Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 12 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005

12. First right of refusal.

- Existing Transmission System Users who have been using the intra-state transmission system pursuant to a Bulk Power Transmission Agreement shall, upon expiry of such Agreement, have the first right of refusal for extension of the duration of such Agreement:Provided that such right of refusal may only be exercised by Transmission System Users in respect of Bulk Power Transmission Agreements having a term of not less than one (1) year:Provided further that such first right of refusal shall only be available where the extension sought is for a duration of not less than one (1) year.