Section 6(3) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(3)Bhakra Beas Management Board, presently supplying electricity to person(s) in the State on behalf of its partner States as per the directions/instructions of Government of India, shall continue to supply on the existing terms and conditions and such person(s) would not be required to pay any surcharge or additional surcharge. However, the Bhakra Beas Management Board would supply the requisite details of such arrangement to the STU and SLDC within 60 days of coming into force of these Regulations.
