Section 4(1) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016
(1)Subject to the provisions of these Regulations, the Licensees, generating companies including persons who have established a captive generating plant and consumers shall be eligible for open access to the intra-State transmission system of the State Transmission Utility or any Transmission Licensee on payment of transmission and wheeling charges as may be determined by the Commission.Provided that such open access for the use by a consumer shall be available on payment of a cross subsidy surcharge and additional surcharge as may be determined by the Commission in accordance with provisions of regulation 16 and 17 in addition to payment of transmission and wheeling charges.
