Section 10(9) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
(9)In case a subsequent application for grant of LTOA is received within 5 years of grant of LTOA to a previous applicant wherein the dedicated system created at the expense of previous applicant can be used, then the subsequent applicant shall reimburse cost for use of such dedicated system to the previous applicant on proportionate basis of the capacity for which LTOA is granted to both applicants. This arrangement shall be subject to mutual consent of both parties.
