Section 9(1) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(1)The payment of charges for Deviation shall have a high priority and the concerned constituent shall pay the indicated amounts within ten days of the issue of statement of Charges for Deviation by SLDC or by the Secretariat of the State Power Committee, as the case may be into the "State Deviation Pool Account".
