Section 5(19) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(19)If, at any point.of time, the State Load Despatch Centre observes that there is need for revision of the Schedules in the interest of better system operation, it may do so on its own, and in such cases, the revised Schedules shall become effective from the 4th Time block, counting the time block in which the revised Schedule is issued by the State Load Despatch Centre to be the first one.
