Section 16 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017
16. On receipt of a subsequent application for Long-term Open Access, where the dedicated system created at the expense of the previous Applicant can be used, the users of the said Transmission System shall pay the charges in proportion of their use of the system. However, this arrangement shall be subject to mutual consent of the parties involved.
