Section 21 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
21. Compliance with State Grid Code.
- 21.1 It shall be the duty of all Consumers and all Suppliers to comply with the State Grid Code, as may be specified, to the extent made applicable to them:Provided that failure of the Consumer and/or Supplier to comply with the State Grid Code shall render such Consumer and/or Supplier, as the case may be, liable to consequences for contravention of the Act:Provided further that failure of the Consumer and/or Supplier to comply with the State Grid Code may also render such user liable to revocation of the Connection and Use of Distribution System Agreement:21.2Every person who has been granted Open Access in accordance with these Regulations shall comply with the provisions of the Balancing and Settlement Code, to the extent made applicable to them:Provided that every such person may be required to pay such charges as may be provided in the Balancing and Settlement Code including charges for unscheduled use of the transmission system and unscheduled interchange of electricity.
