Section 5 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
5. CERC had originally notified the technical rules for running the wire business commonly known as grid code. Such a code has been notified under section 79 (1) (h) of the Act, 2003. CERC made amendments to the Grid Code and the Deviation Settlement Mechanism Regulation to safeguard the Grid due to the large scale integration of wind and solar capacity what was added to the grid in the past few years and more is expected to come online over the next 7 years, in alignment with Central Government's target of 100 GW solar and 60 GW wind capacities by 2022. Most of these stations connect directly to the State Transmission Utility (STU) grid and some are partially connected to Central Transmission Utility (CTU) grid. The CERC Regulations take care of the Grid security and stability problems associated with the Solar and Wind generating stations connecting to the CTU grid. As the same applies to the State of Telangana until this Commission frames a similar regulation under section 86 (1) (h) of the Act, 2003.
