Section 15 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
15. Charges for Open Access.
(1)The open access customer shall pay the transmission charges and wheeling charges as determined from time to time.Provided that the transmission and wheeling charges shall be payable on the basis of open access capacity contracted or open access capacity utilized whichever is higher. The excess open access capacity utilized up to 5% of open access capacity allocation occurring to the extent of two time blocks of 15 minutes each during a month shall be exempted.(2)In case intra-State transmission system or distribution system is used by an open access customer in addition to inter-State transmission system, transmission charges and wheeling charges shall be payable for use of intra-State system in addition to payment of transmission charges for inter-State transmission.(3)The open access charges for consumers availing Net Metering shall be settled in accordance with RERC Net Metering Regulations, 2015 as amended from time to time.
