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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(2)The Distribution Licensee whose consumers intend to avail open access shall file a petition to the Commission, along with petition for determination of retail tariff, for determination of the additional surcharge to be levied from open access consumers. The petition shall contain details of quantum of stranded costs and the period over which these remained stranded and would be stranded.