Section 19 in The Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004
19. [ Reactive energy Charges. [Inserted by Notification No. 1-7/25(5)/2003-CERC dated 21.02.2005, w.e.f. 1.4.2005.]
- The payment and receipt of the reactive energy charges by the direct customers on account of open access shall be calculated in accordance with the scheme applicable to transactions involving inter-state transmission approved by the Commission from time to time.]
