Section 7(6) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(6)Comparison of the Actual Drawls and Scheduled Drawls for each Buyer will be carried out to calculate Deviation. The Deviation energy of each Buyer is calculated by deducting Scheduled Drawls from the Actual Drawls on 15-minute basis. Similarly, Deviation Energy of each Seller is calculated by deducting Scheduled Injection from the Actual Injection on 15- minute basis. This Deviation Energy is then converted into Deviation charge by multiplying the deviation rate for each time block corresponding to average Grid frequency in that time block. Similar calculations are to be carried out for all the time blocks in a Week. The deviation Settlement shall not be applicable for Renewable Energy Generators (REG) except for those which are covered under Renewable Regulatory Fund Mechanism as per para 5 of Annexure-1 to the Indian Electricity Grid Code (Complementary Commercial Mechanism) and subsequent amendment thereof
