Section 7(9) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(9)In-firm Power from any State Sector Generating Station / Independent Power Producers shall be accounted as Deviation and paid for from the State Deviation Settlement Mechanism Pool Account at the applicable Frequency-linked Deviation rate- in accordance with the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 excluding hydro power stations of Madhya Pradesh Power Generating Company Limited. Further, the start-up power drawn by Generating Unit under commissioning phase from the grid shall be settled as per Deviation Settlement Mechanism in accordance with Central Electricity Regulatory Commission approved Procedure issued vide letter No. L1/(93)/2009- Central Electricity Regulatory Commission dated 12.08.2014 and amendments thereof from time to time.
