Section 22 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010
22. The RLDC shall be responsible for computation of actual net injection / drawal of concerned regional entities, 15 minute-wise, based on the above meter readings. The above data along with the processed data of meters shall be forwarded by the RLDC to the RPC secretariat on a weekly basis by each Thursday noon for the seven day period ending on the previous Sunday mid-night, to enable the latter to prepare and issue the Unscheduled inter-change (UI) account in accordance with the CERC (Unschesduled Interchange charges and related matters) Regulations, 2010, as amended from time to time. All computations carried out by RLDC shall be open to all regional entities for checking/verifications for a period of 15 days. In case any mistake/omission is detected, the RLDC shall forthwith make a complete check and rectify the same.
