49. Agreements with respect to supply or purchase of electricity.—
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.
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