Section 17 in Telangana State Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement and Related Matters for Solar and Wind Generation Sources) Regulations, 2018
17. Payament Mechanism for Settlement of Deviations by Wind / Solar Generators And Payment Security.
- 17.1. The payment settlement of deviations charges beyond permissible limits shall be prime responsibility of all the wind and solar generators connected to respective pooling station or connected with the sub-station as the case may be. The generators shall make payment of deviation charges through QCA nominated by them as per the rates specified in clause 8.2 of this Regulation.17.2The wind or solar generator shall provide payment security to SLDC by way of bank guarantee obtained from a public sector bank and / or revolving letter of credit given by a scheduled commercial bank covering deviation settlement mechanism payment for 6 months.17.3In case the wind or solar generator defaults in payment to SLDC through QCA then QCA shall inform about the default by the generator to the SLDC and SLDC shall not despatch such generation.17.4The payment of all charges on account of deviations beyond the permissible limit at a pooling station by wind and solar generators shall have priority over other payments and shall be paid within 10 (ten) days from the issuance of the invoice along with statement of account. Such payment shall attract an interest of 0.04% per day for each day of delay in the event the payment is made beyond 12 days.
