Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 4 in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008

4. State Level Accounts For UI Charge.

- In pursuance to regulation 5.10 of the Tariff Regulations, the State level accounts for UI charges will be prepared and issued in the following manner-
(i)The statement of State level account. nor UI charges payable by an entity under UI mechanism shall be prepared on weekly basis by SLDC based on computation against each 15 minutes time block by finding out difference of the actual injection/drawal of energy in the State Grid and the corresponding scheduled injection/drawal. Such computation shall also take into account different provisions under the Tariff Regulations inclusive of regulation 5.5.2 of the Tariff Regulations while computing UI charges for each time block.
(ii)Such statement of accounts shall be as per Table B for each day showing the scheduled injection or drawal of energy (X) by the entity against each 15 minutes time block separately along with the corresponding actual average frequency, actual injection or drawal of energy(Y), and the corresponding amount of energy (Z) in deviation to the scheduled energy as a result of gaming, if any. The corresponding resultant UI energy (W) shall be declared to be entitled for UI charge computation for the said time block taking W=Y-X-Z and duly reflected in the Table B.
Table-BStatement on Account of UI Charges for Each 15 Minutes Time Block
No. of 15 minutes time block Average Frequency in HZ Scheduled/ Injection Drawal (Mwh) Actual Injection/ drawal in (MWh) Injection/ drawal Energy disallowed videregulation no 5.5.2, 5.5.4, 5.5.12 & 5.5.14 in (MWh) Injected/ Drawal energy entitled for energycharges (MWh) with (+) or (-) sign* Reasons of disallowance in column 5 Rate of UI Charge In Paisa per Unit Computed UI Charge in Rs Fixed Charge To be Recovered as per regulation5.5.14 of the Tariff Regulations.
(1) (2) (3) (4) (5) (6=4-3-5) (7) (8) (9=6x8) (10)
1
2
---
96
* (+) represent gain of UI Charge and (-) representing loss ofUI
While applying clause (i) of regulation 5.5.2 of the Tariff Regulations, it is to be noted that in case the injection above 105% of the implemented schedule injection in any time block and the average actual injection goes above 101% of the average injection schedule that have been implemented for the day and if any portion of the excess energy is considered as gaming by SLDC in identified timeblock(s), then UI energy shall be reduced by that portion of excess energy. Such excess energy shall be adjusted in UI account of beneficiaries in the ratio . of their capacity share in the generating station.While applying the clause (iii) of regulations 5.5.2 of the Tariff Regulations if any lesser drawal than scheduled drawal by any entity is considered as gaming by SLDC in identified time block(s), then UI energy for those corresponding block(s) shall be reduced from the total UI energy of the day for that entity. The reduced energy shall be adjusted in UI account of the injecting entity(ies) in the ratio of scheduled injection of the concerned injecting entity(ies). [Example: Say one distribution licensee 'A' is drawing power from two entities `B' and 'C' within the state. Say the scheduled injection of `B' is SIB and that of C is SIc If due to less drawal say UI energy is reduced by an amount "P" on the score of gaming then benefit of such "P" will be shared by "B" and "C" in the ratio SIB : SIC.]Notwithstanding anything in contrary in any other regulations of the Commission, while applying clause (v) of regulation 5.5.4 of the Tariff Regulations it is to be noted that in case the total actual drawal goes below 99% of the scheduled drawal for the day, then the less energy drawal shall be considered as gaming and UI energy shall be reduced by that portion of less drawal below the said 99%. The ratio of reduced UI energy to the total UI energy shall be used to get the disallowance of UI energy in each block. In addition if in any 15 minutes time block the drawal is less than 95% of the scheduled drawal then that drawal in that block shall also be construed as gaming and less drawal below 95% of the scheduled drawal for that block shall be disallowed as UI energy for that block. The amount on this disallowed UI charges shall remain in pool.In the daily statement the algebraic sum of UI energy as calculated and amount payable or receivable by each entity is to be shown separately. In the daily statement the algebraic sum of fixed charge recovery as per regulation 5.5.14 of the Tariff Regulations is also to be shown separately. The impact of clause (i) and (iii) of regulation 5.5.2, and clause (v) of regulation 5.5.4 of the Tariff Regulations are also to be shown separately.In case of any mismatch amount after UI energy accounting is done, such amount shall be distributed on pro-rata basis of actual, energy injected or drawn by the entities at a rate that will make the net balance of the accounts of UI charge of that day as zero.
(iii)On the basis of daily statement prepared the consolidated weekly statement is to be prepared. Such weekly statement of State level account of UI charge shall be prepared for the week and issued to the all concerned entities within three working days after receipt of UI charge statement from Eastern Regional Power Committee for that week. The date of issuance will be considered as billing date as per regulation 7.2 of the State Grid Code.
(iv)In case of detection of any mistake or error after issuance of such weekly statement, such mistake or error will be duly corrected within one month and intimated to the concerned entities showing such adjustment separately with due explanation
(v)The concerned entities shall send the meter reading as found by downloading within Tuesday noon or very next working day in each week. if Tuesday is a holiday.