Section 16 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
16. Cross Subsidy Surcharge.
(1)In addition to transmission charges and wheeling charges, a consumer availing open access to the transmission system and/or distribution system shall pay a cross subsidy surcharge worked out in the manner laid down in the Regulations in force from time to time relating to Terms and Conditions of Tariff of Distribution Licensee.Provided that the surcharge shall also be paid by a consumer who avails electricity from a person other than the Distribution Licensee of its area of supply irrespective of whether it uses the transmission and/or distribution system of the licensee or not.Provided further that cross subsidy surcharge in respect of open access transactions based on renewable energy based power stations shall be governed as per relevant Regulations in force for determination of tariff of such plants and RERC Net Metering Regulations.Provided further that no surcharge shall be levied in respect of open access power purchase during the period when full power cut restrictions are imposed by the Distribution Licensee.(2)The consumers located in the area of supply of a Distribution Licensee but availing open access exclusively on inter-State transmission system shall also pay the surcharge as determined under these Regulations.
