Section 47 in Jammu and Kashmir State Electricity Regulatory Commission (Terms and Conditions of Intra-State Open Access) Regulations, 2015
47. Charges applicable to embedded consumers.
(1)Embedded open access consumers shall pay transmission charges as determined by the Commission in accordance with the methodology specified in sub-regulation (1) of Regulation 21 contained in Chapter 5 of these regulations.(2)Embedded open access consumers shall pay wheeling charges as determined by the Commission in the following manner :-WC Embedded consumer = WC - [FC*12*1000/365] (in Rs./MW day)Where,WC Embedded consumer = Net wheeling charges for embedded consumersWC = Wheeling charges as determined by the Commission in accordance with the methodology specified in Regulation 21(2) contained in Chapter 5 of these regulations.FC = Fixed/demand charges in Rs./kVA/month or Rs./kW/month as per applicable rate schedule of the prevailing tariff order.Note. - In case Wheeling Charges for embedded consumer worked out as above becomes negative, such charge shall be zero.(3)Embedded open access consumers shall pay cross subsidy surcharge and additional surcharge as determined by the Commission in accordance with the methodology specified in Regulations 23 & 24 contained in Chapter 5 respectively.(4)Embedded open access consumers shall also be liable to pay composite operating charges @ Rs. 2,000/- per day or part of the day for each transaction to the SLDC or as determined by the Commission from time to time.(5)Besides the above charges in respect of open access, the embedded consumers shall continue to pay other charges namely energy charge, demand/fixed charge, minimum consumption guarantee etc., applicable to them as per the rate schedule in the tariff order :Provided that energy charges shall be payable at balance energy/consumption calculated as per energy settlement mechanism provided in Regulations 46 above.(6)In case Inter-State transmission system is used by such customer in addition Intra-State transmission system or distribution system, transmission charges, RLDC charges etc., as fixed and approved by the Central Commission shall be payable for use of Inter-State transmission system in addition to payment of charges as per clauses (1) to (5) above.
