Section 9 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
9. Implementation procedure with respect to Regulations.
- The complete accounting process will be operationalized in the following manner:9.1Metering. - Interface Metering for intra-state entities shall be undertaken on an urgent basis. Every entity must be metered with a Special Energy Meter (SEM) i.e. ABT compliant meter, capable of recording the energy in 15 minutes time block.Authorized representative of the distribution licensee/GETCO/QCA/generator, as the case may be, shall forward weekly/monthly meter readings to the SLDC latest by Wednesday of the previous week / 5th day of the next month of a previous month in addition to data acquisition provided to SCADA for energy accounting purpose under these Regulations.9.2Energy Accounting. - Every intra-State grid connected entity shall be metered with a Special Energy Meter (SEM), i.e. ABT compliant meter, capable of recording the energy in 15 minutes time block and the energy accounting for each such entity shall be done with consideration of such meter data.
