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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in Rajasthan Electricity Regulatory Commission (Intra-State ABT) Regulations, 2006

(1)Primarily, SLDC will be the agency responsible for implementation of intra-state ABT, and coordination with NRLDC for inter state ABT application in consultation with generators, transmission licensee, traders, distribution licensee and open access consumers. SLDC shall process the metering data received from all the stations and will maintain the energy account on regular basis and shall take all measures necessary to prevent any possible gaming.