Section 81 in The Maharashtra Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2005
81. Distribution losses.
- 81.1 The Distribution Licensee shall be allowed to recover the approved level of energy losses arising from the Retail Supply Business:Provided that the Commission may stipulate a trajectory for distribution losses in accordance with Regulation 16 as part of the multi-year tariff framework applicable to the Distribution Licensee:Provided further that any variation between the actual level of distribution losses and the approved level shall be dealt with, as part of the annual performance review, in accordance with the mechanisms provided in Regulation 18 or Regulation 19, as the case may be:Provided also that the Commission may stipulate a time period beyond which Distribution Licensee shall not be permitted to recover, under this Regulation, energy losses arising from theft, pilferage, failure to meter or bill for electricity transmitted.
