Section 18 in The Haryana Transmission and Bulk Supply Licence
18. Central Scheduling and Despatch.
- 18.1 Having regard to information provided to it by Suppliers, Generating Companies, the Central Transmission Utility, the Regional Electricity Boards and other utilities in the region (including information as to forecast levels of electricity demand and availability of generation capacity) and to the requirements of the Transmission Planning and Security Standards and the Transmission Operating Standards referred to in this licence, the Licensee shall undertake operational planning :(a)for the matching to the extent possible of output of all Generating Sets contracted to it and any other Bulk Supplier and other sources of power or electrical energy connected to the Licensee's Transmission System (including a reserve of generation to provide a security margin of generation availability) with forecast demand after taking into account, inter alia :(i)any unavailability of Generating Sets; and(ii)constraints from time to time imposed by technical limitations on the Total System or interconnections with other transmission systems or any part(s) thereof;(b)consistent with Condition 18.1(a) and in accordance with the Grid Code, for the removal from service of parts of the Transmission System for maintenance, repair, extension or reinforcement.18.2Taking account of the factors referred to in Condition 18.3, the Licensee shall schedule and issue direction instructions for the despatch of available Generating Sets and other sources of power as are at such times available to generate electricity and which are subject to despatch instructions :(a)in ascending order of relevant prices that are offered for the generation of electricity into the Total System, keeping in view the constraints on hydro-electric generation; and(b)as will in aggregate (and after taking account of electricity delivered to or from the Total System from or to other sources) be sufficient to match at all times (to the extent possible having regard to the availability of Generating Sets) expected demand, taking account of information provided by Suppliers, the Central Transmission Utility and the Regional Electricity Board together with an appropriate margin of reserve.18.3The factors referred to in Condition 18.2 include :(a)expected demand (including transmission losses);(b)economic and technical constraints from time to time imposed on the Total System or any part of parts thereof;(c)the dynamic operating characteristics of available Generating Sets; and(d)other matters provided for in the Grid Code.18.4The Licensee shall provide to the Commission such information as the Commission shall request concerning the merit order despatch described in Condition 18.2(a) or any aspect of its operation.18.5In this condition 18 :"available" means the state of a Generating Set such that it can respond successfully to a call to service by the entity with authority to despatch the system; and "availability" shall be construed accordingly;"central despatch" means the process of scheduling and issuing direct instructions by the Licensee as referred to in Condition 18.2.
