Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(7)(iii) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(iii)With regard to quality, continuity and reliability of power supply to the premises of an ope.n access customer, the distribution licensee shall be bound by the provisions of OERC (Licensees' Standard of Performance) Regulations, 2004 and Orissa Grid Code as applicable to embedded customers.