Section 7 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
7. Processing of applications.
- 7.1 Where capacity is available in the intra-State transmission system, the State Transmission Utility shall consider applications for open access on a "first come, first served" basis.7.2Where two or more applications are received on the same day an application for longer duration shall take precedence over an application for a shorter duration of access to the intra-State transmission system:Provided that two or more applications for the same duration of access received on the same day shall be treated pari passu for allotment of transmission capacity rights and in case of insufficient available capacity to accommodate all applications, the applicants shall be allotted a pro rata share in the available capacity proportionate to the capacities applied for.7.3Upon receipt of an application made in accordance with Regulation 6 above, the State Transmission Utility shall undertake a system study and, within forty-five (45) days from the receipt of application, shall intimate the applicant as to whether open access can be allowed without any further transmission system strengthening:Provided that where the application under Regulation 6 covers open access to the intra-State transmission system of a Transmission Licensee other than the State Transmission Utility, then such Transmission Licensee shall provide such information as the State Transmission Utility may require to undertake the system study within the time period specified in this Regulation 7.3.7.4Where the State Transmission Utility has determined that transmission system strengthening is required before open access can be provided to the applicant, the State Transmission Utility shall intimate, within the said period of forty-five (45) days, the approximate date by which such access may be provided to the applicant on the basis of the transmission system plan for the intra-state transmission system developed in accordance with Regulation 8 below:Provided that the intimation referred to under this Regulation shall not be deemed to create any transmission capacity rights in an intra-State transmission system in favour of the applicant until such time as the capacity created through the system strengthening becomes available:Provided further that, in determining whether transmission strengthening is required, the State Transmission Utility shall use such methods of assessment as may be approved by the Commission from time to time:Provided also that such methods of assessment shall take account of the stability and proper operation of the intra-State transmission system, be transparent and take account of the requirements of the State Grid Code.7.5Where transmission capacity rights have been allotted to an applicant in accordance with this Regulation, the applicant shall, to the extent of the transmission capacity rights so allotted and subject to the limitations specified in these Regulations and in the State Grid Code, rank pari passu with all other Transmission System Users as regards access to the intra-State transmission system of the Transmission Licensee.7.6Every Transmission System User shall, at the time of allotment of transmission capacity rights to him, enter into a Bulk Power Transmission Agreement with the Transmission Licensee for access to and use of the intra-State transmission system of the Transmission Licensee.7.7Every Transmission Licensee shall put up, on its internet website, necessary guidelines, procedure and form of Bulk Power Transmission Agreement within ninety (90) days of notification of these Regulations.
