Section 2(1) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010
(1)In these Regulations, unless the context otherwise requires,:-(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)[ 'Application Period' means the period of application of the charges determined as per these regulations and shall be of 3 (three) months duration i.e. April to June, July to September, October to December, and January to March in a financial year: [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]Provided that in exceptional circumstances, the Commission may extend or curtail the duration of the application period for the reasons to be recorded in writing.](c)[ 'Approved Injection' means the injection in MW computed by the Implementing Agency for each Application Period on the basis of maximum injection made during the corresponding Application Periods of last three (3) years and validated by the Validation Committee for the DICs at the ex-bus of the generators or any other injection point of the DICs into the ISTS, and taking into account the generation data submitted by the DICs incorporating total injection into the grid: [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]Provided that the overload capability of a generating unit shall not be used for calculating the approved injection:Provided further that where long term access (LTA) has been granted by the CTU, the LTA quantum, and where long term access has not been granted by the CTU, the installed capacity of the generating unit excluding the auxiliary power consumption, shall be considered for the purpose of computation of approved injection.](d)"Approved Additional Medium Term Injection" means the additional injection, as per the Medium Term Open Access approved by CTU after submission of data to NLDC by the Designated ISTS Customer over and above the Approved Injection for the Designated ISTS Customer for each representative block of months, [***] [Omitted 'peak and off-peak scenarios' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] at the ex-bus of the generator or any other injection point of the Designated ISTS Customer into the ISTS;(e)"Approved Short Term Injection" means the injection, as per the Short Term Open Access approved by RLDC / NLDC such injection including all injections cleared on the power exchange;(f)[ "Approved Withdrawal" means the withdrawal in MW computed by the Implementing Agency for each application period on the basis of the actual peak met during the corresponding application periods of last three (3) years and validated by the Validation Committee for any DIC in a control area after taking into account the aggregated withdrawal from all nodes to which DIC is connected and which affect the flow in the ISTS, and the anticipated maximum demand to be met as submitted by the DIC: [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]Provided that the overload capability of a generating unit in which the DIC has an allocation or with which the DIC has signed an agreement, shall not be used for calculating the approved withdrawal under long term access (LTA).](g)[ "Approved Additional Medium Term Withdrawal" means the additional withdrawal by a DIC as per the Medium Term Open Access approved by CTU after submission of data to the Implementing Agency by the concerned DIC.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).](h)"Approved Short Term Withdrawal" means withdrawal, as per the Short Term Open Access approved by RLDC/NLDC and where such Withdrawal includes all withdrawals cleared on the power exchange;(i)"Basic Network" shall mean the power system of the country at voltage levels 132 kV and above and 110 kV where generators are connected, HVDC transmission network and all Generator and loads connected to it;(j)"Bulk Power Transmission Agreement (BPTA)" means the agreements between the ISTS licensees and the Designated ISTS Customers of the ISTS under the pre-existing arrangements for ISTS development and operations;(k)"Deemed Inter State Transmission System (Deemed ISTS)" means such transmission system which has regulatory approval of the Commission as being used for interstate transmission of power and qualified as ISTS for the purpose of these Regulations unless otherwise specified;(l)[ "Designated ISTS Customer or DIC" means the user of any segment(s) or element(s) of the ISTS and shall include generator, State Transmission Utility, State Electricity Board or load serving entity including Bulk Consumer and any other entity or person directly connected to the ISTS and shall further include any intra-State entity who has obtained Medium Term Open Access or Long Term Access to ISTS.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).][(l-i) 'HVDC Charge' means the transmission charges shared for use of HVDC transmission systems as provided under Regulation 11 of these regulations.] [Inserted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).](m)"Hybrid Methodology" shall mean the hybrid of the Marginal Participation Method and the Average Participation method detailed in Chapter-3 of these regulations and in Annexure - I hereto.(n)"Implementing Agency (IA)" shall mean the agency designated by the Commission to undertake the estimation of allocation of transmission charges and transmission losses at various nodes/zones for the Application Period along with other functions as per [Chapter-4, Chapter-5, Chapter-6, Chapter-7 and Chapter-8] of these regulations;(o)"Loss Allocation Factor" of a bus measures the losses attributed to that node and shall be computed as explained in the Annexure - I of these regulations.[(o-ii) "Merchant Power Plant" means a generating station or unit thereof whose tariff either for the whole capacity or for the part capacity is not determined under section 62 or section 63 of the Act and which sells electricity in the open market corresponding to such capacity and the term merchant capacity? shall be construed accordingly.] [Inserted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).](p)"Monthly Transmission Charge" means the transmission charges (inclusive of incentives) payable for each calendar month as given in the Terms and Conditions of Tariff Regulations in force;(q)"Node" shall mean a sub-station or a switchyard of a generator;(r)"Point of Connection (PoC) Charging Method" shall mean the methodology of computation of sharing of ISTS charges and losses amongst Designated ISTS Customers, which depends on the location of the node in the grid and is calculated in accordance with Regulation 7(1(q)) and 7(1(s)) of chapter 4 of these regulations;(s)"Point of Connection (PoC) transmission charges" are the nodal / zonal charges determined using the Point of Connection charging method.(t)"Participation Factor" of a node in any transmission line means the percentage usage of that line by a node, whether a generator node or a demand node as explained in Annexure - I of these regulations.[(t-i) 'Reliability Support Charge' means the Charge for reliability benefits which accrue to the DICs by virtue of operating in an integrated grid. [Inserted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).](t-ii) 'Reliability Support Charges Sharing Methodology' means the mechanism for determination and sharing of Reliability Support Charges as specified in sub-clause (q) of clause (1) of Regulation 7 of these Regulations and para 2.8.1.b. of Annexure-I.](tiii)[] [Renumbered '(ti)' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] 'Target Region' means the region to which a generator proposes to sell power after obtaining Long-term Access from the CTU and for which beneficiaries in the said region have not been identified.(u)"Transmission Service Agreement" (TSA) shall mean the agreement to be entered into between the Designated ISTS Customer(s) and ISTS Licensee(s) in terms of Chapter 6;[(u-i) 'Validation Committee' means the committee appointed by the Commission comprising officers from the Commission, the Implementing Agency, each of the RPCs, CTU, CEA, STUs for the purpose of discharging various functions vested under these regulations, and the meetings of the committee shall be chaired by a nominee of the Commission.] [Substituted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).][***] [Deleted 'sub-clause v,w,x' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]Explanation. - Uniform shall mean that such percentage loss is applied uniformly to all Designated ISTS Customers in a region irrespective of their location in the grid.(y)[ "Yearly Transmission Charge (YTC)" means the Annual Transmission Charges for the existing and new transmission assets of the transmission licensees and deemed ISTS Licensees including non-ISTS lines certified by Regional Power Committees for carrying inter-State power, determined by the Appropriate Commission under section 62 of the Act or adopted by the Appropriate Commission under section 63 of the Act or as otherwise provided in these Regulations] [Substituted by Notification No. L-1/44/2010-CERC, dated 24.11.2011 (w.e.f. 15.6.2010).].[Provided that in case of non-ISTS lines, the asset-wise tariff determined by the respective State Commissions or approved by the Central Commission based on the approved Annual Revenue Requirement of STU, shall be used:Provided further that transmission charges received by the STU under these regulations shall be adjusted in the Annual Revenue Requirement of the concerned STU approved by the respective State Commission.] [Inserted by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).]
