Section 39 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions of Intra-State Open Access) Regulations, 2015
39. Charges applicable to limited short-term open access consumers.
(1)Limited short-term open access consumers shall be exempted from payment of transmission charges, wheeling charges, cross subsidy surcharge and additional surcharge. However, they shall continue to pay other charges namely energy charge, demand/fixed charge, minimum consumption guarantee etc., applicable to them as per the rate schedule in the tariff order :Provided that energy charges shall be payable at balance energy/consumption calculated as per energy settlement mechanism provided in Regulations 37 and 38 above.(2)Limited short-term open access consumers shall also be liable to pay composite operating charges @ Rs. 2,000/- per day or part of the day for each transaction to the SLDC or as determined by the Commission from time to time.(3)In case Inter-State transmission system is used by such consumer in addition Intra-State transmission system or distribution system, transmission charges, RLDC charges etc., as fixed and approved by the Central Commission shall be payable for use of Inter-State transmission system in addition to payment of charges as per sub-regulations (1) and (2) above.
