Section 57 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
57. Tariff of Electricity Trader.
(1)The Commission may approve the tariff for the power purchase and procurement by the Distribution Licensee from the Electricity Trader as per Chapter VI of these Regulations and on such approval being given, the Electricity Trader shall be entitled to sell the energy to the Distribution Licensee as per the tariff and terms and conditions contained in the Power Purchase Agreement as approved by the Commission.(2)The Commission may, from time to time, fix the trading margin of the electricity trader for intra State trading in electricity in the State of Punjab.(3)Notwithstanding the determination of the trading margin for the Electricity Trader, the Distribution Licensees shall not be entitled to purchase electricity from the Electricity Trader except as provided in Chapter VI of these Regulations and further such sale shall be subject to such further terms and conditions, the Commission may lay down for the purpose from time to time.
