Section 44(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)The Licensee under clause (1) shall :(i)not directly or indirectly undertake trading in electricity or distribution or supply of electricity outside its area of operation and distribution or supply of electricity shall be strictly restricted to the relevant purpose mentioned in clause (1) above.(ii)establish the electric line or works only within the area of operation;(iii)furnish to the Commission such information required by the Commission for the purposes of the discharge of the functions of the Commission as the Commission may from time to time direct;(iv)comply with the provisions of the Act, the Regulations of the Commission, technical codes such as Grid Code, Supply Code, Standards of Performance or any other guidelines issued by the Commission;(v)comply with all applicable rules and regulations concerning the safety and security of the operation; and(vi)comply with any directions which the Commission may issue from time to time in regard to the charges which such persons may levy on the consumers taking into account the charges prevailing in the nearby area of supply of electricity supplied by a licensee.
