Section 1 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
1. Short title and Commencement.
(a)This Regulation may be called the "Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulation, 2018."(b)This Regulation shall apply to all wind and solar generators connected to the state grid, including those connected via pooling stations, and selling power within or outside the State.(c)This Regulation shall come into force with effect from the date of publication in the Official Gazette for the State of Telangana.Provided that the commercial arrangements specified in this Regulation and the related provisions regarding deviation charges and penalty, shall come into force in line with the time specified in the clause 19 of this Regulation.(d)This Regulation shall apply throughout the State of Telangana.(e)This Regulation shall be construed harmoniously with the provisions of the Act, Rules and other Regulations of this Commission as amended and in force from time to time. In case of any conflict or inconsistency in this Regulation with the provisions of the Act, Rules and other Regulations of this Commission, the latter shall prevail.(f)The Andhra Pradesh General Clauses Act shall apply to interpretation of this regulations.
