Section 21(iv) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
(iv)Any over drawl with respect to the schedule approved by the SLDC by an open access customer who is not a consumer of Distribution Licensee of his area of supply shall be settled at higher of the applicable deviation rates (as notified in CERC Deviation Settlement Mechanism Regulations 2014 amended from time to time) or energy charge at rate of Temporary Tariff applicable for HT (NDS) category as determined by the Commission from time to time;
