Section 3 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
3. Definitions.
- In this Code, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Buyer" means a person, including beneficiary, purchasing electricity through a transaction scheduled in accordance with the regulations applicable for short-term open access, medium-term open access and long-term open access;(c)"CERC" means the Central Electricity Regulatory Commission referred to in section 76 of the Act;(d)"CMRI" means Common Meter Reading Instrument used for downloading and storage of data from electronic energy meters of multiple make;(e)"Commission" means the Madhya Pradesh Electricity Regulatory Commission (MPERC) constituted under Section 82 of the Act;(f)"Day" means a continuous period starting at 00.00 hours and ending at 24.00 hours;(g)"Despatch Schedule" means the ex-Power Plant net Mega Watt and Mega Watt Hour output of a Generating Station, Scheduled to be exported to the Grid from time to time;(h)"Detailed Procedure" means the detailed operating procedure issued by the State Load Despatch Centre under this code;(i)"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 Drawls minus its total scheduled Drawls;(j)"Deviation Charges" means the charges computed as per the rates corresponding to average Frequency of the grid in a 15-minute time block as specified by the Central Electricity Regulatory Commission from time to time;(k)"Deviation Settlement Mechanism Regulations" means Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 including any subsequent amendments thereof;(l)"Discom Control Centre (DCC)" means the Control Room established at each Discom Headquarters with necessary Infrastructure and Human Resources for implementation of this Code (DCC shall be built, owned, operated and maintained by respective Discom);(m)"Discom Energy Accounting Group (DEAG)" means the group to be formed by each Discom (at DCC) which would be responsible for implementation of this Code in coordination with State Load Despatch Centre (wherever required);(n)"Distribution Licensee or Discom" means a Licensee authorized to operate and maintain a Distribution System for supplying electricity to the consumers in his area of supply;(o)"Drawls Schedule" means the ex-Power Plant, Mega Watt that a Discom or an Open Access Customer is Scheduled to receive from an Electricity Generating Station, including Bilateral and Collective transactions from time to time;(p)"Energy Accounting Group (EAG)" means the group to be formed at the State Load Despatch Centre which would be responsible for implementation of this Code;(q)"Entitlement" means share of a Discom or an Open Access Customer (in Mega Watt and Mega Watt Hour) in the installed Capacity/output Capability of an Electricity Generating Station;(r)"Ex-Power Plant" means net Mega Watt / Mega Watt hour output of an Electricity Generating Station, after deducting Auxiliary consumption and Transformation losses;(s)"Generator Control Centre (GCC)" means the control room established at Headquarters of the generating company with necessary Infrastructure and Human Resources for implementation of this Code (GCC shall be built, owned, operated and maintained by Madhya Pradesh Power Generating Company. Limited);(t)"Grid" means the high Voltage backbone system of inter-connected Transmission lines,Sub-Stations and Generating plants;(u)"Independent Power Producer (IPP)" means an Electricity generating company not owned or controlled by the Central / State Government;(v)"Indian Electricity Grid Code (IEGC)" means the Grid Code specified by the Central Electricity Regulatory Commission under Clause (h) of Sub-section(1) of Section 79 of the Act;(w)"Inter-State Generating Station (ISGS)" means a Central/other Electricity Generating Station in which two or more States have shares and whose Scheduling is to be coordinated by the Regional Load Despatch Centre (RLDC);(x)"Intra-State Entity" means a person whose metering is done by the State Transmission Utility or the Distribution Licensee, as the case may be and the energy accounting is done by the State Load Despatch Centre or by any other authorized State Agency.(y)"Madhya Pradesh Electricity Grid Code (MPEGC)" means the Grid Code specified by the MPERC under Clause (h) of sub-section(1) of Section 86 of the Act;(z)"Month" means a Calendar month as per the British Calendar;(z-a) "MPPMCL" means Madhya Pradesh Power Management Company Ltd. notified by the Government of Madhya Pradesh on 29th June' 2012;(z-b) "Net Drawls Schedule" means the Drawls Schedule of a Discom or an Open Access Customer after deducting the apportioned Transmission Losses (estimated);(z-c) "Open Access Customer" means a person who has availed or intends to avail of Open Access under Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations 2008 as amended and Madhya Pradesh Electricity Regulatory Commission (Terms and conditions for intra state open access in Madhya Pradesh) Regulations, 2005 and amendments thereof or a Generating Company (including Captive Generating Plant) or a licensee or a Consumer permitted by the Madhya Pradesh Electricity Regulatory Commission to receive supply of electricity from a person other than Distribution Licensee of his area of supply, or a State Government Entity authorized to sell or purchase electricity;(z-d) "Seller" means a person, including an Electricity generating station, supplying electricity through a transaction schedule in accordance with the regulations applicable for short-term open access, medium-term open access and long-term open access;(z-e) "State Load Despatch Centre (SLDC)" means the Centre established under Subsection( 1) of Section 31 of the Act;(z-f) "State" means the State of Madhya Pradesh;(z-g) "State Energy Account (SEA)" means monthly State Energy Account prepared by State Load Despatch Centre for the billing and settlement of Capacity charges, Energy charges and incentives, if any, applicable;(z-h) "State Reactive Account (SRA)" means weekly State Reactive Energy Account prepared by State Load Despatch Centre for the billing and settlement of Reactive Energy Charges;(z-i) "State Deviation Settlement Mechanism Account (SDSMA)" means weekly State Deviation Settlement Mechanism Account prepared by State Load Despatch Centre for the billing and settlement of Deviation charges;(z-j) "State Sector Generating Station (SSGS)" means any Electricity Generating Station within the State including bench hydro power station (operated by Madhya Pradesh Power Generating Company Limited), except Inter-State Generating Stations (ISGS) and Independent Power producer generating stations (IPPs) / Captive Power Producer (CPP) located within the State of MP in which state has its share;(z-k) "State Transmission Utility (STU)" means the Board or the Government Company specified as such by the State Government under Sub-section(1) of Section 39 of the Act;(z-l) "Time Block" means Block of 15-minute each for which special energy meters record specified electrical parameters and quantities with first Time Block starting and 00.00 hours;(z-m) "Week" means a period of consecutive seven days commencing from 00.00 hours on the Monday and ending at 24.00 hours on following Sunday as per the British Calendar;(2)Words and expressions used in this Code and not defined herein but defined in the Act or Indian Electricity Grid Code or Madhya Pradesh Electricity Grid Code shall have the meaning assigned to them under the Act or Indian Electricity Grid Code or Madhya Pradesh Electricity Grid Code, as the case may be.
