Section 15(d) in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
(d)SLDC shall calculate the deviation for each pooling station and for each generator who is not a part of the pooling station feeding directly to the substation, assuming (i) the share out of state level deviation charge as 'D' and (ii) receipt of deviation charge from each pooling station and for each generator who is not a part of the pooling station feeding directly to the sub-station based on the charges for deviation, as (R). Actual commercial impact for the state as a result of deviation of wind and solar generation would be D minus R.
