Section 14(1) in Orissa Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulation, 2005
(1)In case of long-term customers, the concerned distribution licensee may invoice a customer in respect of the open access charges as set out in these Regulations and the open access customer must pay those charges in accordance with the procedures set out in the access agreement between the licensees and the customer :Provided that the distribution licensee shall have appropriate back-to-back arrangements in place with the transmission licensee (s) in order to pass on the transmission charges so collected from the customer to the concerned transmission licensee.
