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[Cites 0, Cited by 0] [Section 7(14)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(14)(iii) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(iii)In case of failure to pay into the "State Deviation Pool Account Fund" within the specified time of 12 days from the date of issue of statement of charges for Deviations, the State Load Despatch Centre shall be entitled to en cash the Letter of Credit of the concerned entity to the extent of the default and the concerned entity shall recoup the Letter of Credit amount within 3 days.