Section 19 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
19. Other commercial conditions.
- Every Transmission Licensee shall, within a period of sixty (60) days from the date of notification of these Regulations or within sixty (60) days from the commencement date of the transmission licence, put up on its internet website, other commercial conditions for use of the intra-State transmission system of such Transmission Licensee in accordance with the Act and these Regulations:Provided that if any dispute arises with reference to such other commercial conditions, it shall be referred to the Commission for decision.
