Section 9 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
9. Procedure for long-term customer.
- (i) An application for long-term access shall be submitted to the nodal agency;(ii)The application shall contain the details, such as capacity needed, point(s) of injection, point(s) of drawal, duration of availing open access, peak load, average load and such other additional information that may be specified by the nodal agency:Provided that the nodal agency shall issue necessary guidelines, procedure and application forms within 30 days of publication of these Regulations in the official gazette.(iii)The application shall be accompanied by a non-refundable application fee of Rs. one lakh payable in the name and in the manner to be decided by the nodal agency;(iv)Based on system studies conducted in consultation with other agencies involved including other transmission licensees, the nodal agency shall, within 30 days of receipt of the application, intimate to the applicant whether or not the long-term access can be allowed without further system strengthening:Provided that where the long-term access can be allowed without further system strengthening, this shall be allowed immediately after entering into commercial agreements.(v)If, in the opinion of the nodal agency, further system strengthening is essential before providing the long-term access, the applicant may request the nodal agency to carry out the system studies and preliminary investigation for the purpose of cost estimates and completion schedule for system strengthening;(vi)The nodal agency shall carry out the studies immediately on receipt of request from the applicant under Clause (v) above and intimate results of the studies within 90 days of receipt of request from the applicant;(viii)The Applicant shall reimburse the actual expenditure incurred by the nodal agency for system strengthening studies:Provided that the fee of rupees one lakh paid by the applicant shall be adjusted against the actual expenditure to be reimbursed by the applicant.
