Section 18(18) in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005
18.2The Commission shall, after due scrutiny of the budget submitted to it, approve the budget with such modifications as it may consider appropriate, and also specify the fees and charges to be recovered by the State Load Despatch Centre from generating companies and Transmission Licensees:Provided that the State Load Despatch Centre shall not earn profits from its operations:Provided further that a Transmission Licensee shall be entitled to recover the fees and charges so paid to the State Load Despatch Centre from its Transmission System Users in pro rata proportions to their transmission capacity rights.
