Section 17 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
17. Surcharge.
(1)In addition to transmission charges and wheeling charges, a consumer availing Open Access to the transmission system and/or distribution system shall pay a surcharge worked out in the manner laid down hereunder :Provided that such surcharge shall not be leviable in case Open Access is provided to a person who has established a captive generating plant for carrying the electricity to the destination of his own case.(2)The current level of cross-subsidy shall be the cross-subsidy for a consumer category as determined by the Commission in the Tariff Order applicable for the year for the distribution licensee of his area of supply;(3)The current level of cross-subsidy for a consumer category shall be the basis for determination of the surcharge applicable to that consumer category. The surcharge shall be equal to one-half (50%) of the current level of cross- subsidy;(4)The Surcharge shall be paid to the distribution licensee of area where the premises of the consumer availing Open Access are located; and(5)The consumers availing Open Access exclusively on inter-State transmission system shall also pay the same surcharge as determined under this Regulation.(6)The consumer availing Open Access through dedicated lines even without involving licencee's Transmission and/or Distribution System shall be liable to pay same surcharge as determined under this Regulation.
