consent Under Rajasthan Electricity Regulatory Commission (Generation , of Electricity) Regulations, 2002.(Above 25 M.W. Capacity)

1. Name & Address of the applicant.

2. Whether registered under Companies Act?

If yes, a copy of Memorandum & Articles of Association be provided/enclosed.

3. Whether the generating station/CPP is required for existing or new proposed industry or sale to Licensee or consumer.

4. Type of Industry.

5. Location.

6. Details of existing connection’s taken from WNL’s (if any)

(i)Name of the connection
(ii)Connected load/contract demand
(iii)Date of release of connection.

7. Source of Supply of Fuel & its tie up.

8. Requirement of Fuel (MT).

9. Transportation of Fuel.

10. Zero Date.

11. Gestation Period (months).

12. Year of Commissioning.

13. Details of estimated Cost Incl. IDC.

—Whether enviornment clearance obtained?—if yes, copy of the same may be enclosed.

14. Cost per M.W.

15. Generation Cost per Unit at Bus bar:

(a)In 1st year
(b)Levellised tariff
(c)VVNL supply.

16. Present & Future Power demand of the industry from VVNL/Distribution Licencee.

17. Type of proposed plant

(a)Coal/Oil/Gas fired
(b)Co-generation plant
(c)Hydro
(d)Any Other.

18. Capacity of proposed plant (M.W.)

Total capacity selected, keeping in view the
(a)standard Size
(b)Margin
(c)Sale to grid.

19. Fuel to be used.

20. Total Surplus power, over and above its own requirement.

(a)How is it proposed to utilize the surplus power?
(b)Do you propose to sell the excess power to grid? Yes/No
(c)If yes, whether agreement with WIML/Distribution Licencee has been finalised and at what tariff?

21. Justification for setting up of Generating Station/CPP.

22. Whether manufacturing process requires un-interrupted power supply? Yes/No

23. Whether the industry requires stringent tolerance in voltage & frequency?

(a)If yes, why?
(b)Whether WNL/Licencee is able to maintain these parameters?
(c)If not supporting document from concerned Licence.

24. Whether Generating Station/Captive plant is able to generate power at a price lower than the tariff charged by WNL/Distribution Licencee?

If yes furnish detailed calculation of cost of generation.

25. If the capacity of the generating plant is higher than the contracted demand, please state reasons for such additional requirement.

26. If generating plant is proposed to be run in parallel with Grid.

(a)Arrangements proposed for prevention of back feeding to transco/VVNL system for safety of their staff.
(b)Voltage of interconnection with system:
(c)Point to interconnection with system:
(d)Arrangements for synchronization: and
(e)Estimated cost of proposed interconnection.

27. Annual generation in Mwh envisaged (in Million units):

28. Total annual energy requirement of the applicant (in Million units):

29. New Project/Expansion of the existing generating plant (in case of phased programme of installation, year to year information be furnished):

30. Salient features relating to Technical details of Generator, Prime Mover. Exciter, Automatic Voltage Regulation, Protection, (to be separately attached):

31. Planned peak generation (in M.W.):

32. Any other relevant information for justification of the proposal.

Date :Place :SignatureName of the Applicant and designationEnclosures : Following documents are to be enclosed with the application.

1. Demand draft of Rs.................towards processing fees.

2. Site map indicating location.

3. Technical particulars of Generating units.

4. Single line diagram (details of protection and interlocks should also be shown).

5. NOC/Renewal of NOC (if any) for CPP issued by Rajasthan Pollution Control Board.

6. Copy of approval from WNL, if any.

7. Details of calculation of cost of generation.

(a)First year
(b)Levelised.

8. Consent from RVPN/VVNL for parallel operation of the plant (if any).

9. Memorandum & Articles of Association of the Company. (For companies registered under companies Act).

10. Undertaking.

11. Any other details (considered necessary by applicant).

Signature of the Applicant.UndertakingI/We under take to abide by the following conditions :

1. That I/We shall maintain the Log Book in the form prescribed by the Commission.

2. That the supply arrangements from the Generating Set (s) shall be got checked and approved by the office of VVNL/ Licensee.

3. That I/We shall neither sell the energy generated by me/us nor shall supply the power/energy so generated even free of cost to others.

4. That the generating sets will not in any circumstances be in parallel with the power system of Licensee/VVNL without their permission.

5. That I/We shall operate the generating set(s) whenever called upon to do so by the Commission or Licensee for giving suitable relief to the Licensee’s system by meeting the demand of other consumers also.

6. I/We shall not run the generating set (s) in case my/our supply is dis-connected by Licensee for any violation of the rules or non-payment of electrical dues.

7. That the permission accorded by the Commission does not absolved me/us from obtaining any other approval necessary like the approval of the electrical inspector to the State Government etc.

8. I/We shall install the Generating Set(s) within a period of year(s) from the date of issue of sanction.

9. I/We shall send the monthly date of energy generation in the proforma prescribed by the Commission after commissioning of the generating set (s) to concerned authorities as directed by the Commission.

10. I/We shall comply/fulfil all the conditions stated above failing which the Commission will be free to withdraw this permission.

Place:Date:Signature....................Name:...........................Designation:....................Form 1Monthly/annual date of generationPeriod/month..........

1. Name of generating company/ consent holder & address.

2. Location.

3. District.

4. Generation capacity installed.

5. Generation capacity in operation

Generation Unit Type (Steam/diesel/gas/hydro/wind) Rated capacity, K.W. Derated capacity since date K.W. Date of commissioning
I.        
II.        

6. Peak Active generation, K.W.

7. Peak Reactive Generation, KVAr.

8. Peak Apparent Generation, KVA.

9. Gross Generation during the period, KWh.

10. Auxiliary Consumption during the period, KWh.

11. Net generation during the month/year, KWh.

12. Reactive energy generation during the period. KWArh.

13. Fuel consumption, (separately in respect of each fuel)

(i)..........
(ii).........
(iii).........
Page 1/2Proforma of Log Book

1. Name of Generating company/consent holder.

2. Date.

3. Rated Capacity K.W.

4. Derated capacity, KW.

5. Generation voltage, KV.

6. Other salient specifications, if any.

7. Date of commissioning.

8. (a) Fuel consumption for the day

Unit No. 1 Unit No. 2
Initial reading Final reading Consumption in lit/kg. # Initial reading Final reading Consumption in lit/kg.
           

8. (b) Units generated for the day

Unit No. 1 Unit No. 2
Initial reading Final reading Gross/net generation/consumption KWh Initial reading Final reading Gross/net generation/consumption KWh
           

9. Units generated, etc.

(i)Generation. KWh.
(ii)Auxiliary consumption, KWh.
(iii)Units sent out, KWh.
(iv)Reactive energy generation, KVArh.
Hrs. Voltage Ampere Frequency Power Factor KW KVAr Kwh meter reading KVARh meter reading Remarks
1/00HrsUnit-IUnit-II                  
2.00 Hrs.Unit-IUnit-II                  
24.00Unit-IUnit-II                  
  Signature of Operator (s) Signature of Supervisor
Shift-1    
Shift-2    
Shift-3    

1. Readings are to be taken hourly.

2. In remarks column, the particulars to be entered about operation of unit e.g. any problem/abnormal conditions, time of, break downs/synchrovization, relays/alarm operations, power cut/restorations etc.