Section 14 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
14. [ Non-Utilisation of reserved transmission capacity by short-term Customer. [Substituted by Notification No. L-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.]
- (i) In case a short-term customer is unable to utilise, full or substantial part of the reserved transmission capacity, he shall inform the nodal Regional Load Despatch Centre along with reasons for his inability to utilise the reserved transmission capacity and may surrender the reserved transmission capacity.(ii)Notwithstanding any thing contained in these regulations, the Regional Load Despatch Centre may on its own reduce or cancel the reserved transmission capacity of a short-term customer when such a short-term customer frequently underutilises the reserved transmission capacity:Provided that the reserved transmission capacity shall not be reduced or cancelled under this clause without a prior notice to the short-term customer whose reserved transmission capacity is sought to be reduced or cancelled.(iii)The short-term customer, who has surrendered the reserved transmission capacity under clause (i) or whose reserved transmission capacity has been reduced or cancelled under clause (ii), shall bear the transmission charges and the operating charge based on the original reserved transmission capacity for seven days or the period of reservation surrendered or reduced or cancelled, as the case may be, whichever period is shorter.Note. - For the purpose of this clause, the expression "operating charge" shall have the same meaning as assigned to it under Regulation 17.(iv)The transmission capacity becoming available as a result of surrender by the short-term customer under clause (i) or as a result of reduction or cancellation of the reserved transmission capacity by the Regional Load Despatch Centre under clause (ii), may be reserved for any other short-term customer in accordance with these regulations.]
