Section 6(7) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
(7)Payment of Charges for Deviation under Regulation 5 and the Additional Charges for Deviation under sub-clause (3), (4) and (5) of this regulation, shall be levied without prejudice to any other action that may be considered appropriate by the Commission under Section 142 of the Act for contravention of the limits of over-drawal/ under drawal or underinjection /over-injection as specified in these regulations, for each time block or violation of provision of sub clause (6) of this regulation.
