Section 3(6) in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
(6)The State Commission shall be guided by such directions in the matter of 'Cross Subsidy' considered in sub-section (3) above and direct subsidy' considered in sub-section (5) above as matters of policy involving public interest as the State Government may give to the Commission in writing according to section 39 of the Act.
