Section 8 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
8. Elimination of gaming.
(1)The provisions of Indian Electricity Grid Code and the Rajasthan Electricity Regulatory Commission (Rajasthan Electricity Grid Code) Regulation, 2008 as amended from time to time, as the case may be, shall be applicable for declaration of capacity, scheduling and elimination of gaming.(2)The Commission, either suo-motu or on a petition made by SLDC, or any affected party, may initiate proceedings against any generating company or seller on charges of gaming and if required, may order an inquiry in such manner as decided by the Commission. When the charge of gaming is established in the above inquiry, the Commission may, without prejudice to initiating any other action under the Act or regulations thereunder, disallow any Charges for Deviation received by such generating company or the seller during the period of such gaming.
