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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(9) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

9.2The Nodal agency, Documents to accompany the application and time frame for processing the application shall be as specified in the following Tables :-
Consumer seeking Distribution Open Access
S. No. Period Inter se location of drawal and injectionpoint Nodal agency Documents to accompany the application Time frame for processing the application(days from the receipt of application)
1. Short Term Open Access Both within the same Distribution Licensee Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power, copy of latest consumer bill incase the applicant is a consumer of Distribution Licensee Ten (10) workingdays in case STOA applied for first time.Five (5) working days on subsequent STOAapplications.
2. Both within the State but in areas of differentDistribution Licensees Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power, copy of latest consumer bill incase the applicant is a consumer of Distribution Licensee Ten (10) workingdays in case STOA applied for first time.Five (5) working days on subsequent STOAapplications.
3. Injection point in the intra-State transmissionsystem within the State Distribution Licensee on whose DistributionSystem the Consumer is connected Proof of payment of Application fee, PPA orSale-purchase agreement of power, copy of latest consumer bill incase the applicant is a consumer of Distribution Licensee Ten (10) workingdays in case STOA applied for first time.Five (5) working days on subsequent STOAapplications.
4. In different States RLDC of the region where consumer is located to Consent from concerned SLDCs and DistributionLicensees as applicable, Proof of payment of Application fee, PPAor Sale-purchase agreement of power, copy of latest consumer billin case the applicant is a consumer of Distribution Licensee As per Central Commission's Regulation
5. Consumer opting to avail power supply from Powerexchange Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PowerExchange related documents, copy of latest consumer bill in casethe applicant is a consumer of Distribution Licensee Ten (10) workingdays in case STOA applied for first timeFive (5) working days on subsequent STOAapplications
6. Medium-Term Open Access Both within the same Distribution Licensee Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power, in case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of MTOA Thirty (30) days
7. Both within the State but in areas of differentDistribution Licensees Distribution Licensee to on whose DistributionSystem the Consumer is Proof of payment of Application fee, PPA orSale-purchase agreement of power, in case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the connected to Sixty (60) days
8. Injection point in the intra-State transmissionsystem within the State Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power, in case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of MTOA Sixty (60) days
9. In different States CTU Proof of payment of Application fee, PPA orSale-purchase agreement of power. In case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of MTOA, Consent from concernedSLDCs and Distribution Licensees as applicable As per Central Commission's Regulation
10. Long Term Access Both within the same Distribution Licensee Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power. , In case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of LTA. Thirty (30) days
11. Both within the State but in areas of differentDistribution Licensees Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power, In case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of LTA, consent from concernedDistribution Licensees One hundredtwenty (120) days where augmentation of distribution system isnot requiredOne hundred eighty (180) days, whereaugmentation of distribution system is required.
12. Injection point in the intra-State transmissionsystem within the State Distribution Licensee on whose DistributionSystem the Consumer is connected to Proof of payment of Application fee, PPA orSale-purchase agreement of power, In case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of LTA, Consent from concernedDistribution Licensee One hundredtwenty (120) days where augmentation of distribution system isnot required.One hundred eighty (180) days, whereaugmentation of distribution system is required.
13. In different States CTU Proof of payment of Application fee, PPA orSale-purchase agreement of power, In case of generating stationnot already connected to grid, documentary evidence forcompletion of the connectivity showing that the same shall becompleted before intending date of LTA, Consent from concernedSLDCs and Distribution Licensees as applicable As per Central Commission's Regulation
Provided that fees are applicable as per schedule of charges approved by the Commission from time to time.Provided that the documents which shall also be submitted by Open Access Customer, wherever applicable are technical feasibility report of the Nodal Officer where Open Access user is located, certification from Testing Department for installation of SEM & CT/PT with required specification, consent from source Generator, copy of Trading Licence in case of source of power is sought through trader, letter from exchange if power is sought through Power Exchange, for seeking power through Captive mode, Memorandum of Association and Chartered Accountant certificate of shareholding pattern, and solvency certificate.Provided that in case of power sought through Captive Power Plant, the change of shareholding pattern after seeking Open Access shall be treated as a fresh application for the purpose of time-frame mentioned in Regulation 9.2.Provided that where a consumer of Distribution Licensee is connected to the transmission system seeking Intra-State Transmission Open Access, the operating charges or any other charge as stipulated by the Commission for the concerned Distribution Licensee shall be payable by the Consumer to the Distribution Licensee in whose licence area that consumer is located.Provided that in case the injection and drawal points are in the areas of different Distribution Licensees of the State, the consumer has to seek the consent of both the Distribution Licensees to comply with the requirement of Regulation 9.2 of these Regulations.Provided that the consents as received from both the Distribution Licensees shall be submitted by the consumer to the SLDC