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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(4)Scheduling & System Operation Charges - (i) Scheduling and Operation charges include fees for scheduling and system operation, fees for affecting revision in the schedule on bona fide grounds, and collection and disbursement charges.
(ii)Short-term customers shall pay scheduling and system operation charges to be notified by the Commission after determination of ARR.
(iii)Until such time a sum of Rs.1000.00 per day or part thereof shall be payable by a short-term customer for each transaction towards these charges.
(iv)Scheduling and system operation charges shall also be payable by a generating company or a licensee when allowed accesses under these Regulations.