Section 32(4) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
(4)The holder of each licence and other persons including the Board, who are authorized to transmit, sell, distribute or supply electricity wholesale, bulk or retail in the State, shall observe the methodologies and procedures specified by the Commission from time to time in calculating the expected revenue from charges which are permitted to be recovered and in determining the tariff to collect those revenues.
