Section 2 in MPERC (Micro-Grid Renewable Energy Generation and Supply) Regulations, 2016
2. Definitions and Interpretations.
- In these Regulations, unless the context otherwise requires: -(a)"Act" means Electricity Act, 2003 (36 of 2003);(b)"Billing Cycle" means the billing frequency for electricity bill raised by the Micro-Grid Operator to the consumer or to the Distribution Licensee;(c)"Commission" means the Madhya Pradesh Electricity Regulatory Commission constituted under the Act.(d)"Detailed Project Report (DPR)" means a detailed report consisting of technical, financial and environmental aspects, etc. related to the Micro-Grid project;(e)"Distribution Franchisee (DF)" means a person authorized by a Distribution Licensee to supply electricity on its behalf in a particular area within his area of supply;(f)"Distribution Franchisee Agreement" (DFA) means the Agreement between the Distribution Licensee or M.P. Power Management Co. Ltd. on behalf of Distribution Licensee and the Micro-Grid Operator for the services rendered by Micro-Grid Operator as DF;(g)"Distribution Franchisee Fees" is the fee for services rendered by the Micro-Grid Operator on behalf of Distribution Licensee as per the DFA;(h)"Distribution Licensee's System" means the system of wires and associated facilities between the delivery points on the transmission lines or the generating station connection and the point of connection to the installation of the consumers;(i)"Feed-in-Tariff" (FiT) means the tariff for procurement of electricity by the Distribution Licensee from the Micro-Grid based renewable energy system as determined by Madhya Pradesh Electricity Regulatory Commission pursuant to Section 61(h) of the Act;(i)"Grid Arrival" means extension of Distribution Licensee's system in the Micro-Grid area;(k)"Interconnection Point" means the interface point for supply of electricity from the Micro-Grid Renewable Energy System to the Distribution Licensee's System;(l)"Micro-Grid Area" means the areas where electricity would be supplied through Micro- Grid projects by the Micro-Grid Operator under these Regulations;(m)"Micro-Grid Operator" (MGO) means a person, a group of persons, local authority, Panchayat Institution, users' association, co-operative societies, non-governmental organizations, a company that constructs, commissions, operates and maintains Micro- Grid Renewable Energy System within the State of Madhya Pradesh for generation and supply of electricity in the Micro-Grid areas and has agreed to operate under these Regulations;(n)"Micro-Grid Project" means the Micro-Grid Renewable Energy System generating and supplying electricity to consumers or selling electricity to Distribution Licensee;(o)"Micro-Grid Renewable Energy System (MRES)" means the stand alone power plant generating electricity using renewable energy source in the Micro-Grid area for supply to consumers and/or to Distribution Licensee;(p)"Obligated Entity" means the entity mandated under clause (e) of sub-section (1) of Section 86 of the Act to fulfill the Renewable Purchase Obligation and identified under MPERC (Cogeneration and generation of electricity from renewable sources of energy) (Revision-I) Regulations, 2010 and subsequent amendments thereof;(q)"Power Purchase Agreement" (PPA) is an Agreement between Distribution Licensee and MGO for the purchase of electricity generated from the MRES upon interconnection with grid;(r)"Primary Distribution Network" (PDN) means the distribution infrastructure owned by MGO for supplying electricity generated from the MRES to the consumers in the Micro- Grid area as per safety measures specified under Section 53 of the Act and technical standards in the implementation guidelines specified by CEA.(s)"Renewable Energy Certificates" (REC) means the Certificates issued in accordance with the procedures specified by the Central Electricity Regulatory Commission through Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate Renewable Energy Generation) Regulations, 2010 as amended from time to time;(t)"Renewable Energy Sources" means renewable sources such as small hydro, wind, solar, biomass, bio fuel, urban or municipal solid waste and other such sources as approved by the MNRE from time to time for generation of electricity;(u)"Renewable Purchase Obligation" (RPO) means the requirement as specified under clause (e) of sub-section (1) of Section 86 of the Act, for the obligated entity to purchase electricity generated from renewable energy sources;(v)"State Nodal Agency" means the nodal agency at the State level for promotion of grid connected and off-grid renewable energy in the state of Madhya Pradesh. As per the existing arrangement MPUVNL shall act as the State Nodal Agency for Micro-Grid projects;(w)"Tariff Period" means the period for which FiT is to be determined by the Commission for the electricity generated from MRES;(x)"Wheeling Agreement" means the agreement signed by Distribution Licensee with MGO for supply of electricity through PDN;(y)"Year" means a Financial Year.Part - A Scope and Application
