Section 2 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
2. Definitions and Interpretation.
(1)In these Regulations, unless the context otherwise requires -(a)`Actual drawal' in a time-block means electricity in MW or MWh exbus drawn by a buyer, as the case may be, measured by the interface meters;(b)`Actual injection' in a time-block means electricity in MW or MWh exbus generated or supplied by the seller, as the case may be, measured by the Interface meters;(c)`Buyer' means a Distribution Licensee or a deemed Licensee within the State;(d)`Central Commission' or `CERC' means the Central Electricity Regulatory Commission referred to in Section 76 of the Act;(e)`CERC Deviation Settlement Regulations' means Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 amended from time to time;(f)`Commission' means the Rajasthan Electricity Regulatory Commission referred to in sub-section (1) of Section 82 of the Act;(g)`Deviation' in a time-block for a seller means its total actual injection minus its total scheduled generation and for a buyer means its total actual drawal minus its total scheduled drawal;(h)`Gaming' in relation to these regulations, shall mean an intentional / deliberate mis-declaration of declared capacity by any seller in order to make an undue commercial gain through Charge for Deviations;(i)`Interface Meters' means interface meters as defined by the Central Electricity Authority under the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, as amended from time to time;(j)`Intra-state Entity' means an entity which is in SLDC's control area whose scheduling and energy accounting is done by SLDC;(k)`Load Despatch Centre' means National Load Despatch Centre (NLDC), Regional Load Despatch Centre (RLDC) or State Load Despatch Centre (SLDC), as the case may be, responsible for coordinating scheduling of the buyers and the sellers in accordance with the provisions of the Indian Electricity Grid Code or Rajasthan Electricity Grid Code, whichever is applicable;(l)'Open Access Regulations' means the Rajasthan Electricity Regulatory Commission (Terms and Condition for Open Access) Regulations, 2016 as amended from time to time;(m)`Scheduled Drawal' at any time or for a time block or any period means schedule of despatch in MW or MWh ex-bus given by the SLDC;(n)`Scheduled Generation' at any time or for a time block or any period means schedule of generation in MW or MWh ex-bus given by the SLDC;(o)`Seller' or `Supplier' means a person, SGS including a captive power plant (CPP), supplying electricity;(p)`State Energy Accounts' (SEA) means monthly State Energy Accounts prepared by SLDC for billing and settlement of capacity charges, energy charges and incentives, if any, applicable;(q)`State Generating Station' (SGS) means a power station within the State, except Inter-State Generating Station (ISGS) located within the State. This includes IPP;(r)`Time-Block' means a time block of 15 minutes, for which specified electrical parameters and quantities are recorded by interface meters, with first time block starting at 00.00 hrs;(s)`Week' means a period of consecutive seven days commencing from 0.00 hours on the Monday and ending at 24.00 hrs on following Sunday as per the British calendar.(2)Save as aforesaid and unless repugnant to the context or the subject-matter otherwise requires, words and expressions used in these Regulations and not defined, but defined in the Act, or the Rajasthan Electricity Grid Code (REGC) or any other regulations of this Commission shall have the meaning assigned to them respectively in the Act or the REGC or any other Regulation.
