Section 10(5) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005
(5)In order to decide the availability of sufficient spare capacity in the transmission and distribution (T&D) networks so as to permit an open access transaction applied for, the nodal agency as applicable may also carry out load flow studies to simulate the impact of power flows associated with such open access transaction on the network and thus determine whether capacity is available to permit such transaction [within the limits set by technical standards as per the norms of CEA as approved by the Commission and the Indian Electricity Grid Code or the Orissa Grid Code or the Orissa Distribution (Planning and Operation) Code or Indian Electricity Rules till such time the Regulations under Section 53 of the Act are made by the Central Electricity Authority, as the case may be) or there is a need to carry out system-strengthening works to ensure availability of sufficient capacity. The nodal agency may have to carry out this exercise on a case-to-case basis as and when an open access application is received [within 90 days] [Inserted vide Orissa Gazette Extraordinary No. 1010, dated 18.7.2006.].
