- (1.) The Maharashtra Electricity Regulatory Commission (MERC), in exercise of the powers vested in it under Section 29 of the electricity Regulatory Commissions Act, 1998 and all other powers enabling it in this behalf, has, vide its Order dated May 05, 2000 in Case No.1 of 1999, determined the tariff for supply of electricity after considering the proposal submitted by the Maharashtra State Electricity Board (MSEB).
(2.) The MSEB has filed an application on 9th August 2000 under Regulation 87 of the MERC (Conduct of Business) regulations, 1999 for a review of the Order dated 5th May 2000. After completion of the Public Hearing procedures, the Commission delivered its Review Order on 13th December 2000 in Case No.1 of 1999.
(3.) Further, on the Applications of (i) M/s Maharashtra Chamber of Commerce and Industries, Mumbai [Case No.10] and (ii) Akhil Bharatiya Grahak Panchayat, Pune [Case No.11], in the matter of validity of the Commercial Circulars and the Clauses of Conditions & Miscellaneous Charges for Supply of Electrical Energy issued by the MSEB without prior approval of the MERC, the Commission also passed its Order dated 14th February 2001.;