Section 3(1) in Rajasthan Electricity Regulatory Commission (power purchase & procurement process of distribution licencee) Regulations, 2004
(1)State Load Despatch Centre (SLDC) shall be responsible for making an assessment of availability and requirement of electricity in KW, KWH & KV Ar for one year on a monthly basis and State Transmission Utility (STU) for next five and ten years on an annual basis. This assessment shall be based on historical data, load requirement projected by the distribution licensees, maintenance schedules of generating companies selling electricity to distribution licencee(s), maintenance schedule of transmission licencees, transmission constraints, generation and transmission capacity additions. SLDC/ STU shall make this assessment in consultation with all concerned generating companies, distribution licensees, trading licencees and transmission licensees, Regional Electricity Board, National/ Regional Load Despatch Center(s) & Central Electricity Authority.
