Section 9 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
9. Accounting of Charges for Deviation.
(1)A monthly State Energy Accounts (SEA) and weekly accounts of charges for deviation shall be prepared by SLDC.(2)The weekly account of charges for deviation shall contain statement of charges for deviations including additional charges payable under these Regulations for a week, based on the data received upto Thursday and shall be issued to all intra-state entities by next Thursday.(3)If deviation charges receivable, in a week, after accounting for the receivables from/payables to the Regional Pool account, is less than the Deviations charges payable, the Deviation charges payable/receivables for the intra-state entities shall be proportionately adjusted to make the payable and receivable amounts equal.(4)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 fund called the "State Deviation Pool Account Fund", which shall be maintained and operated by the SLDC in accordance with provisions of these regulations:Provided that the Commission may by order direct any other entity to operate and maintain the "State Deviation Pool Account Fund":Provided further that 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 SLDC.(5)All payments received in the Rajasthan Deviation Pool Account Fund 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.
