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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

State of Rajasthan - Subsection

Section 92(3)(b) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009

(b)Non-firm RE power station shall intimate to SLDC and to concerned distribution licensee on 1st of every month, out of available energy for that particular month, the quantum of energy;
(i)it wishes to bank,
(ii)it wishes to distribute amongst third party and
(iii)it wishes to captive use during that month out of available energy for that particular month. Where no such intimation is received on or before 1st of the month the intimation last received become applicable for the month.