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State of Punjab - Section

Section 25 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

25. Other Commercial Conditions.

- As a payment security towards charges, a deposit equal to 2 months of the average billing of that charge only on the basis of agreed capacity shall be maintained with each of the relevant agency, namely, State Transmission Utility, any other transmission licensee, distribution licensee and State Load Despatch Centre.