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State of Punjab - Section

Section 12 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

12. Procedure for Long term Open Access.

(1)A person intending to be a long term Open Access customer shall file an application to the State Transmission Utility with details such as the capacity needed, generation planned or power purchase contracted, point of injection, point of drawal, duration of availing Open Access, peak load, average load and any other additional information that may be required by the State Transmission Utility;
(2)A consumer intending to avail Open Access shall also submit a copy of his application to the distribution licensee who is supplying electricity to him;
(3)The application shall be accompanied by a non-refundable fee of Rs. 50,000/- payable in the name and in the manner laid down in the guidelines issues by the State Transmission Utility;
(4)The State Transmission Utility shall, in consultation with State Load Despatch Centre, transmission and distribution licensees and based on system studies by the concerned licensee or otherwise, assess the capacity available and communicate the decision to the applicant within 90 days of the receipt of the application;
(5)If, in the opinion of the State Transmission Utility, further system strengthening is essential before providing long-term access, the applicant may request the State Transmission Utility to carry out system studies and preliminary investigation for the purpose of cost estimate and completion schedule for system strengthening;
(6)The State Transmission Utility shall carry out the studies immediately on receipt of request from the applicant under Clause (5) above and intimate results of the studies within 90 days of receipt of request from the applicant. The applicant shall reimburse the actual expenditure incurred by the nodal agency for system studies and preliminary investigation referred to in clause (5) above :Provided that the fee of rupees fifty thousand paid by the applicant shall be adjusted against the actual expenditure to be reimbursed by the applicant.