IN THE MATTER OF SUO-MOTU AMENDMENT OF INTRA-STATE TRANSMISSION TARIFF DETERMINED BY THE COMMISSION Vs. STATE

JUDGEMENT

(1.) In exercise of the powers conferred by the Electricity Act (EA), 2003, the Commission notified the Maharashtra Electricity Regulatory Commission (Multi Year Tariff) Regulations, 2011 ("MYT Regulations") on 4 February, 2011. The first and second Amendments to these Regulations were notified on 21 October, 2011 and 17 February, 2014, respectively. The MYT Regulations are applicable for the second Control Period valid upto the Financial Year (FY) 2015 -16. Vide Regulation 64, the Commission has specified the methodology and principles for determining the Transmission Tariff applicable for use of the Intra -State Transmission System (InSTS).

(2.) The Transmission Tariff for FY 2012 -13 was notified by the Commission vide its Order dated 21 May, 2012 in Case No. 51 of 2012.

(3.) The Transmission Tariff for FY 2013 -14 to FY 2015 -16 of the second MYT Control Period was notified by the Commission vide Order dated 13 May, 2013 in Case No. 56 of 2013.