Section 12 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
12. Energy Accounting through Metering.
- Every intra-state grid connected entity shall be metered with a Special Energy Meter (SEM), i.e. ABT compliant meter, capable of recording the energy in 15 minutes time block (with provision of 5 minutes integration) and the energy accounting for each such entity shall be done taking into consideration of such meter data.
