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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

(3)Preparation and Settlement of Unscheduled Interchange (UI) Accounts. - (i) In respect of distribution licensees and generating stations, UI account of Northern region for the State as a whole, and intra-state UI account will be prepared as here under:-
(I)To work out the scheduled drawal from NRLDC, total drawal schedule of the users will be reduced by:
(i)Schedules of non-ABT bilateral purchases.
(ii)Schedules of ABT bilateral purchases.
(iii)Schedules of non-ABT generation.
(iv)Schedules of ABT generation.
SLDC will sum up the scheduled drawal of the inter state users to arrive at the total drawal schedule from northern region.
(II)Based on the actual injection and actual drawal, the actual drawal from northern region by each user will be worked out by subtracting the actual injection and drawal here under:
(i)Actual of non-ABT bilateral purchases.
(ii)Actual of ABT bilateral purchases.
(iii)Actual of Non-ABT generation.
(iv)Actual of ABT generation.
SLDC will sum up the actual drawal of all inter state users to arrive at the actual gross drawal from northern region.
(III)Subtraction of the scheduled drawal from the actual drawal (II above) will provide the schedule deviation i.e. gross UI to be segregated into inter state UI and intra state UI from the external source.
(IV)If the gross UI from northern region, worked out as above, is positive i.e. net over drawal by the state from northern region, this will be allocated among the overdrawing users m proportion to their gross overdrawal (Interstate and Intrastate UI from external source) as worked out at S.No. Ill above.
(V)If the gross UI from northern region, is negative i.e. net underdrawal by the state from the northern region, it will be allocated among the under drawing users in proportion to their gross underdrawal (Interstate UI and Intrastate UI from external source) worked out at S.No. III above.
(VI)The figures so worked at (IV) or (V) above will be the provisional Inter state UI.
(VII)Subtracting the provisional interstate UI worked out at (VI) from the gross UI will be the notional Intra state UI from external sources.
(VIII)On the basis of deviation from injection/generation/drawal schedule vis-a-vis the actual generation and drawal, the intrastate UI pertaining to generating stations located within the state a worked out at S.No. (III), will be subtracted from the notional UI arrived at (VII i will be the aggregate Intrastate UI.
(IX)If, there is difference between the final Interstate UI account of NREB and the provisional inter state UI worked out as at (V) above, and there is no change of sign, provisional inter state UI will be adjusted towards difference, otherwise it is to be carried over to next time block.
(X)Intra State ABT calculation sheet for UI for a time block is enclosed at Annexure-1.
(ii)(1) The entitlement of an open access consumer (other than licensee), in actual injection at interconnection point by the supplier will be in proportion of the apportionment assigned to the open access consumer by the supplier in the schedule or revision thereof, which will not exceed the open access contract demand with permissible variation.