Section 26 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
26. Compliance and Grid Discipline.
(1)The open access customer shall abide by the Indian Electricity Grid Code, the State Grid Code and instructions given by State Transmission Utility and State Load Dispatch Centre as applicable from time to time.(2)The open access customer shall also comply with the requirements of the CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 as amended from time to time.(3)The open access consumer shall restrict the sum of his total drawal from all sources including open access and Distribution Licensee up to the total sanctioned contract demand with the Distribution Licensee.Provided that open access may be allowed over and above the contract demand to a consumer who sources power both by captive generation and Discom to the extent of captive power supply subject to availability of transmission and/or distribution system as the case may be.Provided further that long term open access may be allowed over and above the contract demand to the extent of sanctioned open access capacity.(4)The consumer shall be levied fixed charge based on the maximum demand recorded in the ABT meter as per tariff applicable from time to time.Provided that if the open access is allowed over and above the contract demand in terms of proviso to sub regulation (3) above, the fixed charges shall be levied based on the total demand recorded in the ABT meter less open access demand scheduled in terms of proviso of sub regulation (3) above.(5)The long term/ medium term open access customer shall provide the injection schedule at the generator end and drawal schedule at the supply end to SLDC, RDPPC, supplier end Distribution Licensee and to the consumer end Distribution Licensee before 10.00 AM of the day preceding the day of scheduling. The Injection schedule shall have the open access consumer and supplier identification. Where open access is provided to more than one open access consumer, supplier shall provide a break up of injection schedule as applicable to each open access consumer considering that the adjustment of energy in such case shall be as per Regulation 25.(6)The short term open access customer shall provide the injection/ drawal schedule for intra-State transactions every day to the SLDC, RDPPC and the Distribution Licensee before 10:00 AM of the day preceding the day of drawal/injection as per the open access capacity sanctioned.(7)The power purchase under short term inter-State open access including transactions through power exchange shall be subject to the following:(i)The consumer shall schedule power from open access for complete 24 hours of the day.(ii)The consumer shall intimate in writing the block wise maximum power to be scheduled from inter-State open access each day to the SLDC, RDPPC and Distribution Licensee before 10:00AM of the day preceding the day of drawal.(iii)The schedule so given shall be uniform at least for a period of eight hours and the minimum schedule during the day shall at any time not be less than 75% of the maximum schedule of the day.(iv)The schedule so given shall be used to calculate the block wise maximum admissible drawal from the Discom.(v)If actual schedule approved in inter-State transactions is less, then the admissible drawal shall be reduced to that extent.(8)If the actual drawal in a block is higher than the admissible drawal, then the percentage excess drawal shall be calculated on the admissible drawal and the highest percentage of such excess drawal of all blocks during a month shall be considered as excess capacity (demand) utilized during that month and shall be billed as per regulation 21(v).(9)Annual maintenance outage, other maintenance outage and forced outage shall be subject to the provisions of the State Grid Code. Intimation of the forced outage shall be sent to SLDC and to the Distribution Licensees, within 30 minutes of the outage and shall incorporate the estimated outage/rectification time. Restoration of unit under outage shall be conveyed to SLDC at least 30 minutes prior to its synchronization with the State Grid.(10)Wherever required, unity power factor shall be considered for the purpose of unit conversion from MVA/kVA to MW/kW or vice versa.
