Section 9(d) in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
(d)The erstwhile APERC had issued regulation for balancing and settlement of energy and demand under clause 19.4 of APERC (Terms and Conditions of Open Access) Regulation, 2005 (No. 2 of 2005) and pending formulation of comprehensive settlement code for the state pool under ABT mechanism, had issued the "APERC Interim Balancing and Settlement Code for Open Access Transactions Regulation, 2006 (No. 2 of 2006)". These Regulations provide for the scheduling, balancing and settlement of energy and demand but charges for the deviation and their payment mechanism were not devised and provided therein.
