Section 2012(6) in The West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011
6.1Applicability of Availability Based Tariff Order:-6.1.1- The generating stations of a generating company, will be presently under availability based tariff and also under UI mechanism as shown in Annexure-B. Capacity charge recovery for these generating stations of WBPDCL at present will be based on 100% allocation of the capacity to WBSEDCL till any other decision is taken by the State Government. Thus capacity charge recovery by WBPDCL shall be at present from WBSEDCL only.The recovery of capacity charges based on availability shall also be applicable for thermal generating stations of those licensees who satisfy the conditions specified in the regulation 6.4.2 of these regulations and will be guided by regulation 6.4.2. The recovery of capacity charges based on availability will also be applicable for hydro generating stations of licensees for station size above 25 MW subject to the conditions laid down in regulation 6.4.2 of these regulations. Capacity charge recovery for the generating stations of any distribution license will be based on 100% allocation of the capacity to the distribution licensee itself which owns the generating stations. The requirement of capacity charge recovery for those generating stations by the distribution licensee shall be considered as integral part of the aggregate revenue requirement of the distribution licensee, the lone beneficiary of those generating stations, on the basis of the normative availability factor of those generating stations as specified in Schedule 9A but the contribution by their generating station in ARR of the distribution licensee will be determined by finding out the ARR required for such generating station in a similar fashion as is being done for a generating company.6.1.2- As far as unscheduled interchanges (UI) and grid operation issues are concerned in these regulations, the entities concerned are -(i)All generating stations of West Bengal Power Development Corporation Limited (WBPDCL), or any other generating company under the purview of the Commission and connected to the state grid;(ii)All distribution licensees under the purview of the Commission and connected to state grid:(iii)Electricity traders drawing or injecting power in the state grid;(iv)Deemed licensee(s) under first, third, fourth and fifth proviso to section 14 of the Act with the embedded generation and being a part of state grid, if any, and all other entities including open access customer with open access load exceeding 1 MW connected with network of any licensee Cr person(s) exempted under section 13 or exempted under 8th proviso of section 14 of the Electricity Act, 2003.Provided that the existing entities prior to having no communication facility with SLDC shall not be considered for unscheduled interchange mechanism.Provided also that in case of generation of electricity from renewable and co-generation source of energy, ABT and scheduled I mismatch UI charges shall be applicable to the extent as specified in the regulations of the Commission on co-generation and generation of electricity from renewable sources of energy6.1.3- Such entities having no communication facility with SLDC shall ensure setting up the communication system with SLDC within one year from the date of publication of these regulations and shall come under purview of Unschedule Interchange.
