Section 2 in Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
2. Definitions.
(1)In these regulations, unless the context otherwise requires:(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)[ 'Applicant' means [Substituted vide First Amendment Regulation, 2010 w.e.f. 07.09.2010.](i)The following in respect grant of connectivity:(a)[ A generating station other than Renewable Energy Generating station, with installed capacity of 250 MW and above, including a captive generating plant of exportable capacity of 250 MW and above or;](aa)[ A Renewable Energy generating station with installed capacity of 50 MW and above, or;] [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](b)[ A Hydro Generating station of installed capacity between 50 MW and 250 MW. [Substituted by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](c)One of the Hydro Generating stations or standalone storage project individually having less than 50 MW installed capacity, but collectively having an aggregate installed capacity of 50 MW and above, and acting on behalf of all these generating stations or Standalone Storage Project, and seeking connection from CTU at a single connection point at the pooling sub-station forming part of ISTS, termed as the lead generator, or;](cc)[ Renewable Energy generating station individually having less than 50 MW installed capacity, but collectively having an aggregate installed capacity of 50 MW and above, and one of them acting on behalf of all these generating stations, and seeking connection from CTU at a single connection point at the pooling sub-station forming part of ISTS, termed as the lead generator, or] [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](d)A bulk consumer.](e)[ Any renewable energy generating station of 5 MW capacity and above developed by a generating company within or outside the premises of its existing generating station of the description referred to in sub-clauses (b)(i)(a) to (cc) of this clause and seeking connectivity to the existing connection point with inter-State Transmission System through the electrical system of the generating station subject to availability of Connectivity capacity in existing station as assessed by CTU.] [Substituted by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](ee)[ Any renewable energy generating station of 5 MW capacity and above developed by a Renewable power park developer within or outside the premises of its existing Power Park of the description referred to in sub-clauses (b)(i)(g) of this clause and seeking connectivity to the existing connection point with inter-State Transmission System through the electrical system of the Renewable Power Park subject to availability of Connectivity capacity in existing Power Park as assessed by CTU;] [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](f)[ Any company or entity authorized by the Central Government or State Government as Renewable Power Park developer or;] [Substituted by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](g)[ Any company or entity designated by the Central Government or State Government as Renewable Energy Implementing Agency on behalf of the Renewable Energy Generating Station(s)of the description under Clause 2(1)(b)(i)(aa) and 2(1)(b)(i)(cc) or; [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](h)Project based on standalone storage source(s) of installed capacity 50 MW or above.(ii)[ A generating station including a captive generating plant, a consumer, an electricity trader or a distribution licensee or applicant covered under Clauses 2(1)(b)(i)(a) to (e) and 2(1)(b)(i)(h), in respect of long-term access or medium-term open access, as the case may be;(iii)Applicants covered under Clause 2(1)(b)(i)(f) and Clause 2(1)(b)(i)(g), in respect of long term access.]](c)'Bulk Consumer' means in respect of connectivity, any consumer who intends to avail supply of a minimum load of 100 MW from the Inter-State Transmission System;(d)'Commission' means the Central Electricity Regulatory Commission referred to in sub-section (1) of Section 76 of the Act;(e)'Connectivity' for a generating station, including a captive generating plant, a bulk consumer or an inter-State Transmission licensee means the state of getting connected to the inter-State Transmission system;(f)'Consumer' means any consumer eligible to avail open access as specified by the State Commission under sub-section (2) of Section 42 of the Act;(g)'Day' means the day starting at 00.00 hours and ending at 24.00 hours;(h)'Detailed Procedure' means the procedure issued by the Central Transmission Utility as referred to in Regulation 6 hereof;(i)'Grid Code' means the Grid Code specified by the Commission under Clause (h) of sub-section (1) of Section 79 of the Act;(j)'Intra-State Entity' means a person whose metering and energy accounting are done by the State Load Despatch Centre or by any other authorized State utility;(k)'Interface Meters' means interface meters installed in accordance with the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, specified by the Central Electricity Authority and amended from time to time;[(k-a) 'Renewable Energy Implementing Agency' means a company or entity designated by the Central Government or the State Government to act as Intermediary Procurer to select and buy power from Renewable energy generating station(s) and sell the same to one or more distribution licensees or any other person in accordance with the Guidelines issued from time to time by the Ministry of Power, Government of India or the Ministry of New and Renewable Energy, Government of India or the State Government.] [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](l)'Long-Term Access' means the right to use the inter-State Transmission system for a period exceeding 12 years but not exceeding 25 years;(m)'Long-Term Customer' means a person who has been granted long-term access and includes a person who has been allocated central sector generation that is electricity supply from a generating station owned or controlled by the Central Government;(n)'Medium-Term Open Access' means the right to use the inter-State Transmission system for a period exceeding 3 months but not exceeding 3 years;(o)'Medium-Term Customer' means a person who has been granted medium-term open access;(p)'Month' means a calendar month as per the British calendar;(q)'Nodal agency' means the Central Transmission Utility referred to in Regulation 4 hereof;(r)'Regional Entity' means a person whose metering and energy accounting are done at the regional level;[(r-a) "Renewable Energy Generating Station" shall mean a generating station based on any renewable source of energy, and shall include Renewable Hybrid Generating Station; [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](r-b) "Renewable Hybrid Generating Station" shall mean a generating station based on hybrid of any renewable source(s) with or without storage;(r-c) "Renewable Hybrid Power Park" shall mean the Power Park based on hybrid of any renewable source(s) with or without storage;(r-d) "Renewable Power Park Developers" shall mean a Solar Power Park Developer or Wind Power Park Developer or Renewable Hybrid Power Park Developer;](s)'Short-Term Open Access' has the meaning ascribed thereto in the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008;(t)'State Commission' means the State Electricity Regulatory Commission constituted under Section 82 of the Act and includes the Joint Commission constituted under Section 83 thereof;(u)'State Network' means the intra-State Transmission system owned by the State Transmission Utility, transmission licensee or the network of any other person who has been granted licence by the State Commission to establish or operate distribution lines within the State;[(u-a) "Storage" means energy storage system utilizing methods and technologies like, Solid State Batteries, Flow Batteries, Pumped Storage hydro-power, Compressed Air, or any other technology, to store various forms of energy and deliver the stored energy in the form of electricity;] [Added by Notification No. L-1/(3)/2009-CERC, dated 9.1.2019 (w.e.f. 7.7.2009).](v)'Stranded Transmission Capacity' means the transmission capacity in the inter-State Transmission system which is likely to remain unutilized due to relinquishment of access rights by a long-term customer in accordance with Regulation 16.(2)Words and expressions used in these regulations and not defined herein but defined in the Act or the Grid Code or any other regulations specified by the Commission shall, unless the context otherwise requires, have the meanings assigned to them under the Act or the Grid Code or other regulations specified by the Commission, as the case may be.Chapter-2 General Provisions
