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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(e) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(e)In addition to the above, for customers who were also provided any dedicated transmission and/or distribution systems, the penalty payable for reduction or cancellation or surrendering of such dedicated capacity shall be 100% of the charges payable by such customer for the dedicated capacity so surrendered/cancelled/reduced for balance period of allocated, unless they can find alternate users for the such dedicated capacity.