Section 8(1) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(1)A statement of Charges for Deviations levied under these Regulations shall be prepared by SLDC or by the Secretariat of the State Power Committee, as the case may be on weekly basis based on the data provided by SLDC by the Thursday of the week and shall be issued to all constituents by next Tuesday, for seven day period ending on the penultimate Sunday mid-night.
