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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

(2)
(a)Procedure for short-term customer.
(i)A short-term customer shall submit an application for transmission/ distribution access to the SLDC;
(ii)The application shall contain the details such as capacity needed, point of injection, point of drawal, duration of availing open access, peak load, average load and such other additional information that may be laid down by the SLDC :
Provided that the SLDC shall issue necessary guidelines, procedure and application forms, within 30 days of publication of these regulations in the Official Gazette, after due consultation with all the transmission/distribution licensees operating within the State and necessary approval of the Commission.
(iii)State load, dispatch centre, in consultation with the State Transmission Utility and distribution licensee, as the case may be, shall take a decision on the application based on the following schedule :
Sl. No. Tenure of the contract Maximum processing time (from end of thecalendar month of submission)
1. Upto one day 12 hours
2. Upto one week Three days
3. Upto one month Seven days
4. Upto one year Thirty days
(iv)The application shall be accompanied by a non-refundable application fee of rupees five thousand payable in the name and in the manner to be decided by the SLDC;
(v)The reserved capacity shall not be transferred by a short-term customer to any other customer.
(b)Non-Utilisation of Reserved Transmission Capacity by Short-term Customer
(i)In case a short-term customer is unable to utilise full or substantial part of the reserved capacity reserved, he shall inform the SLDC alongwith reasons for his inability to utilise the reserved capacity and may surrender the reserved capacity;
(ii)The SLDC may reduce or cancel the reserved capacity of a short-term customer when such a customer frequently under-utilises the reserved capacity;
(iii)The short-term customer who has surrendered the reserved capacity or whose reserved capacity has been reduced or cancelled, shall bear full transmission or distribution charges as the case may be in addition to the scheduling and system operation charges based on original reserved capacity and the period for which the capacity was reserved;
(iv)The capacity available as a result of surrender or reduction or cancellation of the reserved capacity by the SLDC under Clause (i) or (ii) above, may be reserved for any other short-term open access customer in accordance with these regulations.