Section 24 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
24. Payment Security and Other Commercial Conditions.
- (1) For Long Term & Medium Term Open Access Customer(a)As a payment security towards transmission charges, open access customer shall deposit an amount equal to 3 months of the transmission charges for allotted open access capacity with the State Transmission Utility;(b)As a payment security towards SLDC charges, open access customer shall deposit an amount equal to 3 months of the SLDC fee and charges including scheduling and operating charges for allotted open access capacity with the State Load Dispatch Centre;(c)As a payment security towards wheeling charges, cross subsidy surcharge and additional surcharge, a deposit equal to 3 months of billing for these charges for allotted open access capacity shall be maintained with the Distribution Licensee of the area of supply;Provided that unity power factor shall be considered for the purpose of unit conversion from MVA/kVA to MW/kW or vice versa.Provided further that, in case of an existing open access customer availing open access for more than a financial year, security shall be revised on the basis of average monthly open access charges of the previous financial year.Provided further that, the IPPs/ CPPs selling power outside the State, shall also deposit a security towards under injection, if any, with the Distribution Licensee, equivalent to 10% of the proposed monthly contracted generation for sale, at the energy charge rate of HT Industrial tariff, the amount of which shall be recalculated after the actual sale of the previous quarter of the financial year.(d)Such security may be in the form of cash deposit/ demand draft.(2)For Short Term Open Access CustomerAn open access customer shall pay the transmission charges, SLDC charges, wheeling charges, surcharge, additional surcharge, and such other charges as applicable, in advance for the period for which the open access has been granted.(3)The other commercial conditions for transmission charges, wheeling charges and scheduling & system operation charges, such as, terms of payment, creditworthiness, indemnification, and force majeure conditions shall be as provided in the detailed procedure.
