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State of Telangana - Section
Section 21 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
21. Summary of Timelines.
-| Reference | Activity/Milestone | Action by | Period/Duration from date of notification ofRegulations |
| 4.2 (a) and 4.2 (c) | Technical Specification and Information Sharingprotocol by generators through QCA or generator(s) themselves toSLDC | SLDC | Three Months |
| 4.8 | Forecasting tool, alternate means ofcommunication, formats for submission to the SLDC. | Forecasting tools to be established by thegenerators through QCAs or generator(s) themselves | QCA |
| 4.10 | Forecasting tools to be established by thegenerators through QCAs or generator(s) themselves. | Three Months | |
| 7.4 | Guidelines for registration of QCA, dataexchange between QCA and SLDC | SLDC | Two Months |
| 8.11 | Manner of making State Pool Account andsettlement thereof | SLDC | Three Months |
| 10.1 & 10.2 | Detailed procedures covering plan for datatelemetry by SLDC to the Commission | SLDC | Three Months |
| Trial Run - During this period all parties shallcomply with the above and the remainder period shall be termed asa Trial Run period (maximum of 3 months). | All concerned stakeholders | Six Months | |
| 1(c) | Commencement of Commercial arrangement specifiedin this Regulation | All concerned stakeholders | Six Months |