Section 53(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)Notwithstanding anything contained above, no direction of the State Government granting subsidy shall be operative if the payment is not made by the State Government in accordance with the provisions of Section 65 of the Act and in the event of such directions being not operative, the amount for which the State Government has failed to make payment shall be added in the tariff to be charged by the Distribution Licensees to the concerned class or classes of consumers.
