Section 4(1) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(1)State Generating stations: - All state generating stations (including CPP) having installed capacity more than 5 MW:Provided that these Regulations shall not be applicable on SGS (including CPP) availing Open access to the extent of capacity availed through Open Access;Provided further that these Regulations shall not be applicable to Nuclear power stations and Run of River/ Irrigation based Hydro power stations;Provided further that these Regulations shall not be applicable on Solar and Wind generation sources, which shall be governed by the relevant Regulations as specified by the Commission from time to time.
