Section 10 in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017
10. Schedule of Payment of Charges for Deviation.
(1)The Buyer shall pay to the respective generating companies, capacity charges corresponding to plant availability and energy charges for the scheduled dispatch. The bills of these charges shall be issued by the respective generating companies to each user on monthly basis based on the State Energy Accounts (SEA) issued by SLDC.(2)The payment of charges for Deviation shall have a priority and the intrastate entity shall pay the indicated amount within five (5) days from the date of issue of the statement of Charges for Deviations including Additional Charges for Deviation by SLDC into the "State Deviation Pool Account Fund".(3)If payments against the Charges for Deviation including Additional Charges for Deviation are delayed by more than two days, i.e., beyond seven (7) days from the date of issue of the statement by SLDC, the defaulting constituent shall have to pay simple interest @ 0.04% or at the rate notified by the Commission from time to time for each day of delay.(4)All payments to the entities entitled to receive any amount on account of Charges for Deviation shall be made within seven (7) days from the date of issue of the statement of charges for Deviation from the "State Deviation Pool Account Fund".Provided that in case of delay in the Payment of charges for Deviations into the State Deviation Pool Account Fund and interest there on if any, beyond 7 days from the date of issue of the Statement of Charges for Deviations the intra-State entities who have to receive payment for Deviation shall be paid from the balance available if any, in the "State Deviation Pool Account Fund". In case the balance available is not sufficient to meet the payment to the intra-State Entities, the payment from the "State Deviation Pool Account Fund" shall be made on pro rata basis from the balance available in the Fund;Provided further that liability to pay/ receive charges as per account of charges for Deviation to/from "State Deviation Pool Account Fund" shall remain till the same is paid/ received fully;Provided further that the liability to pay interest for the delay in payments to the "State Deviation Pool Account Fund" shall remain till interest is not paid.(5)All Intra-state entities which had at any time during the previous financial year failed to make payment of Charges for Deviation including Additional Charges for Deviation within the time specified in these regulations shall be required to open a Letter of Credit (LC) equal to 110% of its average payable weekly liability for Deviations in the previous financial year, in favour of the SLDC within a fortnight from the date these Regulations come into force.Provided that if any intra-state entity fails to make payment of Charges for Deviation including Additional Charges for Deviation by the time specified in these regulations during the current financial year, it shall be required to open a Letter of Credit equal to 110% of weekly outstanding liability in favour of State Load Despatch Centre within a fortnight from the due date of payment.Provided that LC amount shall be increased to 110% of the payable weekly liability for Deviation in any week during the year, if it exceeds the previous LC amount by more than 50%.Illustration: If the average payable weekly liability for Deviation of a intra- State entity during 2015-16 is Rs. 2.0 Crore, the intra-state entity shall open LC for Rs.2.2 Crore in 2016-17. If the weekly payable liability during any week in 2016-17 is Rs. 3.5 crore which is more than 50% of the previous financial year's average payable weekly liability of Rs. 3.0 Crore, the concerned intra-state entity shall increase the LC amount to Rs. 3.85 Crore (1.1*3.50) by adding Rs. 1.65 Crore.(6)In case of failure to pay into the "State Deviation Pool Account Fund" within the specified time of 7 days from the date of issue of statement of charges for Deviations, the SLDC shall be entitled to encash the LC of the concerned intra-state entity to the extent of the default and the concerned constituent shall recoup the LC amount within 3 days.(7)All accounting calculations carried out by SLDC shall be open to all intrastate entities for any checking/verification for a period of fifteen (15) days for which SLDC shall publish on its website the monthly State Energy Accounts and the Weekly Deviation Accounts.(8)In case of any discrepancy is detected, the same may be intimated to SLDC within the said period. Subsequently, SLDC shall forthwith check and notify the mistake and take the corrective action within a week thereafter.(9)SLDC shall forward the necessary data/schedule to regional level in accordance with Regulations formulated by CERC.
