Section 15 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
15. Deviation Accounting.
- 15.1. Computation of deviation charge: The deviation charges have to be calculated and notified to the concerned stakeholders in accordance with the provisions made in clauses (a) to (e) below:(a)Deviation charge (D) payable or / receivable for the state as a whole at the state periphery shall be first computed by the SLDC.(b)SLDC shall calculate Absolute Error occurred in the scheduled energy and actual energy and deviation reflected at state periphery for each pooling station and for each generator who is not a part of the pooling station feeding directly to the sub-station.(c)The deviation charges (R) as specified in this Regulation shall be calculated by the SLDC for the pooling stations and for each generator who is not a part of the pooling station feeding directly to the sub-station.(d)SLDC shall calculate the deviation for each pooling station and for each generator who is not a part of the pooling station feeding directly to the substation, assuming (i) the share out of state level deviation charge as 'D' and (ii) receipt of deviation charge from each pooling station and for each generator who is not a part of the pooling station feeding directly to the sub-station based on the charges for deviation, as (R). Actual commercial impact for the state as a result of deviation of wind and solar generation would be D minus R.(e)This amount D minus R shall be further allocated to each pooling station and for each generator who is not a part of the pooling station feeding directly to the sub-station in proportion to their deviation.
