Section 13 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
13. Open Access Agreement/Undertaking.
(1)A long/medium term open access consumer shall enter into a commercial agreement with the open access supplier. The agreement shall provide, among other things, the eventuality of premature termination of agreement and its consequences on the contracting parties.(2)A long/medium term open access customer shall enter into a commercial agreement with the STU for use of state transmission system in accordance with the provisions as may be made in the detailed procedure. In case the connection is made with the network of an intra-State Transmission Licensee other than the STU, the applicant shall sign a tripartite agreement with STU and the intra-State Transmission Licensee.(3)A long/medium term open access customer shall enter into a commercial agreement with the Distribution Licensee for use of the distribution system and for stand by and start up supply to meet the outage contingency of generating unit supplying electricity.Provided that standby and start up supply during a month shall be billed at temporary supply tariff on daily basis as per tariff for supply of electricity notified by the Commission for respective consumer category. However such generator/ consumer shall pay the fixed charges for minimum 42 days in a year.Provided, further that in case an open access customer does not contract for standby or startup supply, it can apply for temporary supply as and when required to meet the outage contingency as per prevailing terms & conditions of supply of the Distribution Licensee.(4)A long/medium term open access customer shall enter into a supplementary agreement for any change in the aforesaid agreements for open access supply for:(i)use of STU/ Transmission Licensee's system in the prescribed format and/ or;(ii)use of distribution system of Distribution Licensee for HT supply or standby/start up supply.(5)The standard formats for open access agreements referred at sub Regulations (2), (3) & (4) shall be issued in the detailed procedure. The agreement executed may have terms and conditions different from such standard agreement formats subject to RERC approval.(6)Copies of the agreements executed shall be supplied to the State Load Dispatch Center (SLDC). SLDC shall intimate the open access customer the date from which open access shall be available which shall not be later than 3 days from the date of furnishing of agreements.(7)A short term open access customer shall submit an undertaking on Non Judicial Stamp Paper of Rs 100 (Rupees One Hundred Only) to the Nodal Agency alongwith the application as per the proforma prescribed in the detailed procedure. The undertaking shall be based on the RERC Open Access Regulations 2016 as amended from time to time.(8)The prevalent HT/EHT power supply agreement with the Distribution/ Transmission Licensee shall continue to exist with the agreements/ undertakings signed as above so far as it is not in-consistent with these Regulations.(9)Whenever the open access contract demand and/or stand by and start up supply contract demand are over & above the HT supply contract demand, supply voltage for an open access customer shall be determined on the basis of HT supply contract demand plus open access contract demand and/or stand by & start up supply contract demand.
