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State of Telangana - Section

Section 11 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018

11. Metering Specifications.

- Interface metering for intra-state entities shall be undertaken on an urgent basis. Every entity must be metered with a Special Energy Meter (SEM) i.e. ABT compliant meter, capable of recording the energy in 15-minutes time block (with provision of 5-minutes integration). The generator through QCA or generator(s) themselves shall forward weekly meter readings to the SLDC latest by Wednesday in respect of a previous week in addition to data acquisition provided to SCADA for energy accounting purpose under this Regulation.Explanation. - Week for the purpose of this clause in this Regulation shall be starting from Monday of the previously and ending with the Sunday that has gone by.