Section 32 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
32. Flexibility to change points of Injection and Drawal.
- 32.1 The Long-term Open Access consumer shall have the flexibility to change the point of injection and/or point of drawal twice in a year subject to the results of system impact studies to be carried out by the concerned Distribution Licensee at the behest of such consumers :Provided that while providing this flexibility to the applicant the rights of existing consumers shall not be adversely affected :Provided that any additional expense to be incurred by Distribution Licensee pertaining to such a change shall be borne by the Long term Open Access Consumer.32.2A Medium-term consumer availing Open Access for one full year may also change injection and/or drawal points twice, subject to feasibility :Provided that any additional expense to be incurred by Distribution Licensee pertaining to such a change, shall be borne by the Medium term Open Access Consumer :32.3The Distribution Licensee may allow a short-term consumer to change the point or points of injection in case of any contingency arising from outage of generation or its associated network, provided it is technically feasible.Provided that any additional expense to be incurred by Distribution Licensee pertaining to such a change, shall be borne by the Short term Open Access Consumer.Provided that this change would be permitted only once during tenure of the Open Access period :Provided that in case of Long-term Open Access and Medium-term access the application by the existing Open access consumer for change in point of injection and/or drawal shall be submitted at least three (3) months in advance to the Distribution Licensee :Provided that the second change would be permitted only after a lapse of 6 months from the first change being made effective. All expenses incurred by the Distribution Licensee to carry out such studies shall be reimbursed in full by such consumers :Provided any change in the point of injection and/or the point of drawal would be permitted only if there is no change in the quantum of power to be transacted under Open Access :Provided further that due to such change being effected in the point of injection of a Renewable energy generating plant who is connected or intends to get connected to the network of Distribution Licensee and intends to sell such power to an eligible consumer as specified in Regulation 3.1 or to a Licensee, and if such power is not drawn by the intended beneficiary then all such energy would be treated as lapsed energy with the incumbent Distribution Licensee.
