Section 6 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
6. Provisions for existing consumers and generating companies availing Open Access.
(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.(2)The existing consumer or a generating company under clause (1) above may continue to avail Open Access on terms and conditions as per the policy of the State Government or the agreement till the current validity of the policy/agreement. In cases where Open Access is currently being availed under sub-clause (1) above, but which are not covered by any policy directive by the State Government or an existing agreement, Open Access shall be provided on payment of charges as per these Regulations.(3)Bhakra Beas Management Board, presently supplying electricity to person(s) in the State on behalf of its partner States as per the directions/instructions of Government of India, shall continue to supply on the existing terms and conditions and such person(s) would not be required to pay any surcharge or additional surcharge. However, the Bhakra Beas Management Board would supply the requisite details of such arrangement to the STU and SLDC within 60 days of coming into force of these Regulations.
