Section 13 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
13. Consent by Distribution Licensee.
- 13.1 Before giving consent for Open Access, and subject to the other provisions of these Regulations, a Distribution Licensee shall verify the following :(i)Existence of infrastructure necessary for time-block-wise energy metering and accounting in accordance with the provisions of the State Grid Code in force, and(ii)Availability of capacity in the distribution system.13.2Inter-State Open Access :13.2.1In case where the applicant is connected to the distribution system and the application for grant of Long-term Open Access, Medium-term Open Access and short-term Open Access is for availing power from another State, the Distribution Licensee shall convey its consent or refusal to grant consent, either to the STU and/or the SLDC, under the provisions of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 and Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008, respectively as amended from time to time.13.2.2The Distribution Licensee shall convey its consent or refusal to grant consent, as under:(a)Within 3 working days of receipt of the request of the applicant in case of Short term Open Access;(b)Within 5 working days of receipt of the request of the applicant in case of Medium term Open Access and Long term Open Access.Provided that refusal to grant consent shall be recorded with reasons:Provided further that the Distribution Licensee may refuse to grant consent, if there are pending dues from the Consumer.13.3Intra-State Open Access :(a)While processing the application from a generating station seeking consent for Open Access, the Distribution Licensee shall verify the following, namely-(i)Existence of infrastructure necessary for time-block-wise energy metering and accounting in accordance with the provisions of the State Grid Code in force, and(ii)Availability of capacity in the distribution system.13.4Where existence of necessary infrastructure and availability of capacity in the distribution system has been established, the Distribution Licensee shall convey its consent to the applicant by email or fax or by any other usually recognised mode of communication, within five (5) working days of receipt of the application.13.5In case the Distribution Licensee finds that the application for consent is incomplete or defective in any respect, it shall communicate the deficiency or defect to the applicant by e-mail or fax or by any other usually recognised mode of communication, within three (3) working days of receipt of the application.13.6In case the application has been found to be in order but the Distribution Licensee refuses to give consent on the grounds of non-existence of necessary infrastructure or unavailability of surplus capacity in the distribution system, such refusal shall be communicated to the applicant by e-mail or fax or by any other usually recognized mode of communication, within the period of five (5) working days from the date of receipt of the application, along with reasons for such refusal.13.7Consumer seeking Open Access on Day Ahead basis:Subject to Regulation 13.1, the Distribution Licensee shall provide its consent immediately, in case there are no claims pending against the consumer.
