Section 46(11) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(11)The Commission shall take into consideration, while determining the tariffs of the Distribution Licensees as per these regulations and as per the Tariff Regulations to be framed by the Commission under Section 61 of the Act, the approval granted by the Commission to the Distribution Licensees for the power purchase and procurement process under this Regulation and the actions and inactions on the part of the Distribution Licensees in complying with the terms contained in this Regulation.
