Section 9(2) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(2)If payments against the Charges for Deviation are delayed by more than two days, i.e., beyond twelve (12) days from the date of issue of the statement by the SLDC (or the Secretariat of the State Power Committee, as the case may be), the defaulting constituent shall have to pay simple interest @ 0.04% for each day of delay.
