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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(5)No power cut shall be imposed by the licensee on open access consumers who are on independent feeders connected to 132 kV or above Grid Sub Station irrespective of their supply voltage to the extent of power availed through open access.Provided that in case power is drawn from the licensee beyond the scheduled power during power cut period, the licensee shall bill the excess energy drawn during this period at four times the tariff applicable to that consumer category. The licensee may also disconnect the feeders if system conditions so warrant and no compensation shall be paid for the un-utilised open access power. The supply shall be restored on submission of written undertaking to adhere to the schedule. In case the default persists for a continuous period of 3 days, the facility of open access shall be liable to be withdrawn for a month.