Section 3(i) in The West Bengal Electricity Regulatory Commission (Balancing and Settlement Code) Regulations, 2008
(i)The statement of State level accounts on transaction of energy as per schedule shall be prepared by SLDC on monthly basis for charges payable by a concerned entity to a generating station under ABT or for generating station of licensee for recovery of its fuel charges through FPPCA based on computation against each 15 minutes time block for the finally implemented ex-bus scheduled injection of energy that is entitled for energy charge along with the corresponding declared availability (i.e. declared capacity) and the necessary correction on the basis of demonstrated availability (i.e., demonstrated capacity), if any.
