Section 11 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
11. Procedure for Medium Term Open Access.
- 11.1. Involving inter-State transmission system :Notwithstanding anything contained in Regulation 11.2 herein below, the procedure for inter-State Medium-term Open Access shall be as per Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 as amended from time to time:Provided that in case of a consumer connected to a distribution system seeking Inter-State Long term Open Access, the SLDC, before giving its consent to the RLDC as required under the Central Commission's Regulations, shall require the consumer to submit the consent of the Distribution Licensee concerned in accordance with Regulation 13 hereof.11.2In the Distribution System :Subject to the provisions of Regulation 11.1 herein above, the procedure for Medium-term access when the point of injection and/or the point of drawal are located in the same distribution system shall be in accordance with the provisions of sub-clause (a) to (f) herein below.(a)The application for grant of Medium-term Open Access shall contain such details as may be laid down under the detail procedure and shall, in particular, include the point of injection into the grid, point of drawal from the grid and the quantum of power for which Medium-term Open Access has been applied for. A model application form for Medium-term Open Access is provided at Annexure-IV.(b)The start date of the Medium-term Open Access shall not be earlier than 5 months and not later than 1 year from the last day of the month in which application has been made.Note : For example, application for grant of Open Access commencing for January 1st shall be received up to 31st day of July of the previous year. Similarly, the application for grant of Open Access if submitted on 31st day of July of the previous year shall not be for a period commencing 1st August of the subsequent year.(c)On receipt of the application, the Distribution Licensee shall process the application and carry out the necessary system studies pertaining to the aspects referred to in Regulation 13.1 (i) and (ii) as expeditiously as possible so as to ensure that the decision to grant or refuse Medium-term Open Access is made within the time-frame specified in Regulation 9.2 herein above :(d)On being satisfied that the requirements specified under Regulation 9.2 are met, the Distribution Licensee shall grant Medium-term Open Access for the period stated in the application:Provided that for reasons to be recorded in writing, the Distribution Licensee may grant Medium-term Open Access for a period less than that sought for by the applicant:Provided further that the applicant shall sign the Connection and Use of Distribution System Agreement for Medium-term Open Access with the Distribution Licensee, in accordance with the provision as may be made in the detailed procedure. The Connection and Use of Distribution System Agreement shall contain the date of commencement and end of Medium-term Open Access, the point of injection of power into the grid and point of drawal from the grid, the details of distribution system, the bank guarantee required to be given by the applicant and other details in accordance with the detail procedure.(e)Immediately after grant of Medium-term Open Access, the Distribution Licensee shall inform the State Load Despatch Centre so that it can consider the same while processing requests for scheduling requests received under these Regulations.(f)On expiry of the period of the Medium-term Open Access, the Medium-term consumer shall not be entitled to any overriding preference for renewal of the term.
