Section 19 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
19. Standby Charges for drawal of power by Open Access Consumer from Distribution Licensee.
- 19.1 In the event of termination of supply by the Supplier or in case of outages of generator supplying to Open Access consumer, the Distribution Licensee shall provide Standby supply to meet the requirement of load catered through Open Access until such time as alternative arrangements for supply has been arranged by the Open Access consumer.Provided that such Standby supply would continue to be provided by the Distribution Licensee at day ahead request from the Open Access consumer.Provided further that such Standby supply once commenced shall be applicable for all 96 time blocks for the day.Provided further that such Standby supply shall be governed by the terms and provisions of the Connection and Use of Distribution System Agreement.Provide that the Open Access consumer shall for that supply be liable to pay energy charges either at UI charge or the System Marginal Price identified under the Intra-state ABT mechanism or the Energy charge or Variable Charge of temporary tariff category, whichever is applicable of the Distribution Licensee on which consumer is connected as provided in the Tariff schedule approved by the Commission, whichever is higher.Provided further that if a consumer opts for Open Access to avail 'Non-firm power' from a Renewable energy generator as defined in MERC (Terms and conditions for determination of RE Tariff) Regulations, 2010, as amended from time to time, and for such energy supplied to extent of retained Contract Demand maintained by the consumer with the Distribution Licensee, the charge payable shall be tariff applicable for the category applicable to such consumer and appropriate penalty shall be levied on exceeding Contract Demand in accordance with the Orders of the Commission.Provided also that Open Access customers would have the option to arrange stand-by power from any other source.19.2The event of Standby supply provided by Distribution Licensee would not qualify as an event of 'Imbalance charge' under provisions of Regulation 26.
