Section 14 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
14. Open Access Agreement.
(1)An Open Access customer shall enter into commercial agreements with the transmission and distribution licensees, SLDC and others, as applicable for use of their transmission and distribution systems;(2)The agreement shall provide, amongst other things, billing and payment terms and eventuality of premature termination of an agreement and its consequences on the contracting parties;(3)After the agreements have been entered into and copies furnished to the State Load Despatch Center, the State Load Despatch Center shall inform the Open Access Customer the date from which Open Access will be available which shall not be later than 3 days from the date of furnishing of agreements by the Open Access Customer.
