Section 5 in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
5. Principles for Operationalising Deviation Settlement Mechanism.
- The framework for Deviation Settlement Mechanism shall cover the following key design parameters, viz. (a) Scheduling period (b) Deviation (c) Settlement period (d) Measurement unit for State Deviation Pool Account (e) Deviation Pool Price Vector (f) Deviation Volume Limit (g) Premise for allocation of losses.(a)Scheduling Period: The scheduling period shall comprise of 96 time blocks, each of 15- minutes duration starting from 00:00 hours (1ST) ending with 24:00 hours (1ST). The first time block of scheduling period shall commence from 00:00 hours (1ST) to 00:15 hours (1ST), second time block of scheduling period shall commence from 00:15 hours (1ST) to 00:30 hours (1ST) and so on.Provided that from the date to be notified by the Commission, the scheduling period shall be revised to 288 time blocks, each of 5-minutes duration starting from 00:00 hours (1ST) ending with 24:00 hours (1ST). Accordingly, the Interface Metering, Energy Accounting and Deviation Settlement should be capable to undertake transactions with 5- minutes duration. All future resource planning, IT and communication system requirement and infrastructure development shall be undertaken to cater to this requirement.Based on the availability schedule fore casted by generating stations (Sellers) and load requirement fore-casted by Buyers, the SLDC shall draw up die least cost dispatch schedule on Day Ahead basis for the State Entities in accordance with the merit order principles approved by the Commission from time to time;Provided that wheeling transactions of captive users and open access consumers shall be dispatched as contracted subjected to transmission constraints and system emergency conditions.(b)Deviation: For the purposes of Deviation settlement "amongst State Entities, the SLDC shall work out the 'Deviation Pool Accounts' comprising over-drawal/under-drawal and over-injection and under-injection for each State Entity corresponding to each Scheduling period in accordance with the provisions of these Regulations.(c)Settlement Period: Preparation and settlement of 'Deviation Pool Accounts' shall be undertaken on weekly basis coinciding with mechanism followed for regional energy accounts.(d)Measurement Unit for Deviation Pool Account: The measurement unit for Deviation Pool Volume (Over-drawal/under-drawal and Over-injection/under-injection) preparation shall be kiloWatt hours (kWh). Measurement unit for Deviation Pool Value (Payable and Receivable) preparation shall be Indian Rupees (INR). The decimal component of the energy unit (kWh) and amount (INR) shall be rounded off to nearest integer value.(e)Deviation Pool Price Vector: The charges for Deviation shall be in accordance with the Deviation Price Vector to be notified by the Commission from time to time. Separate treatment for pricing of Deviation of Buyers/Sellers and Wind/Solar Generators, as stipulated under Regulation 6 shall be applicable. Further, additional condition for a change in sign of the deviation shall be met once every 6 time blocks by Buyer/Seller except for Wind or Solar Generators),failing which additional charges @10% of the deviation charges applicable shall be levied for the duration of continuance of violation.(f)Deviation Volume Limit: In order to ensure grid discipline and grid security, conditions for Deviation Volume Limit and consequences for exceeding such Deviation Volume Limit by way of levy of Additional Deviation Charges as specified under Regulation 8 shall be applicable.(g)Premise for allocation of losses: For the purpose of Deviation Pool accounting, intra-State transmission system losses as approved by the Commission shall be allocated amongst the State Entities in proportion to the actual drawal by each State Entity.Provided that State Load Dispatch Centre shall maintain account of actual intra-state transmission system loss for each time block and publish reconciliation statement of 52 weekly average loss vis-4-vis approved loss by the Commission on its website.
