Section 7(20) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(20)If payments against the Reactive Charges are delayed by more than two days, i.e. beyond twelve days from State Reactive Account Statement issue, the defaulting Entities shall have to pay Simple Interest 0.04% for each Day of delay. The Interest so collected shall be paid to the Entities which had to receive the amount, payment of which got delayed.
