Section 7(10) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(10)Imbalances of Inter-State Open Access Customers (if any) embedded in the State system shall be settled as per the methodology specified in Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 and amendment thereof. Till such time the Commission specifies the details. of settlement of imbalances of Intra-State Open Access Customers (if any), the Deviation rate of Intra State Entity shall be 105% (for Over-Drawal or Under-Generation) and 95% (for Under-Drawals or Over- Generation) of Deviation rate at the periphery of Regional Entity.
