Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(ii) in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008

(ii)Such statement of accounts shall be as per Table B for each day showing the scheduled injection or drawal of energy (X) by the entity against each 15 minutes time block separately along with the corresponding actual average frequency, actual injection or drawal of energy(Y), and the corresponding amount of energy (Z) in deviation to the scheduled energy as a result of gaming, if any. The corresponding resultant UI energy (W) shall be declared to be entitled for UI charge computation for the said time block taking W=Y-X-Z and duly reflected in the Table B.