Section 16 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
16. Wheeling Charges.
- 16.1 Open Access customer using Distribution system shall pay the wheeling or Dedicated Distribution facility charge, as the case may be, as under:(a)Wheeling charges payable to the Distribution Licensee by an Open Access customer for usage of their system shall be determined under the Maharashtra Electricity Regulatory Commission (Multi Year Tariff) Regulations, 2011, as amended from time to time:Provided that the Wheeling charges shall be payable on the basis of actual energy flow at the consumption end:Provided that the charges payable by a user of the Distribution System User under this Regulations may comprise of any combination of fixed/demand charges, and variable charges, as may be stipulated by the Commission from time to time:Provided further that where a dedicated distribution system used for Open Access has been constructed for exclusive use of an Open Access customer, the wheeling charges for such dedicated system shall be worked out by Distribution Licensee for their respective systems and got approved by the Commission and shall be borne entirely by such Open Access customer till such time the surplus capacity is allotted and used for by other persons or purposes.16.2Dedicated Distribution facility charge payable to the Distribution Licensee shall be applicable in case the distribution system is owned by the Open Access consumer and the network is maintained by the Distribution Licensee:Provided that the Distribution Licensee shall submit full details of the calculation of Dedicated Distribution facility charge within the area of supply of such Distribution Licensee together with its application for determination of tariff submitted to the Commission in accordance with the provisions of clause (d) of sub-section (1) of Section 62 of the Act:Provided further that the Dedicated Distribution facility charge may be determined by the Commission in the Retail Tariff Order or any other general or specific Order issued by the Commission:Provided also that till the time the Dedicated Distribution facility charge is determined by the Commission, the Distribution Licensee shall levy 50% of the Wheeling charge at the voltage level at which the consumer is connected, as Dedicated Distribution facility charge, as determined under Regulation 16.1 (a) above:Provided further that a consumer who pays a Dedicated Distribution facility charge, shall not be charged Wheeling charge under Regulation 16.1 (a) above.
