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Path-breaking step in the large scale Battery Energy Storage System (BESS)

On 10th March, 2022, Ministry of Power has issued guidelines for the procurement of Battery Energy Storage Systems (BESS) in the generation, transmission and distribution network of energy.

With joint efforts of both Ministry of New and renewable energy and Ministry of Power who have been working on this to provide a road map for the installation of the energy storage system in the country since last year.

It will provide a push for India’s energy security, the central government has given state-owned Solar Energy Corp of India (SECI) for calling expressions of interest (EoI) for setting up a 1 gigawatt-hour (GWh) grid-scale battery storage system.

Journey of large scale Battery Energy Storage System (BESS)-

There is growing traction for hydropower projects among Indian clean energy majors. The aim is to use green power during off-peak hours to raise water to a height and then release it into a lower reservoir to generate electricity.

Energy storage system has been created to maximize the use of transmission system and strengthening grid stability this will save investment in the expansion of transmission infrastructure.

Storage as an asset for balancing services and flexible operation. The system operator which are load dispatchers (RLDCs and SLDCs) may use storage system for frequency control and balancing service.

With the limited support available from existing Pumped Hydro Storage Plants and the long

gestation period for the new Pumped Hydro Storage Plants, the circumstances merit consideration of Battery Energy Storage System (BESS) as one of the sources of resource adequacy for the Indian power system. RE plus storage/BESS can provide the required flexibility in generation apart from ensuring the resource adequacy.

Key points

Objectives

Bidding Process and award of Projects

Qualification of Bidder

    1. Company under the Companies Act, 2013
    2. Foreign Company under the respective nation’s laws
    3. Alternative Investment Funds (AIF) as registered under Securities Exchange Board of India (SEBI)
    4. Consortium comprising the above entities

Battery Storage Purchase Agreement for the Bidder for Implementation of the Project

Financial Closure-

Delay caused due to Force Majeure

    1. Unavailability, late delivery, or changes in cost of the plant, machinery, equipment, materials, spare parts or consumables for the Power Project;
    2. Delay in the performance of any contractor, sub-contractor or their agents;
    3. Non-performance resulting from normal wear and tear typically experienced in power generation materials and equipment;
    4. Strikes or labour disturbances at the facilities of the Affected Party;
    5. Insufficiency of finances or funds or the agreement becoming onerous to perform; and
    6. Non-performance caused by, or connected with, the Affected Party’s: (i) Negligent or intentional acts, errors or omissions, or lack of due diligence expected from any prudent and rational human being; (ii) Failure to comply with an Indian Law; or (iii) Breach of, or default under this Agreement.


*Shubhi Srivastava, Editorial Assistant has reported this brief.

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