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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(3)A long/medium term open access customer shall enter into a commercial agreement with the Distribution Licensee for use of the distribution system and for stand by and start up supply to meet the outage contingency of generating unit supplying electricity.Provided that standby and start up supply during a month shall be billed at temporary supply tariff on daily basis as per tariff for supply of electricity notified by the Commission for respective consumer category. However such generator/ consumer shall pay the fixed charges for minimum 42 days in a year.Provided, further that in case an open access customer does not contract for standby or startup supply, it can apply for temporary supply as and when required to meet the outage contingency as per prevailing terms & conditions of supply of the Distribution Licensee.