MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD Vs. STATE

JUDGEMENT

(1.) The Maharashtra State Electricity Distribution Co. Ltd. (MSEDCL) has filed a Petition on 25 September, 2014 seeking re -determination of Cross Subsidy Surcharge (CSS) under Sections 42(2) and 86(1) of the Electricity Act (EA), 2003, and Regulations 13 and 17 of the MERC (Distribution Open Access (DOA)) Regulations, 2005 and 2014, respectively

(2.) MSEDCL's prayers are as follows:

(3.) In its Petition, MSEDCL has submitted as follows: