JUDGEMENT
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(1.) THE Review Petitioner, State Load Despatch Centre, APTRANSCO has filed this Review Petition seeking review of the Commission's order dated 19.12.2013 in Petition No. 263/MP/2012 wherein the Commission inter alia had directed the constituents of Southern Region including the Review Petitioner to identify more feeders for installation of UFR and df/dt relays to ensure relief as decided by SRPC from time to time and submit the details to Southern Regional Power Committee. The constituents were also directed to submit compliance report duly certified by Southern Regional Load Despatch Centre (SRLDC) and Southern Regional Power Committee (SRPC) indicating implementation of quantum of relief by AUFR and proper functioning of df/dt relays within one month from the issue of the order.
(2.) THE Review Petitioner has submitted that determination of targeted quantum on the basis of average values will make implementation of the direction of the Commission impossible. However, if the targeted quantum is determined on the basis of the maximum demand conditions, implementation of direction of the Commission is feasible.
(3.) THE Review Petitioner has submitted that in compliance with the Commission's direction dated 19.12.2013, compliance report indicating implementation of quantum of relief by AUFR in the format prescribed by SRLDC for certification by SRLDC and SRPC has been submitted on 12.1.2014. The petitioner has submitted that the following pro -active steps were taken by it as per Regulations 5.2.(n) and 5.4.2(e) of the Grid Code. (a) The recommendation of SRPC dated 1.10.2012 for revision of the existing settings of UFRs in stage -I, II and III was implemented on 1.11.2012, based on the recommendation of the enquiry Committee on grid failure in NEW grid.
(b) Immediate action has been taken for increasing the quantum of load relief by providing 18 Nos. of additional feeders for Stage -I, Stage -II and Stage -III of UFR scheme.
(c) SRPC, vide its letter No. CE/SRPC/SE -I/2013/9169 -81, dated 21.8.2013 communicated the revised Automatic Under Frequency Relay settings and quantum of relief as per National Power Committee decision. The existing and the recommended settings for Under Frequency Relays are indicated as under:
The first two stages of revised frequency settings are to be adopted by 7.9.2013 and the balance stages have to be implemented by 15.10.2013. However APTRANSCO has adopted the revised settings of all the four stages by 7.9.2013.
(d) In terms of the Commission's order dated 19.12.2013, additional feeders have been identified and proposed for enhancing the quantum of load relief of UFRs of four stages.
(e) The periodical testing of the UFRs is also conducted once in six months by the field MRT Wing for ensuring the healthiness of the relays which was also regularly intimated to SRPC and SRLDC. The same was also inspected by SRPC for ensuring its effective functioning. All information relating to number of feeders and related information is with SRLDC and is updated periodically.
(f) The quantum of load relief targeted needs review, considering the ground realities of compliance and realization. Till date the targeted quantum of load relief was carried out based on the maximum demand conditions and any additional quantum needed was reviewed and accordingly, additional feeders were provided to the maximum extent possible.
(g) At present all the available 132 kV feeders including power transformers were taken into consideration for implementation of the various protective scheme under (i) UFRs (ii) df/dt (iii) Talcher -Kolar SPS (iv) Kudankulam SPS and Ramagundam Islanding Scheme. The Quantum of proposed loads under the various schemes are detailed below:
(h) As the loads on the feeders are dynamic and are subjected to variations depending on the availability of generation and demand the assertion of targeted quantum always based on the average value on the feeder is practically not feasible. It is to be appreciated that the constituents are having the obligation of reliable supply to the consumers, apart from maintaining grid security. Further, from the above table, all the radial 132 kV feeders and the power transformers feeding the rural and some of the urban areas are also included under various schemes. There are number of frequent interruptions experienced by the consumers, sequentially in the form of scheduled load relief, unscheduled load relief, UFRs, df/dt and SPS. Therefore, the load of 8661 MW was included in the form of defensive mechanisms.
Based on the above, the Review Petitioner has urged that the determination of targeted quantum on the basis of average values is not possible and the impugned order needs to be reviewed and modified. However, if the targeted quantum is determined on the basis of the maximum demand conditions, compliance of Commission's direction is feasible. The Review Petitioner has submitted the demand variation for the year 2013 as under: Therefore, under minimum demand conditions it is very much evident that the targeted quantum could not be maintained in spite of inclusion of the whole AP system.;
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