Section 32 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
32. Delivery Procedure.
- (i) The scheduling and delivery of contracts on Power Exchange shall be in accordance with by CERC ( Open access in Inter State Transmission ) regulations ,2008 and as amended from time to time ,Indian Electricity Grid Code 2009 and as amended from time to time(ii)Subject to the provisions of these regulations, operationalisation of Scheduling of Collective Transactions through the Power Exchange(s), shall be in accordance with the detailed procedure issued under the CERC ( Open Access in Inter State Transmission ) Regulations 2008 and as amended form time to time .(iii)In addition the detailed procedure may cover, though not limited to, the following aspects:(a)Submission and processing of the application for scheduling of Collective Transactions(b)Sharing of available transmission margins between multiple Power Exchanges(c)Scheduling of Collective Transactions(d)Treatment of losses(e)Real time Congestion Management(f)Transmission Charges, Operating Charges, Application Fees and other Commercial Conditions(g)Payments and defaults in payments(h)Disbursal(i)Any other issue pertaining to operationalisation of Scheduling of Collective Transactions through the Power Exchange(s).(iv)The Power Exchanges shall carry out Congestion Management using Market Splitting mechanism in Day Ahead market. The Power Exchange can develop its own Market Splitting Methodology with approval of the Commission.(v)Any mismatch between the scheduled and the actual drawal at drawal points and scheduled and the actual injection at injection points, including schedule for Contracts transacted on the Power Exchange of the grid connected entity will be settled by such entities under Unscheduled Interchange (UI) mechanism as per the procedure laid down by the Commission in the case of Regional Entities or any other settlement system as prescribed by concerned State Commission in case of Intra-State Entities. In case the State Commission concerned has not specified the settlement system, the Unscheduled Interchanges rate for intra-State entity shall be 105% (for overdrawals or under generation) and 95% (for under-drawals or over generation) of the Unscheduled Interchanges rate at the periphery of regional entity.(vi)Scheduling of transactions in Term ahead market on Power Exchange shall be governed by Open Access Regulations, 2008 and as amended from time to time, and Indian Electricity Grid Code( IEGC) and any other relevant regulations.(vii)All data transfer between National Load Despatch Centre and the Power Exchange(s) shall be done electronically through a secure communication channel.(viii)Indemnification by Power Exchange -(a)Power Exchange should provide that the clearance advice issued by National Load Despatch Centre shall be on good faith basis. The byelaws should also provide that the clearance/curtailment advice by the National Load Despatch Centre shall not be binding and the Central Transmission Utility, National Load Despatch Centre, Regional Load Despatch Centres and State Load Despatch Centres shall not have any financial liability on account of inability, for any reason whatsoever, to achieve the complete matching between the advice of the National Load Despatch Centre and the final schedules.(b)The Power Exchange(s), including its Buyers and Sellers, shall keep each of the National Load Despatch Centre /Regional/State Load Despatch Centres indemnified at all times and shall undertake to indemnify, defend and save the National Load Despatch Centre / Regional/State Load Despatch Centres and hold them harmless from any and all damages, losses, claims and actions, including those relating to injury to or death of any person or damage to property, demands, suits, recoveries, costs and expenses, court costs, attorney fees, and all other obligations by or to third parties, arising out of or resulting from the transactions.(ix)The Power Exchange shall be responsible for payment of transmission charges, scheduling and system operation charges to LDC, STU as per the regulations specified by the Commission and State Commissions.(x)The National Load Despatch Centre /Regional Load despatch Centres may take appropriate decisions in the interest of System Operation. Such decisions shall be taken under intimation to the Commission.
