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State of Gujarat - Section

Section 2 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019

2. Applicability.

- These Regulations shall apply to all wind and solar generators having combined installed capacity above 1 MW connected to the State grid/substation, including those connected via pooling stations, and selling generated power within or outside the State or consuming power generated for self-consumption.