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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(v) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(v)Any over drawl with respect to the schedule approved by the SLDC, by an open access customer who is also a consumer of Distribution Licensee of his area of supply, shall be considered as the drawal from Discom and the open access consumer shall be required to pay charges for the excess capacity utilized computed in the manner specified in regulation 26 for the entire month equal to the same percentage of the fixed and energy charges by which percentage the excess demand has actually been availed during the month on the rates specified in the tariff orders in force. However, the excess capacity utilized up to 5% of capacity allocation occurring to the extent of two time blocks of 15 minutes each during a month shall be exempted.