Section 4(2) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(2)Subject to provisions of this Code, the State Load Despatch Centre, with prior approval of the Commission shall issue a detailed procedure covering relevant and residual matters not detailed in this Code such as:-(a)Detailed procedure for Scheduling and Despatch;(b)Detailed procedure for Energy Metering (including data collection, data processing, data transfer, data archiving, etc.);(c)Detailed procedure for Energy Accounting, Demand Side Management Accounting, Reactive Accounting and Settlement (including management of dedicated Bank Account, management of Letters of Credit, payments/receipts, etc.)(d)Any other procedure which State Load Despatch Centre feels necessary for the successful implementation of this Code.
