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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(18) in The Haryana Transmission and Bulk Supply Licence

18.2Taking account of the factors referred to in Condition 18.3, the Licensee shall schedule and issue direction instructions for the despatch of available Generating Sets and other sources of power as are at such times available to generate electricity and which are subject to despatch instructions :
(a)in ascending order of relevant prices that are offered for the generation of electricity into the Total System, keeping in view the constraints on hydro-electric generation; and
(b)as will in aggregate (and after taking account of electricity delivered to or from the Total System from or to other sources) be sufficient to match at all times (to the extent possible having regard to the availability of Generating Sets) expected demand, taking account of information provided by Suppliers, the Central Transmission Utility and the Regional Electricity Board together with an appropriate margin of reserve.