Section 7(1) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(1)The over-drawals / under drawals of electricity by any buyer [(except Renewable Rich States)] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] during a time block shall not exceed 12% of its scheduled drawal or 150 MW, whichever is lower, when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted '49.70 Hz and above and below 50.10 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]:[[***] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]]Provided that no over drawal of electricity by any buyer [(except Renewable Rich States)] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] shall be permissible when grid frequency is [49.85 Hz and above and below 50.05 Hz] [Substituted '49.70 Hz and above and below 50.10 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].[Provided also that from a date not earlier than one year as may be notified by the Commission, the total deviation from schedule in energy terms during a day shall not be in excess of 3% of the total schedule for the drawee entities and 1% for the generators and additional charge of 20% of the daily base DSM payable / receivable shall be applicable in case of said violation.] [Added by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).][***] [Deleted 'Proviso' by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).]Explanation. - The limits specified in this clause shall apply to the sum total of over-drawal [/under-drawal] [Added by Notification No. L-1/(3)/2009-CERC, dated 6.5.2016 (w.e.f. 6.1.2014).] by all the intra-State entities in the State including the distribution companies and other intra-State buyers, and shall be applicable at the inter-State boundary of the respective State.
