Section 8 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
8. Allotment Priority.
- The priority for allowing open access to persons other than those covered by regulations 5 and 6 shall be decided on the following criteria:(a)A Distribution Licensee shall have the first priority in allotment of open access capacity irrespective of whether the open access request is for long term, medium term or short term;(b)The applicant for long term open access other than Distribution Licensee shall have the priority next to the Distribution Licensee;(c)The applicant for medium term open access shall have the priority next to the long term open access applicants;(d)The applicant for short term open access shall have the priority next to the medium term open access applicants;(e)An existing open access customer shall have priority higher than new open access applicant under respective category provided the existing open access customer applies for renewal within the timeframe specified under these Regulations;(f)When the requirement projected by an applicant is more than the available capacity and the said applicant is not able to limit his requirement to the available capacity, the request of applicant having next lower priority shall be taken up for consideration;(g)All applications for long term or medium term or short term open access shall be processed on first-come-first-served basis separately for each of the aforesaid types of open access.Provided that applications received during a month or upto the date specified under these Regulations shall be construed to have arrived concurrently;Provided further that while processing applications for medium term open access received during a month, the applicant seeking access for a longer term shall have higher priority.
