Section 3 in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
3. State Level Accounts For Energy Charge, Capacity Charge and Incentive.
- In pursuance to regulation 5.10 of the Tariff Regulations 2007, the State level accounts for energy charge will be prepared along with actual availability of the generating stations for any month and issued in following manner :(i)The statement of State level accounts on transaction of energy as per schedule shall be prepared by SLDC on monthly basis for charges payable by a concerned entity to a generating station under ABT or for generating station of licensee for recovery of its fuel charges through FPPCA based on computation against each 15 minutes time block for the finally implemented ex-bus scheduled injection of energy that is entitled for energy charge along with the corresponding declared availability (i.e. declared capacity) and the necessary correction on the basis of demonstrated availability (i.e., demonstrated capacity), if any.(ii)Such monthly statement of accounts shall be computed from the daily statements in the form of Table A as provider in Annexure I of these Regulations showing corresponding figures of the generating station against each 15 minute time block separately.Notwithstanding anything to the contrary contained in any other Regulations of the Commission in case of any establishment of any mis-declaration, the availability of each time block of the day will be reduced proportionately in the ratio of the available capacity established during demonstration and declared capacity. In case of more than one mis-declaration, the demonstration which gives the least ratio among the aforesaid ratios, will be considered. This procedure is to be followed for determination of actual availability and / or notional availability against demonstration of actual declared capacity and / or notional declared capacity respectively.In the daily statement the cumulative total of Scheduled injected energy entitled for energy charge, achievement of Actual Declared Capacity, achievement of Notional Declared Capacity, resultant actual availability and resultant notional availability are to be shown separately for each entity. Such statement shall also provide cumulative total of implemented schedule of injection in MWhr at evening stretched over from 5 P.M. to 8 P.M. as required under paragraph 5 of Schedule 10 of Tariff Regulations, and also total number of blocks which achieved the initial schedule of injection as specified in paragraph 2 of Schedule-10 of Tariff Regulations.For computation of resultant actual availability and / or resultant notional availability for the period where there is no declared demonstration and the implemented scheduled injection is less than the Actual Declared Capacity or Notional Declared Capacity then the resultant actual availability or resultant notional availability will be the actual declared capacity or notional declared capacity respectively subject to other specific conditions in any regulations of the Commission in relation to availability determination methodology as specified and specially for frequency above 50 Hz, the resultant actual availability / notional availability shall be the actual declared capacity / notional declared capacity as the ease may be.(iii)On the basis of the daily statements the consolidated monthly statement is to be prepared. Such monthly statement of state level energy account shall be prepared and issued to all concerned entities within first ten days of the succeeding month mentioning the following items :(a)Total energy in the month under initial schedule of injection:(b)[ Total energy in the month under implemented schedule of injection and cumulative energy under the implemented schedule of injection up to the month for the financial year.] [Substituted by Section 3 of the West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) (Amendment) Regulations, 2009, vide Notification No 42/WBERC, dated 22.5.2009, before Substituted which was earlier as follows : (b) Total energy in the month under implemented schedule of injection and cumulative resultant implemented schedule of injection upto the month,](c)[ Total resultant actual availability and total resultant notional availability in the month and cumulative resultant actual availability. cumulative resultant notional availability up to the month for the financial year.] [Substituted by Section 4, ibid, dated 22.5.2009, before Substituted which was earlier as follows : (c) Total resultant availability in the month and cumulative resultant availability upto the month,](d)Total energy in the month against implemented schedule of injection at evening stretched over from 5 pm to 8 pm;(e)Total number of 15 minutes time blocks in the month which achieved the schedule of injection as specified in paragraph 2 of Schedule-10 of Tariff Regulations.The cumulative total of those items for the year shall also be provided. In the last month of the year the Reliability Index of Generation Injection Schedule, annual PLF and Average Evening Generation of the generating station for the purpose of incentive on overall generation and evening generation as per paragraph 1 and paragraph-5 of Schedule-10 of Tariff Regulations are to be declared separately.(iv)In case of detection, of any mistake or error after issuance of such monthly statement, such mistake or error communicated immediately through a revised statement and will be given due effect in the statement of the earliest available month to the concerned entity showing such adjustment separately with due explanation.(v)SLDC shall check the declared capacity through demonstration in pursuance to regulation 5.7 of the Tariff Regulations for each generating station as pd when required by SLDC as per regulation 5.7.1 of Tariff Regulations.
