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[Cites 0, Cited by 0] [Section 28(28)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(28)(b) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

(b)Long-term Open access and Medium-term Open Access
(i)Billing, collection and disbursement of charges payable to RLDC including Unified Load Despatch and Communication Scheme shall be in accordance with the procedure specified by the Central Commission.
(ii)Bills towards the charges payable to SLDC shall be raised by the SLDC directly to the Open Access consumer connected to the STU or to the distribution system of the Distribution Licensee, before the 3rd working day of the succeeding calendar month.
(iii)Distribution Licensee shall raise the bill with the Open Access customer connected to it in accordance with Regulation 15.3 on receipt of bill from SLDC.
(iv)Open access consumer connected to the distribution system shall pay the charges in accordance with Regulation 15.2. The Distribution Licensee up on receipt of payment from the Open Access Consumer shall disburse the amount payable to STU/SLDC on a monthly basis.
(v)Open access customer connected to the STU shall pay the bills in accordance with Regulation 15.2.