Section 5(5) in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
5.2A Transmission System User under Regulation 5.1 above shall be deemed to have transmission capacity rights in an intra-State transmission system equivalent to the total generation capacity contracted or otherwise arranged, with the approval of the Commission, by such Transmission System User as at the date of notification of these Regulations for injection into such transmission system:Provided that the duration of such transmission capacity rights as at the date of notification of these Regulations shall be the remainder of the period of the contract or arrangement under which such generating capacity is procured by the Transmission System User:Provided further that a Transmission System User under the first proviso to Regulation 5.1 above shall be deemed to have transmission capacity rights in an intra-State transmission system equivalent to the generation capacity allocated to such a Transmission System User under the terms of the transfer scheme and for the duration comprised therein:Provided also that where a Transmission Licensee is undertaking system strengthening in order to meet a Transmission System User's future requirement as at the date of notification of these Regulations, then such Transmission System User shall be entitled to be allocated the transmission capacity rights over the capacity created as a result of such system strengthening, upon such capacity becoming available.
