Section 11(2) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
(2)[ The Biomass power generating station with an installed capacity of 10 MW and above, Non-Fossil fuel based co-generation projects, Municipal Solid Waste and Refuse Derived Fuel based projects shall be subjected to scheduling and despatch code as specified under Jammu & Kashmir State Electricity Grid Code, 2006, as amended from time to time.] [Substituted by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).]
