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State of Maharashtra - Section

Section 66 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

66. Allocation of wheeling charges.

- 66.1 The Commission shall specify the wheeling charges of the Distribution Licensee in its Order passed under sub-section (3) of Section 64 of the Act:Provided that the charges payable by a Distribution System User under this Part G may comprise any combination of fixed charges and variable charges, as may be specified by the Commission in such Order.