Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

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

(b)In case a long-term Open Access customer is unable to utilize the capacity allotted to him, he shall inform the State Transmission Utility along with reasons for his inability to utilize the capacity and may request for surrender of the capacity allotted to him by serving a notice of 30 days, after which the relevant capacity would be deemed to have been surrendered;