Section 9 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
9. In this regard the following is considered by the Commission. - (a) The CERC issued "CERC (Deviation Settlement Mechanism and related matters) Regulations, 2014" applicable to sellers and buyers involved in the transactions facilitated through short-term open access or medium-term open access or long-term access in inter-state transmission of electricity. The Regulation determined the charges for deviation, payment of charges and their accounting and limits of deviation. The objective of the Regulation is to maintain grid discipline and grid security as envisaged under the grid code through the commercial mechanism for deviation settlement through drawl and injection of electricity by the users of the grid.
(b)Vide the second amendment to the above Regulation made dated 07.08.2015, a platform was provided to the bulk wind and solar generators which are regional entities for forecasting, scheduling and deviation settlement of energy and demand and charges for the deviation and left the forecasting, scheduling and deviation settlement of intra-state wind and solar generators to the SERCs.(c)The FOR has made available a model Regulation on forecasting, scheduling and deviation settlement of wind and solar generating stations at the state level facilitating the State Commissions for adoption and issue of Regulation in this matter accordingly.(d)The erstwhile APERC had issued regulation for balancing and settlement of energy and demand under clause 19.4 of APERC (Terms and Conditions of Open Access) Regulation, 2005 (No. 2 of 2005) and pending formulation of comprehensive settlement code for the state pool under ABT mechanism, had issued the "APERC Interim Balancing and Settlement Code for Open Access Transactions Regulation, 2006 (No. 2 of 2006)". These Regulations provide for the scheduling, balancing and settlement of energy and demand but charges for the deviation and their payment mechanism were not devised and provided therein.(e)Though a comprehensive balancing and settlement mechanism for the conventional sources of generators was made available by the Commission at Intra-state level, the additional generation produced from wind and solar are required to be considered for deviation, balancing and settlement to be included in the existing code as adopted at present unless separate regulation is provided for.
