Section 4(4) in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006
4.2The OA generators scheduling their supply to more than one schedule/OA consumer or the scheduled/OA consumer receiving supply from more than one OA generator shall communicate to the SLD/DISCOM (along with the day-ahead schedule) the inter-se order of allocation of the actual generation among the Schedule/OA consumers or the inter-se order of allocation of the actual consumption among the OA generators as the case may be. Such communication of inter-se order of allocation/consumption to the SLDC/D1SCOM shall be deemed to have been done with prior consent of all the parties involved and binding on all the OA generators, Scheduled consumers and OA consumers.
