Section 2(1) in Bihar Electricity Regulatory Commission (Terms and Conditions for Solar Energy Sources) Regulations, 2010
(1)In these Regulations, unless the context otherwise requires,-(a)'Act' means the Electricity Act, 2003 (36 of 2003);(b)'Auxiliary energy consumption' or 'AUX' in relation to a period in case of a generating station means the quantum of energy consumed by auxiliary equipments of the generating station, and transformer losses generating station, expressed as a percentage of the sum of gross energy generated at the generator terminals of all the units of the generating station;(c)'Capital cost' means the capital cost as defined in Regulations 25 and 29;(d)'Commission' means the Bihar Electricity Regulatory Commission referred to in sub-section (1) of Section 82 of the Act;(e)'Conduct of Business Regulations' means the Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 as amended from time to time;(f)'Control Period or Review Period' means the period during which the norms for determination of tariff specified in these regulations shall remain valid;(g)'Hybrid Solar Thermal Power Plant' means the solar thermal power plant that uses other forms of energy input sources alongwith solar thermal energy for electricity generation, and wherein not less than 75 Percent of electricity is generated from solar energy component.(h)'Inter-connection Point' shall mean interface point of solar energy generating facility with the transmission system or distribution system, as the case may be:(a)in relation to Solar Photovoltaic Projects, inter-connection point shall be line isolater on outgoing feeder on HV side of the pooling sub-station;(b)in relation to Solar Thermal Power Projects the, inter-connection point shall be line isolator on outgoing feeder on HV side of generator transformer;(i)'MNRE' means the Ministry of New and Renewable Energy, Government of India.(j)'Non-firm power' means the power generated from renewable sources, the hourly variation of which is dependent upon nature's phenomenon like sun, cloud, wind, etc., that cannot be accurately predicted.(k)'Operation and maintenance expenses' or 'O and M expenses' means the expenditure incurred on operation and maintenance of the project, or part thereof, and includes the expenditure on manpower, repairs, spares, consumables, insurance and overheads;(l)'Renewable Energy' means the grid quality electricity generated from renewable energy sources.(m)'Renewable Energy Power Plants' means the power plants other than the conventional power plants generating grid quality electricity from renewable energy sources.(n)'Solar Energy Sources' means solar PV, rooftop solar PV and other small solar projects, and solar thermal energy sources as approved by the MNRE;(o)'Solar PV power' means the Solar Photo Voltaic power project that uses sunlight for direct conversion into electricity through Photo Voltaic technology.(p)'Solar Rooftop and other Small Solar Power' means the solar rooftop or other small solar photovoltaic power projects that uses photovoltaic technology for generation of electricity which are mounted on rooftop of the buildings or ground mounted installation satisfying eligibility criteria as may be specified by MNRE from time to time.(q)'Solar Thermal power' means the Solar Thermal power project that uses sunlight for direct conversion into electricity through Concentrated Solar Power technology based on either line focus or point focus principle as may be approved by the Ministry of New and Renewable Energy.(r)'Tariff period' means the period for which tariff is to be determined by the Commission on the basis of norms specified under these Regulations;(s)'Useful Life' in relation to a unit of solar PV, rooftop solar PV and solar thermal including evacuation system shall mean a duration of twenty five years from the date of commercial operation (COD) of such generation facility.(t)'Year' means a financial year.
