Section 10(6) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(6)In case of failure to pay into the "State Deviation Pool Account Fund" within the specified time of 7 days from the date of issue of statement of charges for Deviations, the SLDC shall be entitled to encash the LC of the concerned intra-state entity to the extent of the default and the concerned constituent shall recoup the LC amount within 3 days.
