Section 9 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
9. Allotment Priority.
- The priority for allowing Open Access shall be decided on the following criteria :(1)The person covered by Regulations 5 and 6 shall have the first priority;(2)The long-term Open Access customer shall have the priority over the short-term customer;(3)Within each category, the distribution licensees shall have the priority;(4)The long-term existing Open Access customer shall have the priority over new long-term Open Access customers provided he applies for its renewal atleast 60 days prior to the expiry of existing term of Open Access;(5)The processing for long-term Open Access customers will be carried out during the first week of each month and all the Open Access Applications received during the previous month, will be treated at par for processing the applications and not for allocation of capacity;(6)Subject to clauses (1) to (5) above, the decision for allocation of capacity for long-term Open Access customers shall be on the basis of first come first served.(7)The capacity reservation for short-term customers will be carried out within the processing time indicated in Regulation 13(4). For application requiring the Open Access for a period up to thirty days, subject to clauses (1) to (4) above, the decision of reservation of capacity shall be on the basis of first come first served. For applications requiring the Open Access for a period for more than thirty days, subject to clauses (1) to (4) above, all the applications received within a month would be treated at par for processing and for reservation.(8)In case of short term access for a period for more than thirty days, if the capacity sought to be reserved by the customers is more than the available capacity at that point of time, the following procedure would be followed :-(a)State Load Despatch Centre shall invite snap bids;(b)The floor price for the bidding shall be the price determined under Regulations 16(1) and 9(9);(c)The bidders shall quote price in terms of percentage points above the floor price;(d)The reservation of capacity will be made in decreasing order of the price quoted;(e)In case of equal price, if required, the reservation of capacity shall be made pro-rata to the capacity sought; and(f)The customer getting reservation for a capacity less than the capacity sought by him shall pay charges quoted by him and the customers getting capacity reservation equal to the capacity sought by them shall pay charges quoted by the last customer getting full reservation of capacity sought by him.(9)The State Load Despatch Centre shall develop a detailed procedure for reservation of capacity to short term customers, including the procedure for bidding, within 90 days of notification of these Regulations and submit the same to the Commission for approval.
