Section 27 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
27. Curtailment of Cross Border Electricity Trades in case of Contingency.
(1)When for the reasons of transmission constraints or in the interest of grid security, it becomes necessary to curtail power flow on a transmission corridor; the transactions already scheduled may be curtailed by the NLDC.(2)Subject to provisions of the Grid Code and any other regulations specified by the Commission, the short-term open access shall be curtailed first followed by the medium-term open access, which shall be followed by the long-term access.Provided that amongst the grantees of access of a particular category, curtailment shall be carried out on pro-rata basis.(3)In case of curtailment of the approved schedule by NLDC, transmission charges shall be payable on a pro-rata basis in accordance with the curtailed schedule.Provided that operating charges shall not be revised in case of curtailment.
