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[Cites 0, Cited by 0] [Section 3(18)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(18)(i) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Determination of Multi Year Generation Tariff) Regulations, 2016

(i)in relation to a unit or block of the thermal generating station, the date declared by the generating company after demonstrating the Maximum Continuous Rating (MCR) or the Installed Capacity (IC) through a successful trial run after notice to the beneficiaries, from 0000 hour of which scheduling process as per the Indian Electricity Grid Code (IEGC) is fully implemented, and in relation to the generation station as a whole, the date of commercial operation of the last unit or block of the generating station ;