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Central Electricity Regulatory Commission (Furnishing Of Technical Details By The Generating Companies) Regulations, 2009

UNION OF INDIA
India

Central Electricity Regulatory Commission (Furnishing Of Technical Details By The Generating Companies) Regulations, 2009

Rule CENTRAL-ELECTRICITY-REGULATORY-COMMISSION-FURNISHING-OF-TECHNICAL-DETAILS-BY-THE-GENERATING-COMPANIES-REGULATIONS-2009 of 2009

Published on 23 October 2009
Commenced on 23 October 2009
[This is the version of this document from 23 October 2009.]
[Note: The original publication document is not available and this content could not be verified.]

Central Electricity Regulatory Commission (Furnishing Of Technical Details By The Generating Companies) Regulations, 2009Published vide Notification Gazette of India, Extra, Part 3, Section 4, dated 23.10.2009

1618.

Noti. No. L-7/138/(153)/2008-CERC, dated the 14th October, 2009.- In exercise of powers conferred under Section 178 read with sub-section (3) of Section 10 of the Electricity Act, 2003 (36 of 2003) and of all other powers enabling it in this behalf, and after previous publication, the Central Electricity Regulatory Commission hereby makes the following regulations, namely:-

1. Short Title and Commencement.-

(1)These regulations may be called the Central Electricity Regulatory Commission (Furnishing of Technical Details by the Generating Companies) Regulations, 2009.

(2)These regulations shall come into force from the date of their publication in the Official Gazette.

2. Submission of information.-

Every generating company which, on the date of commencement of these regulations is operating or setting up a generating station referred to in clause (a) or clause (b) of sub-section (1) of Section 79 of the Electricity Act, 2003 (36 of 2003) shall furnish to the Commission, up-to-date details prescribed in the Forms A,B and C appended to these regulations, as applicable to the type of the generating station, separately for each stage of the generating station owned by it, indicating the status as on 1st April of the year, by 30th April of every year along with soft copy of the such details.Provided that in case of a generating company proposing to set up a generating station after commencement of these regulations, the first report with the specified details shall be submitted at least three years before the projected date of commercial operation of the first unit of the generating station, proposed to be set up by it.FORM-ATechnical Details To Be Filed By The Generating Companies In Compliance Of Sub-Section (3) Of Section 10 Of The Electricity Act, 2003Coal/Lignite Fired Thermal Generating Stations

1. Name and address of the generating company

2. Name of the generating station

3. Location (District and State) of the generating station

4. Type Coal /Lignite

5. Installed capacity and configuration (number of units x MW) of existing/ under execution project :

(i)Unit -I MW

(ii)Unit-II MW

(iii).................MW

iv) ..............MW

6. Actual/expected dates of commercial operation, Unitwise: DD/MM/YYYY

(i)Unit -I

(ii)Unit-II

(iii)..........

(iv).............

7. Details of tied up beneficiaries/target beneficiaries/merchant capacity along with percentage share with reference to the installed capacity for each beneficiary/category

(i)Beneficiary-I

(ii)Beneficiary-2

(iii)...........(%)

iv) ...........(%)

8. Associated transmission system or proposed evacuation arrangement

9. Name of manufacturer:

(i)Steam generator

(ii)Steam turbine

(iii)Generator:

10. Main fuel and Source .......... Indigenous/imported

(i)Linked Mine

(ii)Mode of Transport MGR/Rail/Road/Sea/Rail-cum-Sea

11. Gross Calorific Value (GCV) of fuel used/to be used (Kcal/Kg)

12. Secondary Fuel used/proposed to be used LSHS/HFO/HSD/others-specify

13. Rated Main Steam Pressure at inlet to turbine kg/cm (abs.)

14. Rated Main Steam Temperature at inlet to turbine Centigrade

15. Rated Reheat Steam pressure at inlet to turbine Kg/cm (abs.)

16. Rated Reheat Steam Temperature at inlet to turbine Centigrade

17. Range of Design fuel specified

(i)Ash (%) Max.

(ii)Moisture (%) Min.

(iii)Gross Calorific Value (GCV) Min.

(iv)Volatile Matter (VM)(Kcal/Kg)Max.

18. Guaranteed Turbine Cycle Heat Rate under reference conditions (Kcal/kWh)

19. Reference conditions for Guaranteed Turbine

Cycle Heat Rate

(i)Make up (%)

(ii)MCR (%)

(iii)Design inlet cooling water temperature Centigrade

20. Guaranteed boiler Efficiency(on GCV Basis %)

21. Reference fuel as specified for guaranteed Boiler efficiency

(i)Ash (%)

(ii)Moisture (%)

(iii)Gross Calorific Value (GCV) (Kcal/Kg)

(iv)Volatile Matter (VM) (%)

22. Number and Type of Boiler Feed Pumps Steam Turbine driven/Electrical Motor driven

23. Source of cooling water

24. Type of cooling cycle used Once Through/Close cycle

25. Type of cooling Tower Natural Draft / Induced Draft

Note:-

(a)Any other relavent information or any site specificinformation in respect of generating station e.g FGD etc. may also be furnished.

(b)beneficiary" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009.

(c)Installed capacity" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009

(d)merchant capacity" means the quantum of power proposed to be sold, other than that sold through long-term power supply agreement;

(e)Target beneficiary" means an agency who is likely to be entering into a long-term power purchase agreement with the generating company;

(f)A soft copy of above details (Electronic form) shall also be furnished.

FORM-BTechnical Details To Be Filed By The Generating Companies In Compliance Of Sub-Section (3) Of Section 10 Of The Electricity Act, 2003Gas/Liquid/Diesel Generating Stations

1. Name of the generating station

2. Location (District and State) of the generating station

3. Type Gas /Liquid fuel/Diesel

4. Installed capacity and configuration (number of (Capcity of GT and ST to be given separately)units x MW) of existing/ under execution project :

(i)GT-I MW

(ii)GT-II MW

(iii)ST & Block-I MW

(iv).......... MW

5. Actual/expected dates of commercial operation, Unitwise: DD/MM/YYYY

(i)GT-I

(ii)GT-II

(iii)ST & Block-I

(iv)...............

6. Details of tied up beneficiaries/target beneficiaries/merchant capacity along with percentage share with reference to the installed capacity for each beneficiary/category

(i)Beneficiary-1 (%)

(ii)Beneficiary-2 (%)

(iii).......... (%)

(iv)............. (%)

7. Associated transmission system or proposed evacuation arrangement

8. Name of manufacturer:

(i)Gas Turbine

(ii)Steam Turbine

(iii)Heat Recovery Steam Generator (HRSG)

(iv)Generator

9. Main fuel and Source .................(Indigenous/imported)

(i)Linked Source

(ii)Mode of Transport Rail/Road/Sea/Rail-cum-Sea/Pipe line

10. Gross Calorific Value (GCV) of fuel used/to be used Kcal/SC M or Kcal/litre

11. (i) Alternate fuel (Specify)

(ii)Gross Calorific Value (GCV) of alternate fuel Kcal/SC M or Kcal/litre

12. Rated Gas Pressure at inlet to gas turbine kg/cm (abs.)

13. Rated Temperature at inlet to gas turbine (tit) Centigrade

14. Rated Steam pressure at inlet to steam turbine Kg/cm (abs.)

15. Rated Steam Temperature at inlet to steam turbine Centigrade

16. Source of Cooling water

17. Type of Water Cooling Cycle used Once Through /Closed cycle

18. Type of Cooling Tower Natural Draft or Induced Draft

19. Guaranteed Gross Station Heat Rate

(i)Combined cycle mode (Kcal./kWh)

(ii)Open cycle mode Kcal./kWh)

20. Reference condition for Guaranteed Gross Station Heat Rate

(i)Make up %

(ii)MCR %

(iii)Design Inlet Cooling Water Temperature Centigrade

(iv)Ambient Air Temperature Centigrade

(v)Ambient Air Pressure (kg/cm)

(vi)Relative Humidity %

21. Specified Site Ambient Air Conditions:

(i)Temperature Centigrade

(ii)Pressure (kg/cm)

(iii)Humidity %

Note:-

(a)Any other relevant information or any site specific information in respect of generating station may also be furnished.

(b)beneficiary" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009.

(c)Installed capacity" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009

(d)merchant capacity" means the quantum of power proposed to be sold, other than that sold through long-term power supply agreement;

(e)Target beneficiary" means an agency who is likely to be entering into a long-term power purchase agreement with the generating company;

(f)A soft copy of above details (Electronic form) shall also be furnished.

FORM-CTechnical Details To Be Filed By The Generating Companies In Compliance Of Sub-Section (3) Of Section 10 Of The Electricity Act, 2003Hydro Electric Generating Stations

1. Name and address of the generating company

2. Name of the generating station

3. Location (District and State) of the generating station

4. Type Run of River/Pondage

5. Installed capacity and configuration (number of units x MW) of existing/ under execution project :

(i)Unit-I MW

(ii)Unit-II MW

(iii)............. MW

(iv)............. MW

6. Actual/expected dates of commercial operation, Unitwise : DD/MM/YYYY

(i)Unit-I MW

(ii)Unit-II MW

(iii).............MW

(iv)............MW

7. Details of tied up beneficiaries/target beneficiaries/merchant capacity along with percentage share with reference to the installed capacity for each beneficiary/category

(i)Beneficiary-1 (%)

(ii)Beneficiary-2 (%)

(iii)......... (%)

(iv)........... (%)

8. Associated transmission system or proposed evacuation arrangement

9. Name of manufacturer:

(i)Turbine (Francis/Kaplan/Pelton)

(ii)Generator

10. Design Energy (MU) (MU)

11. Average Head (M)

12. Rated Head (M)

13. Full Reservoir Level (FRL) (M)

14. Minimum Draw Down Level (MDDL) (M)

15. Variation in machine output at different levels between Full Reservoir Level and Minimum Draw Down Level MW

16. Design Silt Levels for desilting chamber:

(i)Maximum at inlet (ppm)

(ii)Maximum at outlet (ppm)

17. Expected annual energy generation (MU)

18. Design guaranteed efficiency of turbine

Note:-

(a)Any other relevant information or any site specific information in respect of hydro generating station may also be furnished.

(b)beneficiary" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009.

(c)design energy" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009

(d)Installed capacity" shall have the meaning as specified in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2009

(e)merchant capacity" means the quantum of power proposed to be sold, other than that sold through long-term power supply agreement;

(f)Target beneficiary" means an agency who is likely to be entering into a long-term power purchase agreement with the generating company;

(g)A soft copy of above details (Electronic form) shall also be furnished.

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