Section 27(8) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
(8)The consumer end Distribution Licensees shall prepare the provisional energy account based on the injection schedule, drawal schedule, and meter readings and contract demands for HT power and standby & start up supply and serve monthly bills. The provisional bill shall be served in the first week of the month. A copy of the provisional energy account shall also be supplied to SLDC. UI/deviation shall have to be considered and prepared by Distribution Licensee provisionally and conveyed to the SLDC. SLDC shall issue the final UI/deviation charge account. A soft copy of the provisional and final energy account shall be supplied to open access consumer or open access supplier on payment of Rs. 100 for each monthly account by the Distribution Licensee.
