Section 80 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
80. Receipts on account of cross-subsidy surcharge and additional surcharge on charges of wheeling.
-80.1The amount received by the Distribution Licensee from a Generating Company or Licensee giving supply of electricity within the area of supply of the Distribution Licensee by way of cross-subsidy surcharge, as approved by the Commission in accordance with the Distribution Open Access Regulations shall be deducted from the aggregate revenue requirement in calculating the revenue requirement from retail sale of electricity of such Distribution Licensee.80.2The amount received by the Distribution Licensee by way of additional surcharge on charges of wheeling, from consumers of such Distribution Licensee who have chosen to receive supply of electricity from a Generating Company or Licensee other than such Distribution Licensee, as approved by the Commission in accordance with the Distribution Open Access Regulations shall be deducted from the aggregate revenue requirement in calculating the revenue requirement from retail sale of electricity of such Distribution Licensee.
