Section 4 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
4. Infrastructure and Capability Requirements.
(1)Respective Entity shall ensure adequate Infrastructure and Capability Development to fully implement this Code.(2)Subject to provisions of this Code, the State Load Despatch Centre, with prior approval of the Commission shall issue a detailed procedure covering relevant and residual matters not detailed in this Code such as:-(a)Detailed procedure for Scheduling and Despatch;(b)Detailed procedure for Energy Metering (including data collection, data processing, data transfer, data archiving, etc.);(c)Detailed procedure for Energy Accounting, Demand Side Management Accounting, Reactive Accounting and Settlement (including management of dedicated Bank Account, management of Letters of Credit, payments/receipts, etc.)(d)Any other procedure which State Load Despatch Centre feels necessary for the successful implementation of this Code.(3)Each Discom shall fully develop and equip Discom Energy Accounting Group (DEAG) at respective Discom Control Centre (DCC) for undertaking various activities such as deviation settlement, energy settlement of Discoms embedded customer drawing power under short term open access and other activities required for implementation of this Code.
