Section 3 in Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
3. Definitions.
- In these regulations, unless the context otherwise requires : -(1)"Act" means the Electricity Act, 2003 (36 of 2003);(2)"Additional Capitalization" means the capital expenditure incurred or projected to be incurred, after the date of commercial operation of the project and admitted by the Commission after prudence check;(3)"Auditor" means an auditor appointed by the SLDC/CSPSOC, qualified for appointment as an auditor in accordance with the provisions of Sections 224, or section 233B or section 619 of the Companies Act, 1956 (1 of 1956), or any other law for the time being in force;(4)"Capital cost" means the capital cost as defined in regulation 6 of these regulations;(5)"Capital expenditure (CAPEX) Plan" means the expenditure of capital nature planned to be incurred during control period for creation of the assets of the SLDC/CSPSOC;(6)"Charges" means recurring and monthly payments to be collected by SLDC/CSPSOC;(7)"Chhattisgarh State Power System Operation Company (CSPSOC)" means a company engaged in the operation of the SLDC in accordance with sub-section (2) Section 31 of the Act:Provided that until the Government company or any authority or corporation is notified by the State Government, the State Transmission Utility i.e. Chhattisgarh State Power Transmission Co. Ltd. (CSPTCL) shall operate the SLDC;(8)"Commission" means the Chhattisgarh State Electricity Regulatory Commission;(9)"Contracted capacity" means the capacity contracted for open access;(10)"Contracted period" means a period of three years starting from financial year 2011-12 and can be extended to a period as decided by the Commission. Further the subsequent control period (s) shall be as decided by the Commission from time to time.(11)"Day" means the 24 hour period staring at 00.00 hour;(12)"Expenditure incurred" means the fund, whether the equity or debt or both, actually deployed and period in cash or cash equivalent, for creation or acquisition of a useful asset and does not include commitments and the liabilities for which no payment has been made;(13)"Fees" means the one-time or annual fixed payments collected by the SLDC/CSPSOC on its behalf or any other account as specified by the Commission from time to time ;(14)"Intra-State buyer" means a distribution licensee or electricity trader or bulk consumer or captive user power through open access by using intra-State transmission system and/or distribution system including such system when it is used in conjunction with inter-State transmission system and whose scheduling, metering and energy accounting is coordinated by the SLDC.(15)"Intra-State entity" means such persons whose scheduling, metering and energy accounting is done at the State level;(16)"Intra-State market operation function" includes functions of scheduling, despatch, metering, data collection, energy accounting and settlement, transmission loss calculation and apportionment, operation of pool account congestion charge account, administering ancillary services, information dissemination and any other functions assigned to the SLDC by the Act or by Commission's Regulations and orders;(17)"Intra-State seller" means a generating station including captive generating plant or distribution licensee or electricity trader supplying power through open access by using intra-State transmission system and/or distribution system including such system when it is used in conjunction with inter-State transmission system and whose scheduling, metering and energy accounting is coordinated by SLDC.(18)"Intra-State user" means a person whose electrical plant is connected to the State grid at voltage level of 33 KV and above such as a generating company including captive generating plant or transmission licensee (other than CTU and STU) or distribution licensee or bulk consumer including captive user.(19)"Licensee" means a person granted a licence under Section 14 of the Act;(20)"Long-term" means a period of 12 years and above;(21)'Medium-term" means a period up to 7 years but exceeding 1 year;(22)"State pool account" means State accounts for payments regarding Unscheduled Interchanges (UI Account) or Reactive Energy Exchanges (Reactive Energy Account) or any other such Accounts which may be operated by SLDC from time to time as per the Regulations or directions of the Commission;(23)"State Load Despatch Centre" or 'SLDC' means the centre established under sub-section (1) of Section 31 of the Act;(24)"State system operation function" includes monitoring of grid operations, supervision and control over the intra-State Transmission System, realtime operations for grid control and dispatch, system restoration following grid disturbances, compiling and furnishing data pertaining to system operation, congestion management, black start coordination and any other function(s) assigned to the SLDC by the Act and/or by the Commission's regulations and/or orders;(25)"Scheme" means the facilities and equipments associated with and installed at the SLDC and also includes but not limited to the following, namely(i)computer systems, hardware and software,(ii)auxiliary power supply system comprising Uninterrupted Power Supply, Diesel Generating Set (s) and DC power system,(iii)general telephone, fax and other off line communication system,(iv)other infrastructure facilities, such as air-conditioning, fire-fighting and construction and renovation of buildings,(v)any innovative schemes R & D projects and pilot projects for better system operation, such as Synchrophasors, System Protection Scheme,(vi)Back-up control centers for SLDC,(vii)Surveillance Camera System, and(viii)Cyber Security System;(26)"Year" means a financial year;(27)The words and expressions used in these regulations and not defined herein but defined in the Act or the State Grid Code or any other regulations specified by the Commission shall, unless the context otherwise requires, have the meaning assigned to them under the Act or the State Grid Code or any other regulation specified by the Commission as the case may be.
