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[Cites 0, Cited by 0] [Section 12(12)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(12)(d) in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019

(d)SLDC is required to adjust the deviation settlement charges received from the renewable energy generators/QCAs under these Regulations in the State Pool for deviation charges payable / receivable. The said State DSM pool account is required to be maintained as revenue neutral in accordance with current practice.