Section 9 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
9. Detailed Procedure and Criteria for allowing Open Access.
(1)The Transmission Licensee and Distribution Licensee shall provide open access to its transmission and distribution system under these Regulations as provided in the Electricity Act, 2003.(2)Subject to provisions of these Regulations, the State Transmission Utility in consultation with SLDC shall prepare the detailed procedure for grant of open access including requisite formats and submit to the Commission for approval within 30 days of publication of these Regulations in Official Gazette. The detailed procedure shall be issued by STU after approval of the Commission.(3)The detailed procedure shall, in particular, include:-(a)Format for application of Long Term Open Access;(b)Format for application of Medium Term Open Access;(c)Format for application of Short Term Open Access;(d)Proforma for No Objection Certificate from Distribution Licensee;(e)Standard formats for Open Access Agreements;(f)Proforma of Undertaking;(g)Commercial terms and conditions as per sub-regulation 24 (3);(h)Guidelines for curtailment of Open Access;(i)Illustrative example for computation of penalty in case a consumer of Distribution Licensee availing open access exceeds the admissible drawal as per regulation 26;(j)General instructions.(4)Before awarding long term open access, the State Transmission Utility/ Distribution Licensee shall consider the planned augmentation of intra-State transmission system/ distribution system.(5)Medium term open access & short term open access shall be granted if the resultant power flow can be accommodated in the existing transmission/ distribution system or the transmission / distribution system under execution.Provided that no augmentation shall be carried out to the transmission/ distribution system for the sole purpose of granting medium term open access and short term open access.Provided further that construction of a dedicated transmission/ distribution line shall not be construed as augmentation of the transmission/distribution system for the purpose of this regulation.(6)An applicant may be required to construct a dedicated line to the point of connection to enable connectivity to the grid, as decided by the State Transmission Utility or Distribution Licensee as the case may be.(7)The capacity available for open access between the injection point and drawal point shall be evaluated after considering the following factors:(i)The anticipated power flow, based on the load flow studies, on the transmission/distribution system which is forming part of evacuation system of generating station at rated output after considering "N-1" contingency;(ii)Maximum power flow recorded in the previous year on the transmission/distribution system. Thereafter, a growth of 5% per annum in the transmission system and 10% per annum in the distribution system shall be considered;(iii)All the capacity allotted for open access customers for the period under consideration is required to be considered;(8)For the purpose of clause 9(7), transmission system capacity for interconnected system between point of injection and point of drawal shall be based on load flow studies, taking into consideration the planning criterion as per clause 3.5 of IEGC as amended from time to time normally considering rated transformation capacity of GSS and surge impedance loading of transmission lines.Provided that: -(i)For a double circuit line not emanating from a generating station, outage of a single circuit shall be considered;(ii)For single circuit line or single transformer only, between point of injection and point of drawal, outage of line or transformer shall not be considered;(iii)For shorter length of line, higher capacity may be considered based on voltage regulation and conductor size.(9)Intending customer shall be informed of the relevant system conditions while allotting capacity.
