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Union of India - Section

Section 7 in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

7. Limits on Deviation volume and consequences of crossing limits.

(1)The over-drawals / under drawals of electricity by any buyer [(except Renewable Rich States)] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] during a time block shall not exceed 12% of its scheduled drawal or 150 MW, whichever is lower, when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted '49.70 Hz and above and below 50.10 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]:[[***] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]]Provided that no over drawal of electricity by any buyer [(except Renewable Rich States)] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] shall be permissible when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted '49.70 Hz and above and below 50.10 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].[Provided also that from a date not earlier than one year as may be notified by the Commission, the total deviation from schedule in energy terms during a day shall not be in excess of 3% of the total schedule for the drawee entities and 1% for the generators and additional charge of 20% of the daily base DSM payable / receivable shall be applicable in case of said violation.] [Added by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).][***] [Deleted 'Proviso' by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]Explanation. - The limits specified in this clause shall apply to the sum total of over-drawal [/under-drawal] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] by all the intra-State entities in the State including the distribution companies and other intra-State buyers, and shall be applicable at the inter-State boundary of the respective State.
(2)[ The under-injection / over-injection of electricity shall not exceed following when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]:
(a)12% of the scheduled injection or 150 MW, whichever is lower for a seller (except Renewable Rich State).
(b)Limits as specified in Annexure-III for Renewable Rich State.
Provided that -
(i)In case schedule of a seller, in a time block, is less than or equal to 400 MW, under-injection / over-injection in a time-block shall not exceed 48 MW, when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted '49.70 Hz and above and below 50.10 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]
(ii)Provided that the limits on deviation volume and consequences for crossing these limits (including the additional charges for deviation) as stipulated under Regulation 7 shall not apply to wind and solar generators which are regional entities.
(iii)No under injection of electricity by a seller shall be permissible when grid frequency is [below 49.85 Hz] [Substituted 'below 49.70 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).] and no over injection of electricity by a seller shall be permissible when grid frequency is [50.05 Hz and above] [Substituted '50.10 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].
(iv)Any infirm injection of power by a generating station prior to COD of a unit during testing and commissioning activities shall be exempted from the volume limit specified above for a period not exceeding 6 months or the extended time allowed by the Commission in accordance with Connectivity Regulations.
(v)Any drawal of power by a generating station prior to COD of a unit for the start up activities shall be exempted from the volume limit specified above when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]]
(3)In addition to Charges for Deviation as stipulated under Regulation 5 of these regulations, Additional Charge for Deviation shall be applicable for over-drawal as well as under-injection of electricity for each time block in excess of the volume limit specified in Clause (1) and (2) of this regulation when average grid frequency of the time block is [49.85 Hz and above] [Substituted '49.70 Hz and above ' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).] at the rates specified in the table A & B below in accordance with the methodology specified in clause (7)of this regulation:[Table-I - for seller/buyer (except Renewable Rich State)] [Substituted by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]
When 12% of Schedule is less than or equal to 150MW
(i) For over drawal of electricity by any buyer inexcess of 12% and up to 15% of the schedule in a time block Equivalent to 20% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(ii) For over drawal of electricity by any buyer inexcess of 15 % and up to 20% of the schedule in a time block Equivalent to 40% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(iii) For over drawal of electricity by any buyer inexcess of 20 % of the schedule in a time block Equivalent to 100% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(iv) For under injection of electricity by any sellerin excess of 12% and up to 15% of the schedule in a time block Equivalent to 20% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(v) For under injection of electricity by any sellerin excess of 15 % and up to 20% of the schedule in a time block Equivalent to 40% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(vi) For under injection of electricity by any sellerin excess of 20 % of the schedule in a time block Equivalent to 100% of the Charge for Deviationcorresponding to average grid frequency of the time block.
B When 12% of Schedule is more than 150 MW
(i) For over drawal of electricity by any buyer isabove 150 MW and up to 200 MW in a time block Equivalent to 20% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(ii) For over drawal of electricity by any buyer isabove 200 MW and up to 250 MW in a time block Equivalent to 40% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(iii) For over drawal of electricity by any buyer isabove 250 MW in a time block Equivalent to 100% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(iv) For under injection of electricity by any selleris above 150 MW and up to 200 MW in a time block Equivalent to 20% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(v) For under injection of electricity by any selleris above 200 MW and up to 250 MW in a time block Equivalent to 40% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(vi) For under injection of electricity by any selleris above 250 MW in a time block Equivalent to 100% of the Charge for Deviationcorresponding to average grid frequency of the time block.
Table-II
When 12% of Schedule is less than or equal to 150MW
(i) For under injection of electricity by any sellerin excess of 12% and up to 15% of the schedule Equivalent to 20% of the[[Cap Rate for Deviation of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]] or the Charge for Deviation corresponding toaverage grid frequency of the time block, whichever is less.
(ii) For under injection of electricity by any sellerin excess of 15 % and up to 20% of the schedule Equivalent to 40% of the[[Cap Rate for Deviation of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]] or the Charge for Deviation corresponding toaverage grid frequency of the time block, whichever is less.
(iii) For under injection of electricity by any sellerin excess of 20 % of the schedule Equivalent to 100% of the[[Cap Rate for Deviation of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]] or the Charge for Deviationcorresponding to average grid frequency of the time block,whichever is less.
B When 12% of Schedule is more than 150 MW
(i) For under injection of electricity by any selleris above 150 MW and up to 200 MW in a time block Equivalent to 20% of the[[Cap Rate for Deviation of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]] or the Charge for Deviation corresponding toaverage grid frequency of the time block, whichever is less.
(ii) For under injection of electricity by any selleris above 200 MW and up to 250 MW in a time block Equivalent to 40% of the[[Cap Rate for Deviation of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]] or the Charge for Deviation corresponding toaverage grid frequency of the time block, whichever is less.
(iii) For under injection of electricity by any selleris above 250 MW in a time block Equivalent to 100% of the[[Cap Rate for Deviation of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]] or the Charge for Deviationcorresponding to average grid frequency of the time block,whichever is less.
[Provided that when the schedule is less than or equal to 400 MW, the additional charges for deviation shall be based on percentage of deviation worked out with reference to schedule of 400 MW as per Table-I and Table-II above.] [Substituted by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).][Table III: For a Renewable Rich State] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]
(i) For over-drawal/under-injection of electricityabove L MW and up to L+50 MW in a time block Equivalent to 20% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(ii) For over-drawal / under-injection of electricityabove L+50 MW and up to L+100 MW in a time block Equivalent to 40% of the Charge for Deviationcorresponding to average grid frequency of the time block.
(iii) For over-drawal / under-injection of electricityabove L+100 MW in a time block Equivalent to 100% of the Charge for Deviationcorresponding to average grid frequency of the time block.
Note: "L" shall be as specified in Annexure-III of the these Regulations.Provided that -
(i)Additional Charge for Deviation for under-injection of electricity, during a time-block in excess of the volume limit specified in clause (1) and (2) of this regulation when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above ' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).], by the generating stations regulated by the CERC using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel shall be at the rates specified below in accordance with the methodology specified in clause (9) of this regulation:
(ii)Any drawal of power by a generating station prior to COD of a unit for the start up activities shall be exempted from the levy of additional Charges of Deviation.
(4)[ In addition to Charges for Deviation as stipulated under Regulation 5 of these regulations, Additional Charge for Deviation shall be applicable for over-injection/under-drawal of electricity for each time block by a buyer/seller as the case may be when grid frequency is 50.10 Hz and above’ at the rates equivalent to charges of deviation corresponding to the grid frequency of 'below 50.01 Hz but not below 50.0 Hz', or cap rate for deviation of 303.04 Paise/kWh whichever is lower.] [Substituted by Notification No. L-1/132/2013-CERC, dated 28.5.2019.]
(5)Methodologies for the computation of Charges for Deviation and Additional Charges for deviation for each regional entity for crossing the volume limits specified for the under-drawal /over-injection and for over-drawal and under-injection in clause (3) of this regulation shall be as per [Annexure I, Annexure I-A and Annexure-II, Annexure-II-A] [Replaced 'Annexure-I and II' by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] of these Regulations respectively.
(6)In addition to Charges for Deviation as stipulated under Regulation 5 of these Regulations, Additional Charge for Deviation shall be applicable for over-drawal or under-injection of electricity when grid frequency is [below 49.85 Hz in accordance with the methodology specified in clause (8) of this regulation and the same shall be equivalent to 100% of the Charge for Deviation of 800 Paise / kWh corresponding to the grid frequency of 'below 49.85 Hz'] [Substituted ''below 49.70 Hz' in accordance with the methodology specified in clause (8) of this regulation and the same shall be equivalent to 100% of the Charge for Deviation of 824.04 Paise/kWh corresponding to the grid frequency of 'below 49.70 Hz'' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].Provided further that Additional Charge for Deviation for under-injection of electricity by a seller, during the time-block when grid frequency is [below 49.85 Hz] [Substituted 'below 49.70 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).], by the generating stations regulated by CERC using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel in accordance with the methodology specified in clause 8 of this regulation shall be equivalent to 100% of the [[Cap Rate of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]].Explanation. - Additional Charges for Deviation shall not be applicable for net over drawls by a region as a whole from other regions.
(7)The Additional Charge for Deviation for over-drawal and under-injection of electricity for each time block in excess of the volume limit specified in clause (1) and (2) of this Regulation when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).] shall be as specified by the Commission as a percentage of the charges for the Deviation corresponding to average grid frequency of the time block with due consideration to the behaviour of the buyers and sellers towards grid discipline:Provided that the Commission may specify different rates for additional Charges for Deviation for over drawals and under injections depending upon different % deviation from the schedule in excess of the volume limit specified in clause (1) and (2) of this Regulation.
(8)The additional Charge for Deviation for over-drawals and under-injection of electricity for each time block when grid frequency is [below 49.85 Hz] [Substituted 'below 49.70 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).] shall be as specified by the Commission as a percentage of the charges for the Deviation corresponding to average grid frequency of the time block with due consideration to the behaviour of the buyers and sellers towards grid discipline:Provided that the Commission may specify different rates for Additional Charges for Deviation for over drawls and under injections and for different ranges of frequencies [below 49.85 Hz] [Substituted 'below 49.70 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].
(9)The Additional Charge for Deviation for under-injection of electricity during the time-block in excess of the volume limit specified in Clause (2) of this regulation when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).], by the generating stations regulated by CERC using coal/ lignite or gas supplied under Administered Price Mechanism (APM) as the fuel shall be as specified by the Commission as a percentage of the Cap Rate or the Charges for Deviation corresponding to the grid frequency of the time block, or both with due consideration to the behaviour of the generating stations regulated by CERC towards grid discipline:[[(10) In the event of sustained deviation from schedule in one direction (positive or negative) by any regional entity (buyer or seller), such entity shall correct its position in the manner as specified under clauses (a) and (b) of this Regulation.
(a)For the period up to 31.03.2020: If the sustained deviation from schedule continues in one direction (positive or negative) for 12 time blocks, the regional entity (buyer or seller), shall correct its position by making the sign of its deviation from schedule changed or by remaining in the range of +/- 20 MW with reference to its schedule, at least once, latest by 13th time block, such range being a subset of volume limit as specified under Regulations 7(1) & 7(2) of these Regulations.
Provided that each violation of the requirement under this clause shall attract an additional charge of 10% of the time block DSM charge payable or receivable as the case may be.
(b)For the period from 01.04.2020: If the sustained deviation from schedule continues in one direction (positive or negative) for 6 time blocks, the regional entity (buyer or seller), shall correct its position, by making the sign of its deviation from schedule changed or by remaining in the range of +/- 20 MW with reference to its schedule, at least once, latest by 7th time block such range being a subset of volume limit as specified under Regulations 7(1) & 7(2) of these Regulations.
Provided that violation of the requirement under clause (b) of this Regulation shall attract an additional charge as specified in the table below:
No. of violations in a Day Additional Charge Payable
From first to fifth violation For each violation, an additional charge @ 3% ofdaily base DSM charge payable or receivable
From sixth to tenth violation For each violation, an additional charge @ 5% ofdaily base DSM charge payable or receivable
From eleventh violation onwards For each violation, an additional charge @ 10%of daily base DSM charge payable or receivable
Provided further that counting of number of sign change violations under clauses (a) & (b) of this Regulation shall start afresh at 00.00 Hrs. for each day.Provided also that payment of additional charge for failure to adhere to sign change requirement as specified under clauses (a) & (b) of this regulation shall not be applicable to:a. renewable energy generators which are regional entitiesb. run of river projects without pondagec. any infirm injection of power by a generating station prior to CoD of a unit during testing and commissioning activities, in accordance with the Connectivity Regulations.d. any drawal of power by a generating station for the start-up activities of a unit.e. any inter-regional deviations.f. forced outage of a generating station in case of collective transactions on Power Exchanges.Illustrations: -
(1)Illustration to 7(10)(a). - For the period up to 31.03.2020: A regional entity having a sustained deviation from time blocks t1 to t12, shall correct its position either by changing the sign of its deviation (from positive to negative or negative to positive as the case may be) or come back in the range of +/- 20 MW with reference to its schedule latest by the end of time block t13. In case, such sign change does not take place or it fails to come back in the range of +/- 20 MW by the end of time block t13, but such correction of position takes place from time block t14 up to time block t24, then the additional charge shall be levied equivalent to one violation. The above violation shall attract an additional charge at the rate of 10% of the time block DSM charge for t13. Further, in case, sign change does not take place or it fails to come back to the range as aforesaid even latest by the end of t25, but correction of position takes place from time block t26 up to time block t36, then the additional charge shall be levied equivalent to two violations. The above violation shall attract an additional charge at the rate of 10% of the time block DSM for t13 and t25 , and so on.
(2)Illustration to 7(10)(b). - For the period from 01.04.2020: A regional entity having a sustained deviation from time blocks t1 to t7, shall correct its position either by changing the sign of its deviation (from positive to negative or negative to positive as the case may be) or come back in the range of +/- 20 MW with reference to its schedule latest by the end of time block t7. In case, such sign change does not take place or it fails to come back in the aforesaid range by the end of time block t7, but such correction of position takes place from time block t8 up to time block t12, then additional charge shall be levied equivalent to one violation. Further, in case, sign change does not take place or it fails to come back in the range as aforesaid latest by the end of t13, but correction in position takes place from time block t14 up to time block t18, then the additional charge shall be levied for two violations and so on.The additional charge shall be at the rate as specified in clause (b) of this Regulation.] [Substituted by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]]
(11)[ Payment of Charges for Deviation under Regulation 5 and the Additional Charges for Deviation under Clauses (3), (4) and (10) of this regulation, shall be levied without prejudice to any action that may be considered appropriate by the Commission under Section 142 of the Act for contravention of the provisions of the said regulations.] [Substituted by Notification No. L-1/132/2013-CERC, dated 28.5.2019.][[***] [Added by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]]
(12)The charges for over-drawal/ under-injection and under-drawal/over-injection of electricity shall be computed by the respective Regional Power Committee in accordance with the methodology used for preparation of 'Regional Energy Accounts'.
(13)The Regional Load Despatch Centre shall,on monthly basis, prepare and publish on its website the records of the Deviation Accounts, specifying the quantum of over-drawal/under-injection and corresponding amount of Charges for Deviation payable/receivable for each buyer and seller for all the time-blocks when grid frequency was "49.90 Hz and above" and "below 49.90" Hz separately."