Section 21 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
21. Operating charges.
(1)The operation charges payable to the State Load Despatch Center by all long-term Open Access customers shall be as determined by the Commission under Section 32 of the Act.(2)A composite operating charge @ Rs. 3,000/- per day or part of the day shall be payable by a short-term customer for each transaction to the State Load Despatch Centre or as determined by the Commission from time to time.(3)The operating charge includes fee for scheduling and system operation, energy accounting, fee for affecting revisions in schedule on bona fide grounds and collection and disbursement of charges. The operating charges collected by the State Load Despatch Centre in accordance with Clause (2) shall be in addition to fees and charges specified by the Commission under clause (1) of this Regulation.
