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[Cites 0, Cited by 0] [Section 36(36)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(36)(ii) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014

(ii)the State Transmission Utility/SLDC shall bill the Transmission System User (except for Partial Open Access Consumers for which Distribution Licensee shall recover), along with the transmission charges, for cross-subsidy surcharge, as applicable, based on the rates stipulated by the Commission and intimated to the Transmission Licensee by the Distribution Licensee;