Section 8(3) in Tamil Nadu Electricity Grid Code, 2005
(3)The following specific points would be taken into consideration while preparing and finalizing the schedules:(a)[ SLDC will issue despatch instruction required to regulate all generation and imports from SSGS, IPPs, CPPs and Generators based on renewable sources of energy according to the hourly day ahead generation schedule, unless rescheduling is required due to unforeseen circumstances. Genera tion from wind mills shall be scheduled as per the Commission's Intra State Availability Based Tariff (ABT) order or regulation in force.] [Substituted In/ Notification No. V1(2)/207/2013, dated 12.09.2013.](b)SLDC shall regulate the overall State generation in such a manner that generation from following types of power stations where energy potential, if unutilized, goes, as a waste shall not be curtailed.• Run of river or canal based hydro stations.• Hydro-station where water level is at peak reservoir level or expected to touch peak reservoir level (as per inflows).• Wind Power Stations and Renewable Energy Sources.• Nuclear Power Stations.(c)Despatch instructions shall be in Annexure format D1. These instructions will recognize declared availability and other parameters that have been made available by the generators to SLDC. These instructions shall include time, power station, generating units, (total export in case of CPP) and name of operators sending and receiving the same.(d)Standard despatch instructions may include:• To switch a generator into or out of service.• Details of reserve to be carried on a unit.• To increase or decrease MVAr generation to assist with voltage profile as per unit capability at that time• To begin pre-planned Black Start procedures.• To hold spinning reserve.• To hold generating units on standby.• To control MW/MVAr drawal by beneficiaries / distribution licensees.
