Section 25 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
25. Losses.
- 25.1 Transmission losses:25.1.1Inter-State transmission:25.1.1.1Long-term Open access and Medium-term Open Access: The buyers shall bear apportioned energy losses in the transmission system in accordance with the provisions specified by the Central Commission.25.1.1.2Short-term Open Access: The Open Access customer shall absorb energy losses in the transmission system in accordance with the provisions specified by the Central Commission.25.1.2Intra-State transmission:The transmission losses for the Intra-State system, as determined by the Commission shall be applicable for Open Access transactions.Provided that the schedule to be submitted by Open Access consumer shall consider the approved intra-State transmission loss.Provided that the energy settlement shall be done based on the normative loss in the intra-State transmission system.25.2Distribution System lossThe technical losses for the distribution system shall be determined by the Commission for various voltage levels for the applicable year, based on prudence check of the submissions of the Distribution Licensee during their Tariff determination process and shall be apportioned in proportion to the actual energy drawal by the Open Access consumers and shall be payable in kind at relevant voltage level or any other methodology as may be stipulated by the Commission from time to time:Provided that the Open Access consumer shall be levied with only the technical losses in the system and shall not be levied with any part of the commercial losses:
