Section 10(4) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005
(4)The licensees shall keep updating the data on available capacity, taking into account the contracts with open access customers, the impact of such transactions on the capacity of system elements, the increase/ decease in native load, changes in consumption pattern, network strengthening programs actually carried out and those projected, etc [failing which the Licensees will be penalized] [Inserted vide Orissa Gazette Extraordinary No. 1010, dated 18.7.2006.].
