Section 7(6) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(6)In addition to Charges for Deviation as stipulated under Regulation 5 of these Regulations, Additional Charge for Deviation shall be applicable for over-drawal or under-injection of electricity when grid frequency is [below 49.85 Hz in accordance with the methodology specified in clause (8) of this regulation and the same shall be equivalent to 100% of the Charge for Deviation of 800 Paise / kWh corresponding to the grid frequency of 'below 49.85 Hz'] [Substituted ''below 49.70 Hz' in accordance with the methodology specified in clause (8) of this regulation and the same shall be equivalent to 100% of the Charge for Deviation of 824.04 Paise/kWh corresponding to the grid frequency of 'below 49.70 Hz'' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).].Provided further that Additional Charge for Deviation for under-injection of electricity by a seller, during the time-block when grid frequency is [below 49.85 Hz] [Substituted 'below 49.70 Hz' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).], by the generating stations regulated by CERC using coal or lignite or gas supplied under Administered Price Mechanism (APM) as the fuel in accordance with the methodology specified in clause 8 of this regulation shall be equivalent to 100% of the [[Cap Rate of 303.04 Paise/kWh] [Substituted 'Cap Rate for Deviations of 303.04 Paise/kWh' by Notification No. L-1/132/2013-CERC, dated 20.11.2018 (w.e.f. 6.1.2014).]].Explanation. - Additional Charges for Deviation shall not be applicable for net over drawls by a region as a whole from other regions.
