Section 40 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
40. Electricity Supply Code and Conditions of Supply.
(1)The Distribution Licensee shall comply with the Electricity Supply Code and Conditions of Supply as the Commission may specify from time to time.(2)The Distribution Licensee shall within 6 months from the grant of the licence and in the case of deemed licensee under Section 14 of the Electricity Act not later than 6 months from the date of deemed licence or 6 months from the date of publication of these Regulations, whichever is later, file with the Commission the proposal for modifications to the existing Conditions of Supply and on the approval granted by the Commission, the Conditions of Supply with such modification as approved by the Commission shall apply to the Distribution Licensee.(3)Until the Commission approves the Conditions of Supply under clause (2) above, the Distribution Licensee shall follow the existing conditions of supply with such specific modifications as the Commission may direct by order made in that behalf.(4)The Distribution Licensee shall always keep in his office adequate number of copies of the updated Electricity Supply Code and Conditions of Supply and he shall, on demand, sell such copies to any applicant at a price not exceeding normal photocopying charges.
