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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017

(3)If payments against the Charges for Deviation including Additional Charges for Deviation are delayed by more than two days, i.e., beyond seven (7) days from the date of issue of the statement by SLDC, the defaulting constituent shall have to pay simple interest @ 0.04% or at the rate notified by the Commission from time to time for each day of delay.