Section 54 in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
54. Other circumstances requiring intervention.
- (i) The Commission may, on being satisfied that any of the below mentioned circumstances exist or is likely to occur in the market, by an order, give such directions to whom as may be necessary:(a)Abnormal increase or decrease in prices of electricity;(b)Sudden or unreasonable fluctuations or unwarranted changes in the prices of electricity and high volatility;(c)Sudden high transaction volumes on an Exchange;(ii)In particular and without prejudice to the generality of the foregoing power, the Commission may, by order in writing:(a)Impose floor and cap on prices of electricity in the market(b)Suspend transaction activities for a cooling off period (in case of increased volatility);(c)Suspend transaction of any specific contract on Exchange;(d)Increase the margin for contracts transacted on Exchange (in a case of high speculation);(e)Allow only trade for trade settlements;(f)Limit Open position of one participant on Exchange;(g)Limit market wide position on Exchange.
