Section 19(19) in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
19.2Every Distribution Licensee shall, within a period of four months from the date of notification of these Regulations, modify and update the terms and conditions of supply and all circulars, orders and any other document or communication relating to the supply of electricity to consumers to make them consistent with these Regulations:Provided that every Distribution Licensee shall, at the end of four months from the notification of these Regulations, confirm such modification and updation to the Commission, along with a copy of the revised terms and conditions of supply:Provided further that any existing circulars, orders and any other document or communication relating to the supply of electricity to consumers not modified or updated in accordance with this Regulation 19.2 shall be deemed to be invalid at the end of four months from the date of notification of these Regulations.
