Section 7 in Punjab State Electricity Regulatory Commission Tariff Regulations, 2002
7. Fuel Surcharge Adjustment.
(1)No tariff may be amended more frequently than once in any financial year except that tariff rates shall be adjusted in accordance with fuel surcharge adjustment formula (F SA) in the tariff with the approval of the Commission.(2)The utility/licensee shall allocate the FSA to each class of consumers using the energy cost allocation factors for each class contained in the currently approved tariff or as may be otherwise directed by the Commission.(3)The utility/licensee shall provide the Commission with its calculation of each fuel surcharge adjustment required to be made pursuant to its tariff before it is implemented and shall provide the Commission with such documentation and other information as it may require for the purpose of verifying the correctness of the adjustment.
