Section 10 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
10. In exercise of the powers conferred under sub-section (3) of Section 32, subsection (4) of Section 33, clause (h) of sub-section (1) of Section 86 and clauses (g) and (zo) of subsection (2) of Section 181 of the Electricity Act, 2003, (Central Act 36 of 2003) and all other powers hereunto enabling, the Telangana State Electricity Regulatory Commission hereby makes the following Regulation, namely:
