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State of Tamilnadu- Act

Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014

TAMILNADU
India

Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014

Rule CENTRAL-ELECTRICITY-REGULATORY-COMMISSION-POWER-SYSTEM-DEVELOPMENT-FUND-REGULATIONS-2014 of 2014

Published on 28 February 2014
Commenced on 28 February 2014
[This is the version of this document from 28 February 2014.]
[Note: The original publication document is not available and this content could not be verified.]

Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014Published vide Notification (Draft) No. L-1/148 /2014/CERC, dated 28th February, 2014In exercise of the powers conferred by Sections 178(1) and 178 (2) (ze) of the Electricity Act, 2003 (36 of 2003) and all other powers enabling it in this behalf and after previous publication, the Central Electricity Regulatory Commission hereby makes the following regulations, namely

1. Short title and commencement.

(1)These regulations may be called the Central Electricity Regulatory Commission (Power System Development Fund) Regulations, 2014.

(2)These regulations shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these regulations, unless the context otherwise requires:

(a)"Act" means the Electricity Act, 2003 (36 of 2003), including amendments thereto;

(b)"Appraisal Committee" shall mean the Committee constituted by Government of India, Ministry of Power for the purpose of scrutiny (techno-economic appraisal) and prioritization of various project proposals for funding from PSDF and such other functions relating to PSDF as may be assigned;

(c)"Central Commission" means the Central Electricity Regulatory Commission referred to in sub-section (1) of Section 76 of the Act;

(d)"Congestion Relief Regulations" means Central Electricity Regulatory Commission (Measures to relieve congestion in real time operation) Regulations, 2009 as amended from time to time and any subsequent enactment thereof;

(e)"Congestion Amount" has the same meaning as assigned to it in Regulation 33 of the Power Market Regulations;

(f)"Congestion Charge" has the same meaning as assigned to it under Congestion Relief Regulations;

(g)"Detailed Procedure" means the procedure for implementation and administration of PSDF in accordance with these regulations as notified by the Nodal Agency with the approval of the Monitoring Committee;

(h)"Deviation Settlement Charges" has the same meaning as assigned to it in the Deviation Settlement Regulations;

(i)"Deviation Settlement Mechanism Regulations" means the Central Electricity Regulatory Commission (Deviation Settlement and related matters) Regulations 2014 as amended from time to time including subsequent enactment thereof;

(j)"Grid Code" means the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations 2010, as amended from time to time including any subsequent enactment thereof;

(k)"Monitoring Committee" shall mean the committee constituted by Government of India, Ministry of Power for the purpose of sanctioning of projects, release of funds from PSDF and over all monitoring of the implementation of projects and such other functions as may be assigned;

(l)"PSDF" means the Power System Development Fund constituted under Regulation 3 of these regulations;

(m)"Reactive Energy Charges" has the same meaning as assigned to it in the Grid Code;

(n)"State Commission" means the State Electricity Regulatory Commission as referred to in sub-section (1) of Regulation 83 of the Act.

(2)Save as aforesaid and unless repugnant to the context or the subject-matter otherwise requires, words and expressions used in these regulations and not defined, but defined in the Act, or the regulations made thereunder by the Commission, shall have the meanings assigned to them respectively in the Act or the regulations.

(3)The provisions of the General Clauses Act, 1897 (10 of 1897) as amended from time to time shall apply for the interpretation of these regulations as they apply for the interpretation of an Act of Parliament.

3. Constitution of the Fund.

(1)There shall be constituted a hind to be called the "Power System Development Fund" or "PSDF" and there shall be credited thereto.-

(a)Congestion charges standing to the credit of the "Congestion Charge Account" after release of amounts payable to Regional Entities entitled to receive congestion charges along with interest, if any, in accordance with the Congestion Relief Regulations;

(b)Congestion amount arising from the difference in the market prices of different regions as a consequence of market splitting in power exchanges in accordance with Power Market Regulations;

(c)Deviation Settlement Charges standing to the credit of the "Regional Deviation Pool Account Fund" after final settlement of claims in accordance with Deviation Settlement Mechanism Regulations;

(d)RLDC reactive energy charges standing to the credit of Reactive Energy Charges Account in accordance with the Grid Code;

(e)Such other charges as may be notified by the Commission from time to time:

(2)The agencies which are authorized to collect Congestion charges, Congestion amount, Deviation Settlement charges, Reactive energy charges under the respective regulations and such other charges as may be notified by the Commission from time to time, shall transfer to the credit of the Fund the balance amounts in the charges under sub-clauses (a) to (e) of clause (1) of this regulation on monthly basis or on such periodicity as may be provided in the Detailed Procedure.

(3)The PSDF shall be maintained and operated through the Public Account of India.

4. Utilization of the PSDF.

(1)PSDF shall be utilized for the following purposes:

(a)Transmission systems of strategic importance based on operational feedback by Load Despatch Centers for relieving congestion in inter-State transmission system (ISTS) and intra-State Transmission Systems which are incidental to the ISTS.

(b)Installation of shunt capacitors, series compensators and other reactive energy generates for improvement voltage profile in the Grid.

(c)Installation of special protection schemes, pilot and demonstrative projects, standard protection schemes and for setting right the discrepancies identified in the protection schemes and for setting right the discrepancies identified in the protection audits on regional basis.

(d)Renovation and Modernization (R&M) of transmission and distribution system for relieving congestion.

(e)Any other scheme/ project in furtherance of the above objectives such as technical studies and capacity building.

(2)PSDF shall also be utilized for the projects proposed by distribution utilities in the above areas that have a bearing on grid safety and security, provided that these projects are not covered under any other scheme of the Government of India, such as Restructured Accelerated Power Development & Reforms Programme (RAPDRP), Rajiv Gandhi Grameen Vidyutikaran Yojana (RGGVY) etc.

(3)The private sector projects shall not be eligible for assistance from PSDF.

5. Nodal Agency and its functions.

(a)National Load Despatch Centre (NLDC) shall be the Nodal Agency for the implementation of the scheme under these regulations.

(b)The Nodal Agency shall perform the following functions:-

(i)Act as Secretariat to the Monitoring Committee and the Appraisal Committee.

(ii)Prepare a Detailed Procedure for release and disbursement from PSDF consistent with the Procedure approved by the Monitoring Committee from time to time.

(iii)Keep the Record of Business transacted at each meeting of the Appraisal Committee and the Monitoring Committee.

(iv)Prepare detailed procedure for preparation of Budget, Accounting of receipts/ disbursals from PSDF Public Account and Audit with the approval of the Monitoring Committee.

(v)Prepare Annual Report of the PSDF.

(vi)Perform such other functions as may be assigned by the Monitoring Committee.

6. Appraisal Committee.

- There shall be an Appraisal Committee to be constituted by the Government of India (Ministry of Power) for scrutiny (techno-economic appraisal) and prioritization of the various projects proposals for funding from PSDF and such other functions as may be assigned by the Monitoring Committee.

7. Monitoring Committee.

- Government of India (Ministry of Power) shall constitute an Inter-Ministerial Monitoring Committee under the Chairmanship of Secretary (Power) Government of India to be known as Monitoring Committee. The Monitoring Committee will consider such projects (or their revised costs) for sanction based on the Appraisal Report and Regulatory Approval of the Central Commission or the respective State Commissions, as the case may be. Based on the sanctions by the Monitoring Committee, the funds will be released to the project entities from the Budget of Ministry of Power. This Committee will also monitor the implementation of various projects sanctioned by it. Release of funds from PSDF will be regulated as per the extant instructions of the Ministry of Finance in this regard.

8. Procedure for Application, Screening, Appraisal, Monitoring, Sanction etc of PSDF.

(a)The Regional Power Committees, Generating Companies, Transmission Licensees, Distribution Licensees, Load Despatch Centers, Power Exchange as the case may be, shall furnish necessary details of the projects, schemes or activities to the Nodal Agency.

(b)The Nodal Agency shall place these projects or scheme or activities for technical scrutiny by the Appraisal Committee.

(c)After scrutinizing the proposals, the Appraisal Committee shall submit its Appraisal Report and recommendations in writing to the Central Commission or respective State Commissions, as the case may be, and to the project entity who has submitted the proposal.

(d)The project entity shall then file petition with the Central Commission or respective State Commission, as the case may be, for regulatory approval of the scheme for funding from PSDF. The Commission shall accord the regulatory approval if the scheme conforms to any of the purposes mentioned in Regulation 4 of these regulations and the Central Commission or the State Commission may seek such information from the entity and such other person as may be considered necessary.

(e)After regulatory approval, the entity will approach the Nodal Agency who will forward the project proposals to the Monitoring Committee for administrative sanction/approval and release of funds as per the Detailed Procedure.

(f)The Monitoring Committee will consider the projects for sanction based on Appraisal Report and Regulatory Approval of the Commission in accordance with the extant rules/ instructions for sanction/ approval and release of funds on the lines of Restructured Accelerated Power Development & Reforms Programme (RAPDRP) Scheme and Rajiv Gandhi Grameen Vidyutikaran Yojana (RGGVY) Scheme.

(g)The release of funds from PSDF will be regulated as per the extant instructions of the Ministry of Finance in this regard.

(h)The release of funds to Nodal Agency from the Public Account for further disbursement to project entities will be made after exercising requisite expenditure control, provided that the scheme has adequate funds provisioned for in the Demand for Grants of Ministry of Power.

9. Assistance Pattern.

- The funding will be made as a grant, subject to availability of funds. The quantum of grant shall depend on the strategic importance and the size of the project and shall be considered for release as per these regulations. Detailed guidelines in this regard shall be prepared by the Monitoring Committee in consultation with the Central Commission.

10. Execution, Operation & Maintenance of the Assets.

- The project entity shall be responsible for the execution as well as Operation & Maintenance of the projects during its useful life. Operation and Maintenance of the Project shall be governed in accordance with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, as amended from time to time or any subsequent enactment thereof.

11. Budget & Accounts Preparation and Audit of PSDF, Utilization Certificate, Preparation of Subsidiary Records and Documents required for Disbursement from PSDF.

- Preparation of Budget, Accounting of Receipts/ disbursals from PSDF Public Account, Utilization Certificates, and Audit etc shall be governed in accordance with the provisions made in the Detailed Procedure in this regard.

12. Implementation, Monitoring and Control of Projects/Schemes.

(a)The Regional Power Committees, Transmission Licensees, Distribution Licensees, Load Despatch Centers, Power Exchanges, Central Transmission Utility (CTU), State Transmission Utility (STU) for intra-State systems which are incidental to the ISTS will be the Implementing Agencies.

(b)The Appraisal Committee in consultation with Ministry of Power will evolve a mechanism to evaluate the implementation of projects by laying down objective quantifiable financial and technical outcome parameters for each category of projects funded under the Scheme.

13. Annual Report.

- An Annual Report of the fund including the projects undertaken during the year, together with the Balance Sheet and Audited Accounts shall be submitted to the Central Government and the Central Commission. The Annual Report shall also be laid on the table of both Houses of Parliament though the Ministry of Power.

14. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of these regulations, the Commission may, by general or specific order, make such provisions not inconsistent with the provisions of the Act and the regulations made thereunder as may appear to be necessary for removing the difficulty in order to achieve the objectives of these regulations.

15. Repeal and Savings.

(a)Save as otherwise provided in these regulations, Central Electricity Regulatory Commission (Power System Development Fund) Regulations 2010 are hereby repealed.

(b)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken including any procedure, minutes, annual reports, confirmation or declaration or any instrument executed under the repealed regulations shall be deemed to have been done or taken under the relevant provisions of these regulations.

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