Section 20 in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
20. Provision of Supply Code and Schedule of Charges.
- It shall be the duty of a Distribution Licensee to provide a copy of these Regulations, the terms and conditions of supply of the Distribution Licensee and the approved schedule of charges, for the time being in force:(i)to each applicant for new connection upon acceptance of his application;(ii)to consumers of the Distribution Licensee, upon request.(iii)by making it available in downloadable format through its internet website
