Section 36(36) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
36.2The following Regulations shall apply in the circumstances referred to in Regulation 36.1:(i)the connection to the intra-State transmission system shall be provided based on the principles for allocation of capacity specified in the MERC (Transmission Open Access) Regulations, 2014;(ii)the State Transmission Utility/SLDC shall bill the Transmission System User (except for Partial Open Access Consumers for which Distribution Licensee shall recover), along with the transmission charges, for cross-subsidy surcharge, as applicable, based on the rates stipulated by the Commission and intimated to the Transmission Licensee by the Distribution Licensee;(iii)the Transmission Licensee shall inform the Distribution Licensee of any change in the status of the consumer, based on information in the possession of the Transmission Licensee, which may be relevant in the determination of the cross-subsidy surcharge;(iv)the Distribution Licensee shall be entitled to disconnect the consumer for any reason for which disconnection is permitted under the provisions of the Act;(v)the obligations of the Distribution Licensee under the Connection and Use of Distribution System Agreement shall not apply(vi)The Consumer of a Distribution Licensee availing Open Access exclusively on Interstate transmission system shall also pay the same surcharge as applicable under this Regulation(vii)The Consumer of a Distribution Licensee availing Open Access by connecting directly to the Intra-state transmission system without involving Distribution Licensee's network shall be liable to pay the same surcharge as applicable under this Regulation(viii)The Consumers availing Open Access through an interphase directly connected to the Intra-state transmission system without involving the Distribution Licensee's network shall be liable to pay the same surcharge as applicable under this Regulation.Explanation. - for the purpose of this Regulation, the term "Transmission System User" shall have the same meaning as specified in the MERC (Transmission Open Access) Regulations, 2014.Provided that Wheeling charges would not be applicable in case of all such Open Access consumers whose drawal points are connected to the Intra-state transmission system and if the Open Access consumer receives supply from a Generating Company whose injection point is connected to the Inter-state or Intra-state transmission system. Such Open Access consumers would be liable to pay only the applicable transmission charges to the transmission Licensee whose network has been accessed under the Transmission Open Access Regulation.Provided further that wheeling charges would not be applicable in case of all Generating stations which have either dedicated transmission lines, connecting to the Intra-state transmission system, and such dedicated transmission lines would have the same meaning as defined under Section 2(16) of the Act.
