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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(1)Transmission/Wheeling Charges - (i) Open access customers connected to the intra-State transmission/ distribution systems shall pay the transmission and wheeling charges as applicable to the appropriate licensees, as the Commission may determine from time to time.
(ii)The Commission shall determine transmission and wheeling charges payable to State Transmission Utility (STU)/Transmission Licensee and wheeling charges payable to Distribution Licensee(s) by open access customers on full cost basis as part of tariff under Section 61, 62 and 86 of the Act.
(iii)This full cost shall be calculated for the relevant voltage level considering the actual energy wheeled/transmitted in the system. The per unit cost of transmission and wheeling shall be determined using the postage stamp method taking into consideration the quantum of energy handled in the appropriate system.
(iv)Where a transmission line or a distribution line used for open access has been constructed by the licensee for exclusive use of an open access customer, such a dedicated system shall also be treated as a part of the integrated system. The licensee shall workout the transmission charges or wheeling charges for such dedicated system. The Commission based on the estimation of expenses required by the licensee to maintain the system and other statutory charges, if any, shall determine such charges under Section 46 of the Act, which shall be borne entirely by such open access customer till such time the surplus capacity is allotted and used for by other persons or purposes.
(v)If network augmentation is required for providing access to an applicant, the licensee shall carry out such augmentation either by investing own funds which shall be recovered along with the required return within reasonable time or by requesting the open access customer(s) to provide debt capital towards such network augmentation.
(vi)In case inter-State transmission system is used by an open access customer in addition to distribution system, transmission charges for inter-State transmission shall be payable by the customer in accordance with CERC Regulations in addition to wheeling charges as approved by the Commission.
(vii)The annual transmission charges payable by a long-term customer for use of the intra-State transmission system shall be determined after deducting the adjustable revenue received from the short-term customers as well as inter-State customers. The long-term customers shall share these charges. The transmission charges payable by long-term customers in terms of Rs/MW/Day in case of uncongested transmission corridor shall be worked out as follows :
LT_Rate =| {| Net Approved Transmission Cost (NATC)Average_Demand in the State (in MW)| } 365
(viii)The transmission charges payable by short-term customers in terms of Rs/MW/Day in case of uncontested transmission corridor shall be calculated in accordance with the following methodology, namely :-
ST_RATE = 0.25 x [NATC/Average_Demand in MW]/365Where ST_RATE is the rate for short-term customer in Rs per MW per day, "NATC" means the annual transmission charges or annual revenue requirement on account of the transmission system for the previous financial year as determined by the Commission. "Av_DEMAND" means the average capacity in MW served by the intra-State transmission system of the transmission licensee in the previous financial year.
(ix)The transmission charges payable by a very very short-term customer using the system for fraction of a day in case of uncongested transmission corridor shall be levied as under, namely :-
(a)Up to 6 hours in a day in one block : ¼th of ST_RATE
(b)More than 6 hours and up to 12 hours in a day in one block : ½ of ST_RATE
(c)More than 12 hours and up to 24 hours in a day in one block : equal to ST_RATE
(x)The transmission charges payable by a short-term customer shall be for one day and in multiples of whole number of days.
(xi)25% of the charges collected from the short-term customers shall be retained by the transmission licensee and the balance 75% shall be adjusted towards reduction in the transmission charges payable by the long-term customers.
(xii)Every transmission licensee shall declare the approved LT_RATE and ST_RATE in Rs/MW per day calculated in accordance with clause (vii) and (viii) above, which shall remain fixed for a period of one year.
(xiii)Wheeling charges shall be determined on the basis of same principles as laid down for intra-State transmission charges and in addition would include average loss compensation of the relevant voltage level as approved by OERC for the previous year subject to year-end adjustment.
(xiv)Transmission/Wheeling charges should be filed in accordance with Section 64 of the Act.