SUDHIR BUDHAY Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD
LAWS(ET)-2013-11-2
CENTRAL ELECTRICITY REGULATORY COMMISSION
Decided on November 25,2013

Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) Shri Sudhir Budhay (hereinafter referred to as "the Petitioner") filed a petition on affidavit on 1 July, 2013, seeking formulation of guidelines for connectivity to solar generators below 1 MW within Maharashtra. Under the said petition, various relaxations were sought such as waiver of transmission charges, cross subsidy surcharge and provision of 24 hrs banking facility by the licensees, etc., for the power so generated from such solar generators.
(2.) The prayers of the Petitioner are as under: "1) Hon'ble Commission may please admit this petition. 2) Condone any inadvertent omissions/errors/shortcomings and permit petitioner to add/change/modify/alter this filing and make further submissions as may be required at a future date. 3) Examine the concerns expressed by the petitioner for a favourable dispensation. 4) Finalize connectivity norms for Solar generators below 1MW with minimum procedures and paper work for consumers especially for captive consumption with generation/consumption at one or multiple places. 5) Waive off transmission/wheeling charges and Cross Subsidy Surcharge for the power so generated from Solar Power Generation Plants for the consumers consuming the power during the active solar power generation period. 6) Charge differential rate as banking charge per unit for the consumers opting for "Power Banking Scheme" and consume power deposited any time in 24 hrs. 7) Formulate procedure for metering and certification of power generated by micro solar power plants to be accounted only for the purpose of reducing REC buying liabilities and if needed charge reasonable metering and certification charges per KW certified to the beneficiary. 8) Pass such further and other orders, as the Commission may deem fit and proper keeping in view the facts and circumstances of the case."
(3.) The Petitioner in its petition submitted that various types of consumers have the capacity and willingness to invest in solar power for the purpose of captive consumption but are restricted by the existing regulatory framework which does not allow connectivity with the grid for solar power plants below 1 MW.;


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