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

State of Odisha - Subsection

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

(v)If network augmentation is required for providing access to an applicant, the licensee shall carry out such augmentation either by investing own funds which shall be recovered along with the required return within reasonable time or by requesting the open access customer(s) to provide debt capital towards such network augmentation.