Section 8 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
8. Transmission system planning.
- 8.1 The State Transmission Utility shall, within one hundred and eighty (180) days from the date of notification of these Regulations, publish on its internet website the transmission system plan for the intra-State transmission system and shall also make the same available to any person upon request.8.2Such transmission system plan shall cover a plan period of five (5) years commencing from the financial year immediately following the year in which it is published:Provided that the transmission system plan shall be updated by the State Transmission Utility each year and published in the manner specified in Regulation 8.1 by the 30th day of September each year and shall cover a plan period of five (5) years commencing from the financial year immediately following the year in which it is published.8.3The transmission system plan shall describe the plan for the intra-State transmission system and shall include the proposed intra-State transmission schemes and system strengthening schemes for the benefit of all users.8.4The State Transmission Utility may, for the purpose of preparing the transmission system plan under these Regulations, seek such information as may be required by it, including generation capacity addition, system augmentation and long-term load forecast and all applications for open access under Regulation 7.4:Provided that the State Transmission Utility shall consider, but shall not be bound by, the information provided under this Regulation in preparing the transmission system plan.8.5The State Transmission Utility shall also consider the following for the purpose of preparing the transmission system plan under these Regulations -(i)plans formulated by the Authority for the transmission system under the provisions of clause (a) of Section 73 of the Act;(ii)plans formulated by the Central Transmission Utility;(iii)Electric Power Survey of India report of the Authority;(iv)Grid Standards specified by the Authority under clause (d) of Section 73 of the Act; and(v)recommendations/ inputs, if any, of the Regional Power Committee.8.6The State Transmission Utility shall, while submitting its application under subsection (1) of Section 64 of the Act to the Commission for approval, also submit therewith its investment plan based on the identified intra-State transmission schemes and system strengthening schemes projected in the transmission system plan.8.7Where the investment plan of the State Transmission Utility does not cover all of the identified intra-State transmission schemes or system strengthening schemes comprised in the transmission system plan, the Commission may, at its discretion, issue such orders or directions for the purpose of implementing such schemes not included in the investment plan, which may include any of the following: -(a)invite any other Transmission Licensee situated in such area of transmission to implement such scheme; or(b)invite applications for new transmission licences for the implementation of such schemes on such conditions as the Commission may in its discretion considers appropriate.8.8The cost of the transmission system planning study undertaken in accordance with this Regulation shall be allowed in the determination of the charges of the State Transmission Utility under clause (b) of sub-section (1) of Section 62 of the Act.
