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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(7)(c) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018

(c)In case of wind or solar generators as state entities undertaking intra-state transactions and inter-state transactions shall be allowed provided that such generators are connected to separate feeders at LV side of the Pooling Substation and metering, scheduling, energy accounting and deviation settlement account for such wind or solar generators are maintained separately.