Section 5(16) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(16)Revision of declared capability by the State Area Generating Station, Independent Power Producer having two part tariff with capacity charge and energy charge (except hydro station of Madhya Pradesh Power Generating Company Limited) and requisition by beneficiary (ies) for the remaining period of the day shall also be permitted with advance notice. Revised schedules / declared capability in such cases shall become effective from 4 111 time block, counting the time block in which the request for revision has been received in the State Load Despatch Centre to be the first one.
