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[Cites 0, Cited by 0] [Section 10(10)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(10)(j) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

(j)The applicant shall sign the Connection and Use of Distribution System Agreement for Long-term Open Access with the Distribution Licensee in case Long-term Open Access is granted by the Distribution Licensee, in accordance with the provision as may be made in the detailed procedure. The long-term access agreement shall contain the date of commencement of Long-term Open Access, the point of injection of power into the grid and point of drawal from the grid and the details of dedicated distribution lines, if any, required. In case augmentation of distribution system is required, the Long-term Open Access agreement shall contain the time line for construction of the facilities of the applicant and the Distribution Licensee, the bank guarantee required to be given by the applicant and other details in accordance with the detailed procedure.