Section 80(80) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
80.1The amount received by the Distribution Licensee from a Generating Company or Licensee giving supply of electricity within the area of supply of the Distribution Licensee by way of cross-subsidy surcharge, as approved by the Commission in accordance with the Distribution Open Access Regulations shall be deducted from the aggregate revenue requirement in calculating the revenue requirement from retail sale of electricity of such Distribution Licensee.
