Section 20(20) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
20.2The Distribution Licensee may require the applicant to provide security equivalent to one month billing for wheeling charge, cross-subsidy surcharge and additional surcharge on charges of wheeling, calculated in accordance with the terms and conditions of the Connection and Use of Distribution System Agreement.Provided that in case of Short term Open Access the Distribution Licensee shall collect the security deposit commensurate with the duration of Open Access instead of one month billing as provided at Regulation 20.2.
