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[Cites 0, Cited by 8] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Electricity Act, 2003

(3)The Regional Load Despatch Centre shall–
(a)be responsible for optimum scheduling and despatch of electricity within the region, in accordance with the contracts entered into with the licensees or the generating companies operating in the region;
(b)monitor grid operations;
(c)keep accounts of quantity of electricity transmitted through the regional grid;
(d)exercise supervision and control over the inter-State transmission system; and
(e)be responsible for carrying out real time operations for grid control and despatch of electricity within the region through secure and economic operation of the regional grid in accordance with the Grid Standards and the Grid Code.