Section 38(2)(d) in The Electricity Act, 2003

[Cites 0, Cited by 9] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(d) in The Electricity Act, 2003

(d)to provide non-discriminatory open access to its transmission system for use by–

(i)any licensee or generating company on payment of the transmission charges; or

(ii)any consumer as and when such open access is provided by the State Commission under sub-section (2) of section 42, on payment of the transmission charges and a surcharge thereon, as may be specified by the Central Commission:

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Union of India - Subsection

Section 38(2)(d) in The Electricity Act, 2003