Section 7(15) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(15)The State Load Despatch Centre shall prepare and issue discoms Weekly State Reactive Account (SRA) complying with the requirements of Indian Electricity Grid Code and Madhya Pradesh Electricity Regulatory Commission Grid Code within ten days from the last day of the Week or on later date after availability of state reactive charges amount in Western Regional Load Despatch Centre website. The State Load Despatch Centre shall revise the SRA as and when required from time to time. State Reactive Account shall broadly contain the following information:-(a)Details of day-wise net Reactive Energy Injection/Drawal during low Voltage (<97%) and high Voltage (>103%) for each Discom;(b)Summary of weekly total net Reactive Energy Injection/Drawal during low Voltage (<97%) and high Voltage (>103%) for each Discom;(c)Summary of Reactive Charges payable/receivable by the Discom [Note: Rate of reactive energy shall be taken as per Indian Electricity Grid Code and subsequent amendment thereof] and(d)Any other details which State Load Despatch Centre feels necessary to complete the State Reactive Account.
