Section 2 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
2. Definitions and Interpretation.
(1)In these regulations, unless the context otherwise requires,(a)"Act" means the J&K Electricity Act, 2010 (Act XIII of 2010);(b)"Auxiliary energy consumption" or "AUX" in relation to a period in case of a generating station means the quantum of energy consumed by auxiliary equipment of the generating station, and transformer losses within the generating station, expressed as a percentage of the sum of gross energy generated at the generator terminals of all the units of the generating station;(c)"Biomass" means wastes produced during agricultural and forestry operations (for example straws and stalks) or produced as a byproduct of processing operations of agricultural produce (e.g., husks, shells, deoiled cakes, etc); wood produced in dedicated energy plantations or recovered from wild bushes/weeds; and the wood waste produced in some industrial operations;(d)"Biomass gasification" means a process of incomplete combustion of biomass resulting in production of combustible gases consisting of a mixture of Carbon monoxide (CO), Hydrogen (H2) and traces of Methane (CH4), which is called producer gas;(e)"Biogas" means a gas created when organic matter like crop residues, sewage and manure breaks down in an oxygen-free environment (ferments);(f)[ "Capital cost" means the capital cost as defined in Regulations 12, 24, 28, 33, 33 B, 47, 57, 61, 66 & 76;] [Substituted by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](g)"Commission" means the Jammu and Kashmir State Electricity Regulatory Commission referred to in sub-section (1) of Section 64 of the Act;(h)"Conduct of Business Regulations" means the Jammu and Kashmir State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 as amended from time to time;(i)"Control Period or Review Period" means the period during which the norms for determination of tariff specified in these Regulations shall remain valid;(j)"Gross calorific value" or "GCV" in relation to a fuel used in generating station means the heat produced in kCal by complete combustion of one kilogram of solid fuel or one liter of liquid fuel or one standard cubic meter of gaseous fuel, as the case may be;(k)"Gross station heat rate" or "GHR" means the heat energy input in kCal required to generate one kWh of electrical energy at generator terminals of a thermal generating station;(l)"Hybrid Solar Thermal Power Plant" means the solar thermal power plant that uses other forms of energy input sources along with solar thermal energy for electricity generation, and wherein not less than 75% of electricity is generated from solar energy component;(m)"Installed capacity" or "IC" means the summation of the name plate capacities of all the units of the generating station or the capacity of the generating station (reckoned at the generator terminals), approved by the Commission from time to time;(n)"Inter-connection Point" shall mean interface point of renewable energy generating facility with the transmission system or distribution system, as the case may be:i. in relation to wind energy projects and Solar Photovoltaic Projects, inter-connection point shall be the line isolator on outgoing feeder on HV side of the pooling sub-station;ii. in relation to small hydro power, biomass power and non fossil fuel based cogeneration power projects and Solar Thermal Power Projects, the inter-connection point shall be the line isolator on outgoing feeder on HV side of generator transformer;(o)"MNRE" means the Ministry of New and Renewable Energy of the Government of India;(oa)[ "Municipal Solid Waste" means and includes commercial and residential wastes generated in municipal or notified areas in either solid or semi-solid form, excluding industrial hazardous wastes but including treated bio-medical wastes;] [Added by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](p)"Non-firm power" means the power generated from renewable sources, the hourly variation of which is dependent upon nature"s phenomenon like sun, cloud, wind, etc., that cannot be accurately predicted;(q)"Non fossil fuel based co-generation" means the process in which more than one form of energy (such as steam and electricity) are produced in a sequential manner by use of biomass provided the project may qualify to be a co-generation project if it fulfills the eligibility criteria as specified in clause (d) of Regulation 4;(r)"Operation and maintenance expenses" or "O&M expenses" means the expenditure incurred on operation and maintenance of the project, or part thereof, and includes the expenditure on manpower, repairs, spares, consumables, insurance and overheads;(s)"Project" means a generating station or the evacuation system upto inter-connection point, as the case may be, and in case of a small hydro generating station includes all components of generating facility such as dam, intake water conductor system, power generating station and generating units of the scheme, as apportioned to power generation;(sa)[ Refuse Derived Fuel' means segregated combustible fraction of solid waste other than chlorinated plastics in the form of pellets or fluff produced by drying, de-stoning, shredding, dehydrating, and compacting combustible components of solid waste that can be used as fuel;] [Added by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](t)"Renewable Energy" means the grid quality electricity generated from renewable energy sources;(u)"Renewable Energy Power Plants" means the power plants other than the conventional power plants generating grid quality electricity from renewable energy sources;(v)"Renewable Energy Sources" means renewable sources such as small hydro, wind, solar including its integration with combined cycle, biomass, bio fuel cogeneration, urban or municipal waste and other such sources as approved by the MNRE;(w)"Small Hydro" means Hydro Power projects with a station capacity up to and including 25 MW;(x)"Solar PV power" means the Solar Photo Voltaic power project that uses sunlight for direct conversion into electricity through Photo Voltaic technology;(y)"Solar Thermal power" means the Solar Thermal power project that uses sunlight for direct conversion into electricity through Concentrated Solar Power technology based on either line focus or point focus principle;(z)"Tariff period" means the period for which tariff is to be determined by the Commission on the basis of norms specified under these Regulations;(aa)"Useful Life" in relation to a unit of a generating station including evacuation system shall mean the following duration from the date of commercial operation (COD) of such generation facility, namely:-(a)Wind energy power project 25 years(b)Biomass power project with Rankine cycle technology 20 years(c)Non-fossil fuel cogeneration project 20 years(d)Small Hydro Plant 35 years(e)Solar PV/Solar thermal power project 25 years(f)Biomass Gasifier based power project 20 years(g)Biogas based power project 20 years(ab)"Year" means a financial year.(2)Save as aforesaid and unless repugnant to the context or if the subject-matter otherwise requires, words and expressions used in these regulations and not defined, but defined in the Act, or the Jammu and Kashmir State Electricity Grid Code shall have the meanings assigned to them respectively in the Act or the Jammu and Kashmir State Electricity Grid Code.
