Section 3(2) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004
(2)The distribution licencee(s) shall submit their estimated requirement to SLDC for the ensuing year by 30th of October on monthly basis for the complete year based on their entitlement and share in generating stations and contracts entered into with generating companies and traders and also the projected demand for next 5 and 10 years on annual basis to SLDC & STU. In case information is not received by that time, SLDC & STU will make assessment on their own and convey it to distribution licencee(s). If no observation are received from the distribution licencee(s) within seven days, the same shall be considered as final.
