Section 7(7) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(7)Following rules shall apply for Active Energy transactions in the State:(a)Amount payable (+) by Intra-State Entity for Over-Drawls;(b)Amount receivable (-) by Intra-State Entity for Under-Drawls;(c)Amount payable (+) by Intra-State Entity for Under-Generation;(d)Amount receivable (-) by Intra-State Entity for Over-Generation.In addition to above Charges for Deviation, Additional Charge for Deviation shall be applicable for over-injection/under-drawls of electricity for each time block by a seller/buyer as the case may be when grid frequency is 50.10 Hz and above, as per Central Electricity Regulatory Commission (Deviation and Settlement Mechanism) Regulations, 2014 as amended from time to time.
