Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(3)(v) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006 (v)The additional surcharge shall be leviable for such period as the Commission may determine from time to time.