Section 9 in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
9. Accounting of Charges for Deviation.
(1)A statement of Charges for Deviations including Additional Charges for Deviation levied under these regulations shall be prepared by the Secretariat of the respective Regional Power Committee on weekly basis based on the data provided by the concerned RLDC(s) by the Thursday of the week and shall be issued to all constituents by next Tuesday, for seven day period ending on the penultimate Sunday mid-night.(2)All payments on account of Charges for Deviation including Additional Charges for Deviation levied under these regulations and interest, if any, received for late payment shall be credited to the funds called the "Regional Deviation Pool Account Fund", which shall be maintained and operated by the concerned Regional Load Despatch Centre in each region in accordance with provisions of these regulations.Provided that -(i)the Commission may by order direct any other entity to operate and maintain the respective "Regional Deviation Pool Account Fund":(ii)separate books of accounts shall be maintained for the principal component and interest component of Charges for Deviation and Additional Charges for Deviation by the Secretariat of the respective Regional Power Committee.(3)All payments received in the "Regional Deviation Pool Account Fund" of each region shall be appropriated in the following sequence:(a)First towards any cost or expense or other charges incurred on recovery of Charges for deviation.(b)Next towards over dues or penal interest, if applicable.(c)Next towards normal interest.(d)Lastly, towards charges for deviation and additional charges for deviation.Explanation. - Any Additional Charge for Deviation collected from a regional entity shall be retained in the "Regional Deviation Pool Account Fund" of the concerned region where the regional entity is located.
