Section 6 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
6. Application.
- 6.1 Every application for open access under these Regulations shall be made to the State Transmission Utility.6.2The State Transmission Utility shall put up, on its internet website, necessary guidelines, procedures and application forms within ninety (90) days of notification of these Regulations.6.3The application shall be accompanied by a fee of Rupees ten thousand for processing such application.6.4The State Transmission Utility shall forward a copy of the application to the Transmission Licensee in whose system open access has been applied for, the State Load Despatch Centre and to every other Transmission Licensee whose intra-State transmission system is likely to be affected by such application.6.5An application shall contain such information as may be specified by the State Transmission Utility, including required capacity, points of injection and drawal, duration of use, peak load and average load.
