Section 83 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
83. Tariff determination for New renewable energy generating stations to be commissioned during Control Period under these Regulations.
- Generic Tariff determination for Wind Energy Projects and Biomass Power Projects. - (1) The preferential feed-in tariff for all wind power plants and biomass power plants, whose tariff is not fixed by the competitive bidding and are commissioned after 31.3.09, shall be determined by the Commission with the performance parameters specified in sub-regulation (6) and (7) below for each tariff period, and tariff so fixed shall be applicable for the power plants commissioned during this Control Period.(2)'Project Specific' Tariff determination for Wind Energy Projects. - A wind energy generating company shall file Petition for determination of 'Project Specific' tariff for a particular wind energy project of Project size more than 50 MW. The Commission shall determine 'Project Specific' tariff in such cases, provided generating company proposes a 'Specific Wind Farm Scheme' (say, under IPP mode), which represents optimal utilisation of Wind resource at a specified Site location.Provided that the norms specified for determining the generic feed-in tariff, except the norms for interest rate, capacity utilisation factor, energy losses, and new turbine technology shall be the ceiling parameters while determining the parameters for project specific tariff.(3)Generic Tariff determination for Solar Power Projects. - In case of solar power plants to be established in the State, not covered under generation based incentive scheme of Government of India, the Commission shall specify the normative cost parameters and determine generic tariff as may be necessary, through a separate Order.(4)Once the solar generation capacity of 10 MW envisaged under the MNRE Policy and as per RERC Solar Tariff Order dated April 2, 2008 comes up in the State of Rajasthan, and operational data becomes available, the Commission revisit the tariff applicable for solar generation projects on the basis of such operational data, capital cost data obtained by solar manufacturers' and expert opinion. Accordingly, the Commission may determine generic tariff, as may be necessary, through separate Order. Project Specific Tariff determination for Solar Power Projects(5)Project Specific Tariff determination for Solar Power Projects. - The Solar Energy generator or investor would have the option to adopt either 'Generic Tariff' or 'Project Specific route' for determination of applicable tariff for Solar Power project. In case of 'Project Specific' tariff determination, the Commission shall take into consideration the manufacturer's recommendations and shall invite expert opinion. The developers/investors have to submit 'detailed project report' for the proposed project scheme along with the Application for tariff determination. The Commission shall scrutinise case specific parameters for prudent check before determining tariff through regulatory process. Norms for Generic Tariff determination for Wind Energy Projects(6)Norms for Generic Tariff determination for Wind Energy Projects. - The performance parameters for tariff determination of wind power plants for the base year of MYT Control Period FY 2009-10 shall be as under: -(a)For the purpose of tariff determination for Wind Energy projects under Control Period, the financial principles as stipulated under Part III of these Regulations, such as norms for debt: equity, interest on loan capital, return on equity capital and and escalation factors for O&M expenses etc. shall be applicable.(b)Other normative parameters for generic tariff determination of wind energy projects under Control Period shall be as under:(i)Base Capital Cost: Base Capital cost at the beginning of Control Period (i.e. as on 01- 04-2009) shall be Rs. 525 lakh/MW towards power plant, of which Rs. 2 lakh per MW is for connectivity charges payable to Rajasthan Rajya Vidyut Prasaran Nigam Ltd. Base Capital Cost shall include Rs 15 lakh/MW towards cost of wind energy evacuation upto and including pooling station and Rs 2 lakh/MW payable to RVPN for interconnection. Wind Energy Developer shall be responsible for development of evacuation and dedicated transmission arrangement upto pooling station. RVPN/transmission licensee be responsible for development of evacuation system beyond pooling stations till the nearest Grid sub-station. Alternatively if Wind Energy Developer wants to develop the evacuation system beyond Pooling Station upto Grid Substation, the Commission separately determine the transmission tariff for the same on case-to-case basis.Indexation formula as outlined under Regulation 85 shall be applicable for determining tariff for the plants commissioned in each subsequent year during the Control Period.(ii)CUF : 21% (for Jaisalmer, Jodhpur and Barmer districts) and;
