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[Cites 0, Cited by 0] [Section 7(14)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(14)(i) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(i)if any Intra State entity fails to make payment of Charges for Deviation including Additional Charges for Deviation by the time specified in these regulations during the current quarter of the year, it shall be required to open a Letter of Credit equal to 110% of weekly outstanding liability in favour of Madhya Pradesh Power Management Company Limited or State Load Despatch Centre pool account as the case may be.