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[Cites 0, Cited by 0] [Section 28(28)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(28)(a) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

(a)Short-term Open Access
(i)Collection and disbursement of transmission charges for use of CTU and STU systems and operating charges payable to RLDCs and SLDCs towards short-term Open Access shall be made by the nodal RLDC in accordance with the procedure specified by the Central Commission.
(ii)The short-term Open Access customer connected to distribution system of a Distribution Licensee shall pay to such Distribution Licensee the charges payable to the Distribution Licensee in accordance with Regulation 15.2.