Section 6(3) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(3)In case of non-availability of main meter and check meter data on account of meter / metering equipment failure, State Load Despatch Centre shall assess the missing meter data as defined in clause 15 of Central Electricity Authority (Installation and Operation of meters) Regulations 2006 as amended from time to time. In case of failure of all type of ABT meters installed at interface metering point, State Load Despatch Centre shall assess the missing data on the following basis:-(i)For generating stations - On the basis of hourly generation data available at State Load Despatch Centre.(ii)For interface points of Discoms -The data shall be assessed on the basis of data available for previous week of the ABT meter installed at the same interface point and shall be adjusted in line with load pattern of the adjoining transformers/feeder.(iii)For Open Access Customers (OAC) - In case of OAC's, if ABT meter data of main meter / check meter / standby meter or any other meter is not available, then State Load Despatch Centre shall substitute the actual with schedule while calculating the deviation charges.
