Section 27 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
27. Collection and Disbursement of charges.
(1)The transmission charges and wheeling charges in respect of Open Access customers shall be payable directly to respective licensees;(2)The surcharges and additional surcharge shall be payable directly to the distribution licensee in whose area of supply the consumer availing Open Access is located;(3)The Operation Charges in respect of Open Access customers shall be paid to the State Load Despatch Centre; and(4)The Reactive Energy Charges and Unscheduled Interchange Charges as determined by SLDC shall be paid to the transmission licensee and/or distribution licensee in whose area of supply the consumer availing Open Access is located.
