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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(7)(b) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018

(b)The wind or solar generators which are state entities undertaking intra/inter-state transactions shall be paid as per schedule generation.
(i)In the event of actual generation being lesser than the scheduled generation, the deviation charges for shortfall in generation shall be payable by such wind or solar generator which are state entities into State Deviation Pool Account as given in Table -I of Schedule.
(ii)In the event of the actual generation being more than the scheduled generation, the Deviation Charges for excess generation shall be payable to the wind or solar generators which are state entities undertaking inter-state transactions from State Deviation Pool Account as given in Table - II of Schedule.
(iii)The wind or solar generators which are state entities undertaking intra-state transactions, shall be paid as per actual generation.
(iv)In the event of actual generation of a generating station or a pooling station, as the case may be, being less or more than the scheduled generation, the deviation charges for shortfall or excess generation shall be payable by the wind mid solar generator or the QCA, as the case may be, to the State Deviation Pool Account, as given in Table - III or Table-W of Schedule. as the case may be.