Section 23(3) in State Electricity Regulatory Commission (Terms and Conditions of Intra-State Open Access) Regulations, 2010
(3)Cross subsidy surcharge so determined by the Commission shall be reduced by 20% every year at a linear rate, taking the year in which the Commission has allowed open access to a category of consumers as the first year.e.g. Cross subsidy surcharge of 1 Rs./ kWh determined in the first year will be 80 Paise/kWh in second year and 60 paise/ kWh in third year and so on:Provided that in case power supply position or the consumer load seeking open access changes substantially, the Commission may review the Cross Subsidy Surcharge as and when required:Provided further that the revised cross subsidy surcharge so determined by the Commission in subsequent years shall be applicable only to the new Open Access applicants.
