Section 6 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
6. Agreements.
- 6.1. A Connection and Use of Distribution System Agreement shall be in the Form provided in Annexure II herein upon grant of Open Access in accordance with these Regulations :Provided that this Regulation shall also be applicable in case Open Access is applied to obtain supply from a Power Exchange in accordance with Regulation 3.1. :Provided that the Distribution Licensee shall put up the said Form of the Connection and Use of Distribution System Agreement on its internet website, in downloadable format, within sixty (60) days from the date on which such consumer/person becomes eligible for Open Access or within sixty (60) days from the grant of licence, whichever is later, to enable such consumer/person to obtain supply through Open Access in accordance with these Regulations :6.2The Distribution Licensee shall give to the eligible consumer/person notice of not less than two (2) days prior to signing of the 'Connection and Use of Distribution System Agreement,-(a)confirming completion of all works and fulfilment of all requirements under the Act and these Regulations for grant of Open Access to such consumer/person;(b)intimating the date and time of the final meter reading of the consumer's premises, if applicable; and(c)intimating the date and time of termination of the agreement of supply, if applicable, and commencement of the Connection and Use of Distribution System Agreement :Provided that the Open Access Customer shall initiate the process of signing of Connection and Use of Distribution system within 30 days of grant of Open Access, failing which Open Access permission may be terminated by Distribution Licensee.
