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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017

(1)The biomass power generating station and bagasse 'based co-generation power projects with an installed capacity of 2 MW and above shall be subjected to scheduling and despatch principles as specified under Indian Electricity Grid Code (IEGC) and also subjected to "merit' order dispatch".