Section 9(4) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(4)All payments on account of Charges for Deviation including Additional Charges for Deviation levied under these regulations and interest, if any, received for late payment shall be credited to the fund called the "State Deviation Pool Account Fund", which shall be maintained and operated by the SLDC in accordance with provisions of these regulations:Provided that the Commission may by order direct any other entity to operate and maintain the "State Deviation Pool Account Fund":Provided further that separate books of accounts shall be maintained for the principal component and interest component of Charges for Deviation and Additional Charges for Deviation by the SLDC.
