Section 12(12) in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
12.1Computation of Deviation Charges. Deviation charges shall be computed in the following manner:(a)SLDC to calculate Absolute Error occurred in the scheduled energy and actual energy for each pooling station and for each generator which feed the energy directly to the substation.(b)Energy Account specifying the Deviation Charges for the renewable energy generators based on these Regulations prepared by the SLDC for the pooling stations/wind energy generators/solar generators, with consideration of the actual deviation in the energy from scheduled energy made by the pooling station or individual generator directly feeding energy in to the substation.(c)SLDC to prepare the energy account specifying the deviation made in the scheduling by the pooling substation or individual generator directly feeding to sub-station and collect the deviation settlement charges from the entity concerned for the amount payable by them as per the provisions of these Regulations.(d)SLDC is required to adjust the deviation settlement charges received from the renewable energy generators/QCAs under these Regulations in the State Pool for deviation charges payable / receivable. The said State DSM pool account is required to be maintained as revenue neutral in accordance with current practice.The above mechanism shall be applicable up to 3151 July. 2019 without any financial implications (as stated in Regulation 8 above).
