Section 30 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
30. Default in Payment.
- 30.1 Non-payment of any charge or sum of money payable by an Open Access customer under these Regulations shall be considered non-compliance of these Regulations. The Distribution Licensee may discontinue Open Access after giving customer an advance notice of fifteen days without prejudice to its right to recover such charges as per provisions of the Act.In case of default in payment of charges due to the SLDC, it may refuse to schedule power to the defaulting Open Access customer and direct the Distribution Licensee to disconnect such customer from the grid.
