Section 7(13) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(13)The Regional Load Despatch Centre shall,on monthly basis, prepare and publish on its website the records of the Deviation Accounts, specifying the quantum of over-drawal/under-injection and corresponding amount of Charges for Deviation payable/receivable for each buyer and seller for all the time-blocks when grid frequency was "49.90 Hz and above" and "below 49.90" Hz separately."
