Section 8(2) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(2)All payments on account of Charges for Deviation levied under these Regulations and interest, if any, received for late payment shall be credited to the funds called the "State Deviation Pool Account" which shall be maintained and operated by the concerned State Load Dispatch Centre in accordance with provisions of these regulations.Provided that -(a)the Commission may by order direct any other entity to operate and maintain the respective "State Deviation Pool Account":(b)separate books of accounts shall be maintained for the principal component and interest component of Charges for Deviation and Additional Charges for Deviation by SLDC (or by the Secretariat of the respective State Power Committee, as the case may be).
