Section 54 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
54. Transmission losses.
- 54.1 The energy losses in the transmission system of the Transmission Licensee, as determined by the State Load Despatch Centre and approved by the Commission, shall be borne by the Transmission System Users pro rata to their usage of the intra-state transmission system:Provided that the Commission may stipulate a trajectory for transmission losses in accordance with Regulation 16 as part of the multi-year tariff framework applicable to the Transmission Licensee:Provided that any variation between the actual level of transmission losses, as determined by the State Load Despatch Centre and the approved level shall be dealt with, as part of the annual performance review, in accordance with the mechanisms provided in Regulation 18 or Regulation 19 as the case may be:Provided also that the Transmission Licensee shall not be permitted to recover, under this Regulation, energy losses arising from theft, pilferage, failure to meter or bill for electricity transmitted.
