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[Cites 0, Cited by 0] [Section 30(7)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(7)(ii) in Central Electricity Regulatory Commission (Power Market) Regulations, 2010

(ii)In the event a member is declared a defaulter and the member fails to meet the clearing and settlement obligations, the Power Exchange shall give precedence to the payment of transmission charges, scheduling and system operation charges from the deposits of the member or client as the case may be. Thereafter the Power Exchange may utilise the Settlement Fund and other monies to the extent necessary to eliminate the obligation of the defaulting member in the following order-