Section 10(10) in Andhra Pradesh Electricity Regulatory Commission (Interim Balancing and Settlement Code) Regulation, 2006
10.2The excess drawal of energy and demand by an OA Consumer on account of under -generation by the Generator for each time block shall be deemed to have been drawn by the Generator (or Open Acr°ss Consumer whoever has contracted for Open Access Capacity) and shall be paid for by the Generator/ Consumer as per the normal energy tariff and twice the demand charges applicable for thcT same consumer category to which the OA Consumer would normally belong.
