Section 52 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
52. Publication.
(1)While making an order as above or at any time thereafter, the Commission shall direct the publication of the tariff determined by the Commission, which the Transmission or the Distribution Licensee shall charge from different consumers or customers and categories thereof in the ensuing period determined by the Commission.(2)The Transmission or the Distribution Licensee shall publish the tariff or tariffs approved by the Commission in the newspapers having circulation in the area of supply as the Commission may direct. The publication shall, besides such other things as the Commission may require, include a general description of the tariff changes and its effect on the classes of the consumers or customers.(3)The tariffs determined by the Commission published under clause (1) above shall be the notified tariffs applicable in the concerned area. In case of any increase in tariff, the same shall take effect preferably with prospective effect and, after such number of days as the Commission may direct which shall not be less than seven days from the date of first publication of the tariffs.
