Section 3(3) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
3.2Where the Commission has permitted open access to any consumer or category of consumers under Section 42 of the Act, the Commission shall determine only the wheeling charges, in accordance with Part G of these Regulations, and surcharge, in accordance with the Distribution Open Access Regulations, for such consumer or category of consumers who have availed of Distribution Open Access.
