Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4)(a) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

(a)Admissible drawal = Minimum of (Original Contract demand (10 MW) and (Sum of (Scheduled entitlement from Open Access (4 MW) + (Revised contract demand with the Distribution Licensee (6 MW)), which shall be a ceiling of 10 MW.