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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(5) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017

(5)All payments received in the Rajasthan Deviation Pool Account Fund 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.