Section 15 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
15. Information system.
- 15.1 Every Transmission Licensee shall, except as provided in clause (i) below, within a period of one hundred and eighty (180) days from the date of notification of these Regulations, provide the following information on its internet website:(i)Terms and conditions for use of the intra-State transmission system, within a period of ninety (90) days from the date of notification of these Regulations, comprising the following:(a)The form of application, the procedure and manner of submitting the application form and the fee required to accompany the application form;(b)The form of Bulk Power Transmission Agreement and the procedure and manner of executing such agreement;(c)The transmission charges; and(d)Any other terms and conditions for the use of intra-State transmission system.(ii)Status report on the use of intra-State transmission system, including:(a)Transmission maps depicting the intra-State transmission lines, line capacity and nodes;(b)The names of Transmission System Users holding transmission capacity rights over the intra-State transmission system, and the capacity, duration, points of injection and drawal for each such user(iii)Declaration of transmission system availability on a day ahead basis and ex-post availability for the last one (1) day, one (1) month and one (1) year;(iv)Energy losses in the intra-State transmission system as a percentage of total energy injected into the system, for each week of the previous fifty-two (52) weeks;(v)Transmission system plan developed by the State Transmission Utility under these Regulations;(vi)The details of planned and approved investments of the Transmission Licensee for the next five years.
