Section 10 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
10. Tariff Order.
- 10.1 The Commission shall, within one hundred and twenty (120) days from the receipt of a complete application and after considering all suggestions and objections received from the public:(a)issue a tariff Order accepting the application with such modifications or such conditions as may be contained in such Order; or(b)reject the application for reasons to be recorded in writing if such application is not in accordance with the provisions of the Act and the rules and regulations made thereunder or the provisions of any other law for the time being in force:Provided that an applicant shall be given a reasonable opportunity of being heard before his application is rejected.10.2The applicant shall publish the tariff or tariffs approved by the Commission in at least two (2) English and two (2) Marathi language daily newspapers having circulation in the area of licence and shall put up the approved tariff/tariff schedule on its internet website and make available for sale, a booklet containing such tariff or tariffs, as the case may be, to any person upon payment of reasonable reproduction charges;Provided that where the applicant is a Generating Company, the publication shall be in such newspapers as are widely circulated in the area of supply of the Distribution Licensee to whom the electricity is proposed to be supplied in terms of the tariff Order and shall also be put up on the internet website of such Distribution Licensee.10.3The tariff so published shall be in force from the date specified in the said Order and shall, unless amended or revoked, continue to be in force for such period as may be stipulated therein.
