Section 2(o) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010
(o)[ "Intraday Contract/Contingency Contract" means the contract where the transaction (not being a collective transaction) occurs on day (T) after the closure of day ahead transaction window and the delivery of power is on the same day (T) except for the duration of the specified period of delivery of the real-time market, or next day (T+1) and which is scheduled by Regional Load Despatch Centre or National Load Despatch Centre.] [Substituted by Notification No. L-1/13/2010/CERC, dated 12.12.2019 (w.e.f. 20.1.2010).]
