Section 10 in Madhya Pradesh Electricity Regulatory Commission (Terms and Conditions for Tariff determination of energy from Renewable Energy Sources) Regulations, 2017
10. Despatch principles for electricity generated from Renewable Energy Sources.
(1)The biomass power generating station and bagasse 'based co-generation power projects with an installed capacity of 2 MW and above shall be subjected to scheduling and despatch principles as specified under Indian Electricity Grid Code (IEGC) and also subjected to "merit' order dispatch".(2)Wind power generation plants where the sum of generation capacity of such plants connected at the connection point to the transmission or distribution system is 10 MW and above and connection point is 33 KV and above shall be subjected to scheduling and despatch code as specified under Indian Electricity Grid Code (IEGC) -2010, as amended from time to time.(3)Solar generating plants with capacity of 5 MW and above and connected at the connection point of 33 KV level and above shall be subjected to scheduling and despatch code as specified under Indian Electricity Grid Code (IEGC) - 2010, as amended from time to time.(4)All other renewable energy power plants shall be subjected to 'scheduling' and 'merit order despatch' principles as and when decided by the Commission.
