Section 18 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
18. Energy Accounting for (Deviation Charges and DE-Pooling of Deviation Charges of Wind / Solar Generators Connected to Pooling Stations.
- 18.1. All accounts related to deviation either ways shall be prepared by the generator through QCA or generator(s) themselves on a weekly basis, based on inputs from the SLDC. The same is to be made available to the SLDC by the generator through QCA or generator(s) themselves using the software put in place for the said purpose.18.2SLDC shall make available the processed data on a weekly basis not later than afternoon of Thursday for the seven-day period which ended on the midnight of previous Sunday, to the concerned generators through QCA or generator(s) themselves in a specified format, for preparation of energy accounts related to accounting of energy from the pooling station / sub-station on a weekly basis.18.3The data furnished by SLDC shall be open to all entities for checking / verification for a period of 15 days. In case any mistake is detected, SLDC shall forthwith make a complete check and rectify the mistakes.
