Section 4 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
4. Eligibility to seek open access.
- 4.1 A (i) Generating Company which owns or operates, or intends to own or operate a generating station in the State;(ii)Person who has constructed, maintains and operates or intends to construct, maintain and operate a Captive generating plant in the State for his own use;(iii)Distribution Licensee, or a person who has applied for a licence to distribute electricity; and(iv)Trading Licensee, or a person who has applied for a licence for trading in electricity shall be eligible to apply for open access to an intra-State transmission system in accordance with these Regulations.4.2A consumer shall be eligible to apply for open access to an intra-state transmission system upon such open access being introduced and specified by the Commission in accordance with the provisions of sub-section (2) of section 42 of the Act:Provided that such consumer shall be also subject to such conditions as may be specified in the regulations made by the Commission in that behalf, in addition to the conditions specified in these Regulations.
