Section 10(4) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(4)All payments to the entities entitled to receive any amount on account of Charges for Deviation shall be made within seven (7) days from the date of issue of the statement of charges for Deviation from the "State Deviation Pool Account Fund".Provided that in case of delay in the Payment of charges for Deviations into the State Deviation Pool Account Fund and interest there on if any, beyond 7 days from the date of issue of the Statement of Charges for Deviations the intra-State entities who have to receive payment for Deviation shall be paid from the balance available if any, in the "State Deviation Pool Account Fund". In case the balance available is not sufficient to meet the payment to the intra-State Entities, the payment from the "State Deviation Pool Account Fund" shall be made on pro rata basis from the balance available in the Fund;Provided further that liability to pay/ receive charges as per account of charges for Deviation to/from "State Deviation Pool Account Fund" shall remain till the same is paid/ received fully;Provided further that the liability to pay interest for the delay in payments to the "State Deviation Pool Account Fund" shall remain till interest is not paid.
