Section 4(5) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(5)State Entities shall enter into BPTA (Bulk Power transmission agreement) and Connection Agreement with the concerned transmission licensee, which shall specify the physical and operational requirements for a reliable operation and gain physical access and connection to the intra-State transmission system (INSTS) or enter into Connection and Use Agreement with concerned Distribution Licensee for use of distribution system, as the case may be.
