Section 3 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
3. Definitions and Interpretation.
- 3.1 In these Regulations, unless the context otherwise requires, -(a)'Absolute Error' means the absolute value of the error in the actual injection of wind or solar generators with reference to the 'Scheduled Generation' and the 'Actual Generation' as calculated using the following formula for each 15-minute time block:Absolute Error (%) = 100 X [Actual Injection - Scheduled Generation]/Available Capacity;(b)'Act' means the Electricity Act, 2003 (36 of 2003);(c)'Actual Drawal' in a time-block means electricity drawn by a buyer measured by the interface meters;(d)'Actual Injection' in a time-block means electricity generated or supplied by the seller, as the case may be, measured by the Interface meters;(e)'Available Capacity or 'AvC' for wind or solar generators means the cumulative capacity rating of the wind turbines or solar inverters that are capable of generating power in a given time-block;(f)'Beneficiary' means a person procuring electricity generated from a generating station including solar/wind captive generating station;(g)'Buyer' means a person, including beneficiary, procuring electricity through a transaction scheduled in accordance with the Regulations applicable for short-term open access, medium-term open access and long-term access;(h)'CERC' means the Central Electricity Regulatory Commission referred to in SubSection (1) of Section 76 of the Act;(i)'Commission' means "GERC" (Gujarat Electricity Regulatory Commission) established under Sub-section 1 of Section 82 of the Act;(j)'Deviation' in a time-block for a seller means its total actual injection of energy minus its total scheduled generation;(k)'Gaming' in relation to these Regulations, shall mean an intentional mis-declaration of available capacity or schedule by any seller in order to make an undue commercial gain;(l)'Grid Code' means the Grid Code specified by Gujarat Electricity Regulatory Commission under Clause (h) of Sub-section (1) of Section 86 of the Act;(m)'IEGC' means the Grid Code specified by the CERC under Clause (h) of Sub-section (1) of Section 79 of the Act;(n)'Interconnection/Interface Point' means a point at which an individual Wind / Solar Generating plant or a group of such generating plants are connected to the transmission system or distribution system as the case may be;(o)'Interface Meters' means interface meters as defined by the Central Electricity Authority under the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, as amended from time to time;(p)'Intra-State Entity'' means an entity/entities which is/are under the control area of Gujarat SLDC and whose metering and energy accounting is done at State level;(q)'Pooling Station' means the sub-station where pooling of generation of individual wind generators or solar generators is done for interfacing with State Transmission Utility/Distribution licensee sub-station:Provided that where there is no separate pooling station for a wind / solar generator and the generating station is connected through common feeder or individual feeder and terminated at a sub-station of distribution company/STU/CTU, the sub-station of distribution company/STU/CTU shall be considered as the pooling station for such wind/solar generator, as the case may be;(r)'Qualified Co-ordinating Agency or QCA' means the mutually agreed agency registered with SLDC, to act as a coordinating agency on behalf of wind/solar generators connected to a pooling station/substation and may be one of the generators.(s)'Scheduled Generation' at any time or for a time block or any period means schedule of generation in MW or MWh ex-bus given by the State Load Despatch Centre;(t)'Scheduled Drawal' at any time or for a time block or any period means schedule of despatch in MW or MWh ex-bus given by the State Load Despatch Centre;(u)'Seller' means a person, including a generating station, supplying electricity through a transaction scheduled in accordance with the Regulations applicable for short-term open access, medium-term open access and long-term access;(v)'State Load Despatch Centre or 'SLDC' means Load Despatch Centre of the State, established under Sub-section (1) of Section 31 of the Act, responsible for coordinating scheduling of the state entities in accordance with the provisions of the State Grid Code;(w)'State Pool Account' means a separate account to be maintained by the SLDC for receipt and payments on account of deviations under these Regulations and it is a part of the State Deviation Settlement Account;(x)'Time-Block' means a time block of 15 minutes, for which specified electrical parameters and quantities are recorded by Special Energy Meter, with first time block starting at 00.00 hrs;3.2All other words and expressions used in these Regulations although not specifically defined herein above, but defined in the Act, or defined under any law passed by the Parliament applicable to the electricity industry in the State or the Grid Code or any other Regulations of this Commission shall have the meaning assigned to them in the Act or in such law/Regulations.3.3Headings or Capital words are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations;3.4Words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively;
