Section 38 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
38. Existing Contracts.
- 38.1 Anything done or any action taken or purported to have been done or taken including any existing contract or document or instrument issued or executed prior to the notification of these Regulations and which relates to the use of the distribution system shall be deemed to be valid and binding only in so far as it is not inconsistent with the Act.Provided that a consumer on completion of his Open Access period would be recognised and billed in a manner similar to all other consumers of the Distribution Licensee, there would be no change in his status and would receive similar services as provided by the Distribution Licensee prior to the Open Access period.
