Section 14 in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005
14. Payment terms and conditions.
(1)In case of long-term customers, the concerned distribution licensee may invoice a customer in respect of the open access charges as set out in these Regulations and the open access customer must pay those charges in accordance with the procedures set out in the access agreement between the licensees and the customer :Provided that the distribution licensee shall have appropriate back-to-back arrangements in place with the transmission licensee (s) in order to pass on the transmission charges so collected from the customer to the concerned transmission licensee.(2)In case of short-term customers, the SLDC shall invoice the customer on behalf of the concerned licensee(s) and the customer shall pay the charges to the concerned licensee(s) directly.(3)All open access customers shall pay the charges payable from the date of commencement of open access regardless of whether or not such open access, is used on and from that date, except if the failure to use such access services is due to the default of the concerned licensee(s) whose networks are being used.(4)All open access customers shall institute an appropriate security mechanism in the agreement to cover charges for a maximum period of one month.
