Section 40(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(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.
