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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3)(iv) in Orissa Electricity Regulatory Commission (Determination of Open Access Charges) Regulations, 2006

(iv)The Commission shall scrutinize the statement of accounts submitted by the licensee as per sub-clause (ii) above and obtain objections, if deemed necessary of the open access customer and determine the amount of surcharge and additional surcharge payable by the open access customer to the licensee.