Section 6(3) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(3)In addition to Charges for Deviation as stipulated under Regulation 5 of these regulations, Additional Charge for Deviation shall be applicable for over-drawal as well as under-injection of electricity for each time block in excess of the volume limit specified in sub-regulation (1) and (2) of this Regulation when average grid frequency of the time block is "49.70 Hz and above" at the rates specified in the Table I of schedule in accordance with the methodology specified in CERC Deviation Settlement Regulations.Provided that additional Charge for Deviation for under-injection of electricity, during a time-block in excess of the volume limit specified in clause (1) and (2) of this regulation when grid frequency is "49.70 Hz and above", by SGS regulated by the Commission using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel shall be at the rates specified in Table II of schedule in accordance with the methodology specified in CERC Deviation Settlement Regulations.Provided that when the schedule is less than or equal to 40 MW, the additional charges for deviation shall be based on percentage of deviation worked out with reference to schedule of 40 MW as per Table-I and Table-II of schedule.
