Section 60(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)The Commission may initiate a proceeding for imposition of fines and charges and award of compensation upon receiving a complaint or on its own if the Commission is of the view that the facts made known prima facie constitute non-compliance or violation by a generating company, a licensee or other person of any provision or requirement of the Act or of any of the Rules or Regulations framed thereunder or of directions or orders of the Commission.
