Section 2 in Tamil Nadu Electricity Regulatory Commission (Power Procurement from new and Renewable Sources of Energy) Regulations, 2008
2. Definitions.
(1)In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (Central Act of 36 of 2003)(b)"Cogeneration" means a process, which simultaneously produces two or more forms of useful energy (including Electricity)(c)"Commission" means the Tamil Nadu Electricity Regulatory Commission;(d)"Government" means the Government of Tamil Nadu;(e)"Firm Power" means injecting of at least 700 units in to the grid by the generator per hour per scheduled MW. [This calculation is based on a normative load factor of 70% (i.e. 1000 kWh 0215 W 70% Load Factor = 700 units per hour)];(f)"Infirm Power" means the energy supplied that is not firm power, which is interruptible on a very short notice;(f1)[ "inter connection point" means the interface point of renewable energy generating facility with the transmission system or distribution system, as the case may be: [Inserted by Commission's Notification No. TNERC/NCES Rcgn./16/6, dated 14.12.2009 (w.e.f 30.12.2009)](a)in relation to wind energy projects and solar photovoltaic projects, inter connection point shall be line isolator on outgoing feeder on HV side of the pooling sub station;(b)in relation to small hydro power, biomass power and non fossil fuel based cogeneration power projects and Solar Thermal Power Projects, the inter connection point shall be line isolator on outgoing feeder on HV side of generator transformer;(f2)"Interface line" means the electric line between the interconnection point and the nearest point at which the electric line could technically be connected to the existing grid or distribution system;](g)"New and renewable sources" means the non-conventional, renewable electricity generating sources such as mini/micro hydel, wind, solar, biomass, biogases based cogeneration, urban/municipal waste, or other such sources as approved by the Government of India or Government of Tamil Nadu [or Commission] [Inserted as per Commission's Notification No. TNERC/NCES Regn./16/4 dated 27.04.2009 (w.e.f.27.4.2.009).] which are generally inexhaustible and can be replenished in a short period of time;Words or expressions occurring in these Regulations and not defined herein but defined in other Regulations published by the Commission or in the Act shall bear the same meanings respectively assigned to them in the Act / Regulations.
