Section 14 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
14. Access to Meters.
- 14.1. The generators shall enter into an agreement after nominating a QCA and such agreement shall provide specifically the following conditions.(a)Access to the QCAs to install modem on existing ABT meters for getting data on 15 minutes basis (with provision of 5 minutes integration).(b)Permit access to the API link for getting the data from the meter to the QCAs central server to facilitate better forecasting.(c)Alternatively allow the QCA to install parallel meter on the existing CT / PT set to facilitate acquisition of real time data so that best schedule can be submitted to SLDC.
