Section 40 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
40. Banking of Power.
- 1. Renewable Energy source based Generation and Co-Generation Plants:The Generating Plants may be allowed to bank power, for the purpose of withdrawal of the banked power in the event of emergency or shut down or maintenance of the plant, subject to following conditions:a. Banking of energy upto 100%, as agreed between the plant and the Distribution Licensee, shall be allowed.b. Withdrawal of power shall be allowed only during the period other than 17:00 hrs.to 22:00 Hrs.c. The plants shall provide ABT compliant Special Energy Meters and the monthly settlement of energy sales shall be done based on:i. Power supplied during the peak hours as per SEM meter readingsii. Power banked as per daily schedules given for banking of power during the month.The lower of the two shall be considered as banked power and monthly settlement shall be done for the balance energy supplied by the plant at the rate specified for supply of electricity to Distribution Licensee:d. The banking as well as withdrawal of banked energy shall be subject to day ahead scheduling.e. The power withdrawn by the plant as ascertained by SEM readings, which could not be considered as withdrawal from banked power, shall be considered as power purchased by the plant.f. Provided that in case of purchase of power by these plants in case the plant is not in a position to generate electricity to meet the requirement in the event of emergency or shut down or maintenance of the plant including supply to township housing the operating staff, from a Distribution Licensee of the area in which the plant is located, shall be charged only on actual demand and energy purchased under appropriate category of the rate schedule of tariff. This shall apply only to those generators who have entered into PPA with the Distribution Licensee.Provided that in case of purchase of power for purposes other than mentioned above, the generator may purchase electricity through a trader or a Generating Company or a Distribution Licensee other than Distribution Licensee of the area in which the plant is located at the rate as mutually agreed however, surcharge and additional surcharge besides other charges shall be payable as determined by the Commission:g. A Generating Plant shall be allowed to withdraw power that was banked during a particular financial year in the same year or during the following financial year.h. The banked power remaining unutilized on the expiry of the following financial year would be treated as sale and the financial settlement shall be made at the scheduled tariff for the year during which the power was banked. No banking charges shall be deducted from such unutilized banked energy.i. Banking charges shall be 12.5% of the energy bankedProvided that in case of grid connected solar energy based generating stations the banking charges shall be 6% of the energy banked.
