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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(g)'Commission' means the Central Electricity Regulatory Commission referred to in sub-section (1) of section 76 of the Act;
(ga)[ 'Day Ahead Market (DAM)' means a market where physical delivery of electricity occurs on the next day (T+1) of the date of transaction (T) and is governed by the Central Electricity Regulatory Commission (Power Market) Regulations, 2010 (as amended from time to time), the Rules and Bye- Laws of the Power Exchanges as approved by the Commission.] [Added by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]
(gb)[ "Daily Base DSM Charge" means the sum of charges for deviations for all time blocks in a day payable or receivable as the case may be, excluding the additional charges under Regulation 7] [Added by Notification No. L-1/132/2013-CERC, dated 28.5.2019.].