Section 5(6) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(6)Charges for Deviation of Inter-regional Exchange between the two asynchronously inter-connected Regions shall be computed by the respective Regional Power Committee, based on Charges for Deviation as per the frequency of the respective Region. The amount to be settled for the inter-regional exchanges shall be average of the Charges for Deviation computed for the two regions by way of such inter-change.
