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State of Tamilnadu - Section

Section 2 in Tamil Nadu Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2005

2. Definitions.

- (i) In these Regulations unless the context otherwise requires(a)'Act' means the Electricity Act 2003 (Central Act of 36 of 2003)(b)'Additional Capitalisation' means the capital expenditure actually incurred after the date of commercial operation of the generation station / transmission system and admitted by the Commission after prudence check subject to regulation 19;(c)'Authority' means Central Electricity Authority referred to in Section 70 of the Act;(d)'Allotted Transmission Capacity' means the power transfer in MW between the specified point of injection and point of drawal allowed to a long-term open access customer on the intra-state transmission system under the normal circumstances and the expression "allotment of transmission capacity" shall be construed accordingly;(e)'Auxiliary Energy Consumption' or 'AUX' in relation to a period means the quantum of energy consumed by auxiliary equipment of the Generating Station and transformer losses within the Generating Station, and shall be expressed as a percentage of the sum of gross energy generated at the generator terminals of all the units of the Generating Station;(f)'Availability' in relation to a thermal Generating Station for any period means the average of the daily average declared capacities (DCs) for all the days during that period expressed as a percentage of the installed capacity of the Generating Station minus normative auxiliary consumption in MW, and shall be computed in accordance with the following formula:N∑ (DC1)
Availability = 100000 x| i-1N x 1C(100 - AUXn)| Where,
IC = Installed Capacity of the Generating Station in MW,DC1= Average declared capacity for the ith day of the period in MW1N = Number of days during the period, andAUXn = Normative Auxiliary Energy Consumption as a percentage of gross generation;(g)'Beneficiary' in relation to a generating station means the person buying power generated at such a generating station on payment of annual capacity charges;(h)'Block' in relation to a combined cycle thermal generating station includes combustion turbine - generator, associated waste heat recovery boiler, connected steam turbine - generator and auxiliaries;(i)'Commission' means the Tamil Nadu Electricity Regulatory Commission.(j)'Capacity Index' means the average of the daily capacity indices over one year;(k)'Contracted Power' means the power in MW which the transmission licensee has agreed to carry or which the transmission licensee is required to carry as per firm allocation from the Generating Station or the long-term agreement between the importing and exporting utility;(l)'Cut off Date' means the date of first financial year closing after one year of the date of commercial operation of the generating station / transmission system.(m)'Date of Commercial Operation' or 'COD' in relation to a unit means the date declared by the generator after demonstrating the Maximum Continuous Rating (MCR) or Installed Capacity (IC) through a successful trial run, after notice to the beneficiaries, and in relation to the generating station the date of commercial operation means the date of commercial operation of the last unit of the generating station;(n)'Date of Commercial Operation' or 'COD' in relation to transmission system means the date of charging the project or part thereof to its rated voltage level or seven days after the date on which it is declared ready for charging by the transmission licensee, but is not able to be charged for reasons not attributable to the transmission licensee, its suppliers or contractors. Provided that the date of commercial operation shall not be a date prior to the scheduled date of commercial operation mentioned in the implementation agreement or the transmission service agreement or the investment approval, as the case may be, unless mutually agreed to by all parties.(o)'Declared Capacity' or 'DC' means the capability of the generating station to deliver ex-bus electricity in MW declared by such Generating Station in relation to any period of the day or whole of the day, duly taking into account the availability of fuel; Note: In case of a gas turbine Generating Station or a combined cycle Generating Station, the Generating Station shall declare the capacity for units and modules on gas fuel and liquid fuel separately, and these shall be scheduled separately. Total declared capacity and total scheduled generation for the Generating Station shall be the sum of the declared capacity and scheduled generation for gas fuel and liquid fuel for the purpose of computation of availability and Plant Load Factor respectively(p)'Declared Capacity' or 'DC' relating to hydro generation(a)For run-of-river power station with pondage and storage-type power stations, declared capacity means the ex-bus capacity in MW expected to be available from the generating station over the peaking hours of next day, as declared by the generator, taking into account the availability of water, optimum use of water and availability of machines and for this purpose, the peaking hours shall not be less than 3 hours within 24 hour period, and(b)In case of purely run-of-river power stations, declared capacity means the ex-bus capacity in MW expected to be available from the generating station during the next day, as declared by the generating station, taking into account the availability of water, optimum use of water and availability of machines;(q)'Deemed Generation' means the energy which a generating station was capable of generating but could not generate due to the conditions of grid or power system, etc. beyond the control of generating station;(r)'Design Energy' means the quantum of energy which could be generated in a 90% dependable year with 95% installed capacity of the hydro power generating station;(s)'Existing Generating Station' means a generating station declared under commercial operation from a date prior to the notification of these Regulations;(t)'Existing Project' means the project declared under commercial operation from a date prior to the notification of these Regulations;(u)'Gross Calorific Value' or 'GCV' in relation to a thermal power Generating Station means the heat produced in kCal by complete combustion of one kilogram of solid fuel or one litre of liquid fuel or one standard cubic meter of gaseous fuel, as the case may be; (v) 'Gross Station Heat Rate' or 'GHR' means the heat energy input in kCal required to generate one kWh of electrical energy at generator terminals;(w)'Government' means the Government of Tamil Nadu.(x)'Infirm Power' means electricity generated prior to commercial operation of the unit of a Generating Station;(y)'Installed Capacity' or 'IC' means the summation of the name plate capacities of all the units of the Generating Station or the capacity of the Generating Station (reckoned at the generator terminals) as approved by the Commission from time to time; (z) 'Long-Term Open Access Customer' means a person availing or intending to avail access to the intra-state transmission system for a period specified in the TNERC Open Access Regulations.(aa)'Maximum Available Capacity' relating to hydel stations means the following:(a)Run-of-river power station with pondage and storage type power stationsThe maximum capacity in MW, the generating station can generate with all units running, under the prevailing conditions of water levels and flows, over the peaking hours of next day,Explanation. - The peaking hours for this purpose shall not be less than 3 hours within a 24 hours period.(b)Purely run-of-river power stations The maximum capacity in MW, the generating station can generate with all units running, under the prevailing conditions of water levels and flows over the next day.(bb)'Operation and Maintenance Expenses' or 'O' and M Expenses' means the expenditure incurred in operation and maintenance of the generating station, or part thereof / transmission system / distribution system, including the expenditure on employee cost, repair and maintenance and administration and general expenses.(cc)'Original Project Cost' means the actual expenditure incurred by the project as per the original scope up to first financial year closing after one year of the date of commercial operation of the last emit as admitted by the Commission;(dd)'Plant Load Factor' or 'PLF' for a given period, means the total sent out energy corresponding to scheduled generation during the period, expressed as a percentage of sent out energy corresponding to installed capacity in that period and shall be computed in accordance with the following formula:n
PLF = 10000 x| ∑ (S.G1)N x 1Cx100 - AUXn)% where,
i-1IC = Installed Capacity of the Generating Station in MW,SGI = Scheduled Generation in MW for the ith time block of the period,N = Number of time blocks during the period, andAUXn = Normative Auxiliary Energy Consumption as a percentage of gross generation;(ee)'Run-of-river power station' means a hydro electric power generating station which has no upstream pondage;(ff)'Run-of-river power station with pondage' means a hydro electric power generating station with sufficient pondage for meeting the daily variation of power demand;(gg)'Storage Type power station' means a hydro electric power generating station associated with large storage capacity to enable variation of generation of power according to demand; (hh) 'Scheduled Energy' means the quantum of energy to be generated at the generating station over the 24-hour period, as scheduled by the Regional / Sub Load Despatch Centre;(ii)'Scheduled Generation' or 'SG' at any time or for any period or time block means schedule of generation in MW ex-bus given by the Regional / Sub Load Despatch Centre;Note: For the gas turbine Generating Station or a combined cycle Generating Station if the average frequency for any time block, is below:
49.52Hz but not below 49.02 Hz and the scheduled generation is more than 98.5% of the declared capacity, the scheduled generation shall be deemed to have been reduced to 98.5% of the declared capacity, and if the average frequency for any time block is below 49.02 Hz and the scheduled generation is more than 96.5% of the declared capacity, the scheduled generation shall be deemed to have been reduced to 96.5% of the declared capacity.
(jj)Transmission licensee', means a person granted licence for intra-state transmission of electricity and includes STU.
(kk)'Transmission System' means a line with associated sub-stations or a group of lines inter-connected together along with associated sub-stations and the term includes equipment associated with transmission lines and sub-stations;
(ll)'Year' means a financial year.
Words or expressions occurring in these Regulations and not defined herein but defined in other Regulations published by the Commission or the Electricity Act 2003 shall bear the same meaning respectively assigned to the terms in the Act / Regulations.