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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(iii) in Tamil Nadu Electricity Grid Code, 2005

(iii)The generating stations shall be responsible for power generation generally according to the daily schedule provided to them by the SLDC on the basis of the drawal schedules received from the beneficiaries / distribution licensee and also in accordance with Merit Order Despatch and Connectivity Agreements. However, the generating stations may deviate from the given schedules depending on the plant and system conditions with the prior approval from SLDC.