Section 6 in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004
6. Reactive Power Import/Export.
- SLDC shall endeavor not to import reactive power from the Northern Grid. Requirement of reactive compensation in State power system shall be finalized by energy assessment committee taking into consideration, inter alia, the recommendation of Regional Electricity Board or Regional Load Despatch Center (RLDC). Said committee shall finalise the reactive compensation in MVAr to be provided by the transmission licencees, distribution licencees and generating companies.
