Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010
Published vide Notification No. 31/CSERC/2010, dated 26.10.2010
Last Updated 10th October, 2019 [cg184]
Chapter 1
Preliminary
1. Short title and commencement. - (1) These regulations may be called the Chhattisgarh State Electricity Regulatory Commission (Fees and Charges of State Load Despatch Centre and Other Related Matters) Regulations, 2010. (2) These regulations shall come into force from the date of their publication in the "Chhattisgarh Rajpatra". 2. Scope and extent of application. - (1) These regulations shall be applicable for determination of the fees and charges of, which may be levied and collected by the SLDC from the generating companies and licensees engaged in intrastate transmission of electricity. (2) These Regulations will not apply to stand-alone generators, franchisees, bulk consumers, captive users. This regulation shall also not applicable to such generators and generating stations and licensees whose scheduling, metering and energy accounting is not co-ordinated by SLDC, etc. 3. Definitions. - In these regulations, unless the context otherwise requires : -(1) "Act" means the Electricity Act, 2003 (36 of 2003);
(2) "Additional Capitalization" means the capital expenditure incurred or projected to be incurred, after the date of commercial operation of the project and admitted by the Commission after prudence check;
(3) "Auditor" means an auditor appointed by the SLDC/CSPSOC, qualified for appointment as an auditor in accordance with the provisions of Sections 224, or section 233B or section 619 of the Companies Act, 1956 (1 of 1956), or any other law for the time being in force;
(4) "Capital cost" means the capital cost as defined in regulation 6 of these regulations;
(5) "Capital expenditure (CAPEX) Plan" means the expenditure of capital nature planned to be incurred during control period for creation of the assets of the SLDC/CSPSOC;
(6) "Charges" means recurring and monthly payments to be collected by SLDC/CSPSOC;
(7) "Chhattisgarh State Power System Operation Company (CSPSOC)" means a company engaged in the operation of the SLDC in accordance with sub-section (2) Section 31 of the Act:
Provided that until the Government company or any authority or corporation is notified by the State Government, the State Transmission Utility i.e. Chhattisgarh State Power Transmission Co. Ltd. (CSPTCL) shall operate the SLDC;(8) "Commission" means the Chhattisgarh State Electricity Regulatory Commission;
(9) "Contracted capacity" means the capacity contracted for open access;
(10) "Contracted period" means a period of three years starting from financial year 2011-12 and can be extended to a period as decided by the Commission. Further the subsequent control period (s) shall be as decided by the Commission from time to time.
(11) "Day" means the 24 hour period staring at 00.00 hour;
(12) "Expenditure incurred" means the fund, whether the equity or debt or both, actually deployed and period in cash or cash equivalent, for creation or acquisition of a useful asset and does not include commitments and the liabilities for which no payment has been made;
(13) "Fees" means the one-time or annual fixed payments collected by the SLDC/CSPSOC on its behalf or any other account as specified by the Commission from time to time ;
(14) "Intra-State buyer" means a distribution licensee or electricity trader or bulk consumer or captive user power through open access by using intra-State transmission system and/or distribution system including such system when it is used in conjunction with inter-State transmission system and whose scheduling, metering and energy accounting is coordinated by the SLDC.
(15) "Intra-State entity" means such persons whose scheduling, metering and energy accounting is done at the State level;
(16) "Intra-State market operation function" includes functions of scheduling, despatch, metering, data collection, energy accounting and settlement, transmission loss calculation and apportionment, operation of pool account congestion charge account, administering ancillary services, information dissemination and any other functions assigned to the SLDC by the Act or by Commission's Regulations and orders;
(17) "Intra-State seller" means a generating station including captive generating plant or distribution licensee or electricity trader supplying power through open access by using intra-State transmission system and/or distribution system including such system when it is used in conjunction with inter-State transmission system and whose scheduling, metering and energy accounting is coordinated by SLDC.
(18) "Intra-State user" means a person whose electrical plant is connected to the State grid at voltage level of 33 KV and above such as a generating company including captive generating plant or transmission licensee (other than CTU and STU) or distribution licensee or bulk consumer including captive user.
(19) "Licensee" means a person granted a licence under Section 14 of the Act;
(20) "Long-term" means a period of 12 years and above;
(21) 'Medium-term" means a period up to 7 years but exceeding 1 year;
(22) "State pool account" means State accounts for payments regarding Unscheduled Interchanges (UI Account) or Reactive Energy Exchanges (Reactive Energy Account) or any other such Accounts which may be operated by SLDC from time to time as per the Regulations or directions of the Commission;
(23) "State Load Despatch Centre" or 'SLDC' means the centre established under sub-section (1) of Section 31 of the Act;
(24) "State system operation function" includes monitoring of grid operations, supervision and control over the intra-State Transmission System, realtime operations for grid control and dispatch, system restoration following grid disturbances, compiling and furnishing data pertaining to system operation, congestion management, black start coordination and any other function(s) assigned to the SLDC by the Act and/or by the Commission's regulations and/or orders;
(25) "Scheme" means the facilities and equipments associated with and installed at the SLDC and also includes but not limited to the following, namely
(i) computer systems, hardware and software,
(ii) auxiliary power supply system comprising Uninterrupted Power Supply, Diesel Generating Set (s) and DC power system,
(iii) general telephone, fax and other off line communication system,
(iv) other infrastructure facilities, such as air-conditioning, fire-fighting and construction and renovation of buildings,
(v) any innovative schemes R & D projects and pilot projects for better system operation, such as Synchrophasors, System Protection Scheme,
(vi) Back-up control centers for SLDC,
(vii) Surveillance Camera System, and
(viii) Cyber Security System;
(26) "Year" means a financial year;
(27) The words and expressions used in these regulations and not defined herein but defined in the Act or the State Grid Code or any other regulations specified by the Commission shall, unless the context otherwise requires, have the meaning assigned to them under the Act or the State Grid Code or any other regulation specified by the Commission as the case may be.
Chapter 2
Application and Procedure for determination of fees and Charges and SLDC Development Fund
4. Application for determination of fees and charges. - (1) The CSPSOC shall make an application to the Commission in the formats approved by the Commission, for determination of fees and charges for the control period, based on capital expenditure incurred and duly certified by the auditors and projected to be incurred during the control period based on the CAPEX plan, along with the other details required to compute the annual charges. (2) The application shall be accompanied by CAPEX plan of SLDC for the control period indicating inter-alia, the courses of funds availability for investment. The Commission shall carryout prudence check of the CAPEX Plan and approve the same along with the determination of the fees and charges. (3) Before making the application, the applicant shall serve a copy of the application on each intra-State entity availing long-term services of SLDC. (4) The applicant shall upload complete application on its website, before making the application to the Commission and shall keep it in the website till its disposal by the Commission. (5) While making the application, the applicant shall indicate whether copy of the complete application has been served on intra-State entities availing long-term service of SLDC and whether the application has been uploaded on its website, with address of the website whereon the application has been up loaded. (6) The application made shall be supported by affidavit of the person who is authorized by the CSPSOC and acquainted with the facts stated in the application. (7) The applicant shall, within 7 days after making the application, on directives of the Commission publish a notice of the application in at least two daily newspapers, one in English language and one in Hindi language, having circulation where the intra-State entities are situated, in the formats approved by the Commission. 5. Truing up of annual fees and operating charges. - (1) The CSPSOC shall make an application, in the formats approved by the Commission for carrying out truing up exercise by 31st October of the ensuing year along with the annual performance review of the current year. (2) The CSPSOC along with the application for truing up shall also submit details of year wise capital expenditure including additional capital expenditure, sources of financing, human resource expenditure, operation and maintenance expenditure, etc. incurred, duly audited and certified by the auditors. (3) The Commission shall carry out annual truing up exercise. The fees and charges recovered for a year shall be trued up and considered for determination of fees and charges for the next year, by the Commission after prudence check. (4) Where after the truing up the fee & charges recovered exceeds the amount approved by the Commission under these regulations, the CSPSOC shall refund to the intra-State entities who pay the annual charges, as the case may be, the excess amount so recovered in implementing the order issued for fees and charges through annual charges for the next year or as decided by the Commission. (5) Where after the truing up the fee and charges recovered is less than the approved by the Commission under these regulations CSPSOC shall recover from the intra-State entities who pay the annual charges, as the case may be, the under-recovered amount in implementing the order issued for fees and charges through annual charges for the next year or as decided by the Commission. 6. Capital Cost. - (1) Capital cost for SLDC shall include the expenditure incurred or projected to be incurred during the control period, including Interest during Construction (IDC) financing charges, any gain or loss on account of Foreign Exchange Rate Variation (FERV) during construction, and Incidental Expenditure during Construction (IEDC) in line with the CAPEX plan : Provided that the value of the assets not in use shall not form part of capital cost. (2) The capital cost admitted by the Commission after prudence check shall form the basis for determination of charges : Provided that prudence check may include scrutiny of the reasonableness of the capital expenditure, financing plan, IDC, IEDC, use of efficient technology, cost overrun, time over-run, and such other matters and may be considered appropriate by the Commission : Provided further that the capital cost appearing in the books of accounts of SLDC as on the date of transfer along with the approved CAPEX plan for the control period shall be the basis for determination of charges. 7. Additional Capitalization. - The capital expenditure incurred or projected to be incurred after the date of commercial operation may, in its discretion, be admitted by the Commission, subject to prudence check : Provided that any expenditure on acquiring the minor items or the assets like tools and tackles, furniture, air-conditioners, voltage stabilizers, refrigerators, coolers, fans, washing machines, heat convectors, mattresses, carpets etc. brought after the date of commercial operation shall not be considered for additional capitalization for determination of fees and charges. 8. Debt-Equity Ratio. - (1) The actual debt: equity ration appearing in the books of accounts as on the date of transfer shall be considered for the opening capital cost of SLDC. (2) For an investment made on or after the date of transfer, if the equity actually deployed is more than 30% of the capital cost, equity in excess of 30% shall be treated as normative loan : Provided that where equity actually deployed is less than 30% of the capital cost, the actual equity shall be considered for determination of charges : Provided further that the equity invested in foreign currency shall be designated in Indian rupees on the date of each investment. Explanation. - The premium, if any, raised by the CSPSOC while issuing share capital and investment of internal resources crated out of its free reserve, for the funding of the capital expenditure, and funds created out of the SLDC Development Fund as approved by the Commission shall be reckoned as paid up capital for the purpose of computing return on equity, provided such premium amount and internal resources are actually utilized for meeting the capital expenditure. 9. SLDC Development Fund. - (1) The CSPSOC shall create and maintain a separate fund called 'SLDC Development Fund'. (2) The charges on account of return on equity, interest on deposit, depreciation and charges on account of other income of the SLDC such as registration fee; application fee, fifty percent of the short-term open access charges recovered by SLDC from intra-State entities availing short-term open access, etc. shall be deposited to the SLDC development fund. (3) The CSPSOC shall be entitled to utilize the money deposited to the SLDC development fund for loan repayment, servicing the capital raised in the form of interest and dividend payment, meeting stipulated equity portion in asset creation and margin money for raising loan from the financial institutions and funding R & D projects of SLDC, after due approval of the Commission. (4) The SLDC development fund shall not be utilized for any other revenue expenditure. (5) Any assets created by the CSPSOC out of the money deposited to the SLDC development fund shall not be considered for computation of return on equity and interest on loan. (6) The Commission shall review the position of SLDC development fund in the month of April/May every year.chapter 3
Computation of Annual Charges
10. Annual Charges. - Annual charges of SLDC shall be collected in the form of system operation charges and market operation charges. The annual charges shall be levied and collected only from the intra-State entities other than short-term open access customers, bulk consumers and captive users. Also the annual charges shall not be collected from those to whom these regulations do not apply as per regulation 2(2). 11. Components of annual charges. - The annual charges shall consist of the following components, namely : -(a) Return on equity;
(b) Interest on loan capital;
(c) Depreciation;
(d) Operation and maintenance expenses excluding human resource expenses;
(e) Human resource expenses, A & G expenses; and
(f) Interest on working capital;
(g) Miscellaneous charges (other charges, if any)
12. Return on equity. - (1) Return on equity shall be computed in Rupee term on equity base determined in accordance with Regulation 8 of these regulations. (2) Return on equity shall be computed on pre-tax base rate of maximum 15.5% to be grossed up as per the sub-clause (3) of this regulation. (3) The rate of return on equity shall be computed by grossing up the base rate with the normal tax rate for the financial year of the control period applicable to the CSPSOC : Provided that return on equity with respect to the actual tax rate applicable to the CSPSOC in line with the provisions of the relevant Finance Acts of the respective year during control period shall be trued up at the end of the control period. (4) Rate of return on equity shall be rounded off to three decimal points and be computed as per the formula given below : - Rate of pre-tax return on equity = Base rate/(l-t) Where it is the applicable tax rate in accordance with sub-clause (3). 13. Interest on loan capital. - (1) The loans determined in accordance with Regulation 8 shall be considered as gross normative loan for calculation of interest on loan. (2) The normative loan outstanding as on beginning of first Financial Year of the Control Period shall be worked out by deducting the cumulative repayment as admitted by the Commission up to last day of the previous Financial Year in respect to the first Financial Year of the control period from the gross normative loan. (3) The repayment for respective year of the control period shall be deemed to be equal to the depreciation allowed for that year. (4) The rate of interest shall be the weighted average rate of interest calculated on the basis of the actual loan portfolio at the beginning of each year applicable to the SLDC/ CSPSOC : Provided that if there is no actual loan for a particular year but normative loan is still outstanding, the last available weighted rate of interest shall be considered : (5) The interest on loan shall be calculated on the normative loan of the year by applying the weighted average rate of interest. (6) The CSPSOC shall make every effort to re-finance the loan as long as it results in net savings on interest and in that event the costs associated with such refinancing shall be borne by the intra-State buyers and intra-State sellers and the net savings shall be shared between the intra-State buyers with intra-State sellers and the CSPSOC, as the case may be, in the ratio of 1:1. This provision shall be applicable only on those intra-State entities who are availing long-term services of SLDC. (7) The changes to the terms and conditions of the loans shall be reflected from the date of such re-financing. (8) In case of dispute, any of the parties may make an application in accordance with the Chhattisgarh State Electricity Regulatory Commission (Conduct of Business) Regulations, 2009, as amended from time to time, including statutory re-enactment thereof for settlement of the dispute: Provided that the intra-State entity shall not withhold any payment on account of the interest claimed by the intra-State buyers and intra-State sellers and the CSPSOC during the pendency of any dispute arising out of refinancing of loan. 14. Depreciation. - (1) The value base for the purpose of depreciation shall be the capital cost of the asset admitted by the Commission. (2) The salvage value of the asset (excluding IT equipments and Software's) shall be considered as 10% and depreciation shall be allowed up to maximum of 90% of the capital cost of the asset. The salvage value for IT equipments and Software's shall be considered as NIL and 100% value of the assets shall be considered depreciable. (3) Land shall not be a depreciable asset and its cost shall be excluded from the capital cost while computing depreciable value of the capital cost of the asset. (4) Depreciation shall be calculated annually based on Straight Line Method and at rates specified in Appendix-I to these regulations for the assets of the SLDC. The depreciation rates as specified by Central Commission from time to time will be made applicable. (5) Assets fully depreciated shall be shown separately. (6) Value of the assets not in use or declared obsolete shall be taken out from the capital cost for the purpose of calculation of depreciation. (7) The balance depreciable value as on the date of transfer shall be worked out by deducting the cumulative depreciation from the gross depreciable value of the assets appearing in the books of accounts of the CSPSOC for the SLDC as on the date of transfer. 15. Operation and Maintenance Expenses (excluding human resource expenses). - (1) Operation and maintenance expenses (excluding human resource expenses) shall be derived on the basis of actual operation and maintenance expenses for the years 2005-06 to 2009-10, based on the audited/unaudited balance sheets. The O & M expenses shall be normalized by excluding abnormal operation and maintenance expenses, donation, loss-in-stock, prior-period adjustments, claims and advances written off, provisions, etc., if any, after prudence check by the Commission. (2) The normalized operation and maintenance expenses, after prudence check, for the years 2005-06 to 2009-10 shall form the basis to arrive at the operation and maintenance expenses for the base year 2010-11. The normalized O&M expenses for the base year will be used for projecting the expenses for each year of the control period. (3) The operation and maintenance expenses for the year 2010-11 shall be escalated at the rate of 5.72% per annum to arrive at permissible operation and maintenance expenses for the subsequent each year of the control period. (4) The O&M expenses for the subsequent control periods shall be computed on above specified principle and methodology. 16. Human Resource Expenses. - (1) Human resource expenses shall be derived on the basis of actual human resource expenses for the years 2005-06 to 2009-10, based on the audited/unaudited balance sheets. The human resource expenses shall be normalized by excluding abnormal Human resource expenses, ex-gratia, VRS expenses, prior-period adjustments, claims and advances written-off, provisions etc., if any, after prudence check by the Commission. (2) The normalized human resource expenses, after prudence check, for the years 2005-06 to 2009-10 shall form the basis to arrive at the HR expenses for the base year 2010-11. Provision for wage revision, if any, shall also be considered for arriving at HR expenses for the base year 2010-11. The normalized HR expenses for the base year will be used for projecting the expenses for each year of the control period. (3) The human resource expenses for the year 2010-11 shall be escalated further at the rate of 5.72% per annum to arrive at permissible human resource expenses for the subsequent years of the control period : Provided that human resource expenses for the year 2011-12 shall be further rationalized considering reasonable increase in employee cost on account of pay revision of the employees. (4) The Human Resource expenses for the subsequent control periods shall be computed on above specified principle and methodology. 17. Interest on Working Capital. - (1) The working capital shall cover :(i) Operation and maintenance expenses excluding human resource expenses for one month;
(ii) Human resource expenses for one month;
(iii) Receivables equivalent to two months of the system operation charges and market operation charges as approved by the Commission.
(2) Rate of interest on working capital shall be on normative basis and shall be equal to the short term Prime Lending Rate of State Bank of India as on the first day of the first Financial Year of the Control Period. (3) Interest on working capital shall be payable on normative basis notwithstanding that the CSPSOC has not taken any loan for working capital from any outside agency.Chapter 4
Levy and Collection of Fees and Charges
18. Collection. - (1) CSPSOC shall collect the fees and charges, as determined under these regulations. (2) CSPSOC shall be entitled to levy and collect registration fees from the intra-State users (other than bulk consumers and captive users) and charges from the intra-State buyer, intra-State sellers and intra-State entities as specified in these regulations. Registration fees shall not be levied and collected from those to whom these regulations do not apply as per regulation 2(2). (3) CSPSOC shall be entitled to levy and collect fees and charges for any other services rendered to the intra-State users, intra-State entity, intra-State buyers and intra-State sellers and power exchanges as specified in any other regulations. 19. Allocation and apportionment of components of annual charges to system operation function and market operation function. - (1) Annual charges towards State system operation function shall comprise 80% of the annual charges. (2) Annual charges towards intra-State market operation function shall comprise the balance 20% of annual charges. (3) The ratio of allocation of annual charges to system operation charges and market operation charges may be reviewed and decided by the Commission from time to time. 20. Determination of System Operation Charges (SOC) and Market Operation Charges (MOC). - System operation charges and market operation charges as specified in Regulation 19 of these regulations shall be determined by adding up the allocated and/or apportioned amount of various components of the annual charges. 21. Collection of SOC. - (1) The System operation charges shall be collected as per the norms given below : -(i) Intra-State transmission licensee(s) (other then STU) : 10% of system operation charges;
(ii) Intra-State sellers (excluding renewable energy based power generating plant): 45% of system operation charges;
(iii) Intra-State buyers (excluding bulk consumers and captive users): 45% of system operation charges :
Provided that if Intra-State transmission licensee(s) (other then STU) is not availing the services of SLDC, the system operation charges shall be collected from the intra-State buyers and intra-State sellers as per the norms given below : -(i) Intra-State sellers (excluding renewable energy based power generating plant): 50% of system operation charges;
(ii) Intra-State buyers (excluding bulk consumers and captive users) : 50% of system operation Charges.
(2) The system operation charges shall be levied on the Intra-State transmission licensees (other then STU) on the basis of the ckt.-km of the lines owned by them as on the last day of the month prior to billing of the month. (3) The system operation charges from the intra-State sellers shall be collected in proportion to their contracted capacity, for use of state transmission system. (4) The system operation charges from the intra-State buyers shall be collected in proportion to their contracted capacities, for use of state transmission system.Note. - The above provisions shall not be applicable to the renewable energy based power generating plant, bulk consumers and captive users. Further, these charges shall also not be applicable to the other intra-State buyers and intra-State sellers for the quantum of power procuring or selling power through the short-term open access route.
22. Collection of Market Operation Charges. - The market operation charges shall be collected equally from all the intra-State sellers and intra-State buyers irrespective of their contracted capacity.Note. - The above provisions shall not be applicable to the renewable energy based power generating plant, bulk consumers, captive users. Further this charge shall also not be applicable to the other intra-State buyers and intra-State sellers procuring or selling power through the short-term open access route only. Provided that if the intra-State seller is a generating company, it shall pay the charges generating station wise.
23. (1) The fee and charges for all the other open access customers (intra-State buyers and intra-State sellers) not covered above shall be as per the fee and charges as specified by Central Commission from time to time (i.e. for intra-State entity availing short-term inter-State open access). (2) 50% of such charges collected from short-term open access customers shall be retained by the SLDC and deposited in SLDC Development Fund. SLDC shall maintain separate account for the revenue earned from short-term open access customers. The balance 50% shall be adjusted towards the charges payable by intra-State buyers, intra-State sellers and intra-State-entities availing long-term and medium-term services of SLDC. 24. Registration fees. - (1) All intra-State users (excluding bulk consumer and captive users) intending to get connected to the intra-State transmission system or distribution system shall register themselves with the SLDC by filing application in the format specified as Appendix II to these Regulations. (2) The application for registration for power generating station (including captive generating plant) shall be accompanied by fees of Rs. 10 lakhs for installed capacity of 50 MW and above or Rs. 5 lakhs for installed capacity below 50 MW : Provided that renewable energy based power generating company shall be required to register their power generating stations with SLDC on payment of Rs. 2 lakhs, (irrespective of the installed capacity). The renewable energy based power generating company shall have to submit a certificate of eligibility as a renewable energy generating plant duly certified by the State Nodal Agency i.e. Chhattisgarh Renewable Energy Development Agency (CREDA). (3) The registration fees for licensee (s) and intra-State entities availing services of SLDC shall be Rs. 10 lakhs. Existing licensee(s) and intra-State entities shall pay the registration fees within two months of coming into force of these regulations. (4) The existing generating station (including captive generation plant) connected to the intra-State transmission system or distribution system shall register themselves with the SLDC by filing an application along with the fees of Rs. 10 lakhs for installed capacity of 50 MW and above or Rs. 5 lakhs for installed capacity below 50 MW within two months of coming into force of these regulations. (5) The existing renewable energy based power generating company shall be required to register their power generating stations with SLDC on payment of Rs. 2 lakhs, (irrespective of the installed capacity) within two months of coming into force of these regulations. The existing renewable energy based generating company shall have to submit latest certificate of eligibility as a renewable energy power generating plant duly certified by the CREDA. (6) In case of default in payment of registration fees by the existing intra-State users or an intra-State entity or power generating plant (including captive generating plant) the SLDC may approach the Commission. (7) The SLDC, after scrutinizing application and after being satisfied with correctness of the information furnished in the application shall register the applicant in its register duly intimating the applicant about its acceptance. (8) The registration fees once paid will not be refunded. In case the generating company increases its capacity from less than 50 MW to 50 MW & above, difference Rs. 5 lakh shall be payable. (9) SLDC shall maintain a list of registered intra-State users on its website. The SLDC shall file consolidated information about the Generating Companies and Licensees connected to the intra-State transmission network and distribution network and being monitored/serviced by it, to the Commission every year by end of April every year. (10) The SLDC shall intimate the applicant the valid reasons regarding refusal of registration/renewal of registration in case of increase/decrease in contracted/ installed capacity, within 30 days of submission of the application.Note. - All intra-State users (except the bulk consumers and captive users) shall be required to register at SLDC. These shall be generating stations, captive generating plants, licensees directly connected to State grid and other intra-State entities.
Chapter 5
Billing and other Miscellaneous provisions
25. Billing and Payment of charges. - (1) Bills shall be raised for the system operation charge and market operation charge on monthly basis by the CSPSOC in accordance with these regulations, and payments shall be made by the respective intra-State entities directly to the CSPSOC. (2) Persistent default in payment of SLDC fee and charges would be brought to the notice of the Commission. 26. Late payment surcharge. - In case the payment of any bill for charges payable under these regulations is delayed by an intra-State entity beyond a period of 30 days from the date of billing a late payment surcharge at the rate of 1.25% per month shall be levied by the system operator. 27. Rebate. - For payment of bills through letter of credit on presentation, a rebate of 2% shall be allowed. 28. Power to Relax. - The Commission, for reasons to be recorded in writing, may relax any of the provisions of these regulations on its own motion or on an application made before it by an interested person after giving reasonable opportunity to those likely to be affected by such relaxation. 29. Savings. - (1) Nothing in these Regulations shall be deemed to limit or otherwise affect the inherent power of the Commission to make such orders as may be necessary to meet the ends of justice or to prevent abuses of the process of the Commission. (2) Nothing in these Regulations shall bar the Commission from adopting in conformity with the provisions of the Act a procedure, which is at variance with any of the provisions of these Regulations, if the Commission, in view of the special circumstances of a matter or class of matters and for reasons to be recorded in writing, deems it necessary or expedient for dealing with such a matter or class of matters. (3) Nothing in these Regulations shall, expressly or impliedly, bar the Commission dealing with any matter or exercising any power under the Act for which no Regulations have been framed, and the Commission may deal with such matters, powers and functions in a manner it thinks fit.Note. - In case of any difference in the interpretation or understanding of the provisions of the Hindi version of these Regulations with those of the English version or in case of any dispute in this regard, the decision of the Commission shall be final and binding.
Appendix-I
Depreciation Schedule
|
SI. No. |
Asset Particulars |
Depreciation Rate |
|
|
|
SLM |
|
A |
Land under full ownership |
0.00% |
|
B |
Land Under Lease |
|
|
a |
For investment in the land |
3.34% |
|
b |
For cost of clearing the site |
3.34%. |
|
C |
Other Assets |
|
|
a |
Building & Civil Engineering Works |
|
|
(i) |
Offices and residential |
1.63% |
|
(ii) |
Containing plant and equipments |
3.34% |
|
(iii) |
Temporary erections such as wooden structures |
3.34% |
|
(iv) |
Roads other than Kutcha roads |
100.00% |
|
(v) |
Others |
1.63% |
|
b |
Transformers, Kiosk, sub-station equipment & other fixed apparatus (including plant foundation) |
|
|
(i) |
Transformers including foundations having rating of 100 KVA and above |
5.28% |
|
(ii) |
Others |
5.28% |
|
c |
Switchgear including cable connections |
5.28% |
|
d |
Lightning arrestor |
|
|
(i) |
Station type |
5.28% |
|
(ii) |
Pole type |
5.28% |
|
(iii) |
Synchronous condenser |
5.28% |
|
e |
Batteries |
5.28% |
|
(i) |
Underground cable including joint boxes and disconnected boxes |
5.28% |
|
(ii) |
Cable duct system |
3.34% |
|
f |
Overhead lines including cable support systems |
|
|
(i) |
Lines on fabricated steel operating at terminal voltages higher than 66KV |
3.34% |
|
(ii) |
Lines on steel supports operating at terminal voltages higher than 13.2 KV but not exceeding 66 V |
5.28% |
|
(iii) |
Lines on steel on reinforced concrete support |
5.28% |
|
(iv) |
Lines on treated wood support |
5.28% |
|
g |
Meters |
5.28% |
|
h |
Self propelled vehicles |
9.50% |
|
i |
Air Conditioning Plants |
|
|
(i) |
Static |
5.28% |
|
(ii) |
Portable |
9.50% |
|
j (i) |
Office furniture and furnishing |
6.33% |
|
(ii) |
Office equipment |
6.33% |
|
(iii) |
Internal wiring including fittings and apparatus |
6.33% |
|
(iv) |
Street Light fittings |
5.28% |
|
k |
Apparatus let on hire |
|
|
(i) |
Other than motors |
9.50% |
|
(ii) |
Motors |
6.33% |
|
l |
Communication equipment |
6.33% |
|
(i) |
Radio and high frequency carrier system |
6.33% |
|
(ii) |
Telephone lines and telephones |
6.33% |
|
m |
I.T. equipments |
15.00% |
|
n |
Softwares |
30.00% |
|
o |
Any other assets not covered above |
5.28% |
Appendix-II
(in Compliance of Regulation 24)
1. Name of the entity (in bold letters): 2. Registered office address : 3. Area in which registration is sought: 4. Intra-State User category :(i) Generating Station
(ii) Captive generating plant
(iii) Renewable generating plant
(iv) Distribution licensee
(v) Transmission licensee
5. Intra-State User details (as on 31st March of last financial year for existing user and subsequent change, if any):i. Category - Generating Station/Renewable generating plant/Captive generating plant
a. Total Installed Capacity :
b. Maximum Contracted Capacity (MW) for using intra-State transmission system:
c. Purpose of inter-connection with State grid (please appropriate option)
(i) For supply to State distribution licensee (long-term or medium-term or short-term)
(ii) For supply to captive use (long-term or medium-term or short-term)
(iii) For supply to bulk consumers (long-term or medium-term or short-term)
(iv) For supply to other than the above (long-term or medium-term or short-term)
d. Details of Connection to the intra-State transmission system :
|
SI. No. |
(i) Name of EHV S/s. |
(ii) Voltage level (KV) |
(iii) Whether Special Energy Metres (Main) installed at this location. |
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
ii. Category - Transmission Licensee (intra-State)
a. Sub-stations :
|
SI. No. |
Sub-station Name |
Number of transformer |
Total Transformation Capacity or Design MVA handling capacity if switching station |
|
|
|
|
|
|
|
|
|
|
|
|
|
|
|
b. Transmission lines :
|
SI. No. |
Voltage level (KV) |
Number of Transmission, lines |
Total Circuit-Kilometres |
|
|
|
|
|
|
|
|
|
|
|
i. |
Name |
: |
|
ii. |
Designation |
: |
|
iii. |
Landline Telephone No. |
: |
|
iv. |
Mobile No. |
: |
|
v. |
E-mail address |
: |
|
vi. |
Postal address |
: |
Signature of Authorized Representative
|
Place: |
Name |
: |
|
Date: |
Designation |
: |
|
|
Contact number |
: |
