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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 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.