Section 5(18) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(18)In case of any Grid disturbance, Scheduled Generation of all the State Area Generating Station / Independent Power Producers and Scheduled Drawls of all the Discoms shall be deemed to have been revised to be equal to their actual generation/Drawls for all the Time Blocks affected by the Grid disturbance. The Certification of grid disturbance and its duration shall be done by the Regional Load Despatch Centre / State Load Despatch Centre.
