KARNATAKA POWER TRANSMISSION CORPORATION LIMITED AND STATE LOAD DESPATCH CENTRE Vs. NATIONAL LOAD DESPATCH CENTRE, POWER SYSTEM OPERATION CORPORATION LTD. AND SOUTHERN REGIONAL LOAD DESPATCH CENTRE, POSOCO

JUDGEMENT

(1.) IN the present petition filed under Regulations 12 and 13 of the Central Electricity Regulatory Commission (Unscheduled Interchange Charges and related matters) Regulations, 2009 (the UI Regulations) read with Chapter 7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 (Grid Code), the petitioners, Karnataka Power Transmission Corporation Limited and State Load Despatch Centre, Karnataka have prayed for the following:

(2.) CLAUSE (1) of Regulation 7 of the UI Regulations lays down the limits of over -drawal from the grid. It provides that over -drawal by any beneficiary or a buyer during a time block shall not exceed 12% of its scheduled drawal or 150 MW whichever is lower, when frequency is below 49.8 Hz. It further lays down the over -drawal limit of 3% on a daily aggregate basis for all the time blocks at frequency below 49.80 Hz. Clause (1) of Regulation 7 is extracted hereunder:

(3.) THE petitioners have submitted that Southern Regional Load Despatch Centre (SRLDC), Respondent No. 2, has been implementing the UI Regulations to place the limit of 12% deviation from drawal on the net schedule for the State, that is, on the difference between the schedule of import of electricity from outside the State and the schedule of export of electricity from the State. In other words, it has been stated, as against Regulation 7 of the UI Regulations which states "12% of its scheduled drawal", SRLDC as the implementing authority has applied it as "12% of the net drawal schedule by the State". The petitioners have further stated that the State was importing 750 MW (500 MW from Gujarat and 250 MW from Chhattisgarh) through medium -term open access, in addition to procurement of 530 MW from the generators within the State. The import was said to have been contracted up to 15.6.2013, According to the petitioners, the entitlement of the State from the Central Generating Stations (CGSs) is 1350 MW but the drawal schedule is only 900 MW. The quantum of power being exported outside the State is 1000 MW which is increasing by the day. The petitioners have stated that because of the continuously increasing power export from the State, the drawal schedule from the Central Generating Stations is decreasing. The petitioners have averred that because of excess of import of power from the State, at times net schedule prepared by SRLDC is zero or negative, in which case, according to the petitioners, the limit of over -drawal of 12% of the net schedule has become insignificant and is zero and thus no margin of over -drawal is available in the real time.