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State of Rajasthan - Section

Section 2 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007

2. Definitions.

(1)"Act" means the Electricity Act, 2003.
(2)"Captive Power Plant" or "CPP" or "Captive Generating Plant" means a power plant set up by any person to generate electricity primarily for his own use and includes a power plant set up by a co-operative society or association of persons for generating electricity primarily for the use of members of such a co-operative society or association having the eligibility specified as hereinafter.
(3)"Firm power supply" (FP) means a contracted capacity to be supplied for the contracted time of the day basis or on whole day basis (round the clock), which a CPP on the basis of its declared availability is obliged to deliver to the Licensee on 'take or pay basis' within variation range of +/- 20% of the contracted capacity, for a period of not less than one year, however the load factor of power supply for the settlement period, determined on contracted capacity, shall not be less than 70%. For the purpose of this:-
Load Factor % =| energy supplied during the month in kWh x 100(Capacity contracted during the month in kW)X(agreed hours of supplyduring the day) X (No. of Days in the Month)
(4)"Non firm power supply" (NFP) means the contracted capacity to be supplied, on whole day basis or specified time of day basis, by the CPP to the licensee for the specified duration of contract period not less than a week (i.e. 7 days) within a permissible variation of ± 50% of contracted capacity but does not fulfil the requirement of firm power supply and which can be stopped by licensee/CPP at short notice.
(5)"Inadvertent power supply" means unrestricted flow of power from CPP on account of inevitable mis-match between generation and load, and which can not be stopped by licensee/CPP. Inadvertent supply will however, be unscheduled, non contractual and uninterruptible.
(6)"Existing Captive Power Plants" means CPPs in operation prior to date of notification of these Regulations including CPPs whose PPAs have been signed and approved (or pending before the Commission by that date).
(7)"Peak hours" means 18:00 hours to 22:00 hours of the day or such other hours of the day as may be notified by the licensee in its area of supply.
(8)"Off-Peak" hours means 22:00hours to 6:00 hours of the day or such other hours of the day as may be notified by the licensee in its area of supply.
(9)"Normal hours" means hours other than Off Peak hours & Peak hours.
(10)"Despatch Schedule" means the ex-power plant net MW output of a CPP, scheduled to be exported to the grid from time to time.
(11)"Stand by Supply" means supply required by the industrial unit of CPP, contracted with the distribution licensee to cater the demand during the period of outage of the CPP.
(12)"Start up Supply" means essential load of the CPP required during outage as well as for start up load of the CPP as contracted with the distribution licensee. Start-up supply thus includes stand by supply for CPP.
(13)"Month" means a calendar month commencing from 00:00 hours of the first day of the month and ending on 24:00 hours of the last day of the month.The words or expression in these Regulations, which are not defined herein, shall have the same meaning as defined in the rules, regulations & Act in the order specified hereunder.
(a)Ministry Of Power Rules ref. GSR 379(E) notified on June 8, 2005.
(b)RERC (Terms & Conditions for determination of tariff) Regulation 2004 [RERC (T&C for tariff) Regulation].
(c)The Electricity Act 2003 (the Act).