Section 17(17) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
17.2Cross subsidy surcharge determined on Per Unit basis shall be payable, on monthly basis, by the Open Access consumers based on the actual energy drawn at the consumption end during the month through Open Access. The amount of surcharge shall be paid to the Distribution Licensee with whose Distribution System the Consumer is connected to.Provided that where consumer is not connected in accordance with specified voltage level in MERC (Standards of Performance of Distribution Licensees, Period for Giving supply and Determination of Compensation) Regulations, 2014 and its amendment from time to time, the Cross Subsidy Surcharge shall be levied as per the voltage level at which the consumer is connected to the distribution system/transmission system.
