Section 12 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007
12. Scheduling.
- CPPs with installed capacity of 25 MW and above, and effecting supply under FP or NFP supply agreement shall be subject to 'Scheduling and Despatch Code' as stipulated under State Grid Code and relevant Regulations. The methodology of scheduling and availability shall be as provided in the State Grid Code Regulations. However, it is clarified that the CPPs shall furnish schedules to SLDC for monitoring, co-ordination and control purposes alone; the payment to CPPs shall be based on actual energy delivered by CPP and not linked to schedules furnished by CPP.
