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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(i) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(i)Any under-injection with respect to the schedule approved by the SLDC by an open access customer shall be settled at higher of the applicable deviation rates as notified in CERC Deviation Settlement Mechanism Regulations 2014 amended from time to time or energy charge at the rate of Temporary Tariff applicable for HT (NDS) category as determined by the Commission from time to time;