Section 27 in The Jammu and Kashmir Electricity Act, 2010
27. Functions of State Load Despatch Centre.
(1)The State Load Despatch Centre shall be the Apex Body to ensure integrated operation of the power system in the State.(2)The State Load Despatch Centre shall, -(a)be responsible for optimum scheduling and despatch of electricity within the State, in accordance with the contracts entered into with the licensees or the generating companies operating in the State;(b)monitor grid operations;(c)keep accounts of the quantity of electricity transmitted through the State Grid;(d)exercise supervision and control over the intra-State transmission system ; and(e)be responsible for carrying out real time operations of Grid control and despatch of electricity within the State through secure and economic operation of the State Grid in accordance with the Grid Standards and the State Grid Code.(3)The State Load Despatch Centre may levy and collect such fee and charges from the generating companies and licensees engaged in intra-State transmission of electricity as may be specified by the Commission.(4)The State Load Despatch Centre shall have to comply with such principles, guidelines and methodologies in respect of wheeling and optimum scheduling and despatch of electricity as the Commission may specify in the Grid Code.
