Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 96 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

96. Norms of operation.

- The norms of operation, subject to modifications thereof from time to time shall be as under:
(1)Auxiliary Power Consumption in the Sub-StationThe auxiliary consumption in the sub-station for the purpose of air-conditioning, lighting, technical consumption, etc. shall be considered as part of transmission losses as per norms to be fixed by the Commission and shall be accounted for separately.
(2)Normative Availability of the Transmission SystemThe Normative Availability of the Transmission System shall be as follows:
(a) High Voltage AC system : 98%
(b) High Voltage DC bipole links & HVDC back-to-backstations : 95%
Availability shall be calculated sub-station wise and integrated for all sub-stations effecting supply to a user in the manner as may be laid down by the Commission in the RERC (Transmission licensee's standards of performance) Regulation 2004.Note. - Recovery of annual transmission charges below the level of normative availability shall be on pro-rata basis. At zero availability, no transmission charges shall be payable.