Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(d) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

(d)Exit Option for long-term customer
(i)A long-term customer shall not relinquish or transfer his rights and obligations laid down in the Transmission/Distribution capacity access agreement, without prior approval of the Commission.
(ii)The relinquishment or transfer of right and obligations by a long-term customer shall be subject to payment of compensation as may be determined by the Commission.