Section 34 in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014
34. Deviation Charges.
(1)Variations between actual net injection and scheduled net injection for the generating stations, and variations between actual net drawal and scheduled net drawal for the beneficiaries shall be treated as their respective deviations and charges for such deviations shall be governed by the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related matters) Regulations, 2014, as amended from time to time or any subsequent re-enactment thereof.(2)Actual net deviation of every Generating Stations and Beneficiaries shall be metered on its periphery through special energy meters (SEMs) installed by the Central Transmission Utility (CTU), and computed in MWh for each 15-minute time block by the concerned Regional Load Despatch Centre.Chapter - 8 Norms of Operation
