Section 47(5) in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions of Intra-State Open Access) Regulations, 2015
(5)Besides the above charges in respect of open access, the embedded consumers shall continue to pay other charges namely energy charge, demand/fixed charge, minimum consumption guarantee etc., applicable to them as per the rate schedule in the tariff order :Provided that energy charges shall be payable at balance energy/consumption calculated as per energy settlement mechanism provided in Regulations 46 above.
