Section 6 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
6. ROLE OF QCA.
- QCA may be one of the generators or any other mutually agreed agency for the following purposes:6.1Provide schedules with periodic revisions as per these Regulations on behalf of all the Wind/Solar Generators connected to the pooling station(s) or individual Wind/Solar generator connected directly to the sub-station of transmission licensee / State Transmission Licensee / distribution licensee/ transmission licensee network/ distribution licensee network.6.2Responsible for co-ordination with authorized agency DISCOM/STU/SLDC and other agencies in coordination with Generator /Developers for metering, data collection and its transmission and communication.6.3Undertake commercial settlement of deviation charges arising on account of forecasting/scheduling on behalf of the individual generators which is connected directly to substation of transmission licensee / State Transmission Licensee / distribution licensee/ transmission licensee network/ distribution licensee network or generators connected with pooling station, including payments to the State Pool account through SLDC.6.4Undertake de-pooling of payments received/payable on behalf of the individual generator/generators of the pooling station from the State Pool account and settling them with the individual generators6.5Undertake commercial settlement of any other charges on behalf of the generators as may be mandated from time to time.Failure of QCA in carrying out above activities shall not relieve the Generators/Developers from the penalties etc. provided in these Regulations.QCA shall be treated as a Forecasting and Scheduling Entity and will be the single point of contact with SLDC. QCA shall get registered with the SLDC.
