Section 25 in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
25. Scheduling.
(1)The following procedure shall be followed for scheduling and despatch of cross border trade of electricity transactions between India and the respective neighbouring country:(a)Scheduling of electricity shall be carried out between the buying entity and selling entity as per agreed quantum in the contracts.(b)Scheduling shall be carried out for each 15-minute time block or such other duration as may be notified subsequently.(c)Transmission System losses declared on weekly basis shall be borne in kind by the buying entity or the selling entity, as the case may be, as per the quantum declared by the concerned System Operator of India or the neighbouring country.(2)The selling entity or the buying entity, as the case may be, shall inform their requisitions to the Settlement Nodal Agency in accordance with the procedure specified as per Part - 6 on Scheduling and Despatch Code of Grid Code.(3)Settlement Nodal Agency shall co-ordinate with System Operators of respective neighbouring countries for scheduling of cross border transactions and revisions during the day of operation.(4)In case of multiple participants having cross border transactions the net schedule at delivery point shall be arithmetic sum of individual schedules for each transaction.
