Section 2 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010
2. Definitions
(1)In these Regulations unless the context otherwise requires:(a)"Act" means the Electricity Act, 2003 as amended from time to time;(b)"Ancillary Services" means in relation to power system (or grid) operation, the services necessary to support the power system (or grid) operation in maintaining power quality, reliability and security of the grid, eg. active power support for load following, reactive power support, black start, etc;(c)"Automatic Voltage Regulator (AVR)" means a continuously acting automatic excitation control system to control the voltage of a Generating Unit measured at the generator terminals;(d)"Available Transfer Capability (ATC)" means the transfer capability of the inter-control area transmission system available for scheduling commercial transactions (through long term access, medium term open access and short term open access) in a specific direction, taking into account the network security. Mathematically ATC is the Total Transfer Capability less Transmission Reliability Margin;(e)"Beneficiary" means a person who has a share in an ISGS(f)"Bilateral Transaction" means a transaction for exchange of energy (MWh) between a specified buyer and a specified seller, directly or through a trading licensee or discovered at Power Exchange through anonymous bidding, from a specified point of injection to a specified point of drawal for a fixed or varying quantum of power (MW) for any time period during a month;(g)"Black Start Procedure" means the procedure necessary to recover from a partial or a total blackout in the region;(h)"BIS" means the Bureau of Indian Standards;(i)"Bulk Consumer" means any Consumer who avails supply at voltage of 33 kV or above;(j)"Capacitor" means an electrical facility provided for generation of reactive power;(k)"Central Generating Station" means the generating stations owned by the companies owned or controlled by the Central Government;(l)"Central Transmission Utility (CTU)" means any Government company, which the Central Government may notify under sub-section (1) of Section 38 of the Act;(m)"Collective Transaction" means a set of transactions discovered in power exchange through anonymous, simultaneous competitive bidding by buyers and sellers;(n)"Congestion" means a situation where the demand for transmission capacity exceeds the Available Transfer Capability;(o)"Connection Agreement" means an Agreement between CTU, inter-state transmission licensee other than CTU (if any) and any person setting out the terms relating to a connection to and/or use of the Inter State Transmission System;(p)"Connection Point" means a point at which a Plant and/ or Apparatus connects to the Transmission /Distribution System;(q)"Connectivity" means the state of getting connected to the inter-State transmission system by a generating station, including a captive generating plant, a bulk consumer or an inter-State transmission licensee;(r)"Control Area" means an electrical system bounded by interconnections (tie lines), metering and telemetry which controls its generation and/or load to maintain its interchange schedule with other control areas whenever required to do so and contributes to frequency regulation of the synchronously operating system;(s)"Demand" means the demand of Active Power in MW and Reactive Power in MVAr of electricity unless otherwise specified;(t)"Demand response" means reduction in electricity usage by end customers from their normal consumption pattern, manually or automatically, in response to high UI charges being incurred by the State due to over drawal by the State at low frequency, or in response to congestion charges being incurred by the State for creating transmission congestion, or for alleviating a system contingency, for which such consumers could be given a financial incentive or lower tariff;(u)"Despatch Schedule" means the ex-power plant net MW and MWh output of a generating station, scheduled to be exported to the Grid from time to time;(v)"Disturbance Recorder (DR)" means a device provided to record the behaviour of the pre-selected digital and analog values of the system parameters during an Event;(w)"Data Acquisition System (DAS)" means a system provided to record the sequence of operation in time, of the relays/equipments as well as the measurement of pre-selected system parameters;(x)"Drawal Schedule" means the summation of the station-wise ex-power plant drawal schedules from all ISGS and drawal from/injection to regional grid consequent to other long term access, medium term and short term open access transactions;(y)"DVC" means the Damodar Valley Corporation established under sub-section (1) of Section 3 of the Damodar Valley Corporation Act, 1948;(z)"Entitlement" means a Share of a beneficiary (in MW / MWh) in the installed capacity/output capability of an ISGS;(aa)"Event" means an unscheduled or unplanned occurrence on a Grid including faults, incidents and breakdowns;(bb)"Event Logging Facilities" means a device provided to record the chronological sequence of operations, of the relays and other equipment;(cc)"Ex-Power Plant" means net MW/MWh output of a generating station, after deducting auxiliary consumption and transformation losses;(dd)"Fault Locator (FL)" means a device provided at the end of a transmission line to measure/ indicate the distance at which a line fault may have occurred;(ee)"Flexible Alternating Current Transmission System (FACTS)" means a power electronics based system and other static equipment that provide control of one or more AC transmission system parameters to enhance controllability and increase power transfer capability;(ff)"Force Majeure" means any event which is beyond the control of the persons involved which they could not foresee or with' a reasonable amount of diligence could not have foreseen or which could not be prevented and which substantially affects the performance by person such being the following including but not limited to -(a)Acts of God, natural phenomena, floods, droughts, earthquakes and epidemics;(b)Enemy acts of any Government domestic or foreign, war declared or undeclared, hostilities, priorities, quarantines, embargoes;(c)Riot or Civil Commotion;(d)Grid's failure not attributable to the person,(gg)"Forced Outage" means an outage of a Generating Unit or a transmission facility due to a fault or other reasons which has not been planned;(hh)"Generating Company" means any company or body corporate or association or body of individuals, whether incorporated or not, or artificial juridical person, which owns or operates or maintains a generating station,(ii)"Generating Unit" means an electrical Generating Unit coupled to a turbine within a Power Station together with all Plant and Apparatus at that Power Station which relates exclusively to the operation of that turbo-generator;(jj)"Good Utility Practices" means any of the practices, methods and acts engaged in or approved by a significant portion of the electric utility industry during the relevant time period which could have been expected to accomplish the desired results at a reasonable cost consistent with good business practices, reliably, safely and with expedition;(kk)"Governor Droop" means in relation to the operation of the governor of a Generating Unit, the percentage drop in system frequency which would cause the Generating Unit under restricted/free governor action to change its output from zero to full load;(ll)"Grid Standards" means the standards specified by the Authority under clause (d) of the Section 73 of the Act;(mm)"Extra High Voltage (EHV)" means where the voltage exceeds 33,000 volts under normal conditions, subject, however, to the percentage variation allowed by the Authority;(nn)"Independent Power Producer (IPP)" means a generating company not owned/ controlled by the Central/State Government;(oo)"Indian Electricity Grid Code (IEGC) or Grid Code" means these regulations specifying the philosophy and the responsibilities for planning and operation of Indian power system;(pp)"Inter-State Generating Station (ISGS)" means a Central generating station or other generating station, in which two or more states have Shares;(qq)"Inter State Transmission System (ISTS)" means(i)Any system for the conveyance of electricity by means of a main transmission line from the territory of one State to another State(ii)The conveyance of electricity across the territory of an intervening State as well as conveyance within the State which is incidental to such inter-state transmission of energy(iii)The transmission of electricity within the territory of State on a system built, owned, operated, maintained or controlled by CTU;(rr)"Licensee" means a person who has been granted a license under Section 14 of the Act;(ss)"Load" means the MW/MWh /MVAR/MVARh consumed by a utility/ installation;(tt)"Long -term Access" means the right to use the inter-State transmission system for a period exceeding 12 years but not exceeding 25 years;(uu)"Long-term customer" means a person who has been granted long-term access and includes a person who has been allocated central sector generation that is electricity supply from a generating station owned or controlled by the Central Government;(vv)"Maximum Continuous Rating (MCR)" means the maximum continuous output in MW at the generator terminals guaranteed by the manufacturer at rated parameters;(ww)"Medium-term Open Access" means the right to use the interstate transmission system for a period exceeding 3 months but not exceeding 3 years;(xx)"Medium-term customer" means a person who has been granted medium-term open access:(yy)"National Grid" means the entire inter-connected electric power network of the country;(zz)"Net Drawal Schedule" means the drawal schedule of a Regional Entity after deducting the apportioned transmission losses (estimated);(aaa)"NLDC" means the Centre established under sub-section (1) of Section 26 of the Act;(bbb)"Operation" means a scheduled or planned action relating to the operation of a System;(ccc)"Operation Coordination Sub-Committee (OCC)" means a sub-committee of RPC with members from all the regional entities which decides the operational aspects of the Regional Grid;(ddd)"Operating range" means the operating range of frequency and voltage as specified under the operating code (Part-5);(eee)"Pool Account" means regional account for (i) payments regarding unscheduled-interchanges (UI Account) or (ii) reactive energy exchanges (Reactive Energy Account) (iii) Congestion Charge (iv) Renewable Regulatory charge, as the case may be;(fff)"Powergrid" means Power Grid Corporation of India Limited which has been notified as CTU.(ggg)"Power Exchange" means the power exchange which has been granted registration in accordance with CERC (Power Market Regulations), 2010 as amended from time to time;(hhh)"Power System" means all aspects of generation, transmission, distribution and supply of electricity and includes one or more of the following, namely:(a)generating stations;(b)transmission or main transmission lines;(c)sub-stations;(d)tie-lines;(e)load despatch activities;(f)mains or distribution mains;(g)electric supply lines;(h)overhead lines;(i)service lines;(j)works;(iii)"Protection Coordination Sub-Committee" means a sub-committee of RPC with members from all the regional entities which decide on the protection aspects of the Regional Grid;(jjj)"Reactor" means an electrical facility specifically designed to absorb Reactive Power;(kkk)"Regional Entity" means such persons who are in the RLDC control area and whose metering and energy accounting is done at the regional level;(lll)"Regional Power Committee (RPC)" means a Committee established by resolution by the Central Government for a specific region for facilitating the integrated operation of the power systems in that region;(mmm)"RPC Secretariat" means the Secretariat of the RPC.(nnn)"Regional Energy Account (REA)" means a regional energy account prepared on monthly basis by the RPC Secretariat for the billing and settlement of 'Capacity Charge', 'Energy Charge' and transmission charges;(ooo)"Regional Grid" means the entire synchronously connected electric power network of the concerned Region;(ppp)"Regional Load Despatch Centre (RLDC)" means the Centre established under sub-section (1) of Section 27 of the Act;(qqq)"Share" means percentage share of a beneficiary in an ISGS either notified by Government of India or agreed through contracts and implemented through long term access;(rrr)"Short-term Open Access" means open access for a period up to one (1) month at one time;(sss)"Spinning Reserve" means part loaded generating capacity with some reserve margin that is synchronized to the system and is ready to provide increased generation at short notice pursuant to despatch instruction or instantaneously in response to a frequency drop;(ttt)"Standing Committee for Transmission Planning" means a Committee constituted by the CEA to discuss, review and finalise the proposals for expansion or modification in the ISTS and associated intra-state systems;(uuu)"SEB" means State Electricity Board which term includes State Electricity Department;(vvv)"SERC" means State Electricity Regulatory Commission(www)"State Load Despatch Centre (SLDC)" means the Centre established under subsection (1) of Section 31 of the Act;(xxx)"State Transmission Utility (STU)" means the Board or the Government Company specified as such by the State Government under sub-section (1) of Section 39 of the Act;(yyy)"Static VAR Compensator (SVC)" means an electrical facility designed for the purpose of generating or absorbing Reactive Power;(zzz)"Technical Coordination Committee (TCC)" means the committee set up by RPC to coordinate the technical and commercial aspects of the operation of the regional grid;(aaaa)"Time Block" means block of 15 minutes each for which Special Energy Meters record values of specified electrical parameters with first time block starting at 00.00 Hrs;(bbbb)"Total Transfer Capability (TTC)" means the amount of electric power that can be transferred reliably over the inter-control area transmission system under a given set of operating conditions considering the effect of occurrence of the worst credible contingency;(cccc)"Transmission License" means a License granted under Section 14 of the Act to transmit electricity;(dddd)"Transmission Planning Criteria" means the policy, standards and guidelines issued by the CEA for the planning and design of the Transmission system;(eeee)"Transmission Reliability Margin (TRM)" means the amount of margin kept in the total transfer capability necessary to ensure that the interconnected transmission network is secure under a reasonable range of uncertainties in system conditions;(ffff)"Unscheduled Interchange (UI)" means in a time block for a generating station or a seller means its total actual generation minus its total scheduled generation and for a beneficiary or buyer means its total actual drawal minus its total scheduled drawal;(gggg)"User" means a person such as a Generating Company including Captive Generating Plant or Transmission Licensee (other than the Central Transmission Utility and State Transmission utility) or Distribution Licensee or Bulk Consumer, whose electrical plant is connected to the ISTS at a voltage level 33kV and above;(2)Words and expressions used in these regulations and not defined herein but defined in the Act shall have the meaning assigned to them under the Act.
