Section 9 in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
9. Infirm Power.
- The injection from generating stations or any of its unit of any generating company or distribution licensee in initial period between first synchronization and commercial operation date as determined in accordance with Tariff Regulations will be treated as infirm power and during that period the following actions are to be taken:(i)The generating company or the licensee who is the owner of that generating station shall submit to the SLDC their daily schedule of injection of such infirm power separately, for operational facility only;(ii)Any infirm power as per regulation 9 of these regulations will not be considered under ABT mechanism and will not be subject to UI mechanism:(iii)At the end of each day, time block wise actual generation and injection from the concerned generating units injecting infirm power shall be submitted to the SLDC by the concerned generating company or the licensee.
