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Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018

Published vide Notification No. 513/2018/MPERC Bhopal, dated 12.4.2018

Last Updated 28th January, 2020 [mp890]

(a) "Act" means the Electricity Act, 2003 (36 of 2003);

(b) "Actual drawal" in a time-block means electricity drawn by a buyer, as the case may be, measured by the interface meters;

(c) "Actual injection" in a time-block means electricity generated or supplied by the seller, as the case may be, measured by the Interface meters;

(d) "Available Capacity (AvC)" for wind or solar generators which are state entities, is the cumulative capacity rating of the wind turbines or solar inverters that are capable of generating power in a given time-block;

(e) "Buyer" means a person, including distribution licensee or open access consumer, purchasing electricity through a transaction scheduled in accordance with the regulations applicable for short-term open access, medium-term open access and long-term open access;

(f) "Commission" means the M.P. Electricity Regulatory Commission referred to in sub-section (1) of section 82 of the Act;

(g) "Deviation" in a time-block for a Seller means its total actual injection minus its total scheduled generation and for a Buyer means its total actual drawal minus its total scheduled drawal, and shall form part of the State Energy Accounts to be prepared by SLDC.

(h) "Deviation-RE (also termed as Absolute Error') shall mean the absolute value of the error in the actual generation of wind or solar generators which are state entities with reference to the scheduled generation and the 'Available Capacity" (AvC), as calculated using the following formula for each 15 minute time block:

Error (%) = 100 X [Actual Generation- Scheduled Generation] / (AvC)

(i) "Existing RE Project" shall mean Wind Generating Project or Solar Generating Project that has been commissioned prior to date of notification of these Regulations and the term Existing Wind/Solar Generator shall be construed accordingly;

(j) "Gaming" in relation to these regulations, shall mean an intentional mis-declaration of declared capacity by any seller in order to make an undue commercial gain through Charge for Deviations;

(k) "Grid Code" means the M.P. Electricity Grid Code specified by the Commission under clause (h) of sub-section (1) of Section 86 of the Act;

(l) "Interface meters" means interface meters as defined by the Central Electricity Authority under the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006, as amended from time to time;

(m) "Interconnection Point" means the HV side of the pooling station (line isolator of the outgoing feeder of the HV side of the pooling S/S), which shall be the same level at which forecast and schedule need to be prepared by wind and solar generating stations for onward submission to SLDC;

(n) "State Load Dispatch Centre" means Load Dispatch Centre of the State established under sub-section (1) of section 31 of the Act, responsible for coordinating scheduling of the Buyers and the Sellers in accordance with the provisions of state Grid Code;

(o) "New RE Project" shall mean Wind Generating Project or Solar Generating Project that has been commissioned subsequent to date of notification of these Regulations and the term New Wind/Solar Generator shall be construed accordingly;

(p) "Open Access Regulations" means the M.P. Electricity Regulatory Commission (Terms and Conditions for intra-state Open Access in Madhya Pradesh) Regulations, 2005 as amended from time to time and shall include any subsequent amendment thereof.

(q) "Pool Account" means state account for receipts and payments on account of deviation by buyers or sellers including wind and solar generators;

(r) "Pooling Station" means the sub-station where pooling of generation of individual wind generators or solar generators is done for interfacing with the next higher voltage level:

(s) 'Qualified Coordinating Agency (QCA)' means the agency coordinating on behalf of Wind/Solar Generators connected to a pooling station. QCA may be one of the generators or any other mutually agreed agency for the following purposes:

•  Coordinate for schedules with periodic revisions on behalf of all the Wind/Solar Generators connected to the pooling station(s).

•  Responsible for coordination with STU/SLDC for metering, data collection/ transmission, communication.

•  Undertake commercial settlement on behalf of the generators of such charges pertaining to generation deviations only including payments to the Regional/State Deviation Pool Accounts through the SLDC.

•  Undertake de-pooling of payments received on behalf of the generators from the State Deviation Pool Account and settling them with the individual generators.

•  Undertake commercial settlement of any other charges on behalf of the generators as may be mandated from time to time.

•  QCA shall be treated as a State Entity and shall be registered with SLDC;

(t) "Scheduled Generation" at any time or for a time block or any period means schedule of generation in MW or MWh ex~bus given by the concerned Load Dispatch Centre;

(u) "Scheduled Drawal" at any time or for a time block or any period time block means schedule of dispatch in MW or MWh ex-bus given by the concerned Load Dispatch Centre;

(v) "Seller" means a person, including a generating station, supplying electricity through a transaction scheduled in accordance with the Regulations applicable for short-term open access, medium-term open access and long-term open access;

(w) "State Entity" means such person who is in the SLDC control area and whose metering and energy accounting is done at the state level;

(x) "Time-Block" means a time block of 15 minutes, for which specified electrical parameters and quantities are recorded by special energy meter, with first time block starting at 00.00 hrs;

(1) All State Entities shall have equal and non-discriminatory treatment as regards the 'Deviation Settlement mechanism as specified in these Regulations.

(2) The State Entities shall inform the SLDCs of all contracts they have entered into for exchange of energy.

(3) SLDC shall take all decisions with regard to the dispatching of stations after evaluating all possible network parameters, constraints, congestion's in the transmission network and in the eventuality of any such network aberration, the instructions by the SLDC with regard to dispatch and drawal shall be binding on all State Entities.

(4) State Entities shall operate their equipment and loads in a manner that is consistent with the provisions of the Indian Electricity Grid Code and the M.P. Electricity Grid Code.

(5) State Entities shall enter into BPTA (Bulk Power transmission agreement) and Connection Agreement with the concerned transmission licensee, which shall specify the physical and operational requirements for a reliable operation and gain physical access and connection to the intra-State transmission system (INSTS) or enter into Connection and Use Agreement with concerned Distribution Licensee for use of distribution system, as the case may be.

(6) SLDC shall publish all such information as required for all other State Entities to be aware of the energy exchanges taking place within the pool as well as exigency conditions, if any.

(7) All State Entities shall make necessary arrangements for putting up suitable meters, capable of recording energy flows at 15-minutes intervals, at the points of injection and drawal.

(a) Scheduling Period: The scheduling period shall comprise of 96 time blocks, each of 15- minutes duration starting from 00:00 hours (1ST) ending with 24:00 hours (1ST). The first time block of scheduling period shall commence from 00:00 hours (1ST) to 00:15 hours (1ST), second time block of scheduling period shall commence from 00:15 hours (1ST) to 00:30 hours (1ST) and so on.

(b) Deviation: For the purposes of Deviation settlement "amongst State Entities, the SLDC shall work out the 'Deviation Pool Accounts' comprising over-drawal/under-drawal and over-injection and under-injection for each State Entity corresponding to each Scheduling period in accordance with the provisions of these Regulations.

(c) Settlement Period: Preparation and settlement of 'Deviation Pool Accounts' shall be undertaken on weekly basis coinciding with mechanism followed for regional energy accounts.

(d) Measurement Unit for Deviation Pool Account: The measurement unit for Deviation Pool Volume (Over-drawal/under-drawal and Over-injection/under-injection) preparation shall be kiloWatt hours (kWh). Measurement unit for Deviation Pool Value (Payable and Receivable) preparation shall be Indian Rupees (INR). The decimal component of the energy unit (kWh) and amount (INR) shall be rounded off to nearest integer value.

(e) Deviation Pool Price Vector: The charges for Deviation shall be in accordance with the Deviation Price Vector to be notified by the Commission from time to time. Separate treatment for pricing of Deviation of Buyers/Sellers and Wind/Solar Generators, as stipulated under Regulation 6 shall be applicable. Further, additional condition for a change in sign of the deviation shall be met once every 6 time blocks by Buyer/Seller except for Wind or Solar Generators),failing which additional charges @10% of the deviation charges applicable shall be levied for the duration of continuance of violation.

(f) Deviation Volume Limit: In order to ensure grid discipline and grid security, conditions for Deviation Volume Limit and consequences for exceeding such Deviation Volume Limit by way of levy of Additional Deviation Charges as specified under Regulation 8 shall be applicable.

(g) Premise for allocation of losses: For the purpose of Deviation Pool accounting, intra-State transmission system losses as approved by the Commission shall be allocated amongst the State Entities in proportion to the actual drawal by each State Entity.

(1) The provisions of the Grid Code and the M.P. Electricity Regulatory Commission (terms and Conditions for intra-state open access in Madhya Pradesh) Regulations, 2005 as amended from time to time, shall be applicable for declaration of capacity, scheduling and elimination of gaming.

(2) The generating station, as far as possible, shall generate electricity as per the day-ahead generation schedule finalized by the State Load Dispatch Centre in accordance with the Grid Code.

(3) The wind and solar generator or the QCA, as the case may be, shall have the option of accepting the concerned SLDC's forecast for preparing its schedule or provide the concerned SLDC with a schedule based on its own forecast, and such schedule shall be used as reference for deviation settlement.

(4) The QCA shall coordinate the aggregation of schedules of all generators connected to a pooling station and communicate it to the SLDC. The QCA shall undertake all commercial settlement on behalf of the wind or solar generators) connected to the respective pooling station(s).

(5) The plan for data telemetry, formats of forecast submission and other details in this regard shall be provided in the Detailed Procedure to be prepared by SLDC and approved by the State Commission.

(6) The Commission, either suo-motu or on a petition made by SLDC, or any affected party, may initiate proceedings against any generating company or seller on charges of gaming and if required, may order an inquiry in such manner as decided by the Commission. When the charge of gaming is established in the above inquiry, the Commission may, without prejudice to any other action under the Act or Regulations thereunder, disallow any charges for Deviation received by such generating company or the seller during the period of such gaming.

(7) The charges for deviation for wind and solar generators which are state entities undertaking inter-state or intra-state transactions, shall be governed as per the provisions outlined under the following sub-clauses of this regulation.

(b) The wind or solar generators which are state entities undertaking intra/inter-state transactions shall be paid as per schedule generation.

(i) In the event of actual generation being lesser than the scheduled generation, the deviation charges for shortfall in generation shall be payable by such wind or solar generator which are state entities into State Deviation Pool Account as given in Table -I of Schedule.

(ii) In the event of the actual generation being more than the scheduled generation, the Deviation Charges for excess generation shall be payable to the wind or solar generators which are state entities undertaking inter-state transactions from State Deviation Pool Account as given in Table - II of Schedule.

(iii) The wind or solar generators which are state entities undertaking intra-state transactions, shall be paid as per actual generation.

(iv) In the event of actual generation of a generating station or a pooling station, as the case may be, being less or more than the scheduled generation, the deviation charges for shortfall or excess generation shall be payable by the wind mid solar generator or the QCA, as the case may be, to the State Deviation Pool Account, as given in Table - III or Table-W of Schedule. as the case may be.

(c) In case of wind or solar generators as state entities undertaking intra-state transactions and inter-state transactions shall be allowed provided that such generators are connected to separate feeders at LV side of the Pooling Substation and metering, scheduling, energy accounting and deviation settlement account for such wind or solar generators are maintained separately.

(d) Where the Fixed Rate referred under Table-I and Table-II of Schedule is the PPA rate as determined by the Commission under section 62 of the Act or adopted by the Commission under section 63 of the Act. In case of multiple PPAs, the weighted average of the PPA rates shall be taken as the Fixed Rate. The wind and solar generators shall furnish the PPA rates on affidavit for the purpose of Deviation charge account preparation to concerned SLDC supported by copy of the PPA.

(e) Fixed Rate for Open Access participants selling power which is not accounted for RPO compliance of the buyer, and the captive wind or solar plants shall be the Average Power Purchase Cost (APPC) rate at the National level, as may be determined by the Central Commission from time to time through a separate order.

(f) With regard to inter-state wheeling transactions of Wind and Solar Generating stations as State Entities, for balancing of deemed renewable purchase obligation (RPO) compliance of buyers with respect to schedule, deviations by all wind and solar generators which are state entities shall first be netted off for the entire pool on a monthly basis and any remaining shortfall in renewable energy generation must be balanced through purchase of equivalent solar and non-solar Renewable Energy Certificates (RECs), as the case may be, by SLDC by utilizing funds from the Pool Account. For positive balance of renewable energy generation, equivalent notional RECs shall be credited to the DSM Pool and carried forward for settlement in future.

(g) State Load Dispatch Centre or the Secretariat of State Power Committee, as the case may be shall maintain separate records and account of time-block wise schedules, actual generation and deviations for all generators, including wind and solar generators.

(h) Once the accounting procedures as above are put in place, all Wind and Solar generators shall be treated together as a virtual pool within the State Deviation Pool Account. Deviations for and within this virtual pool could be settled first at the rates and methodology stipulated above for wind and solar generators.

(a) the Commission may by order direct any other entity to operate and maintain the respective "State Deviation Pool Account":

(b) separate books of accounts shall be maintained for the principal component and interest component of Charges for Deviation and Additional Charges for Deviation by SLDC (or by the Secretariat of the respective State Power Committee, as the case may be).

(a) First towards any cost or expense or other charges incurred on recovery of Charges for deviation.

(b) Next towards over dues or penal interest, if applicable.

(c) Next towards normal interest.

(d) Next dues towards Regional Deviation Pool Account

(e) Lastly, towards charges for deviation and additional charges for deviation.

(a) in case of delay in the Payment of charges for Deviations into the [State] Deviation Pool Account and interest there on if any, beyond 12 days from the date of issue of the Statement of Charges for Deviations, the State Entities who have to receive payment for Deviation or interest thereon shall be paid from the balance available in the [State] Deviation Pool Account. In case the balance available is not sufficient to meet the payment to the State Entities, the payment from the State Deviation Pool Accounts shall be made on pro rata basis from the balance available in the Deviation Pool Account.

(b) the liability to pay interest for the delay in payments to the "State Deviation Pool Account" shall remain till interest is not paid; irrespective of the fact that constituents who have to receive payments, have been paid from the "State Deviation Pool Account" in part or full.

(a) if any State entity fails to make payment of Charges for Deviation by the time specified in these Regulations during the current financial year, it shall be required to open a Letter of Credit equal to 110% of weekly outstanding liability in favour of State Load Dispatch Centre within a fortnight from the due date of payment.

(b) LC amount shall be increased to 110% of the payable weekly liability for Deviation in any week during the year, if it exceeds the previous LC amount by more than 50%.

(a) Co-ordinate and facilitate the intra-state energy exchange for ensuring optimal utilization of resources.

(b) Review energy accounting and billing for inter-utility exchange of power

(c) Ensure settlement of deviations amongst State Entities in accordance with these Regulations.

(d) Monitor compliance of these Regulations by State Entities.

Schedule

Deviation Charges for Wind/Solar Generating Stations

Table - I Deviation Charges in case of under injection by Wind/Solar Generating Stations as State Entities undertaking Inter-state transactions

Table - II

Deviation Charges in case of over injection by Wind/Solar Generating Stations as State Entities undertaking Inter-state transactions

Table - III

Deviation Charges in case of under-injection or over injection, by Wind/Solar Generating Stations commissioned after date of Notification of these Regulations for sale of power within State

Table - IV

Deviation Charges in case of under-injection or over injection by Wind/Solar Generating Stations commissioned prior to date of Notification of these Regulations, for sale of power within State