Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 10 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005

10. Transmission constraints.

- 10.1 Subject to any technical constraints in the operation of the State grid, the State Load Despatch Centre shall adopt the following principles for curtailment, in whole or in part, of the use of the intra-State transmission system:(a)In case of curtailment becoming necessary as result of a breakdown that reduces the available capacity of an intra-State transmission system or any part thereof, then the use by Transmission System Users of such intra-State transmission system or part thereof, as the case may be, shall be curtailed pro rata to the transmission capacity rights held by each such Transmission System User for such period as the breakdown continues;(b)In case of curtailment becoming necessary as result of deviation by a Transmission System User from the final dispatch and drawal schedule duly intimated to the State Load Despatch Centre, then the use by such Transmission System User of such intra-state transmission system shall be curtailed first, to the full extent of such deviation, following which the principle specified in clause (a) above shall apply.
10.2Notwithstanding the provisions of these Regulations, the State Load Despatch Centre may, in cases of emergency and in order to maintain system security, follow such other principles of curtailment of use as it considers appropriate.
10.3Notwithstanding the provisions of these Regulations, the State Load Despatch Centre shall follow the directions received from the Regional Load Despatch Centre in respect of curtailment of use in respect of any Transmission System User.