Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(14) in The Orissa Grid Code (OGC) Regulations, 2006

(14)The SLDC shall be responsible for computation of actual net MWh injection of each SGS/CGP/ISGS and actual net drawal of each Beneficiary, 15 minutewise, based on the above meter readings. The data shall be processed by SLDC to prepare monthly energy account, weekly Ul account and reactive energy account. The processed statement shall be forwarded to GRIDCO/ STU to prepare and issue the relevant invoice. All computations carried out by SLDC/GRIDCO/STU shall be open to all Users/Beneficiaries for checking/ verifications for a period of 15 days. In case any mistake/omission is detected, the SLDC shall forthwith make a complete check and rectify the same.