Section 4(1) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
(1)Subject to the provisions of these Regulations, the licensees, generating companies, including persons who have established captive generating plants(s) and consumers, shall be eligible for Open Access on the intra-State transmission system of the State Transmission Utility or any other transmission licensee on payment of the transmission charges as determined by the Commission from time to time, as per the appropriate Regulations framed by the Commission.
