Section 13 in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005
13. Open access charges.
(1)The charges for the use of the transmission/ distribution system by an open access customer shall be regulated as under :(i)Open access customers connected to the transmission/distribution system shall pay the transmission charges, wheeling charges and any other charges including reactive energy charges, service charges, unscheduled use charges, and penal charges for wrongful use of the transmission or the distribution system(s), as the Commission may determine from time to time, as a part of the tariff under Sections 61, 62 and 86 of the Act or otherwise decide or authorise the SLDC/Licensee to charge in exercise of its regulatory powers under the Act.(ii)Surcharge to be levied on open access customers under Section 42(2) of the Act, shall be determined by the Commission keeping in view the loss of cross-subsidy from these customers opting to take supply from a person other than the incumbent distribution licensee.(iii)The Commission may adopt requisite principle for computing surcharge which shall compensate for the entire loss of cross subsidy for any given category of open access customers to whom supply is given.(iv)Where an electrical plant or electrical fine has been constructed by the licensee in order to extend power supply to an open access customer, the licensee may seek to recover such expenditure as may be determined by the Commission under Section 46 of the Act.(v)If network augmentation is required for providing access to an applicant, the licensee shall carry out such augmentation either by investing own funds which shall be recovered alongwith the required return within reasonable time or by requiring the open access customer(s) to make a capital contribution towards such network augmentation.(vi)The open access customer shall also be liable to pay additional surcharge on charges of wheeling as may be specified by the Commission from time to time under Section 42(4) of the Act, in case open access is sought for receiving supply from a source other than the distribution licensee of such consumer's area of supply, to meet the fixed cost of the distribution licensee arising out of his obligation to supply.(vii)Scheduling and system operation charges shall be payable by all open access customers to SLDC. Such charges shall be governed by the relevant regulations framed by the Commission.(viii)The transmission/distribution customers shall bear average energy losses in the transmission/distribution systems respectively as estimated by the SLDC. The energy losses in the transmission/ distribution systems shall be compensated by additional injection at the injection point(s). The information regarding average energy losses for the previous 52 weeks shall be posted on the website of the SLDC.
