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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

(2)For short-term open access transactions, the nodal agency for receiving and processing applications shall be the State Load Despatch Centre (SLDC). The SLDC shall, however, allow short-term open access transactions only after consulting the concerned transmission and/or distribution licensee (s) whose network(s) would be used for such transactions :Provided that for short-term open access transactions involving only intra-state transmission with duration of less than one week, the SLDC may not consult the concerned transmission licensee for permitting such transactions.The SLDC and licensees shall devise procedures for co-ordination among themselves for allowing such short-term transactions.