Section 4(5) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006
(5)Reactive Energy Charges - (i) The Commission shall separately determine charges for KVARH consumption from the grid in terms of paise/unit and the open access customers shall pay the same.(ii)The payment for the reactive energy charges for the direct customers on account of open access shall be calculated in accordance with the scheme applicable to transactions involving intra-State transmission or distribution approved by the Commission in the tariff order.(iii)Reactive energy charges shall be based on requirements to be met by the direct customers with regard to reactive power generation/ drawl, as stipulated in the State Grid Code/Distribution Code/ Supply Code, as the case may be.(iv)The reactive energy charges payable to or receivable by the STU shall be paid to or received from the pool by the STU concerned and shall not be apportioned to the embedded customers.(v)The reactive energy drawls and injections by the embedded customers shall be governed by the regulations applicable within the State.
