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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(2)Short-term Open Access Customers. - (a) In case a short-term Open Access customer is unable to utilize the reserved capacity to him, he shall inform the Nodal Agency with a copy to distribution licensee along with reasons for his inability to utilize the capacity and may surrender the reserved capacity;
(b)The State Load Despatch Center may reduce or cancel the reserved capacity of a short-term Open Access customer on account of under-utilisation after providing appropriate notice under intimation to distribution licensee;
(c)A short-term Open Access customer, whose capacity has been reduced or cancelled or surrendered, shall bear the Open Access charges and operation charges based on the original reserved capacity for a period of thirty days from the date of receipt of request or the period of reservation surrendered or reduced or cancelled, as the case may be, whichever period is shorter.