Section 9(3) in Madhya Pradesh Electricity Regulatory Commission (Forecasting, Scheduling, Deviation Settlement Mechanism and related matters of Wind and Solar generating stations) Regulations, 2018
(3)All payments to the entities entitled to receive any amount on account of charges for Deviation shall be made within 2 working days of receipt of the payments in the "State Deviation Pool Account".Provided that -(a)in case of delay in the Payment of charges for Deviations into the [State] Deviation Pool Account and interest there on if any, beyond 12 days from the date of issue of the Statement of Charges for Deviations, the State Entities who have to receive payment for Deviation or interest thereon shall be paid from the balance available in the [State] Deviation Pool Account. In case the balance available is not sufficient to meet the payment to the State Entities, the payment from the State Deviation Pool Accounts shall be made on pro rata basis from the balance available in the Deviation Pool Account.(b)the liability to pay interest for the delay in payments to the "State Deviation Pool Account" shall remain till interest is not paid; irrespective of the fact that constituents who have to receive payments, have been paid from the "State Deviation Pool Account" in part or full.
