Section 4 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
4. Scope and extent of application.
- These Regulations shall be applicable to the following:(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.(2)Licensees: - All Distribution licensees including deemed licensee located in the State.Provided that the applicability of Deviation Settlement Mechanism specified under these Regulations shall remain suspended during the period of grid disturbance, islanded mode of grid operation conveyed by SLDC as per the provisions of Rajasthan Electricity Grid Code.
