Section 114(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
(3)Where there has been a shortfall or failure in the supply of electricity from any approved source of supply during the financial year, the Distribution Licensee may enter into a short-term arrangement or agreement for procurement of power without the prior approval of the Commission where the tariff for power procured under such arrangement or agreement is determined in accordance with:(a)a transparent process of bidding in accordance with competitive bidding guidelines issued by the Central Government(b)The terms and conditions contained in Part V of these Regulations(c)When the Commission has specified the minimum and maximum ceiling price for power procurement under any contingency situation and power purchase price is within that band.(d)When the Distribution Licensee has identified a new short-term source of supply from which power can be procured at a tariff that reduces his approved total power procurement cost. Such new sources shall include power procurement from trading licensees as well as power procurement through other trading platforms such as power exchange.(e)Procurement by way of energy exchange under 'banking' transactions provided such procurement through banking unless merit order so warrants, and(f)When faced with emergency conditions that threaten the stability of the distribution system or when directed to do so by the State Load Despatch Centre to prevent grid failure:Provided that in such cases, the distribution licensee shall intimate the Commission within 15 days of such power procurement for which prior approval was not taken.
