Section 8(8) in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
8.2The QCA /individual generator selling power/consuming power outside the State of Gujarat but connected with the State transmission network/distribution network shall give separate schedule for the energy generation as per these Regulations to the SLDC. The deviation settlement account for such generators shall be prepared by the SLDC for measurement of deviation of energy by such generator and its impact on the State periphery. Such generators shall pay the deviation charges within the State in the State Pool account in case of deviations by them.
