Section 0 in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
0. Content of Perspective Plan. -
1.1- The generating company or licensee shall file a perspective plan for approval of the Commission along with tariff application. The perspective plan shall be for a period of 5 years and shall be submitted with each tariff application and application for annual performance review.1.2- The content of the perspective plan shall be as follows :(i)The perspective plan of a distribution licensee for the control period shall, inter alia, contain the forecast for ensuing years on unconstrained peak demand as well as energy demand in the area of supply of the licensee, peak as well as energy demand for other agencies to whom the licensee supplied energy, sales forecast in line with paragraph 3 of schedule-5 of these regulations, power procurement plan and capital investment plan in order to meet the requirements of the guidelines on load forecast as specified in these regulations.(ii)A separate note of methodology and basis of such projection, as mentioned in (i), shall also be given.2.0Demand Forecast by Distribution Licensee. -2.1- The forecast of peak demand and energy demand in the perspective plan must be commensurate with the projected sale figure for ensuing years based on trend analysis. Annual projection of such demand shall be based on monthly demand analysis. Month wise projected demand requirement for both peak and energy shall be based on monthly average of hourly load data. While assessing such demand following points are to be considered;(i)Standards to be maintained with regard to supply of power, in accordance with the Standards of Performance Regulations;(ii)Measures proposed to be implemented as regards energy conservation and energy efficiency;Provided that the peak demand forecast in the perspective plan by any generating company or licensee shall take into account the diversity factor among the entities to whom the supply shall be made and such peak demand shall be considered on growth of the highest co-incident demand among all the entities to whom supply is made and on the basis of input taken from those entities to whom such supply is made.2.2- Above forecast / estimate contained for the purpose of the procurement plan shall be separately stated for peak, off-peak and normal periods for each of the seasons (Summer, Monsoon and Winter), in terms of quantities of power procured (in millions of units of electricity).Explanation - for the purpose of these regulations, the terms "peak period", "off peak period" and "normal period" shall mean such block of hours during a twenty-four (24) hour period as specified in regulation 3.1.3 in Chapter-3.3.0Power Procurement Plan by Distribution Licensee. -3.1- Plan for procurement of power shall be done on the basis of following planning criteria -(i)To ensure supply for all time to meet the demand as estimated as per paragraph 2.0 inclusive of peak demand through reserving appropriate available generation capacity in long-term. While planning supply side the following parameters shall also be considered;(a)An estimate of the quantities of electricity supply from the approved sources of generation and power purchase;(b)The requirement for new sources of power generation and / or procurement, including augmentation of generation capacity and identified new sources of supply, based on above factors;(ii)In case of shortage, short-term power purchase plan shall be kept available as far as possible;(iii)Total power purchase plan shall also be made with sufficient margin to take into account future optimistic growth rate;(iv)The power procurement plan shall be at least cost plan as far as possible after taking into consideration of the factors as mentioned under paragraph 1.2(i), 1.2(ii), 2.1 and 0.1 of these schedule based on available information regarding costs of various sources of supply. Moreover such power procurement plan shall be subject to commercial viability depending on the market condition of the country. The plan for procurement of power including quantities and cost estimates for such procurement shall also consider additional transmission costs, open access and other charges, which may be incidental to such procurement. The Commission shall ensure that power procurement plan submitted by the licensee is consistent with the transmission system plan for the intra-state and inter-state transmission system, taking into account the open access use.(v)To accommodate the surplus generation of a generating station arising out of the obligations of promoting market development through financing projects with competitive generation costs outside the long-term power purchase framework as envisaged in the national electricity policy for market development.(vi)The incidental surplus power, if any, arising from consideration of above power procurement plan, may be planned for sale to persons other than consumer through use of open access or trading function or other means in order to pass on the benefit to the consumers in the area of supply of the licensee from any gain of such activity to a reasonable extent, as per these regulations.(vii)The power purchase plan shall be commensurate with the requirement of other Regulations;(viii)Where the Commission stipulates a percentage of the total consumption of electricity in the area of a licensee to be purchased from co-generation, non-conventional and renewable sources of energy, the power procurement plan of such licensee shall include the plan for procurement from such sources in accordance with the percentage specified to be specified by the Commission.4.0Capital Investment Plan by Distribution Licensee. -4.1- The capital investment plan shall be based on the following :(i)The proposed capital investment plan for distribution licensee shall also mandatorily show separately the capital investment plan inclusive of annual capital expenditure programme for its distribution network in detail against obligation of universal supply in the area of supply of the licensee in pursuance to the section 43 of the Act. Above investment plan shall show the annual target towards discharge of such obligation of supply along with the schedule of coverage in plans of the whole area of supply of the licensee for the said purpose.(ii)Similarly, transmission licensees shall also show their capital expenditure programme under the capital investment plan.(iii)The licensee shall give in detail and transparently to the Commission the status of each project of capital expenditure programme for which investment plan has been approved by the Commission in terms of regulations 2.8.1.4 or 2.8.2.3 or 2.8.3 or 2.8.4.(iv)The licensee shall also give the details of each project of capital expenditure programme for which the investment plan has been submitted to the Commission but not yet approved in terms of regulations 2.8.1.4 or 2.8.2.3 or 2.8.3 or 2.8.4.(vi)The approval of Capital investment plan including capital expenditure programme or approval of any modification of it by the Commission is subject to condition that specific project-wise investment approval is to be taken separately under regulations 2.8.1.4, 2.8.2.3. 2.8.2.4, 2.8.3 and 2.8.4 of these regulations.5.0Infrastructure Plan of Licensee. -5.1- The perspective plan for distribution licensee and transmission licensee shall also give detail of the emerging load centres and their projected demand along with the sub-stations under construction and planning separately, their commissioning schedule and capacity of the sub-stations. The distribution sub-stations shall also show their respective source of supply related to transmission sub-stations or generating stations directly.6.0Miscellaneous. -6.1- The Commission may, if it so deems, suo moto modify the procurement plan of the licensee prepared under these regulations and determine tariff accordingly.
