Section 4(i) in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
(i)The statement of State level account. nor UI charges payable by an entity under UI mechanism shall be prepared on weekly basis by SLDC based on computation against each 15 minutes time block by finding out difference of the actual injection/drawal of energy in the State Grid and the corresponding scheduled injection/drawal. Such computation shall also take into account different provisions under the Tariff Regulations inclusive of regulation 5.5.2 of the Tariff Regulations while computing UI charges for each time block.
