Section 4 in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
4. Pre-conditions for participation in Deviation Settlement Mechanism.
- These Regulations aim to govern the functioning of the various State Entities in a way that discipline is maintained with regards to the injection and drawal of energy by such State Entities and the reliability and integrity of power system is maintained.In order to meet these objectives, necessary preconditions and covenants for participation by State Entities shall be as under:(1)All State Entities shall have equal and non-discriminatory treatment as regards the 'Deviation Settlement mechanism as specified in these Regulations.(2)The State Entities shall inform the SLDCs of all contracts they have entered into for exchange of energy.(3)SLDC shall take all decisions with regard to the dispatching of stations after evaluating all possible network parameters, constraints, congestion's in the transmission network and in the eventuality of any such network aberration, the instructions by the SLDC with regard to dispatch and drawal shall be binding on all State Entities.(4)State Entities shall operate their equipment and loads in a manner that is consistent with the provisions of the Indian Electricity Grid Code and the M.P. Electricity Grid Code.(5)State Entities shall enter into BPTA (Bulk Power transmission agreement) and Connection Agreement with the concerned transmission licensee, which shall specify the physical and operational requirements for a reliable operation and gain physical access and connection to the intra-State transmission system (INSTS) or enter into Connection and Use Agreement with concerned Distribution Licensee for use of distribution system, as the case may be.(6)SLDC shall publish all such information as required for all other State Entities to be aware of the energy exchanges taking place within the pool as well as exigency conditions, if any.(7)All State Entities shall make necessary arrangements for putting up suitable meters, capable of recording energy flows at 15-minutes intervals, at the points of injection and drawal.
