Section 4(7) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006
(7)Unscheduled Inter-change Charges (UI Charges) - (i) The mismatch between the scheduled and the actual drawl/schedUled and the actual injection at the interface points may be met from the grid, which shall be governed by UI pricing mechanism. However the tariff payable by the open access customers to the licensee may contain a component of incentive-to be decided by the Commission.(ii)A composite UI bill for the State as a whole shall be issued by the ERLDC, the segregation of which shall be done at the state level by the SLDC for the UI charges payable by the open access customers.(iii)With regard to quality, continuity and reliability of power supply to the premises of an ope.n access customer, the distribution licensee shall be bound by the provisions of OERC (Licensees' Standard of Performance) Regulations, 2004 and Orissa Grid Code as applicable to embedded customers.
