Section 56(3) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)The application by the Generating Company under clause (2) may be filed for determination of the tariff for sale of energy to any specific purchaser including the Distribution Licensee or to more than one such purchaser or generally for sale of energy from time to time to such person or persons including Distribution Licensees who may desire to purchase energy from the Generating Company.
