Section 12 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
12. Procedure for Short Term Open Access.
- (1) Open Access in advance:(i)An application for seeking intra-State short term open access in advance, may be submitted to the Nodal Agency for a period upto fourth month, considering the month in which the application is made being the first month;Provided that separate application shall be made for each month and each transaction.(ii)The application shall be submitted in the format prescribed in the detailed procedure;(iii)The application shall contain details such as capacity required, generation planned or power purchase contracted, point of injection, point of drawal, duration of availing open access, details of other open access approved/applied if any during the period for which open access is applied alongwith requisite undertaking and such other additional information as may be required by the Nodal Agency. The application shall be accompanied by a certificate from STU/Distribution Licensee, as the case may be, to the effect that ABT compliant meters are installed as per relevant Regulations along with non-refundable application fee amounting to Rs 5000/- (Rs. Five Thousand Only) through demand draft;Provided that if the open access is sought for the first time or quantum of open access is changed from the previously approved quantum, the application shall also be accompanied by a No Objection Certificate from the concerned Distribution Licensee(s) in the proforma prescribed in the detailed procedure.(iv)An application for grant of short term open access commencing in any month including the request for extension of existing open access accompanied with application fee as above may be submitted in a cover marked "Application for Short Term Open Access in advance for the month(--)" up to 15th day of the preceding month to SLDC.For example, application for grant of open access commencing in the month of July shall be submitted up to 15th day of June;(v)Nodal Agency shall acknowledge receipt of the application by indicating time and date on "Acknowledgement" to the applicant;(vi)A customer intending to avail intra-State short term open access shall furnish a copy of the application to the Transmission and Distribution Licensee of his area of supply;(vii)The Nodal Agency shall take a decision on the applications for intra-State short term open access in the manner provided below;(a)All applications received up to 15th day of the month shall be taken up for consideration together and processed as per allotment priority criteria specified in these Regulations;(b)The Nodal Agency, before granting intra-State open access, shall take into consideration the resultant congestion of any element, line or transformer of the transmission and distribution system involved in the proposed short term transaction;Provided that no system augmentation shall be done in order to allow short term open access to a customer. However, the customer may at his own cost augment the distribution/ transmission system in order to avail open access.(c)The Nodal Agency shall, after satisfying itself that the application is complete in all respects, convey grant of open access in prescribed format along with schedule of payments to the applicant latest by 22nd day of the month in which applications were received or otherwise the Nodal Agency shall record the reasons in writing in case open access is denied to any applicant.(2)Limited Period Open Access:(i)An application for grant of 'limited period' intra-State open access may be submitted to the Nodal Agency within three days prior to the start date of open access but not later than 10:00 AM of two days prior to the start date of open access for a maximum period of 5 days;(ii)The Nodal Agency shall check for resultant congestion due to the proposed 'limited period' intra-State open access transaction and convey approval by 6:00 PM of two days prior to the start day of open access on first come first served basis in the format prescribed in the detailed procedure;For example, application for limited period transaction starting from 25th day of July shall be received from 22nd day to 10:00 AM on 23rd day of July for a period upto 29th July and the same shall be disposed off upto 6:00 PM of 23rd July.(iii)All other provisions for intra-State short term "open access in advance" shall apply for limited period open access.(3)Bidding procedure:(i)If the capacity sought by the customers for "Open Access in advance" for the following month is more than the available capacity or Nodal Agency perceives congestion of any element of transmission and distribution system involved in the transaction, the allocation shall be made through electronic bidding;(ii)The decision of Nodal Agency in respect of an expected congestion shall be final and binding on all the parties;(iii)Nodal Agency shall convey to the applicants, the information of congestion and decision for invitation of bidding indicating floor price in the prescribed format;(iv)Nodal Agency shall also display bidding information on its website;(v)The floor price of transmission and wheeling charges determined on the basis of relevant order of the Commission shall be indicated in the prescribed format;(vi)The bids shall be accepted on the prescribed format up to the "bid closing time" as indicated in bid invitation notice. Request for modification / amendment to a bid, once submitted, shall not be entertained;(vii)If any applicant does not participate in bidding process, his application shall be deemed to have been withdrawn and shall not be processed;(viii)Nodal Agency shall not entertain any request for extension of time / date for submission of bids;(ix)The bidders shall quote price in denomination in which floor price has been determined;(x)The quoted prices shall be stacked in a descending order and allocation of available capacities shall be accorded in such descending order until the available capacity is fully exhausted;(xi)In case of a tie in the bid price of two or more applicants, the allocation from the residual available capacity at any stage shall be made in proportion to capacity being sought by such applicants;(xii)The open access customers, who are allotted less capacity than sought for, shall pay the price as quoted by them which shall in no case be less than the floor price;(xiii)All open access customers, in favour of whom full capacities have been allotted, shall pay the price quoted by the last applicant getting approval of its full quoted capacity;(xiv)Nodal Agency shall reject bids which are incomplete, vague in any manner or not found in conformity with the guidelines.(4)The capacity reserved for a short term open access customer is strictly nontransferable.(5)The capacity available as a result of surrender or reduction or cancellation of the reserved capacity may be assigned to any other short term open access customer in accordance with these Regulations.(6)A customer seeking short term open access on inter-State network in conjunction with intra- State network shall submit the application as detailed at sub regulation (1) (iii) to the Nodal Agency for issue of No Objection certificate/ concurrence/prior standing clearance.
