Section 1 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
1. Preamble.
- The National Electricity Policy (NEP) envisages implementation of the Availability Based Tariff (ABT) at State level to establish a credible settlement mechanism for Intra-day power transfers among Intra-State Entities. As per the Tariff Policy, this framework should be extended to Generating Stations (including Grid connected Captive Plants of capacities as determined by the State Electricity Regulatory Commission). This Code has been specified to give effect to the intentions of Section 5.7.1(b) and (d) of the National Electricity Policy as well as section 6.2(1) and 6.3 of the Tariff Policy. Central Electricity Regulatory Commission has notified Deviation Settlement Mechanism and Related Matters Regulations, 2014 and Central Electricity Regulatory Commission (UL charges and related matters), Regulations, 2009 have been repealed. In view of the aforesaid, the Madhya Pradesh Electricity Balancing and Settlement Code, 2015 are notified.
