Section 25 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
25. Adjustment of Energy.
(1)The priority of adjustment of energy drawal by an open access consumer from different sources shall be as per the following sequence of reducing priority and shall be implemented for each time block:(i)Renewable power generation;(ii)CPP;(iii)Banked Energy to be settled in 15 min time block = Banked energy available at the end of previous month in kWh / (96 time blocks* Actual no. of days in current month);(iv)Long Term Bilateral purchase;(v)Medium Term Open Access;(vi)Short term inter-State open access including Power Exchange Transaction;(vii)Short term intra-State open access;(viii)Distribution Licensee.(2)In case of generators selling power to multiple persons/ consumers, the priority for adjustment of energy sale shall be as follows:(i)Distribution Licensee;(ii)Captive use;(iii)Long term bilateral sale followed by medium term bilateral sale and further by short term bilateral sale;(iv)Sale through power exchange.Provided, the generator selling power to Distribution Licensee may make an application to the Distribution Licensee for change in priority of sale which shall be governed as per the existing agreement between the generator and the Distribution Licensee.
