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 < Ethen (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 thenGross 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 thenE=D or, Sd (1-P1), whichever is higher. UI will be E-Sd(ii)If D > Sd thenE=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.
