Section 15 in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
15. Energy Accounting (Deviation charges and de-pooling of deviation charges of Wind/Solar generators connected to pooling stations).
- 15.1 All accounts related to deviation shall be prepared by the generator/QCA on a weekly basis, based on inputs from the SLDC. The same is to be made available to SLDC by the generator/QCA through software/online.15.2SLDC shall furnish the processed energy account data along with release of every DSM account.15.3The data furnished by SLDC shall be open to all entities for checking/verification for a period of 15 days. In case any mistake is detected, SLDC shall forthwith make a complete check and rectify the mistakes.
