Section 15 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
15. Billing.
- 15.1 The bill for supply of electricity to the consumer shall be raised by the Supplier and such bill shall separately and clearly indicate the following:(i)Charges for supply of electricity, in accordance with the terms and conditions of the Supply agreement, if any(ii)Any other charge or other sum recoverable from the consumer under the Act or these Regulations or under any other law for the time being in force.15.2The bill for use of the distribution system for wheeling of electricity shall be raised by the Distribution Licensee on the Supplier/Open Access consumer whosoever is located in the Distribution Licensee's area of supply and shall separately and clearly indicate the following:(i)Wheeling charges, recovered or recoverable from consumers in accordance with Regulation 16.1 below;(ii)Cross-subsidy Surcharge, recovered or recoverable from consumers in accordance with Regulation 17 below;(iii)Additional surcharge on the charges of wheeling, recovered or recoverable from consumers in accordance with Regulation 18 below;(iv)if the Distribution Licensee schedules power for the Open Access Customer, the SLDC fees and charges payable by the Licensee shall be shared with the customer based on the ratio of scheduled demand of Open Access sought to the total demand of Distribution Licensee on a pro-rata basis for Long-term and Medium-term Open Access customer.The scheduling and other operating charges shall be levied by Distribution Licensee for Short-term Open Access customer at the same rate as approved by the Commission for Short-Term Open Access customers in the Order of SLDC Fees and Charges from time to time :Provided further that in case of any specific methodology for charging SLDC fees and charges as approved by the Commission from time to time through separate Order or any other Regulations shall be followed.(v)In case of Partial Open Access consumer of a Distribution Licensee, Partial Open Access consumers should pay the Transmission charges to Distribution Licensee instead of Transmission Utility for using a transmission network.(vi)Any other charges, surcharge or other sum recoverable from the consumer under the Act or any Regulation, Orders of the Commission within the Act or under any other law for the time being in force :Provided where Open Access is sought through Power Exchange, billing shall be done on Consumer by the Distribution Licensee.15.3In case the Generator or the Licensee has accessed the distribution system for sale to an eligible consumer or a Licensee or on the Power Exchange, the bill for use of the distribution system for wheeling of electricity shall be raised on the Generator or the Licensee and shall separately and clearly indicate the following:(i)Wheeling charges, recovered or recoverable from consumers in accordance with Regulation 16.1 below;(ii)Cross subsidy surcharge, in case the generator or Licensee sells power to the consumer of the Distribution Licensee and is not being recovered by the Distribution Licensee from the consumer under Regulation 17.1;(iii)Additional surcharge on the charges of wheeling, in case the generator or Licensee sells power to the consumer of Distribution Licensee and not being recovered by the Distribution Licensee from the consumer under Regulation 18.1;(iv)Any other charge or other sum recoverable from the generator or Licensee under the Act or these Regulations or any other law for the time being in force.15.4The bills under this Regulation 15 shall be issued on a monthly basis.15.5The bills issued under this Regulation 15 shall be payable within such period as may be specified in the Electricity Supply Code.
