Section 6(1) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(1)The existing consumer or a generating company other than the distribution licensees availing Open Access under agreements or Government policy on the date of coming into force of these Regulations shall submit to the State Transmission Utility and the State Load Despatch Center details of capacity utilized, point of injection, point of drawal, duration of availing Open Access, peak load, average load and such other information as the State Transmission Utility or the State Load Despatch Center may require, within 60 days of coming into force of these Regulations.
