Section 8(8) in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
8.2The Commission shall determine the tariff for-(a)transmission of electricity, in accordance with the terms and conditions contained in Part F of these Regulations;(b)wheeling of electricity, in accordance with the terms and conditions contained in Part G of these Regulations; and(c)retail sale of electricity, in accordance with the terms and conditions contained in Part H of these Regulations.
