Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(13) in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005

13.2Where reactive energy compensation is provided by operation of the facilities of generating stations to absorb or produce reactive energy, the charges shall be as determined by the Commission and recovered from the Transmission System Users in proportion to their usage of reactive energy:Provided that where the reactive energy compensation is provided by a Transmission System User, the charges shall be as determined by the Commission and shall be recovered from the Transmission System Users contributing to the usage of such reactive energy:Provided further that the Transmission Licensee shall apportion the total cost of reactive energy, based on the charges as may be determined by the Commission, to Transmission System Users of the system in proportion to their usage of such reactive energy: