Section 10 in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006
10. Settlement for OA Generators at Entry Point.
- 10.1 The excess drawals of energy and demand by Scheduled Consumers on account of under-generation by the Generator for each time block, shall be deemed to have been drawn from the DISCOM. The energy and demand charges for such excess drawls shall be paid for by the Scheduled Consumer in accordance with the proviso to clause 8.3 and as per clause 8.4 respectively.10.2The excess drawal of energy and demand by an OA Consumer on account of under -generation by the Generator for each time block shall be deemed to have been drawn by the Generator (or Open Acr°ss Consumer whoever has contracted for Open Access Capacity) and shall be paid for by the Generator/ Consumer as per the normal energy tariff and twice the demand charges applicable for thcT same consumer category to which the OA Consumer would normally belong.10.3The underdrawals by Scheduled Consumers and/or OA Consumers shall have impact on the Generator and on the DISCOM in whose area of supply the Exist Point is located. Such underdrawals at Exist point shall be treated as inadvertent energy supplied by the Generator to the DISCOM(s) and shall not be paid for by the DISCOM.10.4Injection of energy by an OA Generator over and above the scheduled capacity at an Entry point shall not be accounted for. In such cases, only the scheduled capacity at exist point shall be accounted for as having been supplied by the Generator to the Scheduled Consumer or the OA Consumer, as the case may be.10.5In case of wind and mini-hydel OA generators the actual generation during the month shall be deemed as scheduled energy. For the purpose of settlement in respect of scheduled/OA consumer availing supply from these OA generators, the actual generation during the month will be apportioned for each time block of the month and deviations reckoned accordingly.
