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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4)(a) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005

(a)Long-term Applicants. - In the event of insufficient spare capacity/congestion in the network hindering accommodation of all long-term open access applications, the nodal agency shall inform the applicants of the same and shall advise the concerned licensee(s) to carry out an assessment of works required to create additional capacity to strengthen the system to accommodate such applicant(s). After completion of such works, the nodal agency shall carry out the allotment of capacity to such applicant(s). As regards capital expenditure incurred by the licensee(s) for strengthening the system, the licensee(s) may require a capital contribution from the applicant(s) subject to the provisions of Clause 13 (1)(v) of these Regulations.