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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(d) in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018

(d)The generator through QCA or generator(s) themselves should provide software login to the state, wherein live data for all schedules and information on the deviations shall also be made available. This method will help in online communication without time lag and facilitate prompt payment of deviation charges by the concerned stakeholders including generator through QCA or generator(s) themselves to SLDC.