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State of Odisha - Section

Section 9 in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

9. Criteria for Allotment/Reservation of Transmission/Distribution Capacity.

(1)The priority for allowing open access shall be decided generally on the criteria that long-term open access customers shall be given priority over short-term open access customers.
(2)Open access shall be allowed only after determining the capacity available in the intra-state transmission system, and the operational constraints, if any, including the capacity available in the distribution system, the utilisation thereof by the existing customers and the capacity already committed for transmission, distribution and retail supply of electricity to the consumers of the distribution licensees in the State.
(3)Subject to the above, the decision to allow open access shall be made on first come first serve basis.
(4)Allotment of Capacity in case of Congestion :
(a)Long-term Applicants. - In the event of insufficient spare capacity/congestion in the network hindering accommodation of all long-term open access applications, the nodal agency shall inform the applicants of the same and shall advise the concerned licensee(s) to carry out an assessment of works required to create additional capacity to strengthen the system to accommodate such applicant(s). After completion of such works, the nodal agency shall carry out the allotment of capacity to such applicant(s). As regards capital expenditure incurred by the licensee(s) for strengthening the system, the licensee(s) may require a capital contribution from the applicant(s) subject to the provisions of Clause 13 (1)(v) of these Regulations.
(b)Short-term applicants. - In case of applicants for short-term access with transactions required to be accommodated through congested corridors of the network, the nodal agency shall invite bids by fax/e-mail with floor price equal to the un-congested price for the short-term customers. The bidders shall quote percentage points above the floor price. The reservation of capacity shall be done in decreasing order of the price quoted. In case of quotes involving equal prices, the reservation of capacity shall be done, if required, pro rata to the capacity sought. The customer getting reservation of capacity less than the capacity sought by him shall pay charges as per the price quoted by him. All other applicants getting capacity reservation equal to the capacity sought by them shall pay charges as per the price quoted by the last applicant getting full reservation of the capacity sought.
Explanation - For the purpose of clause 9 (4)(b) above, the term "un-congested price" means the transmission or wheeling charges required to be paid by the short-term customers as per the rates approved by the Commission and published by the nodal agency from time to time.