Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(1)The priority of adjustment of energy drawal by an open access consumer from different sources shall be as per the following sequence of reducing priority and shall be implemented for each time block:
(i)Renewable power generation;
(ii)CPP;
(iii)Banked Energy to be settled in 15 min time block = Banked energy available at the end of previous month in kWh / (96 time blocks* Actual no. of days in current month);
(iv)Long Term Bilateral purchase;
(v)Medium Term Open Access;
(vi)Short term inter-State open access including Power Exchange Transaction;
(vii)Short term intra-State open access;
(viii)Distribution Licensee.