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State of Madhya Pradesh - Section

Section 5 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

5. Scheduling and Despatch.

(1)This section describes general Principles of Scheduling and Despatch. The basic idea behind Scheduling is to match the Supply and Demand on a day- ahead basis. This section shall be read in conjunction with the Indian Electricity Grid Code, Madhya Pradesh Electricity Grid Code and Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Determination of Generation Tariff) Regulations, 2012 as amended from time to time.General Principles: Scheduling
(2)All the scheduling shall be done on 15-minutes time block. For this purpose of scheduling each day starting from 00.00 hrs to 24.00 hrs shall be divided into 96 equal time blocks each of 15-minutes duration. State Load Despatch Centre shall compile and intimate the Drawls Schedule to each Buyer and the Generation Schedule to each Seller in advance.
(3)Merit Order Operation: Discoms or Madhya Pradesh Power Management Company Limited on behalf of Discoms (on receipt of requisition from Discoms) will give their requisitions on day ahead and real time basis as per individual Merit Order i.e. in ascending order of the cost of energy (i.e. variable cost) of Inter State Generating Station, State Area Generating Station excluding Hydro Power Stations, Independent Power Producer and other Long Term, Medium Term Open Access and intra state short term Open Access allocated to individual Discom /Madhya Pradesh Power Management Company Limited.
(4)The Net Drawls Schedule of any Discom issued by State Load Despatch Centre would be sum of ex-Power Plant Schedules from different State Sector Generating Station, share from Inter State Generating Station, Independent Power Producers, Other Long Term and Medium Term Open Access, any Bilateral transactions and Collective transactions agreed by Madhya Pradesh Power Management Company Limited on behalf of Discoms.
(5)The Generation Schedule of each State Area Generating Station shall be sum of the requisitions made by each Discom, restricted to their Entitlement and subjected to maximum and minimum Value criteria or any other technical constraints indicated by State Load Despatch Centre.
(6)All the Intra State entities shall endeavour to maintain their Drawls/injections in such a manner that they do not violate the limits on deviation volume as specified in the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 and subsequent amendments thereof.
(7)Generation Schedules and Drawls Schedules issued / revised by State Load Despatch Centre shall become effective from designated time block irrespective of communication success.
(8)For any revision of scheduled Generation of any Generator (including post facto deemed revision), there shall be a corresponding revision of scheduled Drawls of the Discoms.
(9)A procedure for recording the communication regarding changes to Schedules duly taking into account the time factor shall be evolved by State Load Despatch Centre (Voice recorder with time stamping).
(10)Generator shall ensure that Declared Capacity (DC) during Peak shall not be less than that of during Off-Peak period of the day.[Exception: Tripping/Re- synchronisation of units due to Forced Outage]
(11)The following specific points would be taken into consideration while preparing the Schedules:
(a)State Load Despatch Centre shall check that the resulting power flows do not give rise to any Transmission constraint. In case of any constraints, State Load Despatch Centre shall moderate the Schedule to the required extent by intimation to concerned Discoms; and
(b)State Load Despatch Centre shall check that Schedules are operationally reasonable particularly in terms of ramping-up/ ramping-down rates and ratio between minimum and maximum generation levels. State Load Despatch Centre shall moderate the Schedule to the required extent by intimation to concerned Discoms. The ramping up/ ramping down rates in respect of different categories of Stations would be based on the technical data as substantiated by Electricity Generating Stations and as mutually agreed by Discoms or Madhya Pradesh Power Management Company Limited on behalf of Discoms with due consent of State Load Despatch Centre.
(12)While preparing Generation Schedules, State Load Despatch Centre shall keep in view the Transmission system constraints and provision of operating margins (reserves) and limitations on generation as provided in the Indian Electricity Grid Code and Madhya Pradesh Electricity Grid Code.
(13)For calculating the Net Drawls Schedules of Buyers at their periphery, the weekly Point of Connection losses as computed by National Load Despatch Centre in accordance with Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 as amended and Weekly Estimated Transmission Losses of Madhya Pradesh Distribution / Other losses, if applicable, shall be apportioned in proportion to their Drawls Schedules. Following process shall be adopted to compute weekly losses:-
(a)State Transmission loss for a given Week = (Total net injection into the State Grid in a week) - (Total net Drawls from the State Grid in a Week);
(b)Loss of nth Week shall be computed by the 5th day of the (n+1)th Week;
(c)This loss figure shall then be used in the Scheduling process from the beginning of the (n+2)th Week;
(d)State Load Despatch Centre shall round-off actual loss of nth Week to nearest 0.01% for the purpose of Scheduling for the (n+2)th Week (e.g. 4.705% is rounded-off to 4.71%, 3.442% is rounded off to 3.44% and so on);
(e)Events in the Grid of an exceptional nature could result in abnormally high or low losses in any Week. This could be either a Load crash in the State due to a Weather disturbance or closure of any Major Hydro Power Station during the monsoon for flushing of silt/debris froM the Reservoir or Outage of any major Transmission Lines etc. The losses for these abnormal weeks shall generally be ignored as far as the Scheduling process is concerned. State Load Despatch Centre decision in this regard will be final.
(14)While availability declaration by State Area Generating Station, Independent Power Producers and Renewable Energy Generators may have a Resolution of 0.1 MegaWatt and 0.1 MegaWatt hours,all Entitlements, Requisitions and Schedules shall be rounded off to the nearest two decimal, to have a Resolution of 0.01 MegaWatt.
(15)State Load Despatch Centre shall properly document all the information mentioned under Clauses 5(2) to 5(14) on its Website including Station-wise foreseen ex- Power Plant capabilities advised by the Generating Stations, Entitlements in Inter State Generating Station, Drawls Schedules advised by Discoms, all Schedules issued by the State Load Despatch Centre and all revisions/updating of such information be hosted on Website.General Principles: Revision of Schedules
(16)Revision of declared capability by the State Area Generating Station, Independent Power Producer having two part tariff with capacity charge and energy charge (except hydro station of Madhya Pradesh Power Generating Company Limited) and requisition by beneficiary (ies) for the remaining period of the day shall also be permitted with advance notice. Revised schedules / declared capability in such cases shall become effective from 4 111 time block, counting the time block in which the request for revision has been received in the State Load Despatch Centre to be the first one.
(17)In the event of bottleneck in evacuation of power due to any constraint, outage, failure or limitation in the Transmission system, associated Switch yard and Sub- stations owned by the State Transmission Unit or any other Transmission Licensee involved in Intra-State Transmission (as certified by the State Load Despatch Centre) necessitating reduction in generation, the State Load Despatch Centre shall revise the Schedules which shall become effective from the 4th Time Block, counting the Time Block in which the bottleneck in evacuation of power has taken place to be the First one. Also, during the first, second and third Time blocks of such an event, the Scheduled generation of the State Area Generating Station / Independent Power Producers shall be deemed to have been revised to be equal to actual generation, and the Scheduled Drawls of the Discoms shall be deemed to have been revised to be equal to their Actual Drawls.
(18)In case of any Grid disturbance, Scheduled Generation of all the State Area Generating Station / Independent Power Producers and Scheduled Drawls of all the Discoms shall be deemed to have been revised to be equal to their actual generation/Drawls for all the Time Blocks affected by the Grid disturbance. The Certification of grid disturbance and its duration shall be done by the Regional Load Despatch Centre / State Load Despatch Centre.
(19)If, at any point.of time, the State Load Despatch Centre observes that there is need for revision of the Schedules in the interest of better system operation, it may do so on its own, and in such cases, the revised Schedules shall become effective from the 4th Time block, counting the time block in which the revised Schedule is issued by the State Load Despatch Centre to be the first one.
(20)If a revision is received from any Inter State Generating Station, Regional Load Despatch Centre will flash the information (as per the requirements of the Central Electricity Regulatory Commission Regulations/Orders) in real-time basis containing all the relevant information needed to the Schedule based on which State Load Despatch Centre will process the revision in parallel. The implementation time of revision will be same for Regional Load Despatch Centre and State Load Despatch Centre.Implemented Schedules
(21)After the operating day is over at 24.00 hours, the Schedule finally implemented during the day (taking into account all before-the-fact changes in Despatch Schedule of Electricity Generating Stations and Drawls Schedule of the other Infra- State Entities) shall be issued by State Load Despatch Centre within three days or on receipt of Western Regional Load Despatch Centre implemented schedule. Further, implemented schedule may be revised by State Load Despatch Centre if Ex-post facto revision in implemented schedule is made by Western Region Power Committee. These Schedules shall form the basis for commercial accounting. The average Excuse capability for each State Area Generating Station and Independent Power Producers shall also be worked out based on all before-the-fact advice to State Load Despatch Centre.
(22)The procedure for Scheduling and the final implemented Schedules issued by State Load Despatch Centre, shall be open to all Intra-State Entities for any checking/verification, for a period of five (5) days. In case any mistake/omission is detected, the State Load Despatch Centre shall forthwith make a complete check and rectify the same.Timelines and responsibility matrix (Madhya Pradesh Balancing and Settlement Code)
Time (Furnish by) Primary Activity Responsibility
10:00 hours (i) Western RegionalLoad Despatch Centre intimates MegaWatt and MegaWatt hoursentitlements of Madhya Pradesh in each Inter State GeneratingStation to State Load Despatch Centre for the next day i.e.between 00.00 hrs to 24.00 hrs of the following day, in each15-minute time block;(ii) Madhya PradeshPower Generating Company Limited* shall advise State LoadDespatch Centre the Station wise ex-Power Plant Mega Watt andMega Watt hour Capabilities foreseen for the next day i.e.between 00.00 hrs to 24.00 hrs of the following day, in each15-minute Time Block;(iii) IndependentPower Producer and eligible Renewable Energy Generators shalladvise State Load Despatch Centre the Station wise ex-Power PlantMegaWatt and MegaWatt hour Injections for the next day i.e.between 00.00 hours to 24.00 hours of the following day,Independent Power Producers /Renewable Energy Generators in each15-minute Time block;(iv) Indira Sagar Project, OmkareshwarHydro-Electric Project, Shared Stations and any other Stationsnot covered under above Serial. Number (i),(ii) and (iii) shalladvise State Load Despatch Centre the Station wise ex-Power PlantRespective MegaWatt and MegaWatt hour Capabilities foreseen forthe next day i.e. between 00.00 Station hours to 24.00 hours ofthe following day, in each 15-minute Time Block. Western Regional LoadDespatch CentreMadhya Pradesh PowerGenerating Company Limited/ GCCIndependent PowerProducers/Renewable Energy GeneratorsRespective Station
10.30 hours (i) State LoadDespatch Centre shall compile total ex- Power Plant MegaWatt. andMegaWatt hour availability from all the Generating Stations;(ii) State LoadDespatch Centre shall compute Station wise and total MegaWatt andMegaWatt hour Entitlement of each Discom for the next day in each15-minute Time Block and shall intimate to Madhya Pradesh PowerManagement Company Limited;(iii) Each Discom shall intimate to MadhyaPradesh Power Management Company Limited its total MegaWattdemand in each 15-minute Time Block for the next day based onday-ahead demand forecasts grossed up for actual StateTransmission Losses. State Load DespatchCentreState Load DespatchCentreMadhya Pradesh Power Management Company Limited/Respective Discom
11.00 hours (i) Madhya PradeshPower Management Company Limited shall compute the shortage andsurplus of power for State as a whole in consultation withDiscoms;(ii) Madhya Pradesh Power Management CompanyLimited shall take decisions for transaction of power throughpower exchanges on day ahead/term ahead basis Madhya Pradesh Power Management Company Limited.
13.30 hours (i) Madhya PradeshPower Management Company Limited on receipt of ProvisionalTransaction Report of power through power exchanges shall runMerit Order Dispatch for State as a whole for all power plantsincluding power plants allocated to Madhya Pradesh PowerManagement Company Limited.(ii) For each Discom,Madhya Pradesh Power Management Company Limited shall compare(for each time block) :-(a) Total ex-power plant MegaWatt entitlement of a given Discom(b) Total ex-power plant MegaWatt demand for a given Discom(iii) Madhya Pradesh Power Management CompanyLimited shall allocate the power from Madhya Pradesh PowerManagement Company Limited allocation to each Discom as per theirpower requirement for each 15 minutes time block. Madhya Pradesh Power Management Company Limitedin consultation with discoms.
14.00 hours Madhya Pradesh Power Management Company Limitedshall intimate to State Load Despatch Centre, the Discom wiseex-Power Plant MegaWatt requisition in each of the GeneratingStations along with Long-term Bilateral transactions, Medium TermTransactions, approved Short term Bilateral transactions andcollective transactions through power exchanges. Madhya Pradesh Power Management Company Limited.
15.00 hours State Load Despatch Centre shall intimate toWestern Regional Load Despatch Centre, Madhya Pradesh compositerequisition in each of the Inter State Generating Station /Independent Power Producers along with other Long-term Bilateraltransactions, Medium Term Transactions State Load Despatch Centre.
17.00 hours Western Regional Load Despatch Centre intimatesto State Load Despatch Centre, Madhya Pradesh Drawls Schedule atEx-power plant basis and at Central Transmission Unit- StateTransmission Unit Interface in each 15-minute Time Block for thenext day. Western Regional Load Despatch Centre.
17.30 hours (i) Madhya PradeshPower Management Company Limited on receipt of Final TransactionReport of power State Load Despatch Centre Western Regional LoadDespatch Centre Madhya 1 Pradesh Power through power exchangesshall run Merit Order Dispatch for State as a whole for all powerplants including power plants allocated to Madhya Pradesh PowerManagement Company Limited.(ii) For each Discom,Madhya Pradesh Power Management Company Limited shall compare(for each time block)a. Total ex-power plant MegaWatt entitlement of a given Discomb. Total ex-power plant MegaWatt demand for a given Discom(iii) Madhya Pradesh Power Management CompanyLimited shall allocate the power from Madhya Pradesh PowerManagement Company Limited allocation to each Discom as per theirpower requirement for each 15 minutes time block. Madhya Pradesh Power Management Company Limitedin consultation with discoms.
18.00 hours (i) State LoadDespatch Centre shall finalize ex-Power Plant MegaWatt GenerationSchedules of each seller and MegaWatt Drawls Schedules (atex-Power Plant and State Transmission Unit-Buyer Interface) ofeach Buyer(ii) State LoadDespatch Centre shall intimate Generation Schedules to respectiveSeller(iii) State Load Despatch Centre shall intimateDrawal Schedules to Madhya Pradesh Power Management CompanyLimited / respective Buyer. State Load Despatch Centre
21.30 hours State Area Generating Station / IndependentPower Producers /Discoms may inform the modifications to be made,if any, in the above Schedules to State Load DespatchCentre/Discoms State Area Generating Station /Discoms.
22.00 hour State Load Despatch Centre shall intimate toWestern Regional Load Despatch Centre, all the modificationspertaining to Inter State Generating Station / Independent PowerProducers Schedules and Inter-State transactions (if any). State Load Despatch Centre
23.30 hours After receipt of final Drawls Schedule of MadhyaPradesh from Western Regional Load Despatch Centre at 23.00 hoursand taking into account all the modifications indicated byDisdoms, State Load Despatch Centre shall issue the finalGeneration Schedules to respective Seller and final DrawlsSchedules to Madhya Pradesh Power Management Company Limited /respective Buyer. State Load Despatch Centre
During the day of operation As per therequisition submitted by the Discoms or Madhya Pradesh PowerManagement Company Limited on behalf of Discoms or the. revisedDC submitted by the generators State Load Despatch Centre shallrevise the Drawls Schedule / Injection Schedule as per provisionsof this Seller/Buyer Code.The injection schedule of eligible renewablegenerators shall be revised by State Load Despatch Centre onreceipt of requisition from such generators or coordinatingagency as per provisions of Indian Electricity Grid Code andother Central Electricity Regulatory Commission / Madhya PradeshElectricity Regulatory Commission regulations/orders on renewablegeneration as amended from time to time. Madhya Pradesh PowerManagement Company Limited/Discom/seller/buyer/state loadDespatch Centre.Renewable Energy Generating / State LoadDespatch Centre
Within 3 days State Load Despatch Centre shall prepareimplemented State Load Schedules and final ex-power plantcapabilities of State Despatch Area Generating Station /Independent Power Producers Centre within 3 days or on receipt ofimplemented Schedule from Western Regional Load Despatch Centre. State Load Despatch Centre.
*AII Hydro Power Stations of Madhya Pradesh Power Generating Company Limited shall furnish day ahead Declared Capacity (DC) as per Madhya Pradesh Electricity Regulatory Commission (Terms and conditions for determination of Generation Tariff) Regulations, 2012 and amendment from time to time.