Section 2 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
2.
(1)No generating company functioning in the State, 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, shall fix any tariff for supply of electricity within the State without the approval of such tariff by the Commission.(2)Neither the Board (or any of its successor entities) nor the utilities for transmission (intra-State transmission), distribution and supply of power shall charge any tariff without prior approval of the Commission.Provided that the existing tariff being charged by generating companies and other utilities shall, subject to any specific order passed by the Commission in this behalf to the contrary, continue to be charged until the revised tariff is notified by the Commission, without prejudice to the powers of the Commission within the scope of Section 22 and 29 of the Act.(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.
