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[Cites 0, Cited by 0] [Section 15(15)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(15)(iv) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

(iv)if the Distribution Licensee schedules power for the Open Access Customer, the SLDC fees and charges payable by the Licensee shall be shared with the customer based on the ratio of scheduled demand of Open Access sought to the total demand of Distribution Licensee on a pro-rata basis for Long-term and Medium-term Open Access customer.