Section 7(4) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(4)The State Load Despatch Centre shall prepare and issue (to all Intra-State Entities) Weekly State Deviation Settlement Method Account (DSMA) within ten days from the last day of the Week and shall revise the same at a later date if required. The Deviation Settlement Method account shall be prepared by State Load Despatch Centre in accordance with Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations 2014 and subsequent amendments thereof. Deviation Settlement Method Account shall broadly contain the following information:(a)Details of Deviation Settlement Method Tariff Structure currently in force;(b)Details of Day-wise and total Deviation transactions for each Entity (details shall include Scheduled Energy, actual Energy, Deviation Charges (unadjusted) and Deviation charges (Adjusted), capping amount and additional deviation charges);(c)Summary table listing all {laying Entities (along with net amount payable by them) on left-hand side and all receiving Entities (along with net amount receivable by them) on right-hand side;(d)Details of time-blocks of suspension of Deviation due to Transmission constraints and Grid disturbances;(e)Any other details which State Load Despatch Centre feels necessary to complete the Deviation Settlement Method Account.
