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] [Entire Act]

State of Tamilnadu - Section

Section 10 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010

10. The ISGS would normally be expected to generate power according to the daily schedules advised to them. The ISGS may also deviate from the given schedules within the limits specified in the CERC UI Regulations of CERC, depending on the plant and system conditions. In particular, they may be allowed to generate beyond the given schedule under deficit conditions as long as such deviations do not cause system parameters to deteriorate beyond permissible limits and/or do not lead to unacceptable line loading. Deviations, if any, from the ex-power plant generation schedules shall be appropriately priced in accordance with UI Regulations. In addition, deviations, from schedules causing congestion, shall also be priced in accordance with the Congestion Charge Regulations of CERC.