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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(8) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(8)In case of short term access for a period for more than thirty days, if the capacity sought to be reserved by the customers is more than the available capacity at that point of time, the following procedure would be followed :-
(a)State Load Despatch Centre shall invite snap bids;
(b)The floor price for the bidding shall be the price determined under Regulations 16(1) and 9(9);
(c)The bidders shall quote price in terms of percentage points above the floor price;
(d)The reservation of capacity will be made in decreasing order of the price quoted;
(e)In case of equal price, if required, the reservation of capacity shall be made pro-rata to the capacity sought; and
(f)The customer getting reservation for a capacity less than the capacity sought by him shall pay charges quoted by him and the customers getting capacity reservation equal to the capacity sought by them shall pay charges quoted by the last customer getting full reservation of capacity sought by him.