Section 9(b) in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
(b)Vide the second amendment to the above Regulation made dated 07.08.2015, a platform was provided to the bulk wind and solar generators which are regional entities for forecasting, scheduling and deviation settlement of energy and demand and charges for the deviation and left the forecasting, scheduling and deviation settlement of intra-state wind and solar generators to the SERCs.
