Section 4 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
4. Eligibility for Open Access and Conditions to be satisfied.
(1)Subject to the provisions of these Regulations, the licensees, generating companies, including persons who have established captive generating plants(s) and consumers, shall be eligible for Open Access on the intra-State transmission system of the State Transmission Utility or any other transmission licensee on payment of the transmission charges as determined by the Commission from time to time, as per the appropriate Regulations framed by the Commission.(2)Subject to the provisions of these Regulations, the licensees, generating companies including persons who have established captive generating plant(s) and consumers shall be eligible for Open Access on the distribution system of any distribution licensee on payment of the wheeling charges as determined by the Commission from time to time, as per the appropriate Regulations framed by the Commission.(3)Such Open Access shall be available on payment of surcharge and/or additional surcharge as may be determined by the Commission in accordance with the provisions of Regulation 17 and 18, in addition to payment of transmission and/or wheeling charges, as the case may be.(4)A person having been declared insolvent or bankrupt or having outstanding dues against him for two months or more of billing of any transmission or distribution licensee shall not be eligible for Open Access.
