- (1.) THE application made on 15.11.2007 seeks -- (a) directions to the respondents to honour the provision of IEGC and curb their over-drawals forthwith so that the NEW grid is secure; (b) review of UI price factor to facilitate harnessing of costly/ latent/ embedded/ unrequisitioned generation during the shortage scenario and also to give the right price signals for Demand Side Management (DSM).
(2.) The petitioner has submitted that frequency profile of the entire NorthEast-West (NEW) grid has undergone sharp deterioration in November, 2007. While the frequency remained below 49.0 Hz for around 10% of the total time during October, 2007, the condition further deteriorated in November, 2007 and frequency remained below 49.0 Hz for more than 20% of total time on most days (highest was 32.4% on 14.11.2007). The petitioner has stated that main reason for sustained low frequency is because of over-drawal by the constituents. It is observed from the over-drawal position furnished by the petitioner that every constituent of Northern Region has overdrawn from the grid and only the quantum of overdrawal (MW) is different for various constituents. The petitioner has issued a number of messages to the defaulting constituents both in real time and on follow up basis to curb overdrawal. The petitioner had issued directions under Section 29 of the Electricity Act, 2003 to the constituents of Northern Region. Member-Secretary, NRPC has also been informed under section 1.5 of the IEGC. However, the constituents' response has been inadequate, and the situation remains alarming.
(3.) IT has been stated that the sustained low frequency on account of over-drawal is causing operation of UFRs in many States and frequent operation of UFRs on daily basis results in resentment by the constituents who do not overdraw and if this trend is allowed to continue UFRs setting might be gradually lowered or blocked and the system would be left without any safety net.;