Section 17 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
17. Additional Surcharge.
(1)A consumer availing open access and receiving supply of electricity from a person other than the Distribution Licensee of his area of supply shall pay to the Distribution Licensee an additional surcharge, in addition to wheeling charges and cross subsidy surcharge, to meet the fixed cost of such Distribution Licensee arising out of his obligation to supply as provided under sub-section (4) of section 42 of the Act.(2)The Distribution Licensee whose consumers intend to avail open access shall file a petition to the Commission, along with petition for determination of retail tariff, for determination of the additional surcharge to be levied from open access consumers. The petition shall contain details of quantum of stranded costs and the period over which these remained stranded and would be stranded.(3)The Commission shall scrutinize the statement of calculation of such stranded fixed cost submitted by Distribution Licensee and determine the amount of additional surcharge.(4)The consumers located in the area of supply of a Distribution Licensee but availing open access exclusively on inter-State transmission system shall also pay the additional surcharge as determined under these Regulations.
