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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(i) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(i)in case of delay in the Payment of charges for Deviations into the respective Regional Deviation Pool Account Fund and interest there on if any, beyond 12 days from the date of issue of the Statement of Charges for Deviations the regional entities who have to receive payment for Deviation or interest thereon shall be paid from the balance available if any, in the Regional Deviation Pool Account Fund of the region. In case the balance available is not sufficient to meet the payment to the Regional Entities, the payment from the Regional Deviation Pool Accounts Fund shall be made on pro rata basis from the balance available in the Fund.