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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3)(ii) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(ii)The distribution licensee whose consumer intends to avail of open access shall submit to the Commission within 30 (thirty) days of receipt of application, an account of fixed cost, which the licensee is incurring towards his obligation to supply.