Section 5(21) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(21)After the operating day is over at 24.00 hours, the Schedule finally implemented during the day (taking into account all before-the-fact changes in Despatch Schedule of Electricity Generating Stations and Drawls Schedule of the other Infra- State Entities) shall be issued by State Load Despatch Centre within three days or on receipt of Western Regional Load Despatch Centre implemented schedule. Further, implemented schedule may be revised by State Load Despatch Centre if Ex-post facto revision in implemented schedule is made by Western Region Power Committee. These Schedules shall form the basis for commercial accounting. The average Excuse capability for each State Area Generating Station and Independent Power Producers shall also be worked out based on all before-the-fact advice to State Load Despatch Centre.
