Section 11(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
(1)A medium term intra-State open access customer shall file an application to the Nodal Agency with details such as capacity needed, generation planned or power purchase contracted, point of injection, point of drawal, duration of availing open access and any additional information as may be required by the Nodal Agency. The application shall be accompanied by a certificate from STU/Distribution Licensee, as the case may be, to the effect that ABT compliant meters are installed as per relevant Regulations.Provided that in cases where there is any material change in location of the applicant or change by more than 10 percent in the quantum of power to be interchanged using the intra-State transmission system or distribution system or a change in duration for availing open access, a fresh application shall be made, which shall be considered in accordance with the provisions of these Regulations.
