Section 4 in The Punjab State Electricity Regulatory Commission Fund Rules, 2006
4. Constitution to the Fund.
- [Section 103] - The following shall be credited to the Fund, namely :-(a)any grants and loans made to the Commission by the State Government under Section 102 of the Act;(b)all fees received by the Commission under the Act; and(c)all sums received by the Commission from any other sources, as may be decided upon by the State Government.
