Section 11 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
11. Procedure for Medium Term Open Access.
(1)A medium term intra-State open access customer shall file an application to the Nodal Agency with details such as capacity needed, generation planned or power purchase contracted, point of injection, point of drawal, duration of availing open access and any additional information as may be required by the Nodal Agency. The application shall be accompanied by a certificate from STU/Distribution Licensee, as the case may be, to the effect that ABT compliant meters are installed as per relevant Regulations.Provided that in cases where there is any material change in location of the applicant or change by more than 10 percent in the quantum of power to be interchanged using the intra-State transmission system or distribution system or a change in duration for availing open access, a fresh application shall be made, which shall be considered in accordance with the provisions of these Regulations.(2)A consumer intending to avail open access shall also submit a copy of his application to the Distribution Licensee of his area of supply.(3)The application shall be submitted in the format prescribed in the detailed procedure.(4)The application shall be accompanied by a non refundable fee of Rs. 20000/- (Rs. Twenty Thousand Only) in the name and in the manner laid down in the detailed procedure.(5)The start date of the medium term open access shall not be earlier than 5 months and not later than 1 year from the last day of the month in which application has been made.(6)The Nodal Agency shall seek No Objection Certificate from the concerned Distribution Licensee, in case the applicant is the consumer of the Distribution Licensee, before granting open access to any customer.(7)The application shall be disposed off within 30 days from the last day of the month in which the application was received.(8)On being satisfied that the specified requirements with respect to criteria for granting medium term open access are met, the Nodal Agency shall grant medium term open access for the period stated in the application.Provided that for reasons to be recorded in writing, and with the consent of the applicant, the Nodal Agency may grant medium term open access for a period less than that sought for by the applicant.Provided further that in case the open access capacity available is less than capacity sought and there are two or more applications for same period, then the available capacity shall be proportionally allotted to each applicant if they so consent.(9)After grant of medium term open access, the State Load Despatch Centre shall keep in view the allowed medium term open access contracted demand while processing requests for short term open access received under these Regulations.(10)Before the expiry of the period of medium term open access, the same may be extended by the Nodal Agency on receipt of a written request from such customer accompanied by a fee as prescribed at sub regulation (4).Provided that such request is submitted at least one month prior to the date on which the medium term open access allowed ends. The medium term open access customer shall clearly mention in the request the period for which extension is required.(11)A medium term open access customer may relinquish rights, fully or partly, by giving at least 30 days prior notice to the Nodal Agency by making payment of compensation as per these regulations.(12)A customer seeking medium term open access on inter-State network in conjunction with intra-State network shall submit application as detailed in sub regulation (1) above to the Nodal Agency for issue of no objection certificate/ concurrence/ prior standing clearance accompanied with fee as prescribed in sub regulation (4) above and a no objection certificate from the concerned Distribution Licensee in case the applicant is consumer of Distribution Licensee.
