Section 8 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
8. Banking.
- The banking of electricity supplied by CPP shall be effected on the following basis:-(i)Net injection (i.e. export less import) during each time zone will be banked and will be available @ 80% during next monthly billing period and will be permitted for drawl as per CPPs drawl schedule, as under:-(a)During respective time zone of injection, and(b)During other than respective time zone as under:-(i)Energy Banked during peak load hours shall be permitted for drawl during normal & off peak load hours time zones.(ii)Energy Banked during other than peak hours shall be permitted for drawl during off peak hour's time zone.(ii)Banked energy shall be adjusted against the drawl only to the extent net drawl is not below minimum billing.(iii)Banked energy at the end of six months will be settled at the interstate ABT rate at 50 Hz.(iv)Energy accounting period may be a month or a shorter period (e.g a week to 15 days), for non firm power as mutually agreed. In latter case, instead of 80% at Sr.No.(i), 90% of net energy banked will be available during next accounting period.(v)Drawl, including energy banked, shall not exceed contract demand.
