Section 25(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
(2)In case of generators selling power to multiple persons/ consumers, the priority for adjustment of energy sale shall be as follows:(i)Distribution Licensee;(ii)Captive use;(iii)Long term bilateral sale followed by medium term bilateral sale and further by short term bilateral sale;(iv)Sale through power exchange.Provided, the generator selling power to Distribution Licensee may make an application to the Distribution Licensee for change in priority of sale which shall be governed as per the existing agreement between the generator and the Distribution Licensee.
