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State of Odisha - Section

Section 11 in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

11. Phasing of open access.

(1)The open access in the intrastate transmission system in the State which is already in force under the provisions of Orissa Electricity Reform Act, 1995 and the existing Licence Conditions of the STU, shall continue subject to the satisfaction of the conditions contained in the Act or in these Regulations.
(2)For consumers seeking open access to the distribution and/or intra-state transmission systems to avail supply of electricity from a generating company, the nodal agency shall permit open access strictly in accordance with the following phases :
Phase Eligibility criteria Commencement date
1. Requiring power exceeding 5 MW April 1, 2008
2. Requiring power exceeding 2 MW October 1, 2008
3. Requiring power exceeding 1 MW January 1, 2009
Provided further that for consumers seeking open access to the distribution and/or intra-state transmission systems to avail supply of electricity from any licensee other than the distribution licensee of their respective area of supply, the nodal agency shall permit open access strictly in accordance with the following phases :
Phase Eligibility criteria Commencement date
1. Requiring power exceeding 5 MW August 1, 2005
2. Requiring power exceeding 2 MW April 1, 2006
3. Requiring power exceeding 1 MW April 1, 2008
Provide that the Commission shall allow open access to consumers with power requirement not exceeding 1 MW in due course at such time and in such phases as it may consider feasible having due regard to operational constraints and other factors :
(3)The licensees shall make all reasonable endeavours to ensure that operational constraints in the transmission and/or distribution systems, including metering, communication systems, capacity determination etc. are removed. This shall ensure that every eligible distribution consumer avails of open access facility as per the phasing plan indicated above.