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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(17) in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018

17.2The wind or solar generator shall provide payment security to SLDC by way of bank guarantee obtained from a public sector bank and / or revolving letter of credit given by a scheduled commercial bank covering deviation settlement mechanism payment for 6 months.