Section 16 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
16. Charges for Open Access.
(1)The transmission charges and/or wheeling charges for use of the transmission and/or the distribution system of the transmission licensee and/or the distribution licensee shall be regulated as under :-(a)Transmission charges and wheeling charges shall be determined by the Commission as per the appropriate Regulations framed by the Commission.However, long terms Open Access customers shall be liable to pay one-third (33.33%) of the aggregate of full transmission and wheeling charges determined by the Commission as per the Tariff Order applicable for the year. For the year 2005-06, these charges shall be as determined separately by the Commission.(b)Where a dedicated transmission system and/or a distribution system has been constructed for exclusive use of a long-term Open Access customer, the transmission charges and/or wheeling charges for such dedicated system shall be recovered entirely from such Open Access customer for such period till the surplus capacity is used for other persons or purposes.(c)The short-term Open Access customers shall pay one-fourth (25%) of the aggregate of transmission and wheeling charges as determined by the Commission as per the Tariff Order applicable for the year :Provided that above charges shall be on per day or part thereof basis as determined by the Commission and shall be in Rs. Per MW and shall remain valid till revised by the Commission :Provided further that when reservation of capacity has been done consequent to bidding, the rate shall be taken as determined through by bidding :Provided that the price determined under Regulation 16(1)(c) shall be the floor price for the purpose of Regulation 9(8).(d)25% of the charges collected from the short-term customers shall be retained by transmission and/or distribution licensee and the balance 75% shall be adjusted towards reduction in transmission and/or wheeling charges of the transmission and/or distribution licensee respectively chargeable to long-term customers and/or retail tariff of the consumers of the distribution licensee.(2)In case intra-State transmission system and/or distribution system is used by an Open Access customer in addition to inter-State transmission system, transmission charges and/or wheeling charges for use of intra-State transmission system and/or distribution system shall be payable in addition to payment of transmission charges for inter-State transmission.
