Section 24(f) in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
(f)in case of non-receipt of payment within the period specified in clause (b) or (c) above, the nodal Regional Load Despatch Centre shall, in its discretion, have the right to invoke the letter of credit or cancel the reserved transmission capacity.(ii)Long-term customers. - The commercial conditions for the long-term customer shall be same as applicable to the existing beneficiaries.]
