Section 7(12) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(12)Payment of Deviation charges shall have a high priority and the concerned Entity shall pay the indicated amount, within ten days from the date of issue of State Deviation Settlement Method Account, into a State Deviation Settlement Method DSM Pool Account operated by State Load Despatch Centre. The Entity which has to receive the money on account of Deviation charges would then be paid out from the State Deviation Pool Account within next two working days of receipt of payments in the "State Deviation Pool Account Fund". Separate books of accounts shall be maintained for the principal component of charges for Deviation and Additional Charges.
