Section 2 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
2. Definitions.
- 2.1 In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Admissible Drawal" or "Allotted Capacity" means the power transfer in MW between the specified point(s) of injection and point(s) of drawal allowed to a consumer on the Distribution system;(c)"Applicant" means such person who has made an application for Grant of connectivity and/or Open Access to the distribution system of a Distribution Licensee in accordance with these Regulations;(d)"Authorised Representative" means all such officers, staff or representatives of the Distribution Licensee or the Supplier, discharging functions under the general or specific authority of the Distribution Licensee or the Supplier, as the case may be;(e)"Balancing and Settlement Code" means such code as may be developed by the State Load Despatch Centre and approved by the Commission for the balancing of energy accounts and settlement of differences between energy scheduled and actual energy delivered among the users of the grid in the State of Maharashtra;(f)"Bilateral transaction" means a transaction for exchange of energy (MWh) between a specified buyer and a specified seller, directly or through a Trading Licensee or discovered at Power Exchange, from a specified point of drawal for a fixed or varying quantum of power (MW) for any time period.(g)"Billing Demand for Partial Open Access Consumer" means monthly Billing Demand shall be higher of following:(i)Actual Maximum Demand recorded less Open Access Demand availed by Partial Open Access Consumer in the month during 0600 to 2200 Hours;(ii)75% of the highest Billing Demand pertaining to retained Contract Demand recorded during preceding eleven (11) months;(iii)50% of retained Contract Demand with the Licensee.(h)"Central Commission" means the Central Electricity Regulatory Commission referred to in Section 76 of the Act;(i)"Commission" means the Maharashtra Electricity Regulatory Commission;(j)"Congestion" means a situation where the demand for distribution capacity exceeds the Available Transfer Capability;(k)"Connection" means the connecting the premises of the Consumer with the distribution system of the Distribution Licensee so as to enable the transfer of electricity between such premises and such distribution system;(l)"Connection and Use of Distribution System Agreement" means an agreement for connection to and use of the distribution system of a Distribution Licensee and are of the following types -(i)an agreement entered into between the Distribution Licensee and a person whose premises are situated within the area of supply of the said Distribution Licensee where such person requires supply of electricity from a Generating Company or Licensee other from the said Distribution Licensee;(ii)an agreement entered into between the Distribution Licensee and a Generating Company or Licensee, as the case may be, intending to give supply of electricity to such person referred to in (i) above by using the distribution system of such Distribution Licensee for wheeling of electricity;(iii)an agreement entered into between the Distribution Licensee and a person whose premises are situated within the area of supply of the said Distribution Licensee where such a person requires supply of electricity from a Power exchange formed under the CERC (Power Market) Regulation, 2010 as amended from time to time either through a Member or by becoming a Member himself;in accordance with these Regulations and subject to the terms and conditions contained therein;(m)"Connectivity" for a generating station, including a captive generating plant, a consumer or a Licensee means the state of getting connected to the distribution system;(n)"Consumer" shall carry the same meaning as in the Act, but shall be restricted to such consumers within the State of Maharashtra to whom these Regulations will apply and have been granted Open Access in accordance with these Regulations;(o)"Consumer Grievance Redressal Forum" means such forum for redressal of Grievances as is set up by the Distribution Licensee under the provisions of sub-section (5) of Section 42 of the Act and the Regulations specified there under;(p)"Contract Demand" means demand in kilowatt (kW) or megawatt (MW) or horse power (HP) or kilovolt ampere (KVA) or megavolt ampere (MVA), mutually agreed between the distribution licensee and the consumer as entered into:(i)in the agreement for supply of electricity; or(ii)in the Connection and Use of Distribution System Agreement; or(iii)as agreed through other written communication;Provided that unity power factor shall be considered for the purpose of unit conversion from MVA/kVA to MW/kW,.(q)"Day" means the day starting at 00.00 hours and ending at 24.00 hours;(r)"Detail procedure" means the procedure issued by the Distribution Licensee as referred to in Regulation 8, 9, 10, 11, 12, 36 hereof;(s)"Electricity Supply Code" means the Regulations specified by the Commission under clause (u), clause (v), clause (w), clause (x) and clause (zp) of sub-section (2) of Section 181 of the Act;(t)"IEGC" means Indian Electricity Grid Code specified by Central Electricity Regulatory Commission under clause (h) of sub-section (1) of section 79 of the Act, and as amended from time to time;(u)"Long-term Open Access" means the right to use the Distribution system for a period exceeding twelve (12) years but not exceeding twenty-five (25) years;(v)"Maximum Demand" in kilowatts or kilo-volt-amperes, in relation to any period shall, unless otherwise provided in any general or special Order of the Commission, mean two times the largest number of kilowatt-hours or kilo-volt ampere-hours supplied and taken during any consecutive fifteen (15) minute blocks in that period;(w)"Medium-term Open Access" means the right to use the Distribution system for a period exceeding three (3) months but not exceeding three (3) years;(x)"Month" means a calendar month as per the Gregorian calendar;(y)"Nodal agency" means the nodal agency as defined in Regulation 3 of these Regulations(z)"Open Access Customer" means a consumer, Licensee or a Generating Company or a person who has been granted Open Access under these Regulations;(aa)"Partial Open Access Consumer" means a consumer who has been granted Open Access under these Regulations to source power from a generating company or generating companies or other Licensee or through Power exchange and at the same time maintains partial demand with Distribution Licensee (in whose area of supply the consumer is located) to cater its load requirement;(bb)"Sanctioned Load" means load in kilowatt (kW)/Horse power (HP) mutually agreed between the Distribution Licensee and the consumer;(cc)"Short-term Open Access" means the right to use the Distribution system for a period not exceeding one (1) month at a time;(dd)"SLDC" means the State Load Despatch Centre in Maharashtra established under sub-section (1) of Section 31 of the Act;(ee)"State Grid Code" means the State Grid Code specified by the Commission under clause (h) of sub-section (1) of section 86 of the Act, applicable on the date of commencement of these Regulations and as amended from time to time;(ff)"State Transmission Utility (STU)" means the Government Company notified by the Government of Maharashtra under sub-section (1) of section 39 of the Act;(gg)"Special Energy Meters" means meters installed in accordance with the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, specified by the Central Electricity Authority and amended from time to time;(hh)"Standards of Performance Regulations" means the Regulations specified by the Commission under clause (za) of sub-section (2) of Section 181 of the Act;(ii)"Supplier" means a Generating Company or Licensee, as the case may be, giving supply of electricity to a consumer or a person situated in the area of supply of the other Distribution Licensee by using the distribution system of the other Distribution Licensee in his area of supply, pursuant to a Connection and Use of Distribution System Agreement or giving supply by laying the dedicated Transmission lines;(jj)"Supply Agreement" means the agreement contemplated under Section 49 of the Act;(kk)"Tariff Regulations" means the Regulations as specified by the Commission under clause (zd) of sub-section (2) of Section 181 read with Section 61 of the Act;(ll)"Transmission Open Access Regulations" means the Regulations as specified by the Commission under sub-section (47) of Section 2 read with Section 30 and sub-section (3) of Section 32 of the Act, as amended from time to time.(mm)"Time Block" means time block of 15-minute each for which special energy meters record specified electrical parameters and quantities with first time block starting at 00:00 hours.2.2Words and expressions used herein and not defined in these Regulations but defined in the Act or IEGC or the State Grid Code or the Electricity Supply Code or the Rules and other Regulations made under the Act shall have the meaning as assigned to them under the Act or the IEGC or the State Grid Code or the Electricity Supply Code or the Rules and other Regulations, as the case may be.
