Section 15(15) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
15.2The bill for use of the distribution system for wheeling of electricity shall be raised by the Distribution Licensee on the Supplier/Open Access consumer whosoever is located in the Distribution Licensee's area of supply and shall separately and clearly indicate the following:(i)Wheeling charges, recovered or recoverable from consumers in accordance with Regulation 16.1 below;(ii)Cross-subsidy Surcharge, recovered or recoverable from consumers in accordance with Regulation 17 below;(iii)Additional surcharge on the charges of wheeling, recovered or recoverable from consumers in accordance with Regulation 18 below;(iv)if the Distribution Licensee schedules power for the Open Access Customer, the SLDC fees and charges payable by the Licensee shall be shared with the customer based on the ratio of scheduled demand of Open Access sought to the total demand of Distribution Licensee on a pro-rata basis for Long-term and Medium-term Open Access customer.The scheduling and other operating charges shall be levied by Distribution Licensee for Short-term Open Access customer at the same rate as approved by the Commission for Short-Term Open Access customers in the Order of SLDC Fees and Charges from time to time :Provided further that in case of any specific methodology for charging SLDC fees and charges as approved by the Commission from time to time through separate Order or any other Regulations shall be followed.(v)In case of Partial Open Access consumer of a Distribution Licensee, Partial Open Access consumers should pay the Transmission charges to Distribution Licensee instead of Transmission Utility for using a transmission network.(vi)Any other charges, surcharge or other sum recoverable from the consumer under the Act or any Regulation, Orders of the Commission within the Act or under any other law for the time being in force :Provided where Open Access is sought through Power Exchange, billing shall be done on Consumer by the Distribution Licensee.
