Section 60(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)If the Commission decides on the basis of the information received or otherwise that there is a prima facie cause to proceed in the matter, a case shall be registered and notice shall be issued to the person responsible for non-compliance or violation under sub-clause (1) above to show cause within a reasonable time as to why the Commission should not impose the fines or charges on him. The notice shall state the substance of the allegation against such person with specific reference to the alleged non-compliance or violation.
