Section 4(1) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004
(1)Based on the assessment of finalised requirement, distribution licencee(s) shall effect power purchase or enter into long term or short-term power purchase agreements or arrangements complying with the criterion to be laid down by the Commission from time to time. The Commission may lay down separate criterion for Power Purchase from nuclear, & hydro, cogeneration & renewable sources generating stations. The criterion shall, inter alia, consider any policy directive of State Government, Commission directives on power purchase, allocation including temporary allocation & diversion of power from different sources, generation from conventional and non-conventional energy sources within the State. There shall be a mechanism of consultation among STU, transmission licencees, RVUN & other generating companies distribution licencee(s) and State Load Despatch Centre for meeting power shortages; for providing spinning reserve or frequency control capacity etc. and mechanisms for spot or bilateral purchase or overdraw/under draw of active and reactive power by distribution licencees.
