Section 4(8) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006
(8)Miscellaneous Charges - (i) Penal charges, if any, for wrongful use of the transmission and/ or distribution systems that adversely affect the power system, shall be decided by the Nodal Agency and borne by the open access customers.(ii)Meter rent as applicable to EHT/HT consumers shall be payable by the open access customers.Chapter-III Point of Supply, Energy Loss & Terms and Conditions of Payments
