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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2)(c) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(c)A short-term Open Access customer, whose capacity has been reduced or cancelled or surrendered, shall bear the Open Access charges and operation charges based on the original reserved capacity for a period of thirty days from the date of receipt of request or the period of reservation surrendered or reduced or cancelled, as the case may be, whichever period is shorter.