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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(19) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(19)Payment of Reactive Charges shall have a high priority and the concerned Entity shall pay the indicated amounts, within ten days of State Reactive Account Statement issue, into a State Reactive Account operated by the Madhya Pradesh Power Management Company Limited. The Entity which has to receive the money on account of Reactive Charges would then be paid out from the State Reactive Account within next two working days.