Section 6 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
6. Procedures relating to making an application for determination of tariff.
- 6.1 An application for determination of tariff under the Act shall be made in such form and in such manner as specified in this Regulation, and accompanied by such fees as may be specified under the Fees and Charges Regulations.The proceedings to be held by the Commission for determination of tariff shall be in accordance with the Conduct of Business Regulations.6.2Notwithstanding anything contained in these Regulations, the Commission shall at all times have the authority, either suo motu or on a petition filed by any interested or affected party, to determine the tariff, including terms and conditions thereof, of any Licensee or Generating Company:Provided that such determination of tariff may be pursuant to an agreement or arrangement or otherwise whether or not previously approved by the Commission and entered into at any time before or after the commencement of the Act:
