Section 55 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
55. Revision of Tariff.
(1)No tariff determined by the Commission may be amended more frequently than once in any financial year except that tariff rates shall be adjusted in accordance with Fuel Cost Adjustment Formula incorporated in the tariff order or in any other order of the Commission. Till otherwise notified by the Commission Fuel Cost Adjustment Formula shall be as per Appendix 7.(2)The orders, which the Commission may issue to give effect to subsidy which the State Government may grant from time to time, shall not be construed as amendment of tariff notified. The Distribution Licensee shall, however, give appropriate adjustments in the bills to be raised on the consumers for the subsidy amount in the manner the Commission may direct.
