Section 33 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
33. Information System.
- 33.1 Every Distribution Licensee shall maintain an internet based information system giving the following details:(a)The form of application, the procedure and manner of submitting the application form and the fee required to accompany the application form;(b)The form of the Connection and Use of Distribution System Agreement;(c)The Wheeling charge and cross-subsidy surcharge, as may be stipulated by the Commission; and(d)A status report on Long-term Open Access, Medium-term Open Access and the current short-term Open Access customers indicating:(i)Name of customer;(ii)Period of Open Access granted (date of commencement and date of termination);(iii)Point of injection;(iv)Point of drawal;(v)Transmission system/distribution system used;(vi)Open access capacity used, and(vii)Schedule of Open Access period for each day in case of Open Access consumers.
