Section 18(2) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(2)The additional surcharge shall become applicable only if it is conclusively demonstrated by the distribution licensee that his obligations on fixed cost commitments have been and continue to be stranded or that there is an unavoidable obligation and incidence to bear fixed costs consequent to such a contract. The distribution licensee shall indicate the quantum of such stranded costs and the period over which they would be stranded.
