Section 5(11) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(11)The following specific points would be taken into consideration while preparing the Schedules:(a)State Load Despatch Centre shall check that the resulting power flows do not give rise to any Transmission constraint. In case of any constraints, State Load Despatch Centre shall moderate the Schedule to the required extent by intimation to concerned Discoms; and(b)State Load Despatch Centre shall check that Schedules are operationally reasonable particularly in terms of ramping-up/ ramping-down rates and ratio between minimum and maximum generation levels. State Load Despatch Centre shall moderate the Schedule to the required extent by intimation to concerned Discoms. The ramping up/ ramping down rates in respect of different categories of Stations would be based on the technical data as substantiated by Electricity Generating Stations and as mutually agreed by Discoms or Madhya Pradesh Power Management Company Limited on behalf of Discoms with due consent of State Load Despatch Centre.
