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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(d) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(d)The penalty payable for such reduction or cancellation or surrendering of capacity shall be 20% of the charges payable by such customer excluding charges for dedicated system under Regulation 16(1)(b), for the capacity so surrendered/cancelled/reduced for balance period of allocation; and