Section 9(3) in Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2014
(3)All payments received in the "Regional Deviation Pool Account Fund" of each region shall be appropriated in the following sequence:(a)First towards any cost or expense or other charges incurred on recovery of Charges for deviation.(b)Next towards over dues or penal interest, if applicable.(c)Next towards normal interest.(d)Lastly, towards charges for deviation and additional charges for deviation.Explanation. - Any Additional Charge for Deviation collected from a regional entity shall be retained in the "Regional Deviation Pool Account Fund" of the concerned region where the regional entity is located.
