Section 13 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
13. Reactive energy.
- 13.1 The Transmission Licensee shall be entitled to recover the reactive energy compensation provided by it through equipment installed by it as part of the transmission system as a component of transmission charges determined in accordance with the terms and conditions of tariff specified under Section 61 of the Act.13.2Where reactive energy compensation is provided by operation of the facilities of generating stations to absorb or produce reactive energy, the charges shall be as determined by the Commission and recovered from the Transmission System Users in proportion to their usage of reactive energy:Provided that where the reactive energy compensation is provided by a Transmission System User, the charges shall be as determined by the Commission and shall be recovered from the Transmission System Users contributing to the usage of such reactive energy:Provided further that the Transmission Licensee shall apportion the total cost of reactive energy, based on the charges as may be determined by the Commission, to Transmission System Users of the system in proportion to their usage of such reactive energy:
