Section 3(1) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
(1)The Commission shall determine the terms and conditions from time to time, including mechanism for fixation of tariff, and in doing so, shall be guided by the following:(a)The principles and their applications provided in sections 46, 57 and 57(A) of the Electricity (Supply) Act, 1948 and the Sixth Schedule there to;(b)In the case of Board or its successor entities, the principles under section 59 of the Electricity (Supply) Act 1948;(c)that the tariff progressively reflects the cost of supply of electricity at an adequate and improving level of efficiency;(d)the factors which would encourage efficiency, economical use of the resources, good performance, optimum investments and other matters which the State Commission considers appropriate for the purpose of this Act;(e)the interest of the consumers are safeguarded and at the same time, tile consumers pay for the use of electricity in a reasonable manner based on the average cost of supply of energy;(f)the electricity generation, transmission, distribution and supply are conducted on commercial principles and(g)National power plans formulated by the Central Government.
