Section 2(1) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(1)In these regulations, unless the context, otherwise requires:(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Actual Drawal' in a time-block means electricity drawn by a buying entity measured by the interface meters;(c)'Actual Injection' in a time-block means electricity injected by a selling entity, measured by the interface meters;(d)'Access Bank Guarantee or ABG' means the bank guarantee which an applicant shall be required to furnish while seeking long-term access to Indian grid for cross border trade of electricity and shall also include the bank guarantee required to be furnished by the applicant in case the grant of long-term access requires augmentation of transmission system in India;(e)'Applicant' means an entity located in neighbouring country who has been recognized as a Participating Entity as defined in these regulations;(f)'Available Transmission Capability' or 'ATC' means the transfer capability, in MW, of the inter-control area transmission system available for scheduling cross-border transactions (through long-term access, medium-term open access and short-term open access) in a specific direction, taking into account the network security;(g)'Buying Entity' means the entity which has been granted long-term access or medium-term open access or short-term open access and is purchasing electricity in accordance with these regulations;(h)'Central Electricity Authority' or 'CEA' means Authority referred to in sub-section (1) of Section 70 of the Act;(i)'Central Transmission Utility' or 'CTU' means Central Transmission Utility as defined in subsection (10) of Section 2 of the Act;(j)'Commission' or 'CERC' means Central Electricity Regulatory Commission referred to in subsection (1) of Section 76 of the Act;(k)'Competent Authority' means the authority of the neighbouring country vested with the power to accord approval(s) on matters related to cross border trade of electricity with India;(l)'Connection Agreement' means an Agreement defining technical conditions of connecting to Indian grid in the course of cross border trade of electricity;(m)'Connectivity' means the state of getting connected to the Indian grid for the purpose of cross border trade of electricity;(n)'Connectivity Regulations' means Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009, as amended from time to time or re-enactment thereof;(o)'Contract Performance Guarantee' means the irrevocable, unconditional and revolving bank guarantee submitted by the Transmission Service Provider to the Long Term Transmission Customers in terms of the Transmission Service Agreement;(p)'Control Area' means an electrical system bounded by interconnections (tielines), metering and telemetry which controls the generation and/or load within the area to maintain its interchange schedule with other control areas whenever required to do so and contributes to frequency regulation of the synchronously operating system. Each neighbouring country inter-connected with Indian Grid shall be treated as a separate control area;(q)'Cross Border Trade of Electricity' means transactions involving import or export of electricity between India and any of the neighbouring countries and shall also include transactions across India involving neighbouring countries;(r)'Cross Border Customer' means a person who has been granted long-term access or medium-term open access or short-term open access, as the case may be, for carrying out cross border trade of electricity in accordance with these regulations;(s)'Cross Border Transmission Link' or 'CBTL' means the transmission link from the pooling station within India till the pooling station of a neighbouring country, as may be specified by the Designated Authority in consultation with the Transmission Planning Agency of any of the neighbouring countries and shall include the dedicated transmission line from the generating station located within the territory of a neighbouring country getting connected with the Indian grid;(t)'Data Acquisition System' or 'DAS' means a device designed to record the sequence of operation in time, of the relays, equipments, system parameters at a particular location;(u)'Dedicated Transmission System' means the transmission system developed by a Participating Entity for transmitting electricity from a generating station located in a neighbouring country to a specified point in the Indian grid;(v)'Designated Authority' or 'DA' means the authority designated by Ministry of Power, Government of India in accordance with the Guidelines;(w)'Deviation' in a time-block for a seller means its total actual injection minus its total scheduled injection and for a buyer means its total actual drawal minus its total scheduled drawal and shall be calculated at the Interconnection point;(x)'DSM Regulations' means Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014, as amended from time to time or any subsequent reenactment thereof;(y)'Entity' means a company or authority or Board or autonomous body corporate or juridical person of India or any of the neighbouring countries which proposes to participate in cross border trade of electricity;(z)'Grid Code' means the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010, as amended from time to time or re-enactment thereof;(aa)'Guidelines' means the Guidelines on Cross Border Trade or Import/Export (Cross Border) of Electricity issued by Ministry of Power, Government of India from time to time;(bb)'Indian Grid' means the Inter-State Transmission System (ISTS) or Intra-State Transmission System (In-STS) or both as the case may be;(cc)'Interface Meters' means special energy meters in accordance with the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, as amended from time to time;(dd)'Inter-State transmission system' and 'intra-State Transmission System' shall have the same meaning as assigned to them under sub-sections (36) and (37) of Section 2 of the Act respectively;(ee)'Interconnection Point' means the point of interconnection located within the territory of India for the purpose of scheduling, metering, accounting and billing of electricity in the course of cross border trade of electricity between India and any of the neighbouring countries;(ff)'Long-term Access' means the right to use the inter-State transmission system of India for a period of 7 years or more;(gg)'Long-term Power Purchase Agreement' means a Power Purchase Agreement for a period of 7 years or more;(hh)'Medium-term Open Access' means the right to use the inter-State transmission system of India for a period exceeding 3 months but not exceeding 5 years;(ii)'Medium-term Power Purchase Agreement' means a Power Purchase Agreement for a period exceeding 1 year but not exceeding 5 years;(jj)'National Load Despatch Centre' or 'NLDC' means the Centre established under sub-section (45) of Section 2 of the Act;(kk)'Open Access' within the territory of India shall have the same meaning as defined under sub-section (47) of Section 2 of the Act;(ll)'Participating Entity' means an entity approved by the Designated Authority for the purpose of cross border trade of electricity between India and any of the neighbouring countries or any entity as designated by Government of India for import or export of power through bilateral agreement between Government of India and Government of any of the neighbouring countries;(mm)'Point of Connection charges' or 'PoC charges' means the nodal or zonal charges determined using Point of Connection charging method as specified under Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges) Regulations, 2010, as amended from time to time;(nn)'Pooling Station' means the sub-station interfacing two or more transmission lines of the same or different voltage;(oo)'Power Market Regulations' means the Central Electricity Regulatory Commission (Power Market) Regulations, 2010, as amended from time to time or any re-enactment thereof;(pp)'Regional Power Committee' or 'RPC' means the Committee as defined in sub-section (55) of Section 2 of the Act;(qq)'Scheduled Drawal' at any time or for time block(s) means schedule of drawal in MW or MWh exbus given by the concerned System Operator;(rr)'Scheduled Generation' at any time or for any time block(s) means schedule of generation in MW or MWh ex-bus given by the concerned System Operator;(ss)'Selling Entity' means the entity which has been granted long-term access or medium-term open access or short-term open access and is selling electricity in accordance with these regulations;(tt)'Settlement Nodal Agency' or 'SNA' means the nodal agency as notified by Ministry of Power, Government of India for each neighbouring country for settlement of grid operation related charges;(uu)'Sharing Regulations' means the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010, as amended from time to time or re-enactment thereof;(vv)'Short-term Open Access' means open access for a period up to one (1) month at a time;(ww)'Short Term Open Access Regulations' or 'STOA Regulations' means Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 as amended from time to time or re-enactment thereof;(xx)'Short-term Power Purchase Agreement' means a Power Purchase Agreement for duration of less than one year;(yy)'System Operator' means the entity which shall discharge the following main functions:(i)Scheduling and dispatch of electricity over the Cross Border Transmission Links in accordance with grid standards specified as per the provisions of the Act;(ii)Monitoring of operations and grid security of the Cross Border Transmission Links with respective neighbouring country;(iii)Supervision and control over the inter-regional and or Cross Border Transmission Links as may be required for ensuring stability of the power system in coordination with the agency responsible for system operation in the concerned neighbouring country;(iv)Any other functions as may be assigned by the Commission in the interest of grid security;(zz)'Time-block' means a block of 15 minutes or any such other duration as may be specified by the Commission, for recording specified electrical parameters and quantities by special energy meters, with the first time block starting at 0000 hrs of the day;(aaa)'Total Transfer Capability' or 'TTC' means the electric power that can be transferred reliably over the inter-control area transmission systems under a given set of operating conditions considering the effect of occurrence of the worst credible contingency;(bbb)'Transmission Planning Agency' or 'TPA' means the Planning Agency for India or neighbouring country as specified under Regulation 4(2) of these regulations;(ccc)'Transmission Reliability Margin' or 'TRM' means the margin factored in the total transfer capability for ensuring secure operation of the Cross Border Transmission Link under a reasonable range of uncertainties in system conditions.
