Section 6(2) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(2)The State Load Despatch Centre shall be responsible for computation of actual net kWh Injection of each Seller and actual net Drawls of each Buyer on 15-minute time block wise, based on meter readings and for preparation of the State Energy Accounts. All 15-minute Energy in Kwh figures (net Scheduled, actually metered and Deviation) shall be rounded off to the Zero decimal places. All computations carried out by State Load Despatch Centre shall be open to all Intra-State Entities for checking/verifications for a period of fifteen days. In case any discrepancy is pointed out regarding energy metering, State Energy Accounts, State Deviation Accounts and State Reactive Accounts, the State Load Despatch Centre shall make a complete check and rectify the same within fifteen days.
