Section 18 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
18. Additional Surcharge.
(1)A consumer availing Open Access and receiving supply of electricity from a person other than the distribution licensee of his area of supply shall pay to the distribution licensee an additional surcharge in addition to wheeling charges and surcharge, to meet the fixed cost of such distribution licensee arising out of his obligation to supply as provided under sub-section (4) of Section 42 of the Act.(2)The additional surcharge shall become applicable only if it is conclusively demonstrated by the distribution licensee that his obligations on fixed cost commitments have been and continue to be stranded or that there is an unavoidable obligation and incidence to bear fixed costs consequent to such a contract. The distribution licensee shall indicate the quantum of such stranded costs and the period over which they would be stranded.(3)The additional surcharge shall be determined by the Commission on a case-to-case basis.(4)The consumers availing Open Access exclusively on inter-State transmission system shall also pay the additional surcharge as determined under this Regulation.(5)The consumers availing Open Access through dedicated lines even without involving licensee's Transmission and/or Distribution System shall be liable to pay same additional surcharge as determined under this Regulation.
