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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(i) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014

(i)Additional Charge for Deviation for under-injection of electricity, during a time-block in excess of the volume limit specified in clause (1) and (2) of this regulation when grid frequency is [49.85 Hz and above] [Substituted '49.70 Hz and above ' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).], by the generating stations regulated by the CERC using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel shall be at the rates specified below in accordance with the methodology specified in clause (9) of this regulation: