Section 7(ii) in Gujarat Electricity Regulatory' Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters of Solar and Wind Generation Sources) Regulations, 2019
(ii)The financial strength of the QCA must be such that it should be in a position to handle the risk of penalties on account of deviation by the generator. Accordingly, the net worth of the QCA from forecasting & scheduling services must be positive amounting to at least Rs.2.5 Crores in the recent last financial year which should reflect from its audited balance sheet or from the certificate of a practicing Chartered Accountant,
