Section 11 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
11. Principles for levy of charges.
- 11.1 The Transmission System Users of the transmission system shall share in the aggregate revenue requirement of the Transmission Licensee as determined by the Commission in accordance with the terms and conditions for determination of tariff specified under Section 61 of the Act.11.2The charges for the use of the intra-State transmission system shall be determined and settled on a monthly basis.11.3The bill with respect to such charges shall be dispatched by the tenth (10) day of each month and shall reflect the charges determined for the preceding month.11.4A Transmission System User shall also be liable to pay an additional penal charge at the rate of twenty five (25) per cent of the transmission charges for the use of an intra-State transmission system which is in excess of the transmission capacity rights allotted to such user.11.5The amount so collected by way of penal charge in accordance with Regulation11.4above shall be utilized by the Transmission Licensee to reduce the transmission charges payable by Transmission System Users.11.6A Transmission System User shall not be entitled to a refund of the transmission charges paid for capacity rights not utilized by such user.
