Section 2 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
2. The Act, 2003 prima facie assumes and requires that the interest of consumer is paramount, but at the same time, the electron that runs through generation, transmission and distribution-cum-supply is better forecasted, settled timely on accounting of generation and punish the stakeholders for deviating from the set procedure. In order to facilitate the above position, several steps including the policy initiatives have been taken by the Government of India, State Government and other competent authorities.
