Section 3 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
3. While there are several stakeholders under the Act, 2003 starting with the Commission up to the distribution licensee and the end consumer, the generation that is made available has to be despatched properly and in an orderly manner by following a grid code providing for the technical parameters required to be adhered to by all the stakeholders.
