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State of Rajasthan - Section

Section 3 in Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

3. Applicability of ABT.

- Intra-state ABT is applicable to the users, required to give daily schedules to the State Load Despatch Centre (SLDC), unless excluded from the applicability of ABT under these Regulations and fulfilling the following specific conditions during the period of its operation:Provided, the ABT applicability will remain suspended for the period of Grid disturbance, islanded mode of grid operation conveyed by SLDC as per grid Code provisions.
(1)Generating Stations. - A generating station except the following gets covered by intra-state ABT, if:-
(I)Covered by inter-state ABT, or
(II)Nuclear, Wind and Solar Power Stations, or
(III)Run of River Hydro Power Stations without storage facility, and hydro power stations of Rajasthan Rajya Vidyut Utpadan Nigam Limited (RVUN) and its partnership projects
(IV)Power Plants of capacity below 10 MW capacity:
Provided, intra state ABT will not be applicable to a generating station or trading licensee or distribution licensee effecting supply to open access consumer unless, such generating station or a trading licensee is governed by the inter-state ABT or intra-state ABT, as the case may be:Provided, in respect of captive power plants (CPP) the rated capacity of the generating station, will be the effective rated capacity available after captive use i.e. the captive use will not be less than 51% of the installed capacity:Provided further, the ABT applicability to CPP will be governed by the relevant Regulations of RERC.
(2)Licensee. - A Distribution/trading licensee will be covered by intra-state ABT, if
(i)It affects the drawal from the generating stations & licensees governed by interstate and/or intra-state ABT and
(ii)Its total drawal during a time block exceeds the drawal from Non-ABT sources i.e. generating, trading licensee & distribution licensees not governed by interstate or intra-state ABT:
Provided, the intra-state ABT shall be applicable only on bilateral exchanges, if for such exchanges, scheduling & payment as per ABT, for deviations from schedule has been agreed.
(3)Open Access Consumer. - An open access consumer, within the State, will be governed by intra-state ABT only, in respect of electricity supplied to him by the generating station/licensee governed by inter-state/intra-state ABT, intra state ABT will be applicable to the extend of such supply only:Provided, drawal schedule of open access consumer for a working day shall be the normal drawal schedule of a working day and that of a holiday shall be the normal drawal schedule of a holiday. Any deviation of more than 5% will be treated as gaming & may be disallowed by SLDC.