Section 4 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
4. Eligibility for Open Access and Conditions to be satisfied.
(1)Subject to the provisions of these Regulations, the Licensees, generating companies including persons who have established a captive generating plant and consumers shall be eligible for open access to the intra-State transmission system of the State Transmission Utility or any Transmission Licensee on payment of transmission and wheeling charges as may be determined by the Commission.Provided that such open access for the use by a consumer shall be available on payment of a cross subsidy surcharge and additional surcharge as may be determined by the Commission in accordance with provisions of regulation 16 and 17 in addition to payment of transmission and wheeling charges.(2)Subject to the provisions of these Regulations, the licensees, generating companies including persons who have established a captive generating plant and consumers shall be eligible for open access to distribution system of a Distribution Licensee on payment of the wheeling charges as may be determined by the Commission.Provided that such open access for the use by a consumer shall be available on payment of a cross subsidy surcharge and additional surcharge as may be determined by the Commission in accordance with provisions of regulation 16 and 17 in addition to payment of wheeling charges.(3)The Open Access is admissible to consumers with contract demand of one MVA and above.Provided that the consumer applying for open access should have availed a demand of one MVA at any time in the month preceding the month in which he is applying for open access.Provided further that a person covered by a policy of the State Government, existing on the date of commencement of these Regulations, relating to captive generation or generation through non conventional energy sources shall be eligible to avail open access irrespective of contract demand.(4)Subject to the provisions of these Regulations, consumers who are connected at 33 kV or below Grid Sub Station or connected on common feeder irrespective of their voltage of supply, shall be allowed open access subject to the condition that they agree to rostering restrictions including power cut imposed by the licensee on the feeders serving them.(5)No power cut shall be imposed by the licensee on open access consumers who are on independent feeders connected to 132 kV or above Grid Sub Station irrespective of their supply voltage to the extent of power availed through open access.Provided that in case power is drawn from the licensee beyond the scheduled power during power cut period, the licensee shall bill the excess energy drawn during this period at four times the tariff applicable to that consumer category. The licensee may also disconnect the feeders if system conditions so warrant and no compensation shall be paid for the un-utilised open access power. The supply shall be restored on submission of written undertaking to adhere to the schedule. In case the default persists for a continuous period of 3 days, the facility of open access shall be liable to be withdrawn for a month.(6)The consumers availing single point supply from Discom and making electricity available to multiple users shall not be eligible to avail open access.(7)A person having been declared insolvent or bankrupt or having outstanding dues against him for more than 2 months billing of Transmission or Distribution Licensee, shall not be eligible for open access.
