Section 22(22) in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
22.2Failing such an action, the aggrieved stakeholders are free to agitate the issue by means of filing a proper petition under the provisions of the Act, 2003, duly complying with Conduct of Business Regulation, 2015 and Levy of Fee and Charges for the Services rendered by the Commission Regulation, 2016.Provided that the QCA cannot independently initiate any proceedings before the Commission and can only be party to the proceedings along with generator(s) as it is not a statutory authority under the Act, 2003 to raise any issue before the Commission.
