Section 7 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
7. Energy Accounting and Settlement.
- State Energy Account (SEA): - (1) The State Load Despatch Centre shall prepare and issue (to all Intra-State Entities) provisional monthly State Energy Account (SEA) by 7th day of the next month or on later date after issue of Regional Energy Account (REA) by Western Region Power Committee. The State Load Despatch Centre shall revise the State Energy Account as and when required from time to time. SEA shall broadly contain the following information:(a)Details of PAFM (Plant Availability Factor achieved during the Month in %) for each State Area Generating Station/ Independent Power Producer;(b)Details of mis-declaration of Declared Capability by State Area Generating Station/ Independent Power Producer (if any);(c)Details of Energy scheduled to Discoms from Inter State Generating Station and State Area Generating Station /Independent Power Producer;(d)The details of energy injection of Renewable Energy Generators (REG) at common metering point, energy purchased by Madhya Pradesh Power Management Company Limited and energy wheeled to Discoms for own use / third party sale as furnished by respective Discoms/ Madhya Pradesh Power Transmission Company Limited; and(e)Any other details which State Load Despatch Centre feels necessary to complete the State Energy Account;(2)Discoms (through Madhya Pradesh Power Management Company Limited) shall pay to the respective Inter State Generating Station Capacity Charges corresponding to Plant Availability and Energy Charges and PLF incentives (if any) for the Scheduled Despatch (on ex-Power Plant basis), as per the relevant notifications and orders of Central Electricity Regulatory Commission. The bills for these charges shall be issued by the respective Inter State Generating Station to each Discom (through Madhya Pradesh Power Management Company Limited) on monthly basis.(3)Dis-corns (through Madhya Pradesh Power Management Company Limited) shall pay to the respective State Area Generating Station/Independent Power Producers Capacity Charges corresponding to Plant Availability and Energy Charges for the Scheduled Despatch (on ex-Power Plant basis), as per the relevant notifications and orders of Madhya Pradesh Electricity Regulatory Commission. The bills for these charges shall be issued by the respective State Sector Generating Station to each Discom (through Madhya Pradesh Power Management Company Limited) on monthly basis.State DSM Account (SDSMA)(4)The State Load Despatch Centre shall prepare and issue (to all Intra-State Entities) Weekly State Deviation Settlement Method Account (DSMA) within ten days from the last day of the Week and shall revise the same at a later date if required. The Deviation Settlement Method account shall be prepared by State Load Despatch Centre in accordance with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations 2014 and subsequent amendments thereof. Deviation Settlement Method Account shall broadly contain the following information:(a)Details of Deviation Settlement Method Tariff Structure currently in force;(b)Details of Day-wise and total Deviation transactions for each Entity (details shall include Scheduled Energy, actual Energy, Deviation Charges (unadjusted) and Deviation charges (Adjusted), capping amount and additional deviation charges);(c)Summary table listing all {laying Entities (along with net amount payable by them) on left-hand side and all receiving Entities (along with net amount receivable by them) on right-hand side;(d)Details of time-blocks of suspension of Deviation due to Transmission constraints and Grid disturbances;(e)Any other details which State Load Despatch Centre feels necessary to complete the Deviation Settlement Method Account.(5)Composite Deviation amount payable/receivable by the Madhya Pradesh in the Regional Deviation Settlement Method Pool Account shall be obtained from the Weekly Regional DSM Account prepared and circulated by Western Region Power Committee.(6)Comparison of the Actual Drawls and Scheduled Drawls for each Buyer will be carried out to calculate Deviation. The Deviation energy of each Buyer is calculated by deducting Scheduled Drawls from the Actual Drawls on 15-minute basis. Similarly, Deviation Energy of each Seller is calculated by deducting Scheduled Injection from the Actual Injection on 15- minute basis. This Deviation Energy is then converted into Deviation charge by multiplying the deviation rate for each time block corresponding to average Grid frequency in that time block. Similar calculations are to be carried out for all the time blocks in a Week. The deviation Settlement shall not be applicable for Renewable Energy Generators (REG) except for those which are covered under Renewable Regulatory Fund Mechanism as per para 5 of Annexure-1 to the Indian Electricity Grid Code (Complementary Commercial Mechanism) and subsequent amendment thereof(7)Following rules shall apply for Active Energy transactions in the State:(a)Amount payable (+) by Intra-State Entity for Over-Drawls;(b)Amount receivable (-) by Intra-State Entity for Under-Drawls;(c)Amount payable (+) by Intra-State Entity for Under-Generation;(d)Amount receivable (-) by Intra-State Entity for Over-Generation.In addition to above Charges for Deviation, Additional Charge for Deviation shall be applicable for over-injection/under-drawls of electricity for each time block by a seller/buyer as the case may be when grid frequency is 50.10 Hz and above, as per Central Electricity Regulatory Commission (Deviation and Settlement Mechanism) Regulations, 2014 as amended from time to time.(8)For a given day, amount payable/receivable by each Intra-State Entity and Regional Deviation amount payable/receivable by the Madhya Pradesh shall be matched with the average of total pay-ables and total receivables. Net Deviation payable (+) receivable (-) for any Intra-State Entity for a given Week shall be the Arithmetic sung of matched Deviation charges payable (+) / receivable (-) for all the days in a Week. The imbalance settlement of Deviation charges of the Intra State entities shall be done by State Load Despatch Centre as per Appendix.(9)In-firm Power from any State Sector Generating Station / Independent Power Producers shall be accounted as Deviation and paid for from the State Deviation Settlement Mechanism Pool Account at the applicable Frequency-linked Deviation rate- in accordance with the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 excluding hydro power stations of Madhya Pradesh Power Generating Company Limited. Further, the start-up power drawn by Generating Unit under commissioning phase from the grid shall be settled as per Deviation Settlement Mechanism in accordance with Central Electricity Regulatory Commission approved Procedure issued vide letter No. L1/(93)/2009- Central Electricity Regulatory Commission dated 12.08.2014 and amendments thereof from time to time.(10)Imbalances of Inter-State Open Access Customers (if any) embedded in the State system shall be settled as per the methodology specified in Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 and amendment thereof. Till such time the Commission specifies the details. of settlement of imbalances of Intra-State Open Access Customers (if any), the Deviation rate of Intra State Entity shall be 105% (for Over-Drawal or Under-Generation) and 95% (for Under-Drawals or Over- Generation) of Deviation rate at the periphery of Regional Entity.(11)Settlement of Deviation charges shall be done through State DSM Pool Account to be operated by State Load Despatch Centre. The State Load Despatch Centre shall open and maintain a separate Bank Account with a Nationalized/Scheduled Commercial Bank (having Branch Office in Jabalpur).(12)Payment of Deviation charges shall have a high priority and the concerned Entity shall pay the indicated amount, within ten days from the date of issue of State Deviation Settlement Method Account, into a State Deviation Settlement Method DSM Pool Account operated by State Load Despatch Centre. The Entity which has to receive the money on account of Deviation charges would then be paid out from the State Deviation Pool Account within next two working days of receipt of payments in the "State Deviation Pool Account Fund". Separate books of accounts shall be maintained for the principal component of charges for Deviation and Additional Charges.(13)If payments against the Deviation Charges are delayed by more than two days, i.e. beyond twelve days from date of issue of State Deviation Account, the defaulting Entities shall have to pay Simple Interest @ 0.04% for each Day of delay. The Interest so collected shall be paid to the Entities who had to receive the amount and whose payment has got delayed.(14)All Intra State entities which had at any time during the previous quarter of the year failed to make payment of Charges for Deviation including Additional Charges for Deviation within the time specified in these regulations shall be required to open a Letter of Credit (LC) equal to 110% of its average payable weekly liability for Deviations in the previous quarter of the year, in favour of the pool account maintained by State Load Despatch Centre with a nationalised/scheduled commercial bank having branch office in Jabalpur.Provided that -(i)if any Intra State entity fails to make payment of Charges for Deviation including Additional Charges for Deviation by the time specified in these regulations during the current quarter of the year, it shall be required to open a Letter of Credit equal to 110% of weekly outstanding liability in favour of Madhya Pradesh Power Management Company Limited or State Load Despatch Centre pool account as the case may be.(ii)Letter of Credit amount shall be increased to 110% of the payable weekly liability for Deviation in any week during the quarter, if it exceeds the previous Letter of Credit amount by more than 50%.Illustration. - If the average payable weekly liability for Deviation of a intra state entity during 2009-10 is Rs. 20 crore, the intra state entity shall open Letter of Credit for Rs. 22 crore in 2010-11. If the weekly payable liability during any week in 2010-11 is Rs. 35 crore which is more than 50% of the previous quarter of the year average payable weekly liability of Rs. 30 Crore, the concerned intra state entity shall increase the LC amount to Rs. 38.5 Crore (1.1*35.0) by adding Rs. 16.5 Crore.(iii)In case of failure to pay into the "State Deviation Pool Account Fund" within the specified time of 12 days from the date of issue of statement of charges for Deviations, the State Load Despatch Centre shall be entitled to en cash the Letter of Credit of the concerned entity to the extent of the default and the concerned entity shall recoup the Letter of Credit amount within 3 days.State Reactive Account (SRA)(15)The State Load Despatch Centre shall prepare and issue discoms Weekly State Reactive Account (SRA) complying with the requirements of Indian Electricity Grid Code and Madhya Pradesh Electricity Regulatory Commission Grid Code within ten days from the last day of the Week or on later date after availability of state reactive charges amount in Western Regional Load Despatch Centre website. The State Load Despatch Centre shall revise the SRA as and when required from time to time. State Reactive Account shall broadly contain the following information:-(a)Details of day-wise net Reactive Energy Injection/Drawal during low Voltage (<97%) and high Voltage (>103%) for each Discom;(b)Summary of weekly total net Reactive Energy Injection/Drawal during low Voltage (<97%) and high Voltage (>103%) for each Discom;(c)Summary of Reactive Charges payable/receivable by the Discom [Note: Rate of reactive energy shall be taken as per Indian Electricity Grid Code and subsequent amendment thereof] and(d)Any other details which State Load Despatch Centre feels necessary to complete the State Reactive Account.(16)Following rules shall apply for Reactive Energy transactions in the State:(a)Amount payable (+) by Discom for Drawal when V<97%;(b)Amount receivable (-) by Discom for Injection when V<97%;(c)Amount payable (+) by Discom for Injection when V>103%;(d)Amount receivable (-) by Discom for Drawal when V>103%.(17)Notwithstanding the above, State Load Despatch Centre may direct a Discom to curtail its Reactive Drawal/ Injection in case the security of Grid or safety of any equipment is endangered. All State Area Generating Station / Independent Power Producers /Open Access Generators (OAGs) shall generate / absorb Reactive power as per instructions of State Load Despatch Centre, within capability limits of the respective Generating Units that are without sacrificing on the active generation required at that time. No payments shall be made to the State Area Generating Station Independent Power Producers / Open Access Generators (OAGs) for such Value Added Ratio generation/absorption. Also, State Area Generating Station / Independent, Power Producers /Open Access Generators (OAGs) will not be required to make any payment for such Value Added. Ratio generation/ absorption.(18)The Reactive Energy Settlement shall be carried out as per following procedure:Nomenclature:RPC: Total of Regional Reactive Charges. and Inter State .Bilateral Reactive Charges payable (+)-/ receivable (-) by MP.SRCP: Total State Reactive Charges payable (+) by Discoms.SRCR: Total State Reactive Charges receivable (7) by DiSC . QMS.RRA: Reactive Reserve Amount.available in State Reactive Account (i.e. surplus balance amount after settlement of all earlier Reactive transactions)(a)Case-i, If Regional Reactive Charges is payable .(+). by Madhya Pradesh and (Regional Reactive Charges +, -State Reactive Charge Receivable) < 'State Reactive 'Charge Payable: Balance amount shall be kept as reserve (Reactive Reserve Amount) after paying out Regional Reactive Charges and State Reactive Charges Receivable;(b)Case-II: If Regional Reactive Charges' is payable (+) by MP and (Regional Reactive Charges State Reactive Charges Receivable) > State Reactive Charge Payable: Surplus amount, if any, available in reserve (RRA) shall be withdrawn to match (Regional Reactive Charge + State Reactive Charge Receivable) and State Reactive Charge Payable. If there is no reserve or if it is inadequate to meet the gap, State Reactive Charge Receivable and State Reactive charge Payable shall be reduced appropriately to match the total pay ables and total receivables;(c)Case-Ill: If Regional Reactive Charge is receivable (-) by MP and (Regional Reactive Charge + State Reactive Charge Payable) > State Reactive Charge Receivable: Balance amount shall be kept as reserve (RRA) after paying out SRCR;(d)Case-IV: If Regional Reactive Charges is receivable (-) by MP and (Regional Reactive Charges + State Reactive Charge Payable ) < State Reactive Charge Receivable: Surplus amount, if any, available in reserve (RRA) shall be withdrawn to match (Regional Reactive Charges + State Reactive Charge Payable) and State Reactive Charge Receivable. If there is no reserve or if it is inadequate to meet the gap, State Reactive Charge Receivable and State Reactive Charge Payable shall be reduced appropriately to match the total pay ables and total receivables;(e)Case-V: If State Reactive Charges are receivable by Discoms and no Regional Reactive Charges (RRC) are receivable and reserve (RRA) has no balance available then no Reactive Charges shall be payable to the Discoms.(19)Payment of Reactive Charges shall have a high priority and the concerned Entity shall pay the indicated amounts, within ten days of State Reactive Account Statement issue, into a State Reactive Account operated by the Madhya Pradesh Power Management Company Limited. The Entity which has to receive the money on account of Reactive Charges would then be paid out from the State Reactive Account within next two working days.(20)If payments against the Reactive Charges are delayed by more than two days, i.e. beyond twelve days from State Reactive Account Statement issue, the defaulting Entities shall have to pay Simple Interest 0.04% for each Day of delay. The Interest so collected shall be paid to the Entities which had to receive the amount, payment of which got delayed.
