Section 16(16) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
16.2Dedicated Distribution facility charge payable to the Distribution Licensee shall be applicable in case the distribution system is owned by the Open Access consumer and the network is maintained by the Distribution Licensee:Provided that the Distribution Licensee shall submit full details of the calculation of Dedicated Distribution facility charge within the area of supply of such Distribution Licensee together with its application for determination of tariff submitted to the Commission in accordance with the provisions of clause (d) of sub-section (1) of Section 62 of the Act:Provided further that the Dedicated Distribution facility charge may be determined by the Commission in the Retail Tariff Order or any other general or specific Order issued by the Commission:Provided also that till the time the Dedicated Distribution facility charge is determined by the Commission, the Distribution Licensee shall levy 50% of the Wheeling charge at the voltage level at which the consumer is connected, as Dedicated Distribution facility charge, as determined under Regulation 16.1 (a) above:Provided further that a consumer who pays a Dedicated Distribution facility charge, shall not be charged Wheeling charge under Regulation 16.1 (a) above.
