Section 13 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
13. Means of Communication between Qca or Generator(S) themselves and SLDC.
- 13.1. The generator through QCA or generator(s) themselves and SLDC should communicate using a software developed and facilitated by the QCA or generator(s) themselves for clauses from (a) to (h).(a)Communicating day ahead, intra-day and / or 3 day ahead schedule along with revisions to SLDC.(b)Informing real time generation at pooling station and / or at individual generator level, as required.(c)Providing information of grid constraints and curtailments from SLDC side to the generator directly or through QCA.(d)The generator through QCA or generator(s) themselves should provide software login to the state, wherein live data for all schedules and information on the deviations shall also be made available. This method will help in online communication without time lag and facilitate prompt payment of deviation charges by the concerned stakeholders including generator through QCA or generator(s) themselves to SLDC.(e)The software should facilitate information from generator through QCA or generator(s) themselves to SLDC on generation outage with reason for such outage.(f)It should intimate the generator through QCA or generator(s) themselves and other stakeholders on the deviation charges at the pooling station by the SLDC.(g)It should provide basic information of the site and turbines / inverters (Static Sheet).(h)SLDC should be able to view the state level schedule along with actual generation being handled by the generators through QCA or generator(s) themselves.
