Section 43(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Where in its opinion, public interest so permits, the Commission may, on the application of the licensee or otherwise, make such alterations and amendments in the terms & conditions of his licence as it thinks fit; provided that no such alteration or amendment shall be made except with the consent of the licensee unless such consent has, in the opinion of the Commission, been unreasonably withheld.
