Section 12(12) in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
12.2The Distribution Licensee may require the consumer, within a reasonable time period, which shall not be less than three months, to take such effective measures so as to raise the average power factor or control harmonics of his installation to a value not less than such norm, in accordance with Regulation 12.1 above:Provided that the Distribution Licensee may charge penalty or provide incentives for low /high power factor and for harmonics, in accordance with relevant Orders of the Commission.
