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State of Rajasthan - Act

Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

RAJASTHAN
India

Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

Rule RAJASTHAN-ELECTRICITY-REGULATORY-COMMISSION-INTRA-STATE-ABT-REGULATIONS-2006 of 2006

Published on 24 August 2006
Commenced on 24 August 2006
[This is the version of this document from 24 August 2006.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006Published vide Notification No. RERC/Secy/Reg. 50, dated 24.8.2006Last Updated 21st May, 2019Notification No. RERC/Secy/Reg. 50. - In exercise of the powers conferred by Section 181 of the Electricity Act, 2003 (Act 36 of 2003) the Rajasthan Electricity Regulatory Commission after previous publication makes the following regulations:-

1. Short title applicability and commencement.

(1)These regulations shall be called the Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006 and will come into force w.e.f. 1.10.2006.

2. Definitions.

(1)"ABT" means availability based tariff. ABT is a three-part tariff comprising of fixed charges, variable charges and UI charges. The fixed charges are linked to availability and variable charges to the scheduled energy. The Unscheduled Interchange (UI) rate is applicable to the deviations from the schedule.

(2)"Drawal" means the electricity delivered at the interconnection of transmission system or 'user' installation with specified network.

(3)"Injection" means the electricity transfer by the generating company or licensee to the user at a pre-defined interconnection point with specified network, for the intra-state generating stations directly connected to the specified network, the injection schedule is the generation schedule:Provided, in case of electricity supply by the inter-state generating stations or trading licensee, if the electricity is supplied at a point other than the transmission network of Rajasthan Rajya Vidyut Prasaran Nigam Limited (RVPN) or transmission licensees within the State, this will be reduced by the interstate losses to arrive at the electricity injected.

(4)"Inter-state ABT rate or UIR" means unscheduled interchange rates as specified by the Central Electricity Regulatory Commission (CERC).

(5)"Inter-state ABT rate" or "UIs" means unscheduled interchange rates as specified by the Rajasthan Electricity Regulatory Commission.

(6)"Intra-state Generating Station" means the generating station, not an inter-state generating station but operating within the State and supplying its entire generation within the State.

(7)"Inter state users" mean users effecting part or total power purchase from inter-state sources.

(8)"Intra state user" means user effecting part or full power purchase only from intra state suppliers.

(8)"User" means the generating station, distribution licensee, trading licensee and open access consumers within the state utilizing the specified network.

(10)"Supplier" means the generating station, distribution licensee and trading license, effecting power supply to open access consumer within the State.

(11)"Time block" is as defined in Indian Electricity Grid Code. Presently it is for 15 minutes.

(12)"Specified network" means state transmission network of 132 kv and above owned and operated by the transmission licensee(s) of the state including RVPN.For the purpose of this regulation distribution licensee, generating stations & trading licensee means intra state distribution licensees, intra state generating station & intra state trading licensees respectively.All words and expressions appearing in these regulations and not defined herein above bear the meaning assigned to them in the following order:

(i)RERC (Terms & Conditions for Open Access) Regulations 2004,

(ii)State Grid Code

(iii)Indian Electricity Grid Code

(iv)The Electricity Act-2003.

3. Applicability of ABT.

- Intra-state ABT is applicable to the users, required to give daily schedules to the State Load Despatch Centre (SLDC), unless excluded from the applicability of ABT under these Regulations and fulfilling the following specific conditions during the period of its operation:Provided, the ABT applicability will remain suspended for the period of Grid disturbance, islanded mode of grid operation conveyed by SLDC as per grid Code provisions.

(1)Generating Stations. - A generating station except the following gets covered by intra-state ABT, if:-

(I)Covered by inter-state ABT, or

(II)Nuclear, Wind and Solar Power Stations, or

(III)Run of River Hydro Power Stations without storage facility, and hydro power stations of Rajasthan Rajya Vidyut Utpadan Nigam Limited (RVUN) and its partnership projects

(IV)Power Plants of capacity below 10 MW capacity:

Provided, intra state ABT will not be applicable to a generating station or trading licensee or distribution licensee effecting supply to open access consumer unless, such generating station or a trading licensee is governed by the inter-state ABT or intra-state ABT, as the case may be:Provided, in respect of captive power plants (CPP) the rated capacity of the generating station, will be the effective rated capacity available after captive use i.e. the captive use will not be less than 51% of the installed capacity:Provided further, the ABT applicability to CPP will be governed by the relevant Regulations of RERC.

(2)Licensee. - A Distribution/trading licensee will be covered by intra-state ABT, if

(i)It affects the drawal from the generating stations & licensees governed by interstate and/or intra-state ABT and

(ii)Its total drawal during a time block exceeds the drawal from Non-ABT sources i.e. generating, trading licensee & distribution licensees not governed by interstate or intra-state ABT:

Provided, the intra-state ABT shall be applicable only on bilateral exchanges, if for such exchanges, scheduling & payment as per ABT, for deviations from schedule has been agreed.

(3)Open Access Consumer. - An open access consumer, within the State, will be governed by intra-state ABT only, in respect of electricity supplied to him by the generating station/licensee governed by inter-state/intra-state ABT, intra state ABT will be applicable to the extend of such supply only:Provided, drawal schedule of open access consumer for a working day shall be the normal drawal schedule of a working day and that of a holiday shall be the normal drawal schedule of a holiday. Any deviation of more than 5% will be treated as gaming & may be disallowed by SLDC.

4. Unscheduled Interchange (UI) rates.

- UI rates under intrastate ABT shall be the rates as specified by CERC for northern region for each 15 minutes block linked to frequency adjusted to account for inter state transmission losses as here under:UIS = UIR/(1 -L)Where:UIS is Intra-state ABT rate for a frequency stepUIR is UI rate applicable for Northern Region for that frequency stepL is Inter-state transmission losses of northern region in per unit

5. Determination of schedule/drawal and intra-state UI charges.

- (1) Scheduling procedure. -All suppliers and all users (governed by inter state/intra state ABT) shall comply with the scheduling and dispatch requirements specified in the state grid code. The process of communicating the available capacity and load schedule for the day, shall be completed at least 2 Hrs. before, the commencement of the next day schedule by the SLDC.The SLDC will evolve a practicable procedure in line with the "Scheduling and Dispatch procedure" prescribed in chapter-9 of Grid Code part-II, - "Load Despatch & System Operation Code", for reporting the availability and the schedule will be such that all the scheduling activities are completed by 2300 Hrs. including the notifying spare capacity available in the State to effect its optimum use.

(2)Data Compilation. - (i) The electricity drawal by a distribution licensee or open access consumer, corresponding to injection or vice versa will be determined as follows: -D = I x (1-Loss) - (1)or I = D/(l-Loss) - (2)Where:D is electricity drawal by the user at its premisesI is electricity injectionLoss = transmission losses of State Grid in per unit

(ii)The drawal schedule and the actual drawal by the user at the injection point shall be converted to that at specified network by applying above formula after accounting for intra-state transmission losses as approved by the Commission from time to time.

Note. - For the year 2006-07, transmission losses are 4.5% and will continue to be applicable for subsequent years until revised.

(iii)Drawal schedule/actual drawal will be considered with positive sign and generation schedule/actual injection will be considered with negative sign.

(iv)For the purpose of these Regulations, scheduled and actual drawal by a distribution licensee at interconnection point(s) with RVPN's Transmission system will account for the purchased generation within its area of supply. The generation at intra-state generating stations supplying electricity to more than one user will be accounted for by SLDC based on the respective share m the capacity to determine scheduled and actual drawal by the distribution licensee.

(v)In case of multipoint supply to distribution licensee or open access consumer located within a well-defined contiguous territorial area, the load schedule/drawal will be deter-mined by summation of load schedule/actual drawal (from all sources) at interconnection within specified network adjusted for losses as above:

Provided where the supply points are not provided with ABT meters, the integration procedure will be mutually agreed by the concerned generating station, licensee or open access consumer and SLDC.

(3)Preparation and Settlement of Unscheduled Interchange (UI) Accounts. - (i) In respect of distribution licensees and generating stations, UI account of Northern region for the State as a whole, and intra-state UI account will be prepared as here under:-

(I)To work out the scheduled drawal from NRLDC, total drawal schedule of the users will be reduced by:

(i)Schedules of non-ABT bilateral purchases.

(ii)Schedules of ABT bilateral purchases.

(iii)Schedules of non-ABT generation.

(iv)Schedules of ABT generation.

SLDC will sum up the scheduled drawal of the inter state users to arrive at the total drawal schedule from northern region.

(II)Based on the actual injection and actual drawal, the actual drawal from northern region by each user will be worked out by subtracting the actual injection and drawal here under:

(i)Actual of non-ABT bilateral purchases.

(ii)Actual of ABT bilateral purchases.

(iii)Actual of Non-ABT generation.

(iv)Actual of ABT generation.

SLDC will sum up the actual drawal of all inter state users to arrive at the actual gross drawal from northern region.

(III)Subtraction of the scheduled drawal from the actual drawal (II above) will provide the schedule deviation i.e. gross UI to be segregated into inter state UI and intra state UI from the external source.

(IV)If the gross UI from northern region, worked out as above, is positive i.e. net over drawal by the state from northern region, this will be allocated among the overdrawing users m proportion to their gross overdrawal (Interstate and Intrastate UI from external source) as worked out at S.No. Ill above.

(V)If the gross UI from northern region, is negative i.e. net underdrawal by the state from the northern region, it will be allocated among the under drawing users in proportion to their gross underdrawal (Interstate UI and Intrastate UI from external source) worked out at S.No. III above.

(VI)The figures so worked at (IV) or (V) above will be the provisional Inter state UI.

(VII)Subtracting the provisional interstate UI worked out at (VI) from the gross UI will be the notional Intra state UI from external sources.

(VIII)On the basis of deviation from injection/generation/drawal schedule vis-a-vis the actual generation and drawal, the intrastate UI pertaining to generating stations located within the state a worked out at S.No. (III), will be subtracted from the notional UI arrived at (VII i will be the aggregate Intrastate UI.

(IX)If, there is difference between the final Interstate UI account of NREB and the provisional inter state UI worked out as at (V) above, and there is no change of sign, provisional inter state UI will be adjusted towards difference, otherwise it is to be carried over to next time block.

(X)Intra State ABT calculation sheet for UI for a time block is enclosed at Annexure-1.

(ii)(1) The entitlement of an open access consumer (other than licensee), in actual injection at interconnection point by the supplier will be in proportion of the apportionment assigned to the open access consumer by the supplier in the schedule or revision thereof, which will not exceed the open access contract demand with permissible variation.

(2)Unscheduled interchange (UI), contractual back up supply and temporary supply to open access consumer will be worked out as follows:-Let 'D' = Actual drawal by an open access consumer during a time block'E' = Entitlement as per actual injection to an open access consumer at his premises duly adjusted for intra state transmission losses, after considering generation/injection, disallowed by the SLDC.'C' = Contract demand of open access consumers with distribution licensee.'S' = Standby supply contract demand.

(a)In case of O.A. supplier not governed by ABT then:-

(i)If D < E

then (E-D)/( 1-loss) will be treated as inadvertent supply to distribution licensee for which no adjustment is available to such open access consumers, unless specifically provided in RERC Regulations.

(ii)If DE > then:

(I)if (D-E) < C then D-E is the electricity supplied by the distribution licensee

(II)If (D-E) > C then

Gross overdrawal by an open access consumer will be (D-E) - CGN

(III)This gross overdrawal, over and above the standby contract demand will be considered as overdrawal under regular HT supply, under HT supply agreement otherwise under temporary supply.

(b)In case an O.A. supplier governed by ABT, if permissible deviation is-pl to + p2 of the schedule and Sd is the scheduled drawal, and;.

(i)If D < Sd then

E=D or, Sd (1-P1), whichever is higher. UI will be E-Sd

(ii)If D > Sd then

E=D or, Sd(l + P2), whichever is less. UI will be E-SdWith 'E' so determined, further accounting will be as per clause (a) above.

(3)If generating company/licensee, supplying electricity to an open access consumer, governed by interstate or intra-state ABT, then entitlement of open access consumer will be based on scheduled injection or revision thereof duly adjusted for intra state transmission losses.

(4)Unscheduled Interchange of trading licensee will be determined by the distribution licensee in whose are generating station of trading licensee is injecting power.

(5)The demand and energy account of open access consumer as above will be determined by the distribution licensee in whose area of supply, open access consumer is located. Where the supplier is not situated in the area of supply of distribution licensee, then distribution licensee in whose area, the supplier is situated, will convey the schedule injection and actual injection to another distribution licensee.

(4)Reactive drawal. - Reactive energy drawal/injection at State Grid

(i)by Vitran Nigams,

(ii)for open access supply to open access consumers;

(iii)by open access supplier and

(iv)at interchange points between Vitran Nigams,

will be subject to adjustments based on KV Arh drawal/injection as per rates and Terms and Conditions specified by RERC from time to time.

6. Responsibility and requirements.

(1)Primarily, SLDC will be the agency responsible for implementation of intra-state ABT, and coordination with NRLDC for inter state ABT application in consultation with generators, transmission licensee, traders, distribution licensee and open access consumers. SLDC shall process the metering data received from all the stations and will maintain the energy account on regular basis and shall take all measures necessary to prevent any possible gaming.

(2)All expenses to upgrade necessary software, hardware, human resources for real time operations and communication of data to SLDC etc. as allowed by the Commission will be recovered as per the RERC (Levy of Fee and Charges by SLDC) Regulations 2004.

(3)All stake holders will comply with the SLDC directions and will provide the required assistance in time on regular basis. SLDC is authorized to impose penalty not exceeding Rupees five lacs on the users, in case of non-compliance of the directions. SLDC will direct RVPN/ distribution licensee to disconnect or to effect curtailment of supply to the user in such a situation.

(4)ABT compliant metering, will be the interface metering as per CEA's (Installation and Operation of Meters) Regulations, 2006 at the points of injection/drawal, to the meter will be provided by the respective user who will ensure proposed data communication to SLDC. The time synchronization of the metering system will be through Global Positioning System (GPS) with counter check from Heerapura central billing station. Respective users will bear their own expenses.

(5)For the purpose of intra-state ABT, the existing metering CTs and PTs/CVTs installed and operating in the system will be valid until replaced by the specified accuracy class.

(6)The distribution licensees will set up their own load dispatch center or may utilize the facility available at Kota, Bhilwara, Ratangarh sub-SLDCs to monitor and control their power drawal, injection/ drawal of open access consumer on real time basis and will setup communication links with SLDc in ensuring effective and efficient operations.Illustrative example for a time blockAnnexure-1

S.No	Particulars	SLDC's energy account for	NRLD Cenergy account	Remark
AVVNL	JVVNL	Jd. VVNL	trader/ DL	General Stn.
A.	Alloc. Non ABT %Alloc. first chargeAlloc. ABT %Alloc. first chargeScheduled drawal/ generation (MU)1. drawal of licensee2. Gen. Non ABT3. Gen. ABT4. Net drawal from NR	35%036%01800-175-900725	35%036%01800-175-900725	28%028%01400-140-700560	2%0040100-10-4050	-500-2540	2060	Alloc./Share shownin Column 3 to 6Alloc./Share shown in Column 3 to 6
B.	Actual drawal/ generation (MU)1. actual drawal of licensee2. act. Gen. Non ABT3. act. Gen. ABT4. Net drawal from NR.	1900-158-986756.1	1800-158-986656.1	1400-126-767506.8	80-9-4031	-450-2780	1950	Alloc./share shown inColumn 3 to 6Alloc./share shown in Column 3 to 6
C.	Deviation from schedule = actual(-) schedule = (B)-(A) (MU)1. licensees2. Non ABT gen.3. ABT gen.4. Net UI licensees	10017.5-86.431.1	017.5-86.4-68.9	014-67.2-53.2	-2010-19	50-240	-110
D.	Intra state UI calculations (tillNRLDC account is received) (MU)1. a. overdrawalb. under drawalc. overdrawal adj.d. underdrawal adj.2. inter discom exch.3. intra state UI D2-c3	31.100031.1117.50	0-68.90-53.71-15.1971.21	0-53.20-41.47-11.7355.47	0-190-14.81-4.19-4.19	00000240	0-110-1100.000
E.	Inter state UI on receipt ofNRLDC's account(MU)1. Total UI2. UI specific to lie.3. Adjustment for prev block4. adj. For NRLDC UI5. inter state UI E(2)+E(4) Billing	808	-2-64.46-66.46	4-49.77-45.77 prev. block	-17.77-17.77		-12110-1-132	To be adjusted only if its sign is same as thatof c(4). Otherwise carry forward to next block
F.	Inter state ABT rate (Rs./Unit)1 for intra state UI (Rs. inmillion)2 for inter state UI (Rs. inmillion)Total (1+2)	269.0817.60286.68	2.20163.08-146.2016.88	2.15127.04-100.6926.34	intra state (Rs./Unit)-9.59-39.10-48.69	ABT rate-549.60-549.60	2.29268.35268.35	sum Column 3 to 80-0.05-0.05

Annexure-2.(in MW)

Particulars	Open Access Supplier not governed BY ABT	Open Access Supplier governed BY ABT
case-1	case-2	case-3	case-4	case-5	case-6	case-7	case-8
1	Open Access injection/schedule	10	10	10	10	10	10	10	10
2	HT supply contract demand ('C')	5	5	5	5	5	5	5	5
3	Stand by suppy contract demand ('S')	9	9	9	9	9	9	9	10
4	Actual dawal CD')	8	15	20	27	8	15	20	27
5	(a) Deviation from schedule					-2	5	10	17
	(b) permissible deviation -5% to +5% at UI					-0.5	0.5	0.5	0.5
6	Open access entitlement ('E')	10	10	10	10	9.5	10.5	10.5	10.5
7	Adjustment for
(a) Open access	8	10	10	10	8	10.5	10.5	10.5
(b) HT supply contract demand ('CO	0	5	5	5	0	4.5	5	5
(c) standby supply ?	0	0	5	9	0	0	4.5	10
(d) overdrawal	0	0	0	3	0	0	0	1.5
(e) inadvtant supply to discom	2	0	0	0	1.5	0	0	0

# injection applicable for case 1 to 4 and schedule applicable for case 5 to 8

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