Section 56(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)The Commission may determine the tariff for the sale of energy by the Generating Company. The Generating Company may thereafter enter into agreements for the sale of energy on the tariff determined by the Commission subject to the terms and conditions laid down by the Commission.Provided that the determination of the Generation Tariff under this Regulation shall not entitle the Generating Company to sell energy to the Distribution Licensees on a long term basis except in accordance with the Power Purchase Agreement or procurement to be finalised by the Distribution Licensee as provided in Chapter VI of these Regulations and on the terms and conditions which the Commission may lay down for the purpose from time to time.Provided also that determination of the Generation Tariff shall not entitle the Generating Company to sell energy to the Distribution Licensees on a short term basis except in accordance with the Chapter VI of these Regulations and on the terms and conditions laid down by the Commission under the said Chapter VI.
