Section 7 in Joint Electricity Regulatory Commission for the State of Goa and Union Territories (Connectivity and Open Access in Intra-State Transmission and Distribution) Regulations, 2017
7. The grant of Connectivity shall not entitle an Applicant to interchange any power with the grid unless it obtains Long-term Open Access, Medium-term Open Access or Short-term Open Access in accordance with the provisions of these Regulations:
Provided that any interchange of power with the grid without any type of Open Access shall be violation of these Regulations and shall be dealt with in accordance with Section 142 of the Electricity Act, 2003:Provided further that provisions of these Regulations shall not be applicable to exchange of energy taking place under Clauses1.2(8)and 1.2(9) below.
