LexSection 49 — Agreements with respect to supply or purchase of electricity.
The Electricity Act, 2003
Where the Appropriate Commission has allowed open access to certain consumers under section 42, such consumers, notwithstanding the provisions contained in clause (d) of sub-section (1) of section 62, may enter into an agreement with any person for supply or purchase of electricity on such terms and conditions (including tariff) as may be agreed upon by them.Open in Lexace · Ask the AI about this section