Section 33 in The U.P. Electricity Regulatory Commission (Captive and Non-Conventional Energy Generating Plants) Regulations, 2009
33. Surcharge and Additional Surcharge.
- A person, having established a Generating Plant shall be liable to pay surcharge and additional surcharge if it seeks open access for the transmission/wheeling of electricity' from his plant to a destination for consumption of power for his own use. In case, the power is supplied to a consumer then such consumer shall pay surcharge and the additional surcharge determined by the Commission. Surcharge and Additional Surcharge shall be over and above transmission and/or wheeling charges.
