Section 53 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
53. Subsidy from State Government.
(1)The State Government may, at any time as it considers to be appropriate, propose any subsidy to any class or classes of consumers in the tariff determined or to be determined by the Commission and upon receiving such proposal, the Commission shall determine the amount to be paid as subsidy and the terms and conditions of such payment including the manner of payment of subsidy amounts by the State Government to the person affected by the decision of the subsidy.(2)While determining the tariff, the Commission shall take into account any subsidy, which the State Government has agreed to give to any class or classes of consumers.(3)The tariff determined by the Commission shall be published duly taking into account such subsidy offered by the State Government as on the date of the decision of the Commission.(4)Notwithstanding anything contained above, no direction of the State Government granting subsidy shall be operative if the payment is not made by the State Government in accordance with the provisions of Section 65 of the Act and in the event of such directions being not operative, the amount for which the State Government has failed to make payment shall be added in the tariff to be charged by the Distribution Licensees to the concerned class or classes of consumers.(5)The Distribution Licensee shall be required to furnish documents to the satisfaction of the Commission that the subsidy amount received by the Distribution Licensee from the State Government is duly accounted for and utilised for the purpose for which the subsidy is given.
