Section 2(3) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
(3)Any generating company located within the State of Punjab except the generating companies owned or controlled by the Central Government and the generating companies which have a composite scheme of generation and sale of electricity in more than one State, proposing to enter into any agreement for supply of electricity within the State of Punjab with any buying party shall get the approval of the Commission for the tariff before entering into such contract.
