Section 4(2)(iv) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006
(iv)Cross-subsidy surcharge shall be computed by the licensee as the difference between (1) the tariff applicable to relevant category of consumers and (2) the cost of the distribution licensee to supply electricity to the consumers of the applicable class, and the same shall be submitted for necessary approval of the Commission.