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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(iv) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(iv)Where a transmission line or a distribution line used for open access has been constructed by the licensee for exclusive use of an open access customer, such a dedicated system shall also be treated as a part of the integrated system. The licensee shall workout the transmission charges or wheeling charges for such dedicated system. The Commission based on the estimation of expenses required by the licensee to maintain the system and other statutory charges, if any, shall determine such charges under Section 46 of the Act, which shall be borne entirely by such open access customer till such time the surplus capacity is allotted and used for by other persons or purposes.