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State of Rajasthan - Act

Rajasthan Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2007

RAJASTHAN
India

Rajasthan Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2007

Rule RAJASTHAN-ELECTRICITY-REGULATORY-COMMISSION-FIXATION-OF-TRADING-MARGIN-REGULATIONS-2007 of 2007

  • Published on 23 March 2007
  • Commenced on 23 March 2007
  • [This is the version of this document from 23 March 2007.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rajasthan Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2007Published vide Notification No. RERC/ Secy/ Reg/ 65, dated 23.3.2007Last Updated 20th May, 2019No. RERC/ Secy/ Reg/ 65. - In exercise of the powers conferred by Section 86 read with Section 181of the Electricity Act, 2003 (Act 36 of 2003) and enabling powers, the Rajasthan Electricity Regulatory Commission hereby makes the following regulations, after previous publication, namely:

1. Short title and Commencement.

- These Regulations will be called the Rajasthan Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2007 and will come into force from the date of their publication in the official Gazette.

2. Definition.

(1)
(a)"Base Price" for a generating Company/CPP shall be the tariff for sale of electricity by a generating company or a Captive Power Plant [CPP] to a distribution licensee, determined by the Commission for supply of electricity to the distribution licensee as per Rajasthan Electricity Regulatory Commission (Terms & Conditions of Tariff), Regulations, 2004 or Rajasthan Electricity Regulatory Commission (Captive Power Plants), Regulations, 2007 or adopted under Section 63 of the Electricity Act, 2003, as the case may be.
(b)"Base price" for a distribution licensee/deemed licensee shall be the average cost of power procured for the sale for trading purpose.
(2)Words and expressions occurring in these regulations and not defined herein above, shall bear the same meaning as assigned to them in the following order:
(a)Rajasthan Electricity Regulatory Commission (Licensing of Trading) Regulations, 2004
(b)Rajasthan Electricity Regulatory Commission (Levy of Fee and Charges by the State Load Dispatch Centre) Regulations, 2004
(c)Rajasthan Electricity Regulatory Commission (Terms & Conditions for Open Access) Regulations, 2004
(d)The Electricity Act, 2003.

3. Extent of application.

- These Regulations shall apply to the intra State trading conduct by -
(a)an intra-State trading licensee.
(b)a distribution licensee including deemed licensee for trading its surplus power to any trader or inter-mediatory, after meeting its requirement of obligation to supply within its area of supply.
(c)a generating Company including CPP for trading its surplus power to any trader or inter-mediatory, after meeting its contractual obligation for supply of power to distribution licensees, open access consumers etc.

4. Trading Margin.

- The ceiling of the trading margin over the base price in each case shall be as under:
S.No. Agency Trading Margin
1 Intra State Trading Licensee 5 paise/unit
2 Generating Company including CPP 4%
3 Distribution licensee including deemed licensee 5 paise /unit
Note. - The trading margin does not include the other charges such as application fee for open access, transmission charges, wheeling charges, SLDC’s operating charges & scheduling charges, cross subsidy surcharge etc.