Section 5 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
5. Forecasting and Scheduling Code.
- 5.1. This code provides methodology for day-ahead/intra-day scheduling of wind and solar energy generator(s) which are connected to the State Grid/Sub-Station, and revision of schedule(s) and methodology of handling deviations of such wind and solar energy generator(s) and its deviation charges. Revision of schedule shall be allowed if the revision is more than 2% of the previous schedule. For wind energy based generation (maximum 16 intra-day revisions) and solar energy based generation (maximum 9 intra-day revisions) shall be allowed.5.2Appropriate meters shall be provided for energy accounting. Telemetry/communication system & Data Acquisition System shall also be provided for transfer of information to the Gujarat SLDC by the generator or QCA appointed by it. Generator(s)/QCA shall install the meter/communication/data acquisition system etc.5.3Wind and Solar generators and those represented by Qualified Coordinating Agencies (QCAs), shall mandatorily provide the technical specifications of the associated equipment, at the beginning and whenever there is any change to the SLDC in the format prescribed by the SLDC. The data relating to power system output & parameters and weather related data as applicable shall also be mandatorily provided by such generators or QCA appointed by them to the SLDC in real time.5.4Forecasting shall be done by wind and solar generators connected to the State grid, or by QCAs on their behalf. The forecast by the QCA or wind and solar generator, as the case may be, shall be generator centric with intimation to SLDC containing the availability of WTGs/Solar generators based schedule for each pooling station separately.5.5SLDC shall also undertake forecasting of wind and solar power that is expected to be injected into the State grid. The forecast by the SLDC shall be with the objective of ensuring secure grid operation by planning for the requisite balancing resources and grid operation.5.6The QCA or wind and solar generator/generators may either derive its forecast based on the SLDC's forecast for preparing its schedule or provide the SLDC with a schedule based on their own forecast. However, if the generator(s)/QCA derive its schedule based on SLDC's forecast, they shall not take a plea that the error is due to erroneous forecast by SLDC.5.7The QCA or individual generator, either injecting wind energy, solar energy or both, connected to a substation shall not be permitted aggregation of more than one pooling stations or individual generating station connected to a substation as the case may be.5.8The QCA shall co-ordinate the aggregation of schedules of all generators connected to a pooling station and communicate it to the SLDC. In case of the generators who are directly connected to the Sub-station, such generators or the QCA appointed/nominated by such generators shall communicate their schedule at interface / interconnection point to the SLDC.5.9The QCA or the wind and solar generator shall submit "Day-Ahead" and a "Week-Ahead" schedule by 9 AM everyday for each pooling station or each generating station, as the case may be, which shall be utilized for planning availability of energy and for calculating the margin available in the grid of the State. "Day-Ahead" schedule shall contain wind or solar energy generation schedule at intervals of 15 minutes (time-block) for the next day, starting from 00:00 hours of the day, and prepared for all 96 time-blocks. "Week-Ahead" schedule shall contain the same information for the next seven days.5.10The schedule of wind generators connected to the State grid (excluding collective transactions) may be revised by giving advance notice to the SLDC. Such revisions shall be effective from 4th time block, the first being the time-block in which notice was given. There may be maximum of 16 revisions during the day.5.11The schedule of solar generator/generators connected to the State grid (excluding collective transactions) may be revised by giving advance notice to the SLDC. Such revisions shall be effective from 411 time block, the first being the time-block in which notice was given. There may be maximum of 9 revisions during the day starting from 05:30 hours to 19:00 hours of that day.5.12The declared Available Capacity (AvC) for a wind generating plant shall be applicable for the entire 24 hours in a day whereas considering the availability of solar irradiation only during the day, the AvC for a solar generating plants shall be applicable only between 05:30 to 19:00 hours.5.13The plan for data telemetry, formats of forecast submission, file upload facility in software etc. shall be provided by SLDC to the QCA/Generator and other details in this regard shall be provided in the Detailed Procedure to be prepared by SLDC and approved by the Commission. SLDC shall prepare the above details within one month from this notification and get it approved from the Commission.5.14Any commercial impact on account of deviation from schedule based on the forecast shall be borne by the wind and/or solar generator, either directly or transacted through the representing QCA.5.15In case of QCA appointed by renewable energy generator for forecasting and scheduling work, the QCA shall be responsible for the deviation charges payable on behalf of the generator. The individual generator and QCA shall execute an agreement specifying that the QCA shall be responsible for all obligations/liabilities arising out of the forecasting and scheduling work carried out by him on behalf of the renewable energy generator. The QCA shall provide payment security to the extent of 110% against deviation charges in the form of Bank Guarantee / Revolving LC. The QCA may ensure similar payment security mechanism back to back with respective generators. The payment security amount for the first year shall be worked out considering average deviations observed during the mock trial for different set of sites:(a)Wind generating plant of approximate 50 MW capacity at Pooling Sub-Station.(b)Solar generating plant of approximate 25 MW capacity at Pooling Sub-Station.For second year and onwards the payment security shall be reviewed based on the average deviations observed during the first year (previous year) and applying the aforesaid mechanism, the security amount shall be worked out and the same shall be provided by the QCA.5.16When the QCA is appointed by the generator for the purpose of these Regulations, the responsibility for all the payments related to deviation charges payable on behalf of the RE generators shall be that of QCA. The QCA shall be held responsible for the dues payable/receivable on behalf of the generator, if the generator fails to pay the deviation charges payable under these Regulations through the QCA. The RE generators and QCA shall sign an agreement in this regard.
