Section 29 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
29. Scope.
- These regulations shall apply with the provisions of Sections 22 and 29 of the Act;(a)in determining the tariff for electricity for whole sale, bulk, grid or retail as the case may be(b)in determining the tariff for the use of the transmission facilities; and(c)in regulating power purchase and procurement process by the transmission and distribution utilities including the price at which power shall be purchased from Generating companies, Generating stations or other sources for transmission, sale, distribution and supply in the State.
