Section 8(3) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(3)All payments received in the "State Deviation Pool Account" 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)Next dues towards Regional Deviation Pool Account(e)Lastly, towards charges for deviation and additional charges for deviation.
