Section 27 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
27. Collection and Disbursement of Charges.
(1)The transmission charges and wheeling charges in respect of open access customers shall be payable by the open access customer directly to respective licensees.(2)The SLDC fee and charges including scheduling and operating charges in respect of open access customers shall be paid to the State Load Despatch Centre.(3)The Unscheduled Interchange charges shall be paid in the manner as directed by the State Load Despatch Centre.(4)The cross subsidy surcharge and additional surcharge shall be paid by the open access consumer directly to the Distribution Licensee in whose area of supply he is located.(5)In case fee, charges, cross subsidy surcharge and additional surcharge are specified on monthly basis, these charges shall be worked out on prorata daily basis for transactions for part of a month.(6)The supplier end Distribution Licensee, that is, the Distribution Licensee in whose area of supply point of injection of open access supply is situated, shall convey (or down load) the time block wise meter readings taken at an appointed time to the SLDC, RVPN, supplier and consumer end Distribution Licensee(s).(7)The consumer end Distribution Licensee, that is the Distribution Licensee in whose area of supply an open access consumer is situated, shall convey (or down load) the time block wise meter readings taken at an appointed time to SLDC, consumer, RVPN & supplier.(8)The consumer end Distribution Licensees shall prepare the provisional energy account based on the injection schedule, drawal schedule, and meter readings and contract demands for HT power and standby & start up supply and serve monthly bills. The provisional bill shall be served in the first week of the month. A copy of the provisional energy account shall also be supplied to SLDC. UI/deviation shall have to be considered and prepared by Distribution Licensee provisionally and conveyed to the SLDC. SLDC shall issue the final UI/deviation charge account. A soft copy of the provisional and final energy account shall be supplied to open access consumer or open access supplier on payment of Rs. 100 for each monthly account by the Distribution Licensee.
