Section 28 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
28. Billing, Collection and Disbursement.
- Billing in respect of the charges payable under these Regulations shall be made as per the following procedure :-28.1Inter-State transactions:(a)Short-term Open Access(i)Collection and disbursement of transmission charges for use of CTU and STU systems and operating charges payable to RLDCs and SLDCs towards short-term Open Access shall be made by the nodal RLDC in accordance with the procedure specified by the Central Commission.(ii)The short-term Open Access customer connected to distribution system of a Distribution Licensee shall pay to such Distribution Licensee the charges payable to the Distribution Licensee in accordance with Regulation 15.2.(b)Long-term Open access and Medium-term Open Access(i)Billing, collection and disbursement of charges payable to RLDC including Unified Load Despatch and Communication Scheme shall be in accordance with the procedure specified by the Central Commission.(ii)Bills towards the charges payable to SLDC shall be raised by the SLDC directly to the Open Access consumer connected to the STU or to the distribution system of the Distribution Licensee, before the 3rd working day of the succeeding calendar month.(iii)Distribution Licensee shall raise the bill with the Open Access customer connected to it in accordance with Regulation 15.3 on receipt of bill from SLDC.(iv)Open access consumer connected to the distribution system shall pay the charges in accordance with Regulation 15.2. The Distribution Licensee up on receipt of payment from the Open Access Consumer shall disburse the amount payable to STU/SLDC on a monthly basis.(v)Open access customer connected to the STU shall pay the bills in accordance with Regulation 15.2.28.2Intra-State transactions :(a)Short-term Open Access - The short-term Open Access customer connected to distribution system of a Distribution Licensee shall pay the charges payable to the Distribution Licensee in accordance with Regulation 15.2.(b)Long-term and Medium-Term Open Access - The SLDC shall communicate to Distribution Licensee the details of the bills due to them by the 3rd day of the succeeding calendar month. The Distribution Licensee shall separately indicate the charges and raise the bill with the Open Access customer, together with the charges receivable by it, if any, before the 5th day of the above month. The Open Access customer shall pay the charges in accordance with Regulation 16 of these Regulations. The Distribution Licensee up on receipt of payment from the Open Access Consumer shall disburse the charges payable to SLDC on a monthly basis.
