Section 57(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(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.
