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Union of India - Section

Section 49 in The Electricity Act, 2003

49. Agreements with respect to supply or purchase of electricity.–

Where the Appropriate Commission has allowed open access to certain consumers under section 42, such consumers, notwithstanding the provisions contained in clause (d) of sub-section (1) of section 62, may enter into an agreement with any person for supply or purchase of electricity on such terms and conditions (including tariff) as may be agreed upon by them.