Section 14(3) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(3)On commencement of these Regulations, the "Regional Unscheduled Interchange Pool Account Funds" shall continue to operate till the UI accounts settlement for the period prior to commencement of these Regulations is completed and balance if any, in UI Pool account shall be transferred to the Power System Development Fund.Annexure-IMethodologies for the computation of Charges of Deviation and Additional Charges for deviation for each regional entity for crossing the volume limits specified for the over-drawal/under injection by Buyer/Seller [(except Renewable Rich State)] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]
