Section 7(13) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(13)If payments against the Deviation Charges are delayed by more than two days, i.e. beyond twelve days from date of issue of State Deviation Account, the defaulting Entities shall have to pay Simple Interest @ 0.04% for each Day of delay. The Interest so collected shall be paid to the Entities who had to receive the amount and whose payment has got delayed.
