Section 15(1) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(1)Long-term Open access Customers :(a)A long-term Open Access customer may apply for graded profile of capacity requirement. In such case, the State Transmission Utility may consider and allot capacity in graded manner to him;(b)In case a long-term Open Access customer is unable to utilize the capacity allotted to him, he shall inform the State Transmission Utility along with reasons for his inability to utilize the capacity and may request for surrender of the capacity allotted to him by serving a notice of 30 days, after which the relevant capacity would be deemed to have been surrendered;(c)The State Transmission Utility may reduce or cancel the allotted capacity of an Open Access customer on account of utilisation after providing appropriate notice;(d)The penalty payable for such reduction or cancellation or surrendering of capacity shall be 20% of the charges payable by such customer excluding charges for dedicated system under Regulation 16(1)(b), for the capacity so surrendered/cancelled/reduced for balance period of allocation; and(e)In addition to the above, for customers who were also provided any dedicated transmission and/or distribution systems, the penalty payable for reduction or cancellation or surrendering of such dedicated capacity shall be 100% of the charges payable by such customer for the dedicated capacity so surrendered/cancelled/reduced for balance period of allocated, unless they can find alternate users for the such dedicated capacity.
