Section 11 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2013
11. Despatch principles for electricity generated from Renewable Energy Sources.
(1)All renewable energy power plants, except for biomass power plants with installed capacity of 10 MW and above and non-fossil fuel based cogeneration plants, shall be treated as 'MUST RUN' power plants and shall not be subjected to 'merit order despatch' principles.(1A)[ The Municipal Solid Waste and Refuse Derived Fuel based power projects shall be treated as MUST RUN' power plants and shall not be subjected to 'merit order despatch' principles.] [Added by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](2)[ The Biomass power generating station with an installed capacity of 10 MW and above, Non-Fossil fuel based co-generation projects, Municipal Solid Waste and Refuse Derived Fuel based projects shall be subjected to scheduling and despatch code as specified under Jammu & Kashmir State Electricity Grid Code, 2006, as amended from time to time.] [Substituted by Notification No. 49-JKSERC of 2016, dated 22.3.2016 (w.e.f. 17.5.2013).](3)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 Jammu and Kashmir State Electricity Grid Code 2006, as amended from time to time.(4)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 Jammu and Kashmir State Electricity Grid Code 2006, as amended from time to time.
