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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(t) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(t)The Implementing Agency shall aggregate the charges for geographically and electrically contiguous nodes on the ISTS to create zones, in order to arrive at uniform zonal charge in Rs / MW / month. Implementing Agency shall create zones for generation and demand. Such zoning shall be governed by the following considerations:
(i)Zones shall contain relevant nodes whose costs (as determined from the output from the Hybrid method) are within the same range.
(ii)The nodes within zones shall be combined in a manner such that they are geographically and electrically proximate. The demand zones shall normally be the state control areas except in the case of North Eastern States, which are considered as a single demand zone. Generation zones are formed by combining the generators connected to the ISTS.
(iii)The same zone can act as a generation zone as well as a demand zone for the purpose of calculation of Generation and demand zonal charges respectively. Even as it is preferable to have similar zones for generation and demand, this shall be pursued only when practical, and other conditions for zoning are met
(iv)Transmission charges for thermal power generators either directly connected with ISTS or through pooling stations that are designed to handle generation capacity of more than 1500 MW for inter-state transfer shall be determined as charges at these specific nodes (such nodes would be considered as separate generation zones) and not clubbed with other generator nodes in the area.
(v)Transmission charges for hydro power generators either directly connected with ISTS or through pooling stations that are designed to handle generation capacity of more than 500 MW for inter-state transfer shall be determined as charges at these specific nodes (such nodes would be considered as separate generation zones) and not clubbed with other generator nodes in the area.
(iv)[ Any inter-State Generating Station connected to the 400 kV inter-State Transmission System (including those connected to both 400 kV ISTS and STU) shall be treated as a separate zone and shall not be clubbed with other generator nodes in the area, for the purpose of calculation of PoC injection rate: [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]