Section 6(2) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(2)The existing consumer or a generating company under clause (1) above may continue to avail Open Access on terms and conditions as per the policy of the State Government or the agreement till the current validity of the policy/agreement. In cases where Open Access is currently being availed under sub-clause (1) above, but which are not covered by any policy directive by the State Government or an existing agreement, Open Access shall be provided on payment of charges as per these Regulations.
