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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(vi) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010

(vi)Penalty for Contractual Deviation (for Term Ahead Market) Contractual Deviation is the difference between the energy corresponding to contracted power and actual scheduled energy by the seller / buyer at point of injection respectively.