Section 32(5) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(5)If the Punjab Government requires the grant of any subsidy to any consumer or class of consumers in the tariff determined by the Commission under this section, the Punjab Government shall pay the amount to compensate the person affected by the grant of subsidy in the manner the Commission may direct as per provisions of sub-section (5) of Section 29 of the Act, to implement the subsidy provided for by the Punjab Government.
