Section 6 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
6. Limits on Deviation volume and consequences of crossing limits.
(1)The over-drawal / under drawal of electricity by any buyer during a time block shall not exceed 12% of its scheduled drawal or 75 MW, whichever is lower, when grid frequency is `49.70 Hz and above and below 50.05 Hz.'Provided that no over drawal of electricity by any buyer shall be permissible when grid frequency is "below 49.70 Hz" and no under drawal of electricity by any buyer shall be permissible when grid frequency is "50.05 Hz and above".(2)The under-injection / over-injection of electricity by a seller shall not exceed 12% of the scheduled injection or 75 MW, whichever is lower when grid frequency is "49.70 Hz or above and below 50.05 Hz":Provided that in case schedule of a seller, in a time block, is less than or equal to 40 MW, under-injection / over-injection in a time-block shall not exceed 4.8 MW, when grid frequency is "49.70 Hz or above and below 50.05 Hz".Provided further that no under injection of electricity by a seller shall be permissible when grid frequency is "below 49.70 Hz" and no over injection of electricity by a seller shall be permissible when grid frequency is "50.05 Hz and above.(3)In addition to Charges for Deviation as stipulated under Regulation 5 of these regulations, Additional Charge for Deviation shall be applicable for over-drawal as well as under-injection of electricity for each time block in excess of the volume limit specified in sub-regulation (1) and (2) of this Regulation when average grid frequency of the time block is "49.70 Hz and above" at the rates specified in the Table I of schedule in accordance with the methodology specified in CERC Deviation Settlement Regulations.Provided that additional Charge for Deviation for under-injection of electricity, during a time-block in excess of the volume limit specified in clause (1) and (2) of this regulation when grid frequency is "49.70 Hz and above", by SGS regulated by the Commission using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel shall be at the rates specified in Table II of schedule in accordance with the methodology specified in CERC Deviation Settlement Regulations.Provided that when the schedule is less than or equal to 40 MW, the additional charges for deviation shall be based on percentage of deviation worked out with reference to schedule of 40 MW as per Table-I and Table-II of schedule.(4)In addition to Charges for Deviation as stipulated under Regulation 5 of these regulations, Additional Charge for Deviation shall be applicable for over-injection/under drawal of electricity for each time block by a seller/buyer as the case may be when grid frequency is 50.05 Hz and above" at the rates equivalent to charges of deviation corresponding to the grid frequency of "below 50.01 Hz but not below 50.0 Hz".(5)In addition to Charges for Deviation as stipulated under Regulation 5 of these Regulations, Additional Charge for Deviation shall be applicable for over-drawal or under-injection of electricity when grid frequency is "below 49.70 Hz and the same shall be equivalent to 100% of the Charge for Deviation corresponding to the grid frequency of "below 49.70 Hz".Provided further that Additional Charge for Deviation for under-injection of electricity by a seller, during the time-block when grid frequency is "below 49.70 Hz", by SGS regulated by the Commission using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel in accordance with the methodology specified in CERC Deviation Settlement Regulations and the same shall be equivalent to 100% of the Cap Rate for Deviations of 303.04 Paise/kWh.(6)In the event of sustained deviation from schedule in one direction (positive or negative) by any, buyer or seller shall have to make sign of their deviation from schedule changed, at least once, after every 12 time blocks. To illustrate, if a buyer or seller has positive deviation from schedule from 07.30 hrs to 10.30 hrs, sign of its deviation from schedule shall be changed in the 13thtime block i.e. 10.30 to 10.45 hrs from positive to negative or negative to positive, as the case may be.(7)Payment of Charges for Deviation under Regulation 5 and the Additional Charges for Deviation under sub-clause (3), (4) and (5) of this regulation, shall be levied without prejudice to any other action that may be considered appropriate by the Commission under Section 142 of the Act for contravention of the limits of over-drawal/ under drawal or underinjection /over-injection as specified in these regulations, for each time block or violation of provision of sub clause (6) of this regulation.(8)The charges for over-drawal/ under-injection and under-drawal/ overinjection of electricity shall be computed by the SLDC. The SLDC shall evolve a procedure for Scheduling and Dispatch and preparation of State Energy Accounts.(9)The SLDC shall, on monthly basis, prepare and publish on its website the records of the Deviation Accounts, specifying the quantum of overdrawal/ under-injection and corresponding amount of Charges for Deviation payable/receivable for each buyer and seller for all the timeblocks when grid frequency was "49.70Hz and above" and "below 49.70" Hz separately.
