EXTRAORDINARY
PART III-Section 4

PUBLISHED BY AUTHORITY

CENTRAL ELECTRICITY REGULATORY COMMISSION
NEW DELHI

NOTIFICATION

No. L-7/25(1)/2001-CERC                     Dated the 2nd May, 2003

In exercise of powers conferred under Section 28 of the Electricity Regulatory Commissions Act, 1998, and all other powers enabling in this behalf, the Central Electricity Regulatory Commission, hereby makes the following regulations further to amend the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations, 2001, hereinafter referred to as the Principal Regulations.

1. SHORT TITLE

These regulations shall be called the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) (First Amendment) Regulations, 2003.

2. COMMENCEMENT

These regulations shall be deemed to have come into force with effect from 1.4.2003.

3. OMISSION OF REGULATION 1.12

Regulation 1.12 of the Principal Regulations shall be omitted

4. INSERTION OF DEFINITION OF “SMALL GAS TURBINE POWER STATION”

In Regulation 2.1 of the Principal Regulations, the following shall be inserted, namely:

“Small Gas Turbine Power Station” means and includes the gas and Naptha based power stations with gas turbines in the capacity range of 50 MW or below”.

5. AMENDMENT OF REGULATION 2.4 – NORMS OF OPERATION

For the existing Clause (iv) of Regulation 2.4 of the Principal Regulations, the following shall be substituted, namely:-

“(iv) Gross Station Heat Rate for Gas and Naptha based stations”

(a) Generating Stations other than Small Gas Turbine Power Station
- For Open Cycle -- 2900 kcal/kWh
- For Combined Cycle -- 2000 kcal/kWh

(b) Small Gas Turbine Power Stations
(i) Assam Gas Based Power Station, Kathalguri

- For Open Cycle -- 3225 kcal/kWh
- For Combined Cycle -- 2250 kcal/kWh

(ii) Agartala Gas Based Power Station, Ramchandranagar

- For Open Cycle -- 3580 kcal/kWh

(iii) Other than (i) and (ii) above

                                       With Natural Gas                        With Liquid Fuel

- For Open Cycle --             3125 kcal/kWh                        1.02 x 3125 kcal/kWh

- For Combined Cycle --       2030 kcal/kWh                        1.02 x 2030 kcal/kWh

6. AMENDMENT OF REGULATION 2.17 (ii) –

The following shall be inserted at the end of Clause (ii) of Regulation 2.17

“In case of gas turbine/combined cycle stations the declaration shall be in accordance with the capacity which can be made available at 50 Hz”.

7. AMENDMENT OF REGULATION 4.4

In proviso to Clause (d) of Regulation 4.4

For the words “IPTC/JV Routes” the words “Joint Venture route” shall be substituted.

8. AMENDMENT OF REGULATION 4.10 A

For the words “IPTC/JV routes” where ever occurring in Regulation 4.10 A the words “Joint Venture route” shall be substituted.
 

(A.K. SACHAN)
SECRETARY

Principal Regulations were published in the Gazette of India (Extraordinary), Part III – Section 4 dated March 26, 2001 Principal Regulations amended vide Notification dated September 21, 2001 published in the Gazette of India (Extraordinary) Part III – Section 4 dated September 24,2001 and were further amended vide notification dated July 8, 2002 published in the Gazette of India (Extraordinary) Part III – Section 4 dated July 11, 2002.

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