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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006

9. Settlement of Energy at exist point in Respect of OA Consumers.

- 9.1 The Scheduled Energy at Exist point of an OA Consumer shall be calculated from the Scheduled capacity from an OA Generator at the Exist point for each time block as provided in clause 8.1 above.
9.2In case the Open Access Consumer is receiving supply from more than one Open Access generator, the total, energy and demand recorded shall be deemed to have been consumed from the respective Open Access Generators in the inter-se order of Generators as confirmed by the SLDC while finalizing the day-ahead schedule.
9.3The excess energy recorded, if any, at the exist point for any time block with reference to scheduled energy or the actual energy available at that Exist point, whichever is less, shall be deemed to have been consumed by the Generator or the OA consumer whoever has contracted for the Open Access capacity with the Licensee, from the DISCOM and shall be paid for by the Open Access Generator/Consumer at the energy tariff applicable for the same consumer category of DISCOM to which the OA Consumer would normally belong. Such excess consumption shall also attract all penal provisions provided in the applicable Tariff Order like those in respect of Low Power Factor, voltage surcharge, etc and wherever applicable, the relevant charges shall also be paid for by the OA generator/ OA consumer.
9.4The Scheduled demand at exist point or the actual demand made available to a consumer from each OA Generator at that Exist point in a time -block whichever is less, shall be deducted from the recorded demand (in the inter-se order of such Generators, as confirmed by the SLDC while finalizing the day-ahead schedule, in case the consumer is availing of energy from more than one Generator). The balance demand for each time-block shall be deemed to have been consumed from the DISCOM and shall be paid at twice the demand charges applicable for the same consumer category of DISCOM to which the OA Consumer would normally belong.