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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(10) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005

10.2The applicant shall publish the tariff or tariffs approved by the Commission in at least two (2) English and two (2) Marathi language daily newspapers having circulation in the area of licence and shall put up the approved tariff/tariff schedule on its internet website and make available for sale, a booklet containing such tariff or tariffs, as the case may be, to any person upon payment of reasonable reproduction charges;Provided that where the applicant is a Generating Company, the publication shall be in such newspapers as are widely circulated in the area of supply of the Distribution Licensee to whom the electricity is proposed to be supplied in terms of the tariff Order and shall also be put up on the internet website of such Distribution Licensee.