Section 12 in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006
12. Banking.
- 12.1 No generators other than the Wind and Mini Hydel power generators shall be allowed the facility of banking the electricity generated by them:Provided that in the case of existing users of wheeling facility, the energy already banked as per the subsisting agreements as on the date of coming into force of this Regulation, shall be allowed to be wheeled as hithertofore till the expiry of the balance period available for utilization of the banked energy:Provided, however, that in the case of generators whose cases are pending appeals in the Honble High Court of Andhra Pradesh and/or the Honble Supreme Court, this provision shall be applicable subject to the final decision of the High Court and/or the Supreme Court, as the case may be.12.2The banking facility to the Wind and Mni Hydel power generators shall be subject to the conditions specified in Appendix - 3.
