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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1)(vi) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

(vi)The open access customer shall also be liable to pay additional surcharge on charges of wheeling as may be specified by the Commission from time to time under Section 42(4) of the Act, in case open access is sought for receiving supply from a source other than the distribution licensee of such consumer's area of supply, to meet the fixed cost of the distribution licensee arising out of his obligation to supply.