Section 13A in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
13A. [ Bidding Process for Short-term Access. [Inserted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.]
- (i) The floor price for bidding shall be the ST_RATE determined in accordance with Regulation 16 of these regulations.(ii)The bidders shall quote price in terms of the floor price.(iii)No bidder shall be allowed to quote price which is more than five times the floor price in case of inter-regional transmission system and more than a two and a half times the floor price in case of inter-regional transmission system.(iv)Reservation of transmission capacity shall be made in decreasing order of the price quoted.(v)In case of equal price quoted by two or more bidders, the reservation of transmission capacity shall be made pro rate to the transmission capacity sought to be reserved.(vi)The short-term customer getting reservation for capacity less than the capacity sought by him shall pay the charges quoted by him and the short-term customers getting transmission capacity reservation equal to the capacity sought to be reserved, shall pay the charges quoted by the last customer gelling reservation of transmission capacity.]
