Section 17 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
17. Compliance with the State Grid Code.
- It shall be the duty of all Transmission System Users to comply with the State Grid Code:Provided that if any Transmission System User has failed to comply with the State Grid Code, without prejudice to any penalty to which he may be liable under the Act, the transmission capacity rights so reserved for such user shall be liable to be revoked by the Transmission Licensee who may do so after giving such Transmission System User an opportunity of being heard in the matter and after having received the approval of the Commission.
