Section 18(1) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(1)A consumer availing Open Access and receiving supply of electricity from a person other than the distribution licensee of his area of supply shall pay to the distribution licensee an additional surcharge in addition to wheeling charges and surcharge, to meet the fixed cost of such distribution licensee arising out of his obligation to supply as provided under sub-section (4) of Section 42 of the Act.
