Section 8 in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
8. Accounting of Charges for Deviation.
(1)A statement of Charges for Deviations levied under these Regulations shall be prepared by SLDC or by the Secretariat of the State Power Committee, as the case may be on weekly basis based on the data provided by SLDC by the Thursday of the week and shall be issued to all constituents by next Tuesday, for seven day period ending on the penultimate Sunday mid-night.(2)All payments on account of Charges for Deviation levied under these Regulations and interest, if any, received for late payment shall be credited to the funds called the "State Deviation Pool Account" which shall be maintained and operated by the concerned State Load Dispatch Centre in accordance with provisions of these regulations.Provided that -(a)the Commission may by order direct any other entity to operate and maintain the respective "State Deviation Pool Account":(b)separate books of accounts shall be maintained for the principal component and interest component of Charges for Deviation and Additional Charges for Deviation by SLDC (or by the Secretariat of the respective State Power Committee, as the case may be).(3)All payments received in the "State Deviation Pool Account" 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)Next dues towards Regional Deviation Pool Account(e)Lastly, towards charges for deviation and additional charges for deviation.
