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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(4)(a) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018

(a)if any State entity fails to make payment of Charges for Deviation by the time specified in these Regulations during the current financial year, it shall be required to open a Letter of Credit equal to 110% of weekly outstanding liability in favour of State Load Dispatch Centre within a fortnight from the due date of payment.