Section 2 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017
2. Definitions.
- 1. In these Regulations, unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 (36 of 2003);(b)"Allotted Capacity" means the power transfer in MW between the specified point of injection and point of drawal allowed to a Long-term or a Medium-term Open Access Consumer or a Generating Station on the Intra-State Transmission System or the Distribution System and the expression "Allotment of Capacity" shall be construed accordingly;(c)"Applicant" means a Consumer, Trading Licensee, Distribution Licensee or a generating company, including captive power plant,who has applied for seeking Connectivity or Open Access, as the case may be;(d)"Bank Rate" means the base rate of interest as specified by the State Bank of India from time to time or any replacement thereof for the time being in effect plus 350 basis points;(e)"Bilateral Transaction" means a transaction for exchange of energy (MWh) between a specified buyer and a specified seller, directly or through Trading Licensee or discovered at Power Exchange through anonymous bidding, from a specified point of injection to a specified point of drawal for a fixed or varying quantum of power (MW) for any time period during a Month;(f)"Central Commission" means the Central Electricity Regulatory Commission referred to in of Section 76 of the Act;(g)"Collective Transaction" means a set of transactions discovered in Power Exchange through anonymous, simultaneous competitive bidding by buyers and sellers;(h)"Commission" means the Joint Electricity Regulatory Commission for the State of Goa and Union Territories referred to in Section 83 of the Act;(i)"Congestion" means a situation where the demand for transmission or distribution capacity exceeds the available transfer capacity;(j)"Connectivity" for a Generating Station, including a captive power plant, or a Licensee means the state of getting connected to the Intra-State Transmission System or Distribution System;(k)"Consumer" shall carry the same meaning as in the Act, but shall be restricted to such Consumers within the State;(l)"Contract Demand" means the demand in Kilovolt Ampere (`KVA') or Megavolt Ampere (`MVA'), as mutually agreed between the Distribution Licensee and the Consumer -(i)in the agreement for supply of electricity; or(ii)through other written communication:Provided that unity power factor shall be considered for the purpose of unit conversion from(m)"Coordination Committee" means the committee constituted under the Clause 3.4 of these Regulations;(n)"Day" means a day starting at 00.00 hours and ending at 24.00 hours;(o)"Detailed Procedure" means the procedure for Connectivity and Open Access to be issued by the Coordination Committee as per the Clause 3.4 of these Regulations;(p)"Distribution Franchisee" means a person authorized by a Distribution Licensee to distribute electricity on its behalf in a particular area within his area of supply;(q)"Distribution Licensee" means a Licensee authorized to operate and maintain a Distribution System for supplying electricity to the Consumers in its area of supply;(r)"Electricity Supply Code" means the Regulations specified by the Commission under Clause (u), Clause (v), Clause (w), Clause (x) and Clause (zp) of sub-section (2) of Section 181 read with Section 50 of the Act;(s)"Full Open Access Consumer" means an Open Access Consumer who maintains zero demand with the Distribution Licensee in whose area of supply it is located in order to cater to his load requirement;(t)"Generating Station" means any station for generating electricity, and shall also include power plants generating from renewable sources;(u)"Grid Code" means Grid Code specified by Central Electricity Regulatory Commission under Clause (h) of sub-section (1) of Section 79 of the Act;(v)"Long-term Open Access" or "LTOA" means the right to use the Intra-State Transmission System and /or Distribution System for a period exceeding seven (7) years;(w)"Medium-term Open Access" or "MTOA" means the right to use the Intra -State Transmission System and /or Distribution System for a period equal to or exceeding three (3) Months but not exceeding five (5) years;(x)"Month" means a calendar month as per the Gregorian calendar;(y)"Nodal Agency" means the Nodal Agency defined in Clause 3.2 of these Regulations;(z)"Open Access Consumer" means a person permitted to use Intra-State Transmission System and/or Distribution System to receive supply of electricity from a person other than the Distribution Licensee of his area of supply, and the expression includes a generating company and a Licensee, who has availed of or intends to avail of Open Access;(aa)"Partial Open Access Consumer" means an Open Access Consumer who maintains some demand with the Distribution Licensee in whose area of supply it is located in order to cater to his load requirement;(bb)"Renewable Energy" means electricity generated from Renewable Energy Sources as defined in the Joint Electricity Regulatory Commission for state of Goa & Union Territories (Procurement of Renewable energy) Regulations, 2010, as amended from time to time;(cc)"State Load Despatch Centre" or "SLDC" means the State Load Despatch Centre established in the State under sub-section (1) of Section 31 of the Act and includes the sub-SLDC in the State;(dd)"Short-term Open Access" or "STOA" means the right to use the Intra-State Transmission System and/or Distribution System for a period not exceeding one (1) Month at a time:(ee)"Special Energy Meter" or "SEM" means meters installed in accordance with the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, as amended from time to time;(ff)"State" means the State of Goa, and includes the Union Territories, except Delhi;(gg)"State Grid Code" means the State Grid Code specified by the Commission under Clause (h) of sub-section (1) of Section 86 of the Act;(hh)"State Transmission Utility (STU)" means a Government company specified as such by the Government under sub-section (1) of Section 39 of the Act;(ii)"Time Block" means a period of fifteen minutes for which Special Energy Meters record specified electrical parameters and quantities, with the first such period starting at 00:00 hours;(jj)"Transmission Licensee" means a Licensee authorized to establish or operate transmission lines;(kk)"Working Day" means a Day on which banks are open for business.
