Section 24(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The Commission may, if it considers necessary, invite applications from the public fulfilling such eligibility requirements as may be specified by the Commission from time to time for grant of licence for transmission of electricity, distribution of electricity or to undertake trading in electricity as the case may be, by public notice through issue of advertisements in newspapers always guaranteeing the principle of transparency.
