Section 83 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
83. Manner of provision of subsidy by State Government.
- 83.1 With effect from the first day of September, 2005, if the State Government requires the grant of any subsidy to any consumer or class of consumers in the tariff determined by the Commission, the State Government shall pay in advance the amount to compensate the Licensee/person affected by the grant of subsidy in the manner specified in this Regulation, with prior approval of the Commission.83.2The amount of subsidy agreed to by the State Government shall be provided in the form of grant by the State Government.83.3The subsidy shall be passed on to eligible consumers only in proportion to the extent to which the total requirement of the Licensee is paid by the State Government.Provided that in case of shortfall in actual release of subsidy, either because of errors in estimation or for any other reason, such shortfall, shall be shown clearly in the consumers' bill and shall be distributed on a pro rata basis between the concerned eligible consumers until such time as it is reduced or eliminated.83.4The Licensee shall clearly indicate in the consumer's bill (a) the tariff determined by the Commission; (b) the amount of State Government subsidy and the rate and period thereof; (c) the net amount payable.
