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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(1)The State Load Despatch Centre shall post the following information on its website in a separate web page titled "Open Access information" and also issue a quarterly report containing such information to the Commission :-
(i)A status report on long-term and short-term Open Access customers indicating :-
(a)Name of customer;
(b)Period of the Open Access granted (start date and end date);
(c)Point(s) of injection;
(d)Point(s) of drawal;
(e)Supply voltage at injection and drawal points; and
(f)Open Access capacity used.
(ii)the information regarding average energy loss in the transmission and distribution system as determined by the Commission in Tariff Order for the applicable year.
(iii)The information regarding rate of surcharge payable by the Open Access customers.
(iv)The information shall be updated upon every change in status.
(v)All previous reports shall be available in the web-archives.