Section 13 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
13. Payment Mechanism for Settlement of Deviations by Wind/Solar Generators and Payment Security.
- 13.1 The payment settlement of deviations charges for deviations beyond permissible limit shall be the prime responsibility of all the wind generators connected to respective pooling stations and solar generators connected with the sub-station or pooling station as the case may be. The QCA shall collect the applicable deviation charges from all the generators as agreed between them and pay to SLDC.13.2The wind/solar generators/QCA shall provide payment security to SLDC in the form of Bank Guarantee and/or revolving LC covering 110% of DSM payment for one month.13.3In case the wind or solar generator defaults in payment to QCA, then QCA shall inform about the default by the generator to the SLDC and request disconnection of such defaulting generator from the grid.13.4Payment of all charges on account of deviations beyond the permissible limit at a Pooling Station by Wind and Solar generators shall have priority over other payments and shall be paid within 10 (ten) days from the issuance of the account. In case of default in payment exceeding more than 2 days, interest of 0.04% per day for each day of delay shall be levied.
